Andhra Pradesh High Court - Amravati
Bollineni Subba Naidu vs The State Of Ap on 9 October, 2025
APHC010128072019
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3457]
(Special Original Jurisdiction)
THURSDAY,THE NINTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE HARINATH.N
WRIT PETITION NO: 5600/2019
Between:
1. BOLLINENI SUBBA NAIDU, , S/O VENKATA SUBBA NAIDU, AGED
ABOUT 59 YEARS, D.NO 26/1/442, BHAKTHAVASTALA NAGAR,
NGO COLONY, NELLORE
2. BOLLINENI SRI HARI,, S/O SUBBA NAIDU, AGED ABOUT 35
YEARS, H.NO 26-13-403, NGO COLONY, BHAKTHAVASTALA
NAGAR, NELLORE
...PETITIONER(S)
AND
1. THE STATE OF AP, REP. BY ITS PRINCIPAL SECRETARY,
MUNICIPAL AND URBAN DEVELOPMENT, DEPARTMENT, ANDHRA
PRADESH SECRETARIAT, NELAGAPUDI, GUNTUR DISTRICT
2. THE COMMISSIONER, , NELLORE MUNICIPA CORPORATION,
NELLORE CITY, SPSR NELLOREDISTRICT.
3. UJWAL ROYAL APARTMENT FLAT, OWNERS ASSOCIATION, D.NO
26-16-403, UJWAL ROYAL APARTMENT NGO COLONY B.V NAGAR,
NELLORE REPRESENTED BY ITS SECRETARY
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased toto issue a writ, direction, order. or orders more particularly in
interfering with peaCeful possession and enjoyment of petitioner house
enjoyment of Flat no 501, fifth floor of Ujwal Royal Apartments, bearing D.No
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26/1/323, B.V Nagar, Nellore as illegaL arbitrary and unconstitutional and
consequently direct the respondents not to interfere with peaceful possession
and enjoyment of the petitioner enjoymait of Flat no 501, fifth floor of Ujwal
Royal Apartments bearing D.No 26/1/323, B.V Nagar, Nellore and pass
IA NO: 1 OF 2019
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the respondents not to interfere with peaceful possession and
enjoyment of the petitioner enjoyment of Flat no 501, fifth floor of Ujwal Royal
Apartments bearing D.No 26/1/323, B.V Nagar, Nellore, SPSR Nellore District
without following due process of law in the interest of justice pending disposal
of the above Writ Petition and pass
Counsel for the Petitioner(S):
1. SIVAPRASAD REDDY VENATI
Counsel for the Respondent(S):
1. KALAVA SURESH KUMAR REDDY ( SC FOR MC RAYAL REGION,
NELLORE)
2. G VENKATESWARLU
3. GP FOR MUNCIPAL ADMN URBAN DEV
The Court made the following:
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ORDER:-
The learned Standing Counsel appearing for the 2nd respondent submits that the subject property was regularized under the Building Penalization Scheme way back in the year 2017 and as such, nothing further survives for adjudication on merits.
2. Recording the same, this Writ Petition is closed. No order as to costs.
As a sequel, interlocutory applications pending, if any, shall stand closed.
____________________ JUSTICE HARINATH.N Dt: 09.10.2025 SR