Andhra Pradesh High Court - Amravati
Gokavarapu Venkata Sai Satyanarayana ... vs State Of Andhra Pradesh on 6 January, 2026
APHC010637262023
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3332]
(Special Original Jurisdiction)
TUESDAY,THE SIXTH DAY OF JANUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI
WRIT PETITION NO: 32844/2023
Between:
1. GOKAVARAPU VENKATA SAI SATYANARAYANA MURTHY,, S/O SRI
SATYANARAYANA MURTHY, HINDU, AGE 59 YEARS, OCC
BUSINESS, R/O DOOR NO. 10-7, MACHAVARAM - 533 214
AMBAJIPETA MANDAL, DR.B.R.A.KONASEEMA DISTRICT
2. GADE NAGA VENKATA BRAHMA SATISH,, S/O SRI
SATYANARAYAN MURTHY, HINDU, AGE 40 YEARS, OCC
BUSINESS, R/O DOOR NO. 10-13, MACHAVARAM - 533 214,
AMBAJIPETA MANDAL, DR.B.R.A.KONASEEMA DISTRICT
...PETITIONER(S)
AND
1. STATE OF ANDHRA PRADESH, REP. BY ITS PRI. SECRETARY,
PANCHAYAT RAJ AND RURAL DEVELOPMENT DEPT., A.P.
SECRETARIAT, VELAGAPUDI - 522 503, GUNTUR DISTRICT
2. THE DISTRICT COLLECTOR, DR.B.R.A.KONASEEMA DISTRICT AT
AMALAPURAM - 533 201
3. THE DISTRICT GRAM PANCHAYAT OFFICER,
DR.B.R.A.KONASEEMA DISTRICT AT AMALAPURAM - 533 201
4. THE DIVISIONAL PANCHAYAT OFFICER, AMALAPURAM - 533 201,
DR.B.R.A.KONASEEMA DISTRICT
5. THE TAHSILDAR, AMBAJIPETA - 533 214 DR.B.R.A.KONASEEMA
DISTRICT
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6. GRAM PANCHAYAT, MACHAVARAM - 533214 AMBAJIPETA
MANDAL, DR.B.R.A.KONASEEMA DISTRICT REP. BY ITS
PANCHAYAT SECRETARY
7. THE SUPERINTENDENT OF POLICE, DR.B.R.A.KONASEEMA
DISTRICT, AMALAPURAM - 533 201
8. THE DEPUTY SUPERINTENDENT OF POLICE, KOTHAPETA - 533
223, DR.B.R.A.KONASEEMA DISTRICT
9. THE CIRCLE INSPECTOR OF POLICE, P.GANNAVARAM CIRCLE,
P.GANNAVARAM - 533 214, DR.B.R.A.KONASEEMA DISTRICT
10. THE STATION HOUSE OFFICER, AMBAJIPETA PS, AMBAJIPETA -
533 214, DR.B.R.A.KONASEEMA DISTRICT. RR 7 TO 10 ARE
IMPLEADED AS PER THE ORDER OF THE COURT DT.04.01.2024
VIDE ORDER PASSED IN I.A.NO.1 OF 2024.
...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 topleased to issue an appropriate Writ, Order or Direction more
particularly one in the nature of Writ of Mandamus declaring the inaction of the
respondents in not shifting the accumulated garbage in the streets of the
petitioners to the Solid Waste Management Shed situated in Machavaram
Village, Ambajipeta Mandal, Dr.B.R.A.Konaseema District as illegal, arbitrary
and violative of right to life guaranteed under the Constitution of India and
consequently direct the Respondents to take immediate steps to remove the
garbage in the village and lift the same to the Solid Waste Management Shed
in in Machavaram Village, Ambajipeta Mandal, Dr.B.R.A.KonaseemaDistrict
regularly and pass
IA NO: 1 OF 2023
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
Pleased to direct the authorities to initiate immediate steps for regular lifting of
the garbage in the petitioners streets in Machavaram Village, Ambajipeta
Mandal, Dr.B.R.A.Konaseema District to the Solid Waste Management Shed
situated in the village forthwith, pending disposal of the present Writ Petition
and pass
IA NO: 1 OF 2024
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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
pleased to implead the Proposed Respondent Nos. 7 to 10 herein as Party
Respondent Nos. 7 to 10 in the present Writ Petition bearing W.P.No 32844 of
2023 and also in the Interlocutory Applications therein and pass
Counsel for the Petitioner(S):
1. N SIVA REDDY
Counsel for the Respondent(S):
1. GP FOR REVENUE
2. GP FOR PANCHAYAT RAJ RURAL DEV
3. N SRIHARI (Standing Counsel for ZPP MPP and GRAM PANCHAYAT)
The Court made the following:
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ORDER:
Sri N.Siva Reddy, learned counsel for the petitioners submitted that the cause in the writ petition does not survive and has become infructuous.
Recording the said submission, the Writ Petition is dismissed as infructuous. There shall be no order as to costs.
As a sequel, miscellaneous applications, pending if any, shall stand closed.
_____________________________ JUSTICE RAVI CHEEMALAPATI Date: 06.01.2026.
JLV 5 109 THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI WRIT PETITION NO: 32844/2023 Date: 06.01.2025.
JLV