Andhra Pradesh High Court - Amravati
Kondiboyina Kalyan Chakravarthy vs Union Of India on 19 January, 2026
Author: Cheekati Manavendran Roy
Bench: Cheekati Manavendran Roy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
/
MONDAY, THE NINTEENTH DAY OF
TWO THOUSAND AND TWENTY SIX
iPRESENT:
THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRAN) ROY
AND
THE HONOURABLE SRI JUSTICE TUHIN KUMAR GEDELA
WRIT PETITION NO: 26704 OF 2025
Between:
Kondiboyina Kalyan Chakravarthy, S/o Jayachandra Raju, aged about 49
years, R/o D.No.30-20/1-17, Kotilingam Vari Street, Seetharampuram,
Vijayawada - 520 002
...Petitioner
AND
1. Union of India, rep., by it's Secretary, Ministry of Finance, New Delhi -
110 001
2. M/s IKF Finance Ltd., rep., by its Authorized Officer, O/o D.No.40-1-
144, Corporate Center, M.G. Road, Vijayawada - 520 010
3. SBI RACPC-II, rep., by its Branch Manager, Ramachandra Nagar Rd,
Siddhartha Nagar, Benz Circle, Vijayawada - 520 010
4. M/s Prasad Constructions, rep., by its Prop., Chagantipati Prasad, aged
about 49 years, R/o D.No.2-18, Ramalayam St., Ramavarappadu,
Vijayawada-521 108
5. Chagantipati Prasad, S/o Venkateswara Rao, aged about 49 years, R/o
D.No.2-18, Ramalayam St. Ramavarappadu, Vijayawada - 521 108
... Respondents
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 to issue a writ/order or direction particularly in the nature writ of
Mandamus declaring the Auction Notice Dt 11.08.2025 issued by the
I
Respondent No.2 under Rule 6(2)/8(6) of the Security Interest (Enforcement)
Rules 2002 as violative of Art., 14 and 300-A of the Constitution of India
besides being in violation of SARFEASI Act and the Rules on the subject,
directing not to proceed further;
>A NO: 1 OF 2025
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 Respondent No.2 not to conduct Auction
vide the Auction Notice Dt:11.08.2025 issued under Rule 6(2)/8(6) of the
Security Interest (Enforcement) Rules 2002, Pending disposal of WP 26704 of
2025, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court
dated:26.09.2025 & 22.12.2025 and upon hearing the arguments of
Sri.POTHINA GAGAN KARTHIK Advocate for the Petitioner, GP for BACHINA
HANUMANTHA RAO (CENTRAL GOVT COUNSEL) for the Respondent No.1
and the Court made the following.
ORDER:
Learned counsel for the respondents submits that he has filed counter affidavit in the Registry today with USR.No.4134 of 2026.
Registry is directed to verify and place the same on record.
In the meanwhile, for reply affidavit, if any, list the matter on 02.02.2026.
Interim order granted earlier is extended till|i;hen.
SD/-A.VIJAYA BABU DEPUTY REGISTRAR //TRUE COPY/ I SECTION OFFICER To.
1. One CC to Sri. Pothina Gagan Karthik, Advocate [OPUC]
2. One CC to Sri. Bachina Hanumantha Rao, (CENTRAL GOVT COUNSEL) Advocate [OPUC]
3. Two spare copies \ HIGH COURT CMR.J & GTK,J DATED:19.01.2026 List the matter on 02.02.2026 ORDER WP.No.26704 of 2025 INTERIM ORDER EXTENDED