Andhra Pradesh High Court - Amravati
Veena Madhava Charyulu vs The State Of Ap on 20 March, 2022
Author: Battu Devanand
Bench: Battu Devanand
IN THE HIGH COURT OF ANDHRA PRADESH: AT AMARA
Special Original Jurisdiction)
WEDNESDAY, THE TWENTIETH DAY OF APRIL
TW THOUSAND AND TWENTY TAG
'PRESENT:
THE HONOURABLE SRI JUSTICE BATTU DEVANAND
Wit Petition Nos. 5960, 301, S74, 1602, 3083 of 2622, 2541, 2864, SB44. 4997, S989,
POT, STL TOSS, 1798S, 19287 of 2020, 19025, 18084 and 19638 of 2018
WRIT PETITION RO: 8880 OF 2022
Between:
1. ¥. Seshadn Naidu, Sfo Late YVenkatappa Naidu Age about $8 years,
ComAgrcuitrist Rio Peddaupparapalli Post, Semala Mandal, Chitteor
District
@. ¥.Malikeriune Naidu, S/o Late YVenkatanpa Naidu Age about 73 years,
OcevAgriculturist, Réao Paddauppsrapalll Post, Somalia Mandal, Chittoor
Ustrict
¥.Sebha, Wo Late Somasekhara Naidu, Aged about 59 years,
OceAgrculurist, Rio Peddaupparapalll Post, Somalia Mandal, Chitecr
"Disthict.
Co
Petitioners
AND
t. The State of Andhra Pradesh, Rep. by 8s Principal Secretary, Forest
Department, Velagapud), Amaravatl, Gunfur District
The Divisional Forest Officer, Forast Depariment, West Division, Ghittoar,
CAntoor District.
3. The Forast Range Officer, Punganuy, Forest Department, Chittoor District
4. The Forest Section Ovicer, Peddaunparanall, Avulapall Vilage, Somalia
Mandal, Ohitoar District,
The Thasitiar, Someia Mandal, Chittoor District
pa
ost
Raspoandanis
Patiion under Ariicie 228 of the Constitution of india is fled praying that in the
circumstances stated in the affidavit fled {herewith, the High Court may be nisasad ft
issue a Wnt, Order or ciraction more garicularly one in the nature of Wri of Mandamus
declaring the action. of the Sr respondent in issuing the evacuate order vie
Reo No. $3202), dated 24.72.2027 from the lands the Survey no.daf and 71/4 stuated
which are situated af Avulanalll , Peddaupparanall Villages of Somalia Mandal, Chittsar
Oistict of the petitioners even without conducting any jain survey on & 7.08 2020 ard 2
2.58.2020 is iigal, arbitrary and voilative of Anicies 14, 19, 21 and 2004 of the
Sansituvion of india, apart from vislaton of principles of Natural Justice, and
consequently direct the respondents not fo ivierfare with the peaceful possession and
anioyinient of the petitioners lands in Survey Nos. 3 84 and 74/4, which are situated in
Avulapall, Peddaunparapalll Villages of Somala Mandal, Chittoor Dietrich
iA NO: 1 OF 2022
Petition under Section 757 CPO is fed praying that in ihe circumstances
stated in the affidevit fied in support of fhe writ petition, the High Court may be pleased
fo diract the raspandents not io interfere with ihe pcaceful possession and enioyment af
the pelitioners lands in Survey Nos.o6/1 and 71/1, which are situated In Avulapalll,
Peddaupparanall Villages of Somalia Mandal, Ohitioar District, duly suspending the
proceedings in ReNo So/e021 dated 24.12.2021 of the 3rd respondent, pending
disposal of the Wil Petitian No. Sood of 2022, on the He of fhe High Cait.
The petition coming on for he saring, upon perusing the Petition and the affidavit
fled in support thereof and the oF Feder of the High Court ander dated O8.03.4022 &
30.08.2088 made herain and LANo.1 of $082 and upon hearing the arqumenis of
SRLJM NAIDU Advocate for the Peti fioners and of leamed GP for Forests for
Resoondenis.
WRIT PETITION NO: 307 OF 2028
Bahwvaen:
4. Srv. M Shankararuna, Wyo Sci Venkatararma Naic ged about SF years,
Oco Housawifs,
2. Sri k.Sridhar Naidu, S/o Srinivasulu Naidu, Aged aL ul S8 years,
Moc Agncullurs,
3. Smt. kK Lalithamms, Wo Late Ramanaidu, Aged about 68 years, Goo Housewrle,
& Sri Kk Ramanaiah Naldu, Sfo K. Rarnaiah Naidu, Aged about $9 years,
Ooo Agrioulyyrs,
§. 8 BR Krishnamma Naidu, Sig Changamma Naidu, Since died Rep by his LR.,
Sey Prasad, Sig Late RK: ish armmia Naidu, Aged about 42 years
Soc Agriculture.
Sr ni K. Dev rare a Naidu, S'o Rarranaisu, Since died Rep by hie iA. Rina
Rant, Vive Late KR Devarajula Naku Aged about 83 years, QomAgnoutiure,
as
oo
(All Petitioners are R/o Chinnakammapalll, Peddaupperapalli Vllage, Somalal Mandal,
Ohitoar Disticl, Andhra Pradesh.)
oo Pe ANSTS
1. The State of Andhra Pradesh, Rep. by ds Prinninal Secrefary, Forest
Department, Secretariat Sulldings, Secretarial, Velaganudi, Guntur District.
The Uistrict c ollector, hiker friet, Chifteor, Ancfhra Pradesh.
The Andhra Pradash Forest Oepariment, Rep. by tte Distriet Forest ONicer,
West Division» Chittoor Andhra Pradesh.
The Forest Section Officer, Seddaunparapall -Avulapalli Vilage, Somais
Mandal, Gniteor Distict, AB
The Tahsiidar, Somala Mandal, Cafteor District, Andhra Pradesh,
The Andhra Pradesh orest Depart trent, Rep. by te Ranges Officer,
Punganur, Chittoor, Andhra Bradesh,
° nN
3
~ Respondenks
Petition under Article 226 of fhe Constitution of India is fied praying that in the
circumstances stated in the afidayid Ned therewith, ihe High Court may be pleased to
fgaue a Wilt, Order or direction more particularly o: ne in fhe nature of Writ of Mandamus
declaring the action of the a re sspondent i dip 3 the pettiana as to gvacuals Tron
the lands in Sy.No.005 situsied at Peddsumosranalli Vilage, Somalia Mandal, Chittuor
PHetricl, vide Proceedings Re No. SSO f Gated 24.12.2081 based on the set aside
order dated §.72.2078 passad in WLR No 19038 of 2079, is Bighly Heal, arbitrary snc
Vidiative of Aicies 14, 19, and 24 of the Car nati sution ¢ of inde and consequenth ¥ to direct
the respondents not io interfere with the peaceful POSSESS! ion and angymant of the
petitioners' land in Sy No.d05 situsied af Fecdaupparapall Visage, Sormala Mandal,
Chittoor District.
IA NO: 7 OF 2022
SRONESSCNA
Patiion umer Section 181 CPC is fled praying that in the clrcurstanoas stated
in the affidavit Aled in support of the writ petition, the High ourt may be pleased to
direct the respondents not to mierfere with the peace! ui possession and anjayment of
the land In Sy.No.805 stuaied af Fedde pparapall i Village, Somala Mandal, Gaiioor
Cistriet, duly suepending the Proceedings in Ro No 5/2021, dated 24.12.2031 af the 6"
respondent herein, pending disposal of WP No30t of 3 2082, on the file of ihe Nigh
Cot,
Apel
The pefifian coring on for hearing, upon perusing the Petition and the affidavit
fled in support thereaf and the order of the High Court order dated 00.01.2022 &
30.03.2022 made herain and upon hear! ng the arquments of Sd J. M. Naidu, Advocate
for the Petitioners and GP for Revenue for the Respondent Nos.2 & § and GP for Forest
far the Respondent Nos.1, 3,4 8S.
WRIT PETITION NO: S74 OF 2022
Between:
1. Sri Ramasamiuniram Bangarappa, Svo. &. ESY varaiah, Aged about 38 years,
OcovAgnoutture, B/o. Annammagari Pall, Peddauppara Pall Poat, Samala
alee Chiter D Jistrick
S Bala Chandra Shekar, S/o. Bale Krishnaiah, Aged about 4 years,
ee iculfure, Ric. Annemmagard Fall, Peddauppara Pall Post, Somalia
Mandal, Chitier Dy strict,
% Smt. B. Shantharmma, Wo. B. Naraysna, Aged abaut 80 years, Oco:House-
wie/Farrer Rio. Annemmagati Fall, Paddauppara Pall Post, Somalis
Marnial, Chatter Oietrict,
4. Smt. Bale Eswaramma, Wo. Bale Sreeramulu, Aged about SY years,
Oce:Agriculiure, Avo. Annemmagan Pa, Peudauppars Pall Post, Somalia
Mandal, Chitor District.
Petitianers
ARD
4. The State of Andhra Pradesh, rap) by iis Principal Secretary, Revenue
Depariment, Secretariat, Amaravaih.
The State of Andhra Pradesh, rep. by is Principal Secrefary, Fores!
Deesriment, Secretariat, Amaravathi
The District Collector, Chittoor District, At Chittoor
The [istrict Forast Officer, Chittoor District, Al. Chittoor
The Forest Range Officer, Punganur, Chittoor District.
The Tahsiidar, Sormnala Mandal, Chittoor District
mM
om gu bt
Respondents
Satition under Articie 226 of the Conat tution of Indi is fied praying that in the
slrournstanoss stated in the affidavil fled therewith, the High Court may be pigased fo
issue a Wnt or Direction more particularly one in the nature of Writ of Mandamus
dediaring the action Sth Respondent in trying fo BISPOSES | the petitioners from
Agriculture lands admeasuring Ac.3.35 cents, Ac.4.00 cents, Ac. 3.05 cants and Ac.3.48
cans, situated in Survey No's. 812, 817/2, SI8/S and Si7/4 raspectivaly of
Peddaupsera Pall Vilage, Somala Mandal, Chitieor District under the guise of the
proce eedings vide Ro.No. 33/2021 dated 24.12.2027 as | egal, arbiirary, contrary fo the
directions passed by this court in WP.No. 6086 of 2061, violation of Articias 14, 27 and
4004 of Constitution of India and consequ ow, set-aside the proceadings of the Sih
Respondent in Ro.No. 33/2021 dated 24.4 21 in respect of petitioners Agrculhye
lands admeasuring Ac.3.95 cants, Ac 00 pants, Ac.2.08 cents and Ac.2.48 cents,
situated in Survey No's. 842, O17 779, 818/38 and B17 4 respectively of Peddauppara Falk
Vilage, Somalia Mandal, Chittoor District.
IA NO: TOP 20ae
Pedition under Sentian 194 ep ia fled praying that in the ciroumetanoes
stated in the affidavit fled in support of the writ petition, the High Court may be pleased
fo direct the respondents nat im dispases ihe peltioners from Agriculture lands
admeasuring Ac.3.35 cents, Ac. 4.00 cents, Ao.2.05 pans and Ac.3.48 cents, siuated
in. Survey No's. 812, 817/36, SIRS and Si reapectively of PaddaupparaPalll Vilage,
Somalia Mandal, Shittoar District, pending disposal of WP O74 of 202¢, an the file of the
High Court.
5, SRR
IANO: 2 OF 202
Satition under Seotion 191 CPC is fled praying thal in the CHUM STaNOSs
stated in the affidavit fled in supparf of the writ petition, the High Court may be pleased
to suspend the operation of the procesdings af the 5th Respondent in Re.No. 34/2021
dated 24.12 2021 in respect of peidicnears Agriaut ture lands admeasuring Ac.335 a
So.4.00 cents, Ac.3.05 scents and Acd48 canta, situated in Survey No's. @22, 817
8188 and S17 nespectivaly of Paddauppara Pall Vidage, Somaia Mandal, Chittoor
Oletrict, panding disposal of WP O74 of £0ee, on fhe file of the High Court,
hehe
The petition coming on for hearing. upon perusing the Fefificn and the
affidavit fled In suapert thereal an i whe or 'dar of the Higk Court arder dated OG. 2022
& 90.03.2022 made herain SRIT.VISHNU TERIA A Advonate for the Petitioners, and GF
FOR REVENUE for Reaporiie: nt for Respondent Nog 1, 3 & 8, and GP for Fore st for
Ressondent Nos 2, 4 & 6.
W.P.No 1802 GE 2028
Eshyoen: .
4. SmtPoomima, D'o Late Krishnama Naidu Age about <8 years, Sac Agriaulturist
Peddaupparapall Vilage anc Post Somala Mandal Ghiticor Distne
=. Semi. Peddinn Suse wrarmmag@aAniamma, Wio Late PDorsew vary Naidu, Age
about 6S years, G G AgHaNE ist Chinnakampall Vilage, Peddaupparapalll Post,
Soarala Mandal ch -- istrict,
3. SmtP Sankaramms, Wie "Late Mrishnama Naidu, Aged about 54 years, Nouse
wite /Agriculture. Peddaupsarapall Vilage andPast, Somalia Mandal Ohndtour
District.
4. FPeddinni Raissh, Sfo Late F 'Doraswamy Neidu, Aged about 34 years, Cac
Agriculture. Peddaupparapal ali Vilage andPost, Somalia Mandal Chitioar District,
& SmiyY Nagamma Avo Late Kondappa J Aged about 60 years, QeoAgricukure.
Shinnakampalll Village,Paddaupparapalll Post, Samals 3 Mandal, Chittoor District.
Petitioners
AND
4. The State of Andhra Pradesh, Rep. by iis Principal Secretary, Forest
Depariman, Velagapucl, Arnaraval, Guntur Disvict
%. The Joint Collector, Chifioor, Chittoor Disine
3. The District Forest ONicer, West Division 'Chittoor iNetriat.
§ The Forast Section Officer, Peddalinperapalll, Avulapalll Vilage, Somalia Mandal,
Chitcor District.
A The Thasiidar, Somalia Mandal, Chittoor District
®. The Forest Range Officer, F 'unganur, Chittoor, Chittoor Distriat.
Respondents
Pefition under Artcis 228 of the Constitufion of India praying that in the
orournstances sated in the affidavit filed therewith, the High Court may be pleased fo
igsue a Writ, Order or dinsofion more partiouiarly ane in the nature of Wnt of Mandarnus
declaring the actions of the Gh respondent in issuing the evacuate arder vide
Re. No. 53/2021 detad 24.12.2024 an n extent of eet canis in Survey No, PF2, Ava Ps
eants in survey No.v7o, Ac.b-00 canis | rey no. 76a? Ac.4. 70 cents in survey
No.770 and Ac.2.02eants in SUIvey oN 3A. which are situated af Peddaupparapall
Revenues Vilage, Somalia Mandal, Chifteer District of the petitioners aven without
sonduciing arry lout Survey on 18.03.2086 and 14.05.2020 with the District Survey and
satiemrent Ofioers | ig Iigal, arbitrary and voilative of Ariidie 14,179.27 arg 2008 of ihe
Constitution of india, apart from violafion of principies of Natural dusting, and
consequanty direct the respondents nol io interfere with the pmaosful puss session and
enjaym sant of fhe petitioners lands im an exter mt of Survey Nos. Ac.4.20 cents In Gurvey
No.772, Ac.4.F2 cents in survey No TS, Ac.S-00 cenis in Survey no. fase, .
ceria in sun rey No P76 and Ac2.08 canis in Survey. Na. 78e/ZA which are situated in
Peddaunparapalll Revenue Village, Somalia Mandal, Chittcor District;
%
iA NOs 1 OF 2023
Petiion under Section 181 GPC praying fhat in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased fo direct
the respondents not to interfere with the peaceful possession and enioyment of the
petitioners isnds in an axtent of Survey Nos. Ac.4.30 cents In Survey No.7? 2, Ac4.72
canis in survey No.7 7a, Ac.d-0O cents in Survey no? eee. AGS 70 canis in survey
No.77d and Ac. 2. O2cents In Survey .No. 768/24 which are situated in Peddaunparanaill
Revenue Village, Sanala Mandal, Chittoor District, duly suspending the praseedings in
Ro No Sav2021 dated 84.72.2021 of the 8th: respondent banding dispasal of the Wirt
Patiion No. 1602 af 2022, an the file of the High Court
The petition coming on for hearing, upon perusing the Fetilian and the affidavit
Hed in support thereof and the order of the Nigh Courl, dated 23.03 2022 made herein
and upon hearing the arguments of SRLJAM NAIDU Advocate for the Petiianers and of
learned GP for Forests for Respondents
WRIT PETITION NGO: 3033 OF 2022
Rehvean:
}. S.Amaravathamma, Wo S Sreenivasulu Naidu, aged 7? years, Ria No.S-S8,
Kollavaripalll {vy}, Peddaupparapalis Past, Soriaia Mandal, Chittoar District -
S17 S87
é. D.Sunderamma, Wo.D Senkaraiah, aged 60 years, R/o. Kollavarinelll a4,
Padaupparapalli Post, Sornala Mandal, Chitto or District
&.Ramarevi, Wo Krishnams Nal du, aged 83 years, Rig. Pedsunparanall
Fost, Somala Mandal, Cattoor Distiat
4. K Muniraia, Sfo.Munaswarnny, agad 62 years, Rio. Pedaupparanalll Fost,
Sornala Mandal, Chi oor District
3
Petiiianers
AND
4. State of Andhra Praciesh, Rep. by iis Princinal Seoratery, Forast Department,
Secreianat, Amaravati,
=. The Divisional Forest Offieer, Chittoor (Veet Division, Ananthapur Clrele,
Thiticer,
S. The Forest Range Officer, Punganur, Chittoor District.
4. Stale of Andhra Pradesh, Rep. by ts Princinal Seorelary, Revenus
Daparinant, Secretariat, Amaravatl.
&. The District Caollectar, Chittuor District, Chittoor.
6. The Tahsidar, Somala Mandal, Ghitcoar District .
; Respondents
Fetiion under Article 228 of the Constitution of India is Hed praying that in the
ciroumstanoes stated In the affidavit Hed therewith, the High Court may be pleaser fo
i8Ue, an order ar direction, in the nature of writ of Mandanius, declaring
Re. No. A3/808t, dated 24.12.2021 issued byt the ard i respondent for dispassassing ths
etitioners from thelr adriculural land io an extent of Ac.2.85 cents in Sy. Na?
Acb.28 cents in Sy.Not72is Ac.O2.85 canis in Sy.No.804/4 Ac 04.98 ocenis in
Sy. No. 7od2 Ac 02.18 cents In Sy. No 2@aa/t As 01.84 cents in Sy No zone Ac O18
cenis in Sy Noi? Ve and Ac O4.75 cents in Sy.No.1?2/8 respectively of
Peddaupparapaile vilage, Somalis Mandal, Chifteor Disirict and
i.) the actions of the respondents in obstructing the patitioners from nerfonring day-ta-
day agricultural activities, in their lands to an exient of Ac.2.85 canis in Sy. No.1? 8
&e.0.28 cents in Sy.Noivs'S Acs 85 cents in Sy. No 804/) Ac 04.96 cents in
Sy.Na.7ad/2 Ac 02.18 cents in Sy.No.233/4 Ac 01.54 certs In Sy Nossa As 07.0%
earis in Sy.No.t?t/e and Ac O1.75 cents in Sy.No.172/o. respectively of
Peddaupparapaiie vilage, Somalis Mandal, Onidtoor District as basing Wegal, arbitrary,
malafide, high handed, violave of directions of this Hon'ble Court in
WOR No T@5S5/2018, againel principies af matural juehics and uncanstiufional and
corsaquently direct fhe raspandenis nof.io interfere wih the possession of the
er their lands Le. an extent of Ac 2.85 cents » Sy NO erone Ae caris
as 5 AG 02.85 cen "ts i Mf S POE? |
carts in 'By No. B93 An O18d cants in Sy No. gasve Aad ve canis Sin Sy. No. TP 12 and
Ac 1.75 certs in Sy.No.1Pae respectively of Peddaupparapale vilage, Somaia
Mandal, Chitecr District, by setting aside Notice In Ro. No.2s/2de4, ted 24 12 2084
iggued by fhe Grd raspandent,
IANO. 4 OF 2623
Petition uncer Sat Hon 1S) OFC js Hed graying that in the clroumsiances
stated | in the affidavit fled in support of the writ petitien, the High Court may be pleased
to 4 injunet the respondants and thelr men from interfering with the _ POSsessi an ard
anloymant of the petitioners over their lands Le an extent of Ac. ;
Sy. No. Pia: Acl.28 cents in Sy. No. T¥2is; Ac.Os
cents in Sy.No.794?2; Ae 02.18 cans in «Sy. No.233" "no SO1.84 cents i
O1.081 cents 1 Sy. No.i740 and Ac O1.75 ceris | 7
Pecddaupparapalis village, Somalia Mandal, ©
Writ Petition No. 3035 of 2022, an the fde of {he
wb
th
£33
<>
mf
wed
aeete
$3
B
"Aiftoar. Dis net. panding dispasal of the
5
IANO: 2 OF 2022
* iB fled praying that in the circumstances
stated in the affice vi fled in QU upport of the patition, the High Courl may be please
ts suspend the operator y of Re Ne Sa 324 dated 24.18. 5024 imaued by fhe Src
reapondent, pending disposal 0 of the Writ Patti an No. S033 of 2k 22, an fhe He of 8
High Gourt. .
peor nen
The pati Hon coming an for hearing, upon PETUSING: the Petition and the
affidavii fled in Support thereof elar of the High Court df 5.0 OF 2022,
83.08 2028, 16.03 2082 & SOA S0e2 | rein and upon hearing the argumenis of
Smt8.Pranatht Adveaate far the Pett oners and of fsarned GP for Forests far the
Raspandent Nos.1 fo 2 and lsarned GP for Revenue for Respandent Nos.4 & 9.
ao
t.
3
WP NO: 284) OF S020
Babvean:
§. Swathantra Naidu, Sfo late S Raghavulu Naidu,
Petitioner
AND
4. State of Andhrs Praciash, Rep. by iis Principal Secretary, Forest Department,
Secretanal, Amaravall.
~~
The Chief Conservator of Forests, Forest Department, Anante
The Divisional Forest Officer, Ohdtoar West Dik ;
The Forest Range Officer, Pune anur, Chittoor District.
The District Callactor, Ohitioar (istrict.
The Taheildar, Someia Marvial, Ohdtear District.
State of Andhra Pradesh, Reap. by is Principal Secretary, Revenus
Dsosrinent, Secrelaral, Amaravatl,
>
gy
a
to
"ee
ee
?
a
ry
joe
oS
2
_ Respondents
Petition under Article 226 of the Conatitution of India is fled praying that in the
orcumetances slated in the affidavit fied therawith, the Hi gh Gaut may be pleaacd to
issue, art order ar direction, in the nature of writ of Carona fled Mandamus, by calling
for records from the Forast arel Revanue De apartments With respect fa Macirimalal
Reserve Forest and Avulapalll vilage and daciare fhe action of {he raspandents in trying
fo dissossass the pefifionar and his farnily from their land in Sy. Noa//e to an extent of
Ac1G.00 cents of Ayulapalll vilaga, Samala Mandal, Chitloar Distict and in net
conducting the joint survey as per due process of law aa being dlegal, arbitrary,
malafide, high-nanded and against Srmcinias of Natural Justices, contrary to fhe
OFavigions of the AP Foresi Act, 1987, a. Survey and Boundaries Act, 1429 and
vidative of Article 74, 27 and SOQA of the Coristitu fan: wl india, ark conse uer nly dirent
the respondents. i not te interiors wih the } ssion of the petitioner over the land °
Sy. No.o7/2 fo an extent of Ac. 10.00 cents of Avulapall vilags, Samais Mandal Chifto
Distiet. ilie declare that the land in Sy.No.37/2 to an extent of Ac.1.0.00 cents of
Avulapalll village, Somala Mandal, Chittoor District belongs to the petitioner,
iA NOs TOF 2020
Patition under Section 154 CPO is Med praying that in the circumstances sisted
in the aidavil filed In support of the wit petition, the High Court may be picased fo
direct the respondents and thelr men not io enter Inte the land of the petitioner in
Sy. Noe. 37/e te an extent of Ac. 10.00 cents of Avulapall villages, Somala Mandal, Chitioar
Distrinl, pending disposal of the WP No. 2541 of 2020, on the fle of the High Court.
The petition coming on for hearing, upon perusing the Petition and the alidavit
Med in support thereof and the order of the High Court dated 106.02. 2020, 17.02. 2020
2O-09-2020, 16-10-2020, OO-14-2020, 18-12-2020, 20.07.2021, 10.02.2027 &
80.08.2022 made herein and upon hearing the arguments of Sri Ginjupalli Gubba Rao,
Advocate for the petitioners, GP for Forasis for Respandent Nos.1 fo 4, and GP for
Ravenue for Respandent Nos, 5 to 7,
WP NO: 2584 OF 2020
Sehvean:
S Madhu, Wo Raghavulu Naidu,
P Muralammsa, Vo fate P Prabhakar Naidu,
P Siva Kurnar, Svo late P.Prabhakar Naidy,
Surendra, S/o late Chengalraya Naidu,
- GR hb
. Paetioners
AND
1. State of Andhra Pradesh, Rep. by is Principal Secretary, Forest
Department, Secretariat, Amaravall.
The Chief Conservator of Forests, Forest Dapart ment, Ananfapur.
The Divisional Forest Officer, Chittioar West Division, Chittoor.
The Forest Range Offeer, Punganur, Chiltaor Distric of
The District Collector, Ghitiesr District.
The Tahsildar, Sameais Mandal, Chittoar District
State of Andhra Pradesh, Rap. by is Principal Secretary, Revenue
Deparment, Secretariat, Amaravall,
UREN
Gr
OD
. Raspandents
Petition under Aride 226 of the Consfifulian of indi ia praying that in ine
circumstances staied me affidavit fled therewith, the High Court may be pleased to
issue, 8h order or direction, in the nature of wri of Mandamus, dec aring the action of
the respondents in interfer ing with the aren 1O7 of the petitioners over their land in
Sy. No. S08/1, 5086/2, 508/38, S33/%, moe Sasfe, 5385/3 fo an exte f of Ac.O.43 con
Ac.2.85 cents, Ac. t.21 oanis, Acad 7S cents, Act 4 At cans, Ac. 14.32 cenis and Ac.'
sents respectively of Avulapalll Somala Mar dal, Chittoar [Netrict, without senduative
joing Inspection and without following due process as being egal, arbitrary, mal& fide,
high-handed and against Principles of Natural Justiog, contrary to the provisions of the
A P Forest Act, 1G87, A.PSurvey and Boundaries Act, 1925 and violative of Ariinies a
34 and 300A of the Canstitution of India, and consequently direct the responders rot
rerfare with the possession of the patfifioners over their lands n Sy.No 08/1, SO OB,
508, 3 S633, $331, 5385/2, §95/8 fo an extent o Ac.O.43 cents, Ae.2.83 cents, Ag.t.21
cents, Ac4. 30 cents, Ac. 1.84 cers, Ac.14.32 cents and Ac.$.90 cenis respectively of
Avulapalll village, Somalis Mandal, Chiftoor District,
Ch:
JA NO: 1 OF 2020
Fatiion under Section 197 OFC im fied praying that mp the circumefances
giatedl in the affidavit Hed in supmort of the writ palitien, the High Court may be
nleased to direct fhe respondents and their man mot fo erter into the lands of the
pattioners in Sy No O84, SO8/2, SOS, §3are, SAMs, §36/2, 8383 to an exieant of
Ac.0.43 sents, Ac.2.88 canta, Ac.1.21 canis, Ac.4.?2 cents, Ac.1.81 canis, Ae 11.92
cernis and Ac.G.90 canis respectively of Avulanal vilage, Seomala Mandal, Chitioer
Mistrict, pancing disposal of the WP Na. 2504 of 2026, on the fe of the High Court.
The pehtion eaming on for hearing, upon perusing the Petition and ihe
affidawit Hed in support thereof and the Grders of the \ igh woun dated 16.02.2020,
VP2-8080, 24-08-2020, OF. D8 202 26, BG.08. 2026, 18-10-2020, 08-77-2020,
YOR 200, QUIN SOsSt, 10.02.2021 & 30.03. 2082 Sd he urain and upon hearing
the argurents af Gd Ginfusall Subba Rao, Advocate for the petitioners, GP for
Forasis far Respondent Nos. 7 to 4, and OP for Revenue for Respondent Nog. 5 to ¢
WRIT PETITION NO: 4844 OF 2020
Dehveean:
4. G.Kamal Kumar, sfo G Yadusekhar, aged 32 years, Rio Nagiflavaripalie 6),
Peddaupparspalie Past, Somalis Mandal, Ch
Chittoor Disinot.
%. G.Taiasd, wo Rariith Kurnar, aged 30. years, A'o Nagilavaripalle (Vv),
Peddauppe arapalle Post, Somala Mandal, Stattonr District.
G.Sulatha, wo Gangacharam + Nat du, aged 50 years, Rio Nagillevaripaiie (5,
Peddaupparapaile Post, Somata Mandal, Chittoor District.
4 G Chanchu Lakshrry, wo Ya adu Sekhar, aged 50 years, Rfo Nagillavaringie
iv}, Peddaupparapalie Rost, Somala Mandal, Chittoor District.
i
Patitioners
ARD
1. The State of Andhra Pradesh, Rep. by fis Principal Secrelary, Forest
Department, Secratariaf, Armarayat.
2. The Ghist Conservator of Forasis, Forest Departmant, Anantapur.
3. The Divisional Farast Officer, Chltoor West Division, Chitinor.
4. The Forast Range Officer, Punganur, Ghittear District.
8, The District Collector, Chitteor Disir fet,
& The Tahsiiiar, Sormala Ma mndial, CAifoor (Natrict.
7. Stale of Andhra Pradesh, Rep. by ds Princinal Secretary, Revenus
Department, secretariat, Amaraval
Respondents
Petition under Article S28 of fhe Coneftution of India is Med praying that in the
circumatarmass stated in the D afidavit isd) they rewith, the High Gourt may be pleased to
Sue, an arder or cre ction, g ihe nature of wrt of f Mandamus, declaring the action of
the a eines in interfering with the possession of the pelt Hanes aver ther fands Hi
Sy No FGa, AGHA, Serie, Bat, BAe, eee & and 687/71 to an extent of Ac.2.70 cents,
Ag 198 cents, "Rod 5.00 canis, Ao.0.88 cents, é 6.2. {5 oents, Ac. 1 'Ad carts and Aco dS
oats respective ely of Ay ulapa } village. Son HTS Mandal, Chittoor District, without
conducting joint ingpect an and withouf follower : "due pracess as being Hiegal, arbitrary,
malaficg, hk gh-handed and against Sririct of Natural Justice contrary fo the
provisions of the A.P Forest Act, 19a, AP Survey ¢ and Boundaries Bot, 1923, contrary
fo the orders of this Hon'tie Court in WP No. 198e? of 2019 dated 24.12.2019 and
vidlative of Ardeles t¢, 27 ancl BOOA of the Constintion of India, and consequent ¥ direct
the reapondents not to Interfere wit iH the pe Shesgio ns of the peitionst over het J jands i n
Sy. Nos. 7381, S80/4, eer. hate Rafe, HOAs
As. 1.98 cants, &o5.00 ts, 2 As 02.48 cents, 'Ao, 4 4d cents ond Ao 3.86
canis respectively of avutapait flags, 8 Soma Mandal. Chiftwer District:
iA NO: 7 OF 2020
Petition under Section 151 CPC is Med praying that in the ciroumstances
sisted in the affidavit Hed In support of the writ pelition, the High Court may bs pleased
io direct the respondents and their men nol to enter inte fhe lands of ihe pelitioners in
Sy. Nos. 7388/1, 698/1, BOT/8, S44, 84/2, SQES and Ser to an extent of As 3.19 cents,
Ac. 1.88 cents, Ao 5.00 cents, Ac.0.88 cents, Ac2.15. cants, Ac. 1.44 cents and Ac. 3.66
cents respectively of Avulapali village, Somalia Marwial, Chittoor District, pending
disposal of the Writ Petition No.4844 of 2020, on the Me of the High Court
The petition coming on for hearing, upon perusing the Petition and the affidavit
fled in support thereof and the Orders of the High Court dated 90.03.2022 and upon
heaving the arguments of SRLGINJUPALLI SUBBA RAD Advocate for the Pathioners,
learned GF for Forests for Respondent Nos. to 4 and of learned GP for Revenue for
Ressondent Nos.5 to 7.
WRIT PETITION NO: 4997 OF 2020
Behveen:
4. L Vansiskashi, Wo L.Sekhar Nakiu Age about 38 years, Osco Agriculuriat
Ryo.Chinnakampalll Vilage, Peddaupparapalll Post, Somal Mandal Ghitcor
Distict,
2 Si Lvenkatappa Naidu, Sfe Late L.Lingame Naidu Age about 80 years,
CowAgriculturist, Rio Chinnakampalll Vilage, Peddaupparapalll Post, Somat
Mandal, Chittcar District.
vera PSTN IS
AND
woods,
The State of Andhra Pradesh, Rep. by is Principal Secrefary, Forest
Oaparment, Velagapucdi, Amaravati, Guntur District
The District Collector, Chittoor, Chitear district, Andhrapradesh.
The Divisional Forest Officer, Foreat Department, West Division, Ohitcor,
Ancdtwapradesh, .
The Range Officer, Punganur, Forest Department, Chittoor, Andhrapradesh
The Forest Section Officer, Paddaupparapalll, Avulapalll Vilage, Somala
Mandal, Chittoor District, Andhrapradesh. |
The Thasiidar, Somalia Mandal, Chitinor District, Andhrapradesh.
The Joint Collector, Chiticar, Chitinar District.
wb wh
i oR
wwe RMeSpaNdents
Petition under Anicls 226 of ihe Constitution of India is fled praying that in the
nreumstances stated in the affidavit fled therawith, the High Court may be pleased to
issue a Whit, Order of direction mors particularly one in the nature of Wit of Mandamus
deciaring the action of the Respondents in interfering with the peaceful poesession and
enjoyment of the petifioners land m Sy Nos. S43 and $46/4, which are siuated at
Peddaupperapalll Revenue Vilage, Somalia Mandal, Chittoor District, without
conducting joint Inspection and survey and withak following due process as per the AF
Survey and Boundaries Act and other connected rules by the respondents < to 4 is
flagal, arbitrary and violative of Ariicies 14, 27 anc 200-4 of the Canstituticn of india
apart from againet the principles of ratural justice, contrary to the provisions of AP
farast Act (O87 and consequently direct the respondents of fo interfere with their
seaceful possession and enjoyment of the peliioners over their agriculture lands which
are situated In Peddaupparapall Revenue Vilage, Somala Mandal, Chittoor Districh
IANQ: 1 OF 2020
Patition under Section 181 CPC is lad praying that in the clroumstances stated
in the affidavit fled in support of the writ pelition, the High Court may be pleased to
direct the respondents not to interfere with the peaceful possession and enjoyment of
the netifioners land in Sy.Nos. 842/9 and 845/53, whith are situated at Paddaunparapall
Revenue Vilage, Somalia Mandal, Ohitoar Oistrict, pending dispasal of WP 4997 af
2020, an the fle of fhe High Gourt.
peee,
Op
The petifion coming on for hearing, user perusing the Petit en and the afk davil
Hed in support thereat and the omer of the High Court, dated 06.03.2080 & 12.08.2020
mada in WP Na dso? of S026 anc order dates 38.058, 2020 18 "06-2020 £3-08-2 ne f
O1.08. 2026, 01.10 2020 & BQ.03. 2082 mace in LA. ne V of 2020 and upon hearing the
arguments af SRIAUMUNAIOU Advocate for the Fetificners and of learned GR FOR
FORESTS for ihe Respondents.
WRIT PETITION NO: 6889 OF 20280
Satweay:
4. & Venkatgrama Naik, S75 S.Munaswarmy | Naidu
&. S.Nagaraja Naidu, Sio S. Munaawamy Naidu
3. S.Caimnatbs Naidu, Sio, S&S. Munaswamy Naidu.
4. & Viswanacha Naid u BM, vie SS. 3 Munaswamy Naidu
§. ©. Reineamma, iio Late Subbare ams Naidu,
& A.ayamma, Ay is A. Kanna aiah.
fF. AAmarendra, So A anna: ion Natu
8. dU. Raghava Raju, Sfo. Late J. Muntraiu,
Pstiioners
AND
}. The State of Andhra Pradesh, Rep. | by is ' Principal Secretary, Forest
Department, Vielagapudl, i, Amar aval, Guntur Distic
<. The Chief Conservater of Fare st Department Ananthapur, Ananthaour
District
oS. The Divisional Forest Officer, Chittoor Weel division Chifoar, Chiftcor District
4. The Forest Ra: nge Officer, F nganur, ¢ Ohittoar TNetrict
8. The Qistrict Collector, Chittoor oor Cstrict
§ =
"y
. The Tahsicar, Sornala Mla _ Gatteor District.
7. The State of Andhra Pradesh, Rep. by iis Prngipal Secretary Revenue
Depariment, Velagapudi, Amaravatl, Gumiur Disfrict
Respondantis
Petition undar Aricis $28 of fhe Co
mroumstances stated in the affidavit f
astidion of india is fled praying re in the
erewih, the High Court may be gisased to
issue a Vini, Order or direction mare r larly one in the nature of Wt of Mandamus
declaring the action | of the PESOS indents 2 t& 4 In caus! ing exiansive damage fo the
mange garden af tf & pet Hanes Jn Sy Nes. 828, 529, 830, S34 of Avulapalll Revenue
Villnos, Sornala Mand . Dhktoor District wih Hitech! excavator machine even without
conducting Joint Survey in the presence of the selitianers and Revenuc Officials and
Revenue Surveyor and nol even allowing fhe petitioners io enter into thelr lands for
cultivating and to prefect their range crop is Hlegal, arbitrary, mala fide and violative of
article 14, 21 and 2004 Constitution of India apart from viciative of principles of natural
jusiiog confrary fo the orovisians of AS. Forest Act and consequently direct the
raspamients rot to interfere with hel mpeaceiul passessian and enjoyrment of the
netitioners aver ther aqri 'cult ote farnis lento er S28, S89, 830, S34 which are skuated
in Avulapall Revenue Vilage, Somaia Mandal, © hittoar District,
IANO: 1 OF 2020
Fatition under Section 197 OFS is Hed praying that in the ciraumetances
staied in the affidavit {ded in sugpert ¢ of the wri pelion, the Nigh Court may be sisased
fo dirent the respondents not to interters with the peace! fu possession and an joyment of
the patlioners in ssepect of their ang | im Sy Nos. 828, 839, O88 Sai which are Situated n
Avulapall Revenue Vilage, Somalia Mandal and Chittoor District by allowing tham tx
anter thelr Nelds thro ugh ihe regular + pathway, pending disnosal of WR BORO af S080, on
the fde of fhe High Court.
The pefifien coming on for hearing. u pan perusing fhe Me ffir and the affidavit
Med in support thereof and the order of the Hi igh Court, daiad 12,02 2020, 14.08 2020 &
80.08.2028 made herein and order dated 14.05.2020 made in LA.No.t of 3080 and
upon hearing the argumenta of Sri MiNaidu, Acvosate for the Petitioners, GF for
Forasis for the Respondent Nos t to 4 and of GP for Reavers for Respondent Nas.§ to
?.
WRIT PETITION NO: S047 OF 2080
MH
Y.
fo
Between:
%. Suita Manoj, Sio Venkatarsthinam Naidy,
2. Gutta Mayu, Cve Venkatarathnem Naidu.
. P Stanners
AND
1. The Stale of Andhra Pradesh, Rep. by it Principal Secretary, Forest
Deparimant, Secretarial Buildings, Velagapudi, Amaravathi,
The Chief Conservator of Foresis, Anantapur, Anantapur (Xs tr ae
The Divisional Forest CHfioe, Wast Division, Chittear, Chittoor Dis
The Distiet colector, Chittoor, Chittoor Cistrict
The Forest Range Officer, Punganur , Crioor District,
The Tahsildar, Somata Mandal, 'Chittoor Netriat.
wee"
.. Rasgondents
Paton under Articie 226 of the Constitution of India is fled praying that in the
droumstances stated in the affidavit fled therewith, the High Caurt may be pleased to
issue, a wri of Mandamus, decisre the action of the respondents in not harvesting the
mange crop from the petiioners land ta an extent of Ac. 13.00 Cents in S.NoSY/2 of
Avulapalll, Vilage, Somata Mandal, Chiitoor District without conducting the joint survey
@&8 per due process of law as being Hecal arbiraly, malafide, highhanded and agginst
Fringipies of Natural Justice, contrary fo the prov sions of the A.P. Forast Act 1867, AP
Survey and Boundaries Act 1923 and violative of Article 34, 21 and S004 of the
Ganstitufion of india and consequently diract the re spondents in not to interfere with the
passassion of the petitioners over the Jand in S.NoQ7/e fo an extent of Ac. 13, 00 « cents
af Avulapalli Wilage, Somala Mandal, Ch itoor Dist ct and to declare that the land |
S.No.o7/2 to an extent of Ac. 13.00 cents of Avulapalll Vilage, Somalia Mandal, Ch toot
District belongs to the pefitianer.
iA NO: 1 GE 20280
Patition under Section 1547 CPO is fled praying that In the circurnstances slated
nm the affidavit Med In support of the writ pefifion, the High Court may be olaased to
dect the respondents fo permit the petitioners to harvest the mango crop from the land
ta an extent of Ac.13.00 Canis in S.No.37/2 of Avulapalll Vilage, Somalia Mandal,
Ghitear District, Pending disposal of WP S047 of 3020, on the file of the High Court.
The petition caring on for hearing, uson perusing the Petition and the affidavit
fied in support thereof and the order of the High Court order dafed 24-05-2020,
SOF 2080, 20.08. 2080 & 20.05.2022 made herein and upon hearing the arguments of
Sn Mahadeva Kanthrgala Advocate for ihe Petitioners, and of Government Pleader for
the Forest who fakes notice on oshalf of Respondent Nos.1 fo 3 & §S and Government
Pleader for the Revenue who takes notios an behalf of Respandent Nos. 4 & 6.
WRIT PETITION NO: S874 OF 2020
Seiwean:
1. NL Govinda Raddy, S/o Venkata Radey.
a N.Ganapathi Reddy, Sfo Venkata Recidy.
oe QUE ONSTS
AND
¥. The State of Andhra Pracesh, Rapresented the Principal Secretary, Forest
Department, A.P Secretariat, Amaravathi, Guntur District,
a. The Distrial Collector, Shitioar District, CARtoar.
3. The Oivisional Forest Officer, Forast Denariment, Vest Division, Ohittcar,
4. The Range Officer, Punganur, Forest Department, Chittoor.
5. The Forest Section Officer, Paddavupparapalll, Sornala Mandal, Chittoor
Distal
S. The Tahsiidar, Somalia Mandal, Chittoar District
, Raspandents
Wink Petit ion under Articie 228 of the Conatitution of Indi is fed praying that in
the airoumstances stated in the affidayil Hed therew ath, the High Gourt may be pleases
fo issue a Wirt f order or Direatic . more particular ly ane in the nature of 'V nt ant
"landamus' declaring the action of ih s respondents 3 % ig § in trying to dispossass the
patiienens' land of extent Ac 28. BO in Survey Nos 723 of e Peddavupnarapally aT lage.
Somalia Mandal, Chitieor District, wihaul any manne wv of dght Hegally on fhe oF round that
Sa
tig » Forest land though if was excluded by fhe forest ceparime en from fs Diocs,
wi withou a 'allowing due prooess of law as illegal, arbitrary and in vidiation of £ Art SO0-4
fhe Coratiiution of india and caneaquen dirant the raspondanis nat cto dispoasess ih
on oners of the lands of an extent Ac 26.50 In Survey Nos 725 ¢
Hage, Soma ia Mandal, Chitioar psn wit
conduct ng inint survey with the forest
o,
wa US ay
f Paddavupparanal
pote
3
Be
eB
fone
33
DB
wd
we
IANO: 1 OF 2025
Patiion under Section 151 CPC is fled praying that i the Giraun stances sfaind
in the affidavit Hed in SUPPC ort of the writ pe Hon, the High 6 sour | may be pleased fo
tin resect of the land 38 Sof an extent Ac
roar
é
"
"y
grant stay of all further actions by he Peepancenk
38.80 in Survey No 720 of Peddavupparay :
oanding dispoaal oF WP No. SAP 1 of SO8Q,
% at e
oaly village, Samia : Manda {, Ohittoor Oistrict
*
he file of the High Sour.
f
wed
ene
veges
af
Me
The petition coming on for hearing GN Per SiG ine Ration and the affrlavil
fied in support thereat and the order of AB ah Court order dated SOUIS-2080, 78-00-
S980, (F.08.2020, 18.00.2020 & 20.03.2022 » rade herain aru
arguments ¢ of SL. BR. Machavaram, Advocate for the Pat fioner and of GP for Forest for
the Respondent No. 1, 3, 4, ard &
we hy 'n0
sr
"a ih
Snape &
Eoeed
ae
WRIT PETITION NO: 10185 DF 2020
Setween:
5 G.kamal Kumar, Sio G Yadusekhar,
alas, Wie Ranjith Kumar,
G.Sujaiha, vio Gangadharam Naidu,
& Chenohu Lakehind, Wo Yadu Sekhar,
pe ba ND
. petitioners
4. State of Andhra Pradesh, Rep. by tts Principal Secretary, Forest Department,
Secretariat, Amaraval:
2 The Chief Conservator of Forests, Forest Depariment, nartapur.
3. The Divisional Forest Officer, Chittoor Vest Division, Chittoor
4 The Forest Range OF Hioer, Punganur, Chitioar District.
§ The District Collector, Chittoor District.
® The Taheidar, Somalia Mandal, Chffoor District.
7 State of Andhra Pradesh, Rep. by its Principal Secrelary, Revenue
Department, Secrelariat, Amar rave.
. "Sespondents
Satien under Article 226 of the Constitution of India fs fled praying ¢ that in ihe
cirsumstances siated in the affidavit Sled therewith, the Hi gh Court may & be plegsad fa
iegue, an order ar direction, in the nature of writ of Mandamus, declaring the action of
ioners from emtering into their respec clive lands i
mes sepandents preventing the oe @
Sy No. 738/41 to an extent of Ac.¢.10 sents, Sy No.6gelt to an extent af Ac. i.S8 canis,
Sy No 8e7ss tw an extent of Acot 00 ganis, Sy.No.84/1 to an exient af Ac 0. &8 canis,
Sy. No 82 fo an extent of Ac. 3.15 canis, Sy. No. 696/93 ip an extant of Ac. 144 cents and
Sy.Ne.6e7it to an extent of Ao.3.58 cents, In Avulapalll Vilage, Somala Maraal,
Chitinor District as being Hega a, arbtrary, malafide, high-handed and against Principles
of Natural duetice, contrary to the provisions of the A. P Foreat Act, 1967, judger Yant of
this Hon'ble Court in WP.No. 19647 ef 2049 dated 24.18 2019 and violative of Articie
200 of the Constitution of india, and consequently direct the fespen aris not io
2
is
interfere with the possession and enjoyment, | nelucting all the appurtenant nights of the
setiionars over thelr respecnve is Sy NO. PSS to an exte ant of AoZ.7O cers,
Sy.No.880/1 fo an extent of Ac. 1.8 ce Sy.Nc.8e7/2 to an extant of Ao..00 cents,
Sod
Hy
Sy. Ne.84/t fo an extent of Ac.0.88 cents, By. Na. 84v2 tp an extent of Ac.2.1S cents,
Sy. No.868/8 fo an extent of Ac.44 cents and Sy. No.de7/) to an extent of Ac3.86
cemis, in Avulsoall village, Somala Mandal, Chittoor District.
iA NO: 4 OF 3030
Petition under Section 181 CPC is fied praying that in the ciroumstanoss slated
in the affidavit fled In support of the wrt petition, the High Court may be pleased to
direct the respondents and their men not to inferfere with the passeagion and anoyment
of the petitioners over their respective lands in Sy.No.738/1 to an extent of Ace.
cents, Sy.No.686/1 fo an extent of Ac. 1.98 cants, Sy.No.697/2 to an axtent of Ac.S.00
cents, Sy.No.84/41 to an extant of Ac.0.88 cents, Sy.No.S4/e to ar extent of Ac'th
nenis, Sy No.@9G/a fo an extent of Ac idd osnis and Sy.No.687/1 to an extent of
As.4.58 cants, in Avulagalll Vilage, Somala Mandal, Chifteor District, panding disposat
of WP No 1G138 of 2020, an the file of the High Gaurt.
The petition coming on for hearing, upon perusing the Petition and the affidavit
fled in support thereof and the order of the High Court order dated O3.07 20280 &
40.03.2082 made herein and upon hearing the arguments of Smt.S.Franatin Advocate
for the Petitioners, learned GP for Forests for Respondent Nos.1 te 4 and of lsarned GP
for Revenue for Respondent Nos.5 to 7,
WRIT PETITION NO: 17989 OF 2626
Bstweern:
N Rajagopal Reddy, S/o Venkata Reddy.
N. Venkata Rarnana Reddy, Sfo Ramakrishna Reddy.
N Subramanyam Raddy, Sio Ramakrishna Reddy.
N Dorababu, S/o Siva Reddy.
N .Hemanth Kumar, S/o Siva Reddy.
i Be PD oo
»
.. Petitioners
AND
waeles
_ The State of Andhra Pradesh, Rep. by its Principal Secretary, Revenue
Depariment, A.P Secretariat, Velagapudi, Amaravathi, Guntur District.
The Cistrint Callecstor, Chittear District, Chitiecr.
The Glvisional Forest Officer, Forast Department, West Division, Chittoar,
orp oN
The Range Officer, Punganur, Forast Depariment, Chittoor.
The Forast Section Offcer, Peddavuppsrapalll, Sornala Mandal, Chifteor
Cstrich. .
The Tahsiidar, Somala Mandal, Chittoor Oimtict.
.. Raspandenis
Satiion under Anicie 226 of the Constitution of India is fled praying that in the
sirournstanoes sigied in the affidavit fled therewlth, the High Court may be pleased to
ise a Writ, Order or Direction more particularly one in the nature of Wnt of
Mandamus' declaring the action of action of the respondents = fo § in inying to
discossess the petitioners' fram the lands to an extant of Ac.60.00 in Survey Nas £23
iGld Nos 350 and 361) of Peddavupparapally Vilage, Somalia Mandal, Chittoor District,
without conducting joint survey by the respondents for fing the boundary as per ihe
A.P Survey and Goundaries Act, legally on the ground that # is a Forast land though #
was exoluded by the forest department from fis block, without fafiowing due process af
law ag flegal, arbitrary and in violation of Art 300-4 of the Constitution of india and
consequently direct the respondents not to disposseas the netifionars from of the lands
fo an eent of AcG3.0D in Survey Nos. 725 (Old Nog S60 and 36%) of
Peddavupparapally Vilage, Somalia Mandal, Chiftacr District, without following dus
process of law including conducting joint survey.
IA NO: 1 OF 2020
Be
Petition under Section 157 OPC is Hec prayt ng thal in the circummianoes stated
in the affidavit fied In support of the writ petition, the High h Ga sure may be pisased to
grant stay of dispossass of the pee frarn { ihe} lands fo an extent of AC.63.00 In
Survey Nos, 723(Old Nos 360 and 363) of Paddavupparapally Vilage, Somalia Ma arid ai,
Chittoor District, by respondents the vain, nending disposal of WP 17989 of S020, on the
file af the High Court.
The petition coming on for} hearing, UDX an (peru sing the Petition and the S afi dav
fied in support thereof and fhe ores » Court order dafed 08.10. 2020 &
30.08. 2022 mace herein snd upon hee rh uments of Sd VR Machavaram
Advouste for the Petitioners, and of oP for Revenue for the Respondent No.1 and 2
and GP for Forest for R aspondent Noas.d to §.
WRIT PETITION NO: 48287 DF 2020
Retiween:
Nisalamma, Wie Late Somachandra Reddy, Age YO years, Dee "Agriculture,
ho. Paddavuprarapalll Vilage, Somalia Mandal, Chittoor CNietiet, Andhra Pradesh
. Patitionsr
4. The State of Andhra Fracesh, |
Revenue, AP. Sacretanal ama ra
The Distric Salectoy, Chigoar © t vistrict,
The Divisional Forest ONicer, Forest See arian', Weet Division, Chittaer.
The Range Officer, Punganur, Forest Oepartment, Chittoor.
The Forest Section Officer, Pecdavupparagalll, Somalia Mandal, Chittoor
Cdistrich
The Tahsidar, Somalia Mandal, Chtiner Distinct
Cn de i BS
is
. MeSHONdanis
Petition urvier Aricie 225 of {he Consiiidion of india is Ned praying that in ihe
olrourstanoes efated in ihe affidavit Hed therewith, ihe High Court may be pleased! to
He
issue a Writ, Order or Direction more pariculany one in the nature of WY of
Mandarnus' declaring the action of the respondents 2 fo 6 in trying io dispossess the
petitioner from her land of exient Ac 4 2.00 ¢ sents in Survay No. 723-4 (Ol Nas. 380 and
381) of Peddavunparapally Vilage, Somalia Mandal, Chittoor District, without conduating
jnint survey by the respandenis for fixing the boundary as. per the A.B Survey and
Soundaries Act, legally on the ground What His a Forest land though R was excused by
the forest department from fs block, without following due process of law as Hiegal,
arbitrary and in violation of Ariicie 200-4 of the Const ftution of india, consaquantly direct
the respondents not to dispossess the petitioners from her lands of an extent Ao 12.00
semis in Survey No. 723 A (Ol Nos. S60 and 367} of Peddavupparapally Village,
Somalia Mandal, Ohitfonr District, without following due process of flaw including
conducting joint survey.
IANO: 7 OF 2020
Patition under Section 197 CRC is
in the affidavit fied in support af he writ |
grant Stay of Cigpassession: of the t pel m her lands t an extent of Ac 120
canis in Survey No 723-4 (Gid Nos. 260 & 361) 0 of P elavupe arapally Vilage, Samaia
Mareial, Chittoor District by the respondents | Here ng disposal af WP 19287 af
2020, or the fle of the High Court
OF, i High C Court may be please ed to
peek
tse
The petifion coming an for hearing, upon perusing the Petition and the affidavit
fied In support thersef and the order of the High Court order dated 22.10.2080 &
SO.02.2022 made herein and upon hearing the arqumente of Sd VR Mashavarar,
Advocate for the Petitioner and GP for Revenue for the Respondent Nos. 1 & 2 and GP
for forest for the Respondent Nos.3 to 8.
WRIT PETITION NO: 18033 OF 2079
Between:
Sr Marpuri Jayachandra Naidu, S'o. M Venkatrama Naidu,
Smit. G.Nirmalaruna, Wo. G Venkatramaih Naidu,
Smt P Bramaramba, Wo. Late P. Ramakrishna Naidu,
Si M. Redd) Prasad, ao. M Changala Naidu,
Be Go BP oe
{Al resident of Chinnekamma Palll, Peddaupoara Palll Vilage, Somalia Mandal,
Ghitloer District, Andhra Pradesh.)
Patitioners
AND >
J. The State of Andhra Pradesh, rep. by iis Principal Seorstary, Forest
Department, Secrefariat, Amaravathi.
The District Callector, Chittoor Cistrict, Chittoor, Andhra Pradesh.
The Andhra Pradesh Forest Department, ren. the Chief Conservator
of Forests, Ohitoor District, Andhra Pradesh.
§, The Andhra Pradesh Forest Oepariment, rap. by Hs Range Cificer,
FPugnur, Chittoor, Andhra Pradesh.
S. Tne Tahasidhar, Somalia Mandal, Chitteor District, Andhra Pradesh.
Respondents
oo bo
Petition under Ariicie 226 of the Constitution of india is led praying that in the
cimumetanoes stated in the affidavit filed {herewith, ihe High Court may be cleasad fo
issue an appropriate Writ, Order or direction more parilcularly one in the nature of Writ
of Mandamus declaring the action of the Respondent No's.2 and 3 in interfering with
petitioners respective posseasion of Agricultural lands and trying fo dig trench f mark
new boundaries fo Forest Land in the middle of Sy. No.608 of Pedda upparapaill
vilage, Somalia Mandal, Chittoor District without any notice and night, contrary to
earlier proceedings vide ReNo.C Ad/?76/728, dated 27.05.1985 by the Fores!
Settiemant Officer, Nellore made in favour of the pefiioners vendors as Hegal, -
arbitrary, contrary to the principles of natural justios, violative of Fundamental Righis
gueraniesd under Ariicles 14 and 300-4 of the Constitution of India and without any
authority and jurisdiction and contrary to Andhra Pradesh Forest Act, 1687 and the
rulas rade thergin: .
iA NO: TOF 2018
Feition under Section 181 CPO is fled praying that in the circumstances
stated in the affidavil fled in support of the writ petition, the High Court may be pleased
to diract Respondents not to Interfere with possession of pelitioners lands in Sy.No.805
of Pedda upparapalll village, Somala Mandal, Chittoor District, pending disposal of WE
19023 of 2019, on the fle of the High Court. .
The patticn coming on for hearing, upon perusing the Petition and the affidavit
fled in support thereof and the order of the High Court order dated 27.11.8019 &
SU03. 2082 made herein and upon hearing fhe arguments of Sr Srinivas Basave
Advocate for Petitioners, GP for Forests for the Respandent Nas. 1,8 484, and GP fer
Ravenue for Respondent Nos. 2 & &,
WRIT PETITION NO: (8054 OF 2019
Between:
4. Spat. D Manna, Wo. Sri. Rama Naidu,
2. Sr. R.Ourveasulu Naidu, Sfo. K.Srinivasulu Neidu,
Pall Vilage, Somalia
Mandal, Ohi Moor District, Andhra Prac
Fotitioners
AND
sch
.
The State of Andiira Pradesh, reo. by iis Prncinal secretary, Forest
Deparinen, Secretariat, Amar rayaihi,
The District Callectar, Chiteor istrict St, Chktcor, Andhra Fradesh.
The Andhra Pradesh Foreat Department fen. the (Chief Cansenvator
of Forests, Ghitfonr Cietrict, Andhra Pradesh.
The Andhra Pradesh Forast Depariment, rap. by its Range Officer,
Pugnur, CRitioor, Andhra Pradesh.
the 7 Tahasidhar, Somalia Mandal, Chitteor Disvict, Andhra Pradesh,
Be pa
an
Respondents
Petition under Article 2286 of the Constitution of India is Sled orayl ng that i the
circumatances fated in ihe @ alidavil fled therewith, the High Court may be neased to
iss SUS an approonate Writ, Order or direction more particularly one in the nature o F Welt
of Mandamus declaring the action of the Respond fan No's, 2 @nd 3 in interfering with
petitioners + respactve possession of Agricultural lands and trying fo dig inanoh fo mark
maw boundarias to eres Land in the middie of Sy No.808 of Padda upparapaltl
Vilage, Somalia Mandal, Chittoar istrict wkhout any notice and fighi, oantrary to
sarler proonen es vide "ReNo CAAT TSR, dated SY oe 8S uy ihe Forest
+
Satiement Offeer, Nellore made in favour of the bes ors fandors as diegal,
arbitrary, contrary t to the princioles of matural fustios, violative of Fundamental Rights
guaranteed under Articie i4 and 300-4 of the Const it ian of "india and without any
authority and jurisdiction and coMfary to Andhra Pradesh Forest Act 1S6) and the
rules meade therein:
IANS: TOF 2018
Pettion under Section 184 CPC is fied praying that in the « ciroumstances
stated in the affidavit fled in support of the writ pet qt ian, the High Court may be please
te direct Responcdanis not to interferes. an sian of petitioners lands in Sy.No. BOR
of Pedda uppgrapalll village, Somala ' attocr District, pending disposal of WP
TE094 of 2018, on the fie of the High C Cou
The patton coming on for hearing, upon per 'Si ng ihe Pet Bon and ue alidayit
Red in support thersof and the order of the Hj V2078 &
HU.O3.2022 made herein and upon hearing the ay "eurnents of Sri Brith Steer arianen
Advocate for Pediioners, GP for Farests for he Respondent Nas. 1,3 84, and GP for
Ravenus for Respondent Nos. 3 & 6. .
WRIT PETITION NG: 19638 OF 3078
Behwasn:
SH Duggini Such aker Naku, SvYo.D.Deraswami Naidu, aged about 85 years,
Geom Agricuiiuns, Rfo.O No AlI4, Hasavapall village, Somalia Mandal, Chittoor Districs
Andhra Pradesh.
Petitioner
AND
¥. The State of Andhra Pradesh, rap. by its Principal Secretary, Forest
Deparment, Secretarial, Amaravatt
2. The Ousirict Collactor, Chittoor (str ot Ghittoor, Andhra Pradesh.
a. The aeons Pradash Forest Depart ent rep. by is District Forast Officer,
West Division - Chiinor, Andhra Pradesh. :
4. The Foret Section CH cer, Pacdriai appara Pall i -Ayulaoall village, Somata
Mandal, Chittcor District, Andhra Pradesh.
&. The Tahasitdt har Somalia Mandal, Chittoar (Netriet, Andhra Pradesh.
7
8. The Andhra Pradesh Forest Deparment, rep. by is Range Officer, Pugnur,
Chittor, Andhra Pradesh.
Respondents
Patifion under Article 228 of the Conetifution of India is Hed praying that in the
sirournstances stated in the affidavit fled therewith, the High Court may be cisased fo
issue an agpropriate Wiril, Order or direction mare carticularly one in the nature of Wirt
af Mandamus declaring the action of the Respondent No' s.2 and 8 jn interfering with
nettioners respective possession of Agrioultural lands and trying to dig iranch to mark
navi bounddes to Forest Land in the middle of Sy.No.605 of Pedda upparapalll village,
Semata Mandal, Chiffeer District without any notice and right, contrary to earlier
oroseadings vide Reo Ag AAT TONES, dated 37.08 1685 by the Forest Setliement
Officer, Nellore made in favour of the petitioners venders a8 Hingal, arbitrary, aonirary to
the principles of natura! justice, violative of Fundamental Righla guaranteed under
Arfieles 14 and 300-4 of the Conetitulion of india and without any authority and
iuriedintion and contrary to Andhra Pradesh Forest Act, (1887 and the rules mace
thereadry;
IANO: OF 2049
Patifon under Section 1841 CPC is fled praying that in the circumstances
stated in the aWidavil filed in sugport of the writ peittian, the High Court may be pleased
to direct Respandents not to interfere with paseession of petiticnars lands in Sy.Noa.G08
of Pedda upperapalli village, Somale Mandal, Chitioor District, pending dispasai of
ALP No. 19835 of 2048, an the file of the High Court.
The petition coming on for hearing, upon panusing the Patifion and the afidavil
fied in support thereof and the Orders of the High Court dated 30.05. 2022 made herain
and ugon hearing the argurnents of Sr. Srinivas Basava Advocate for the Petitioner GP
for Forests for the Respondent Nos.t to 4&6, and GP for Revenue for Respondent
No.5, the Court mace fhe following.
COMMON ORDER:
At request of learned Government Pleader for Forest to Ale Counter Affidavits, past aller Summer Vacation, 2022. interim order granted earlier shall stand extended WH the next date of hearing.
SSISTANT REGISTRAR > HTRUE COPY! . SECTION OFFICER or oe coves One CO to BRLLM.NAIDU Advocate [OPUC] One CC to SriLV.R Machavaram, Advocate {OPUC} One OC te Smi.S.Pranath, Advacate f{OPUC) One CC to SRLT.VISHNU TEJA Advocate fQPUC) One CC to Sri Mahadeva Kanthrigala Advocate (OPUC} One OC to Sri Srinivas Basava, Advouate OPUS} One OC to SRIGINJUPALLI SUBBA RAO Advacate fOPUC} One CO to Sri Psithyi Sreeramaneni Advoasie (PU) Two COCs to GF for Forests, High Court OF Ancira Pradesh, POUT]
40. Two OCs to GF for Revenue, High Court Of Andhra Pradesh. (QUT] 44, One spare copy go OR EO Be BY BO ot SRL.
HSH COURT DEY DATED 2NO2022 NOTE: POST AFTER SUMMER VACATION, 2028. ORDER Writ Petition Nos. 8860, 304, 874, 1602, 3059 of 2022, 25441, 2564, 4844, 4997, G88, 8047, OS71, 10738, 17988, 19287 of 2020, 19023, 19094 and 19655 af aoie EXTENSION OF EARLIER INTERIM ORDER