Andhra Pradesh High Court - Amravati
Manda Surya Bhaskar Reddy vs The State Of Andhra Pradesh, on 4 July, 2025
J± , t€!
c- lI' ?.,..;` :a:,L+;=~?Je. ~L-I.r<i,t i ^n.
-EEiiEE=EE1
i_\~
--.:!t?
•1-\=:i+.±...i.i.-i:i.i -:-.i
i.i-.`^T `==`*\ .
IN THE HIGH COUR`F+`,9F:AirDHRA PRADESH AT AMARAVATI
-`,`J'Q,<-- .y
(SPECIAL`OR`IGINAL JURISDICTION)
FRIDAY, THE FOURTH DAY OF JULY ``':
TWO THOUSAND AND TWENTY FIVE '`-'f=-J'i
i
I.'pRESENT: A
\`
`'L.,Ji: . - . ,S4
THE HONOURABLE:SKI JUSTICE NYAPATHY VIJAt
i~ \-.,.
WRILT.+lP`E=T:i.i±,]®`N ,NO: 922 OF 2024
?etween :
1. Manda Surya Bhaskar:'Reqdy,, S/o Late Gangi Reddy, aged about 55
\. \ -
years R/o D.No.17'fl32:A:i~9'/4~A, Sithampeta, Near Chaitanya Hospital Raj
amahendravaram' =: I,4 i;',I,! ¥r`;4j``S` -:j`t.!`^~`:I;` `t,--I`
2. Manda Lakshmi Ga:h:6swii~a*ia~,''s/o Late Gangi Reddy, aged about 50
years R/o D.No.17-32-i-9/.iA,`~sithampeta, Near Chaitanya Hospital Raj
amahendravaram i f'-I-~Ju, I-I-I `
I--:
...Petitioners
I..3'.,± .-`..-i`. . -
t`~ ,`l` :¥7_1`_:!`~*l;€, : ` AND
1. The State of An'dhja'ia:i^`lfa rep by its Principal Secretary, Municipal
_?;&`.
AdminI'StratiOn and Urbra-=ri `D6velopment secretariat, velagapudI', Guntur
D istri ct. .,,.,...;i..; ,I.t ;-.i:I:.;I i.,.:.rfuft-i.
•_ `t\!I_'?_a. :
•`S `.-' `...!`-s=`.
2. RajamahendravararflI`-" MnICI baI Corporation, Rajamahendravaram, Rep:
by its Municipal Coin'iniaap I'Oner
3. The Town Surveyd''r,''+u'-`'r``Ra3jamahendravaram Municipal Corporation,
Rajamahendravaram.I ' t` '`4-I
u.Respondents
_i , I., ---I....I:-:
petition under Article 22t6` 6f the Constitution of India praying that in the
cI'roumStanCeS Stated in the:thaffiid~a-~wi`t filed therewith, the High Court may be
p`leased to issue a writ ord6i-;o`-`¢+difa-`6ti!on more particularly one in the nature of
writ of inandamus declarih-g th[6 ~±;tidn of the respondents 2 and 3 herein in
not taking action in pur`§tiah?'e : applications of the petitioner viz.,
DERO12201383236 dt. 4.2`.2'62`2:-a-fad DERO12301443057 dt. 2.3.2023 filed to
. \,,`
-'S..-\--_==.
--.=..=\ i-.~ i_. -S-:':-
--`.=``.t
--~.€``.i i`-+-
` .€` ^\_,.-- *=
%?--
. conduct survey of my land adineasuring 1512.5 Sq yards out of Ac.1-25 cents
situated in sy. No. 44/B of.Rafmadaspet panchayat area merged with the 2nd
respondent as per the provisions.of the Municipal Corporation Act,1955 as
illegal, arbitrary and unjust.a-fid` i'Fi--vi`6lation of rights guaranteed under Articles
`14 and 300-A of Constitut`i6h,i-oof India. -..-\ .--*
I,i`.:.:-I.`€=t..``,-,+`=::i._
-_+1;.:: :I.'...: :;fr+ - .-=.J
..-.''::,-:,:,...* ..';: .:,.ir.;
.~~.; -`',.i:,`ar.,,
i+ "u
I.'A NO: 1 OF 2024 .,.:::7-t,.i;I,i , ,?'-I:--.::..?
' '=.'. .... + .:-'_-
Petition under sectfon':'1`5f1-`of cpc is filed praying that in the
circumstances stated in the affidavit filed in.support of the petition, the High
Court may be pleased to dire`ct--th-6 respondents 2 and 3 herein to take action
on the representation of the: -b6titi-d'inefs dt. 4.2.2022 and 20.7.2023 for survey
6f Ac 0-311/4 Cents Or 1512.5`:`'Sti<`. yards of site out of total extent of Ac 1 -25
cents in R.S. No 44/1B (`Part}^'situated l'n the erstwhile Ramadas Panchayat
Area, presently merged ifi`.-tRi;fa'`'ri'-a'h'endravaram Municipal Corporation limits,
pending disposal of wp 92f2 of 2024, on the file of the High Court.
` '` .
The Petition coming 6n:.torlhearing, upon perusI-ng the Petition and the
affidavit filed in support theiel6``f a:riJd: upon hearing the arguments of SRI M R S
SRINIVAS, Advocate for the fe'ti-tione'rs, and of GP FOR MUNCIPAL ADMN
URBAN DEV, for the R6Scb-oh+d6lht`No.1, and of SRI ASC BOSE, Standing
counsel for the ResPondethtt-'cN6S.J+2~&-3, the Court made the following
.--3+ .
.,i,,`i : ...i:: :.. .:.. a '
® RD E R : >:-;+-=-:ii ll:.-i--:.-:.:?i, i:--., I-:
r.+_` i
I(I''+-I i-'`;i I:=fS?u: ;`'li-.i..l. £~.,
The present writ p6titio'ri7-fs f]-led questjonjng the inac1:ion of the
Respondent Mos.2 and 3 ire takimg action pursuant to the applications of
the Petitioner viz.`, t/DEB+o`122o1383236, dated o4.02.2022 and
DERO12301443057, date-d--O~2.d3-.2o23 for conducting survey of his land
admeasirring 1512.5 Sq~. tva-rds' 'o'ut of Ac.1.25 cents situated in
sy.No.44/B of Ramadasp6`fr;2-Pa`nchayat Area, presently merged with
J.
i~_.I+i.. .-_..'-i.^.. -i
i_ ..` t'.'i'-_-I.I '=
__ __ I
`4`>L' _-
I
|`
i -I(-.J
.` .
Respondent No.2-Corp9rati.-OP I aS Per the provisions of the Andhra
.~.J` .
pradesh MunicIIpaI Corpora,lions Act,1955, as illegal and arbitrary.
l`*...`-`.
l`«.,._J
The PetI-tiOner comtein-:ds £'.,_.fI., '<;.,oT.- : E at they are the absolute owners and
•tt I;. I:I:I . .-i..-..
I ? ., ;i. ,a.-S:'}£.I :I-,?''l I
possessors of the abovie ment
.,iz€ ± a5._i property of erstwhile Ramadaspet
='iled
.` i .I,.`
2..: ,:I;:;
panchayat, which I|S ^§~ubi merged jn the Respondent No.2-
I 9orporation limits. The P6+t`ii`i6n:6r claims title to the property by virtue of
i
'`` i;. ,.,-..tl7. ``.~' i.
registered partitI-On deed d':`ted 25.1.2020 vide document bearing No.776
.\ '
Jot 2O20l
`\-I'+
As per the said docurTl9nt,` ,-tem No.3 of the cA' marked property fe"
to the share of the petitioner yshI'Ie item No.3 of the lB' marked property
fell to the share of his brd€rfet+.::a i±
It is also stated' th`Ja~t`,``;I..±h6r+`'±`fiather of petitI-Oner Purchased the said
'L,'O) r|€I:gB'l:Iapt
Property under two l`©ig-i-giea-:-sale .in. '_: .z`r4-t
deeds dated 12.12.1975 vid6
ut -: i,.{:. {|;:`f .: .I-- `..` i
document Mos.517 of Lj :`n§olfS`;fid€'5,1,8~ of 1975 and was in possession of the
same ever since. It is't-`S,-ta,€€e'qs^:jhat the brother of the petitI-Oner had
-: |`` r`_ ..``
•~. I.'..|` \ t
Constructed compound l'`waiI,:4-;~ihjt COIIusion wI-th third partI-eS CauSI-ng
--i `
obstruction to the access-`€d'!:-the`site of the petitioner. It was in that
context, app[I[Cations were filed before the Respondent authorl[tl-es for
conducting surveylJ As '4in6gda-'ctfoh was being taken by the Respondent
authorit[-es, the present wr+i+3`t-?at+f±ion I-S filed.
The learned standi`Eri`$1Je:dHnSel sought time to file Counter Affidavit.
considering that |€#g1-,{alie:-bfE-'6ations of the petitioner are only for
conducting survey, therd`3rfiS±€fi6`--+8^;ason for the Respondent authorities to
.+..`
keep the same pen dI'ng..,fJ``;Ct:; J'=.i`l+T`: >*`:~r?:.-i, I,
Therefore, the Resb.S'fi-di6~ri+I-i'atithoritI-eS are directed to consider the
I c`` ? I-.i ~,)
petitionerJs applications Vi`Z:a.-`9i E}ERO122O1383236, dated o4|O2|2O22 and
DERO123O1443057, dated o2:de-a-2023 forthwith and complete the survey
within a perI-Od Of four (4) ive'gk§ir~oin today after giving due notice to the
Concerned per-sons. `it€{,f.ft7++:'``£+€;, `-iT.;,;-I.i ;<` `
\* \*±
.:.5rai,:`. ' ,t1
'!,rfi!;!, ±*`-:, I,^ :` '{`1"``
r:!'j-i-i _ : :
I.y-; :1--I-.:--g¥ :.-,, if rty`w
\ |..|I
Post this case on o1.08.2025
I}!l-SZ 1.J_
/A
+I--
`
-=-.I \'±
Sd/- K.[T~ATA RAG
DEPUTY BEG ISTRAR
`_.'r `
//TRUE COPY//
-
N OFFICER
ForA
Tol
1. The Principal Secretary, Municipal Administration and urban
Development, state ` oi Andhra Pradesh, Secretariat, Velagapudi,
Guntur Distrl-ct. (by special Messenger)
2. The Municipal I-Od`m'missi-oner, Rajamahendravaram Municipal
Corporation, Rajamah6ndravaram.
3. The Town Surveyor, Ra..iamahendravaram Municipal CorporatI-On,
Rajamahendravaram. (Addressees 2 & 3 by RPAD)
4. One CC to SRl. M R. S SR`INIVAS Advocate [OPUC]
5. Two CCs to GP FOR MUNCIPAL ADMN URBAN DEV, High Court of
Andhra PradeshI [OUT]`
6. One CC to SRI ASCi^tB®isE, St;nding Counsel [OPUC]
7. Onesparecopy -`--5|' ~+
\.i..``. .
PSR te-,;-t.I,4 '<
6 , ,,-,`=,r; -i,-
§_,I,`
| `
`.1L ,€
i. tr `'--.
-I _.
[-: s>
i.` .:, ,'.. ro
-, -r`` ..J
HIGH COURT
VN,J
DATED : 04/07/2025
NOTE: Post this case on off |®8.2025[
ORDER
WP,No.922 of 2024
¥ I._._3 ., .-2.
INTERIM DIRECTION ¢-i-S \ll`ll,. 2#l25l