Andhra Pradesh High Court - Amravati
Kone Nageswara Rao vs The State Of Ap on 2 January, 2026
Author: D Ramesh
Bench: D Ramesh
APHC010506902025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3208]
(Special Original Jurisdiction)
FRIDAY, THE SECOND DAY OF JANUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NO: 26650/2025
Between:
1. KONE NAGESWARA RAO, S/O. BHASKARA RAO, MALE, AGED 58
YEARS, R/O. D. NO.4-12, RAMANUJAPURAM VILLAGE,
KOYYALAGUDEM MANDAL, ELURU DISTRICT (ERNST WEST
GODAVARI DISTRICT).
...PETITIONER
AND
1. THE STATE OF AP, REP. BY ITS THE PRINCIPAL SECRETARY,
REVENUE DEPARTMENT, SECRETARIAT, AMARAVATHI,
GUNTUR DISTRICT.
2. THE SPECIAL COLLECTOR LAND ACQUISITION, POLAVARAM
IRRIGATION PROJECT, RAJAMAHENDRAVARAM, EAST
GODAVARI DISTRICT.
3. THE DISTRICT COLLECTOR, ELURU, ELURU DISTRICT (ERNST
WEST GODAVARI DISTRICT).
4. THE REVENUE DIVISIONAL OFFICER, JANGAREDDIGUDEM,
ELURU DISTRICT (ERNST WEST GODAVARI DISTRICT).
5. THE TAHSILDAR, TAHSILDAR OFFICE, BUTTAIGUDEM MANDAL
BUTTAIGUDEM, ELURU DISTRICT (ERNST WEST GODAVARI
DISTRICT).
6. S SARALA VANDHANAM, THE SPECIAL COLLECTOR (LAND
ACQUISITION), POLAVARAM IRRIGATION PROJECT,
RAJAMAHENDRAVARAM, EAST GODAVARI DISTRICT.
7. K ANJANEYULU, SPECIAL DEPUTY COLLECTOR (LAND
ACQUISITION OFFICER), POLAVARAM IRRIGATION PROJECT,
V.R. PURAM, UNIT - II, CHINTOOR, EAST GODAVARI DISTRICT.
8. THE PROJECT OFFICER, ITDA, K.R. PURAM, BUTTAIGUDEM
MANDAL, ELURU DISTRICT (ERNST WEST GODAVARI DISTRICT).
...RESPONDENT(S):
2
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 OF MANDAMUS declaring the action of the
respondents in trying to acquire my family property which is agricultural land
total an extent of acres 15.86 cents, in Sy.No.190-1 for an extent of acres
5.65 cents and in Sy.No.198-1 for an extent of acres 10.21 cents situated in
Reddiganapavaram Revenue Village, Buttaigudem Mandal, Eluru District
(Ernst West Godavari District) particularly by 2ndRespondent without
following Provision of Andhra Pradesh Land Acquisition Act, 2013 and Land
Acquisition Act, 1894, without conduct property enquiry to legal heirs of (late)
Kone Kanaka Durga who is the mother of Petitioner, for agricultural land total
an extent of acres 15.86 cents, in Survey No. 190-1 for an extent of acres
5.65 cents and in Sy.No.198-1 for an extent of acres 10.21 cents situated in
Reddiganapavaram Revenue Village, Buttaigudem Mandal, Eluru District
(Ernst West Godavari District) and set aside the illegal proceedings of 2nd
respondent vide No. Ref.B1/48/2025, dated 26-07-2025, under Land
Acquisition Act with intention to wrongful loss to the petitioner on the ground
of R & R Package of Polavaram Irrigation Project, Eluru District (Ernst West
Godavari District), as illegal, improper, unjust, arbitrary, violative of Article
300-A And 21 of the Constitution of India and pass
IA 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 to 2nd Respondent not to acquire my family property i.e.,
agricultural land total an extent of acres 15.86 cents, in Survey No. 190-1 for
an extent of acres 5.65 cents and in Survey No. 198-1 for an extent of acres
10.21 cents situated in Reddiganapavaram Revenue Village, Buttaigudem
Mandal, Eluru District (Ernst West Godavari District) under Land Acquisition
Act, pending disposal of the above Writ Petition as pass
Counsel for the Petitioner:
1. GANDHAM SR PRASAD
Counsel for the Respondent(S):
1. GP FOR LAND ACQUISITION
The Court made the following:
3
ORDER:
During the course of hearing, learned counsel appearing on behalf of the petitioner prays the Court to permit him to withdraw the Writ Petition.
Permission is accorded. Accordingly, the Writ Petition is dismissed as withdrawn. No costs.
As a sequel thereto, interlocutory applications pending, if any, in the writ petition, shall also stand closed.
__________________ JUSTICE D.RAMESH 02.01.2026 RD 4 THE HONOURABLE SRI JUSTICE D.RAMESH WRIT PETITION NO.26650 OF 2025 02.01.2026 RD