Amaravatirajadhanisameekaranaraithusamkaya, vs The State Of Andhra Pradesh, on 2 February, 2022

[Cites 83, Cited by 0]

Andhra Pradesh High Court - Amravati

Amaravatirajadhanisameekaranaraithusamkaya, vs The State Of Andhra Pradesh, on 2 February, 2022

Bench: Prashant Kumar Mishra

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARSS
(SPECIAL ORIGINAL JURISIDICTION)

WEDNESDAY, THE SECOND DAY OF FEBRUARY
TWO THOUSAND AND TWENTY TWO

:PRESENT:

THE HONOURABLE CHIEF JUSTICE SRI PRASHANT KUMAR MISHRA
AND
THE HONOURABLE SRI JUSTICE M.SATYANARAYANA MURTHY
AND
THE HONOURABLE SRI JUSTICE D.V.S.S.SOMAYAJULU

W.P.Nos.13203, 13204, 13205 of 2020, W.P.(PIL.).No.179 of 2019, W.P.(PIL.) Nos.7,
8, 24, 40, 102, 121, 177, 185, 200, 201, 208, 209, 213, 215, 217, 230, 239, 253 and
256 of 2020; W.P.Nos. 925, 932, 1207, 1388, 4004, 5057, 8472, 9154, 10700, 13206,
13645, 13666, 13919, 13925, 13966, 13983, 14053, 14054, 14282, 14338, 14768,
14897, 15035, 15094, 15097, 16514, 16634, 16830, 16840 & 22499 of 2020,
W.P.(PIL.).No.153, 184, 235, 236 of 2020 and W.P.Nos.933, 9528, 13521, 13665,
13887, 14003 and 14996 of 2020.

WRIT PETITION No.13203 OF 2020

Between:

1. Rajadhani Rythu Parirakshnana Samithi, A society registered under the
Societies Act Bearing Registration No.283 of 2016, having its office at
H.No.11-94, Tullur, Amaravati, Andhra Pradesh, Rep. by its Secretary, Sri
Dhanekula Rama Rao.

2. Pathan Ahammad Khan, S/o P. Galab Khan, aged about 48 years,
Occ:Agriculture, 6-29/1, S C Colony, Thullur (Mandal), Rayapudi, Guntur,

Andhra Pradesh.

Ponnekanti Chitti Babu, S/o Venkatesh, aged about 53 years, Occ.

Agriculture, 12-11-1, Thullur, Guntur, Andhra Pradesh.

Peddineni Lakshmaiah, S/o Ramarao, age about 46 years, Occ Agriculture,

1-14, Tank Bandi Area, Thullur, Ainavolu, Guntur, Andhra Pradesh."

Koyyagura Ravi Babu, S/o Peraiah, aged about 47 years, Occ. Agriculture, 2-

103, Nelapadu, Thullur, Guntur, Andhra Pradesh.

Indurthi Naga Malleswara Rao, S/o Chandraiah, aged about 52 years,

Occ:Agriculture, 2-32, Nelapadu, Thullur, Guntur, Andhra Pradesh.

Nuthaki Chandra Sekhar, S/o Ranga Rao, aged about 53 years, Occ

Agriculture, 1-83, Nuthaki Street, Mandadam, Guntur, Andhra Pradesh.
Petitioners

N Oo O FF Ww

AND

1. The State of Andhra Pradesh, rep. by its Chief Secretary, Building-I, 1st
floor, Secretariat, Velagapudi, Amaravati, A.P. .
2. Andhra Pradesh Capital Region Development Authority, Karl Marx Road,
Lenin Centre, Arandalpet, Governorpeta, Vijayawada.
3. The Union of India, Through the Ministry of Housing and Urban Affairs,
~ North Block, New Delhi lindia- 110001.
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
appropriate writ or order or direction more particularly a writ in the a writ of Mandamus

a. Declaring that the State of Andhra Pradesh has no legislative competence-TO- -
change the Capital of the State or to denude Amaravati from being the seat of the 3
civic wings of the State including the Legislature, Executive and the Judiciary,

b. Declaring that the Andhra Pradesh Capital Region Development Authority Repeal
Act, 2020 is ultra vires Articles 3, 4, 14, 19, 21, 197, 174 Parts IX and IXA, 300-A of the
Constitution of India rw Sections 5 31(2) and 94 of the A.P. State Reorganization Act,
2014 and consequently declare it to be null and void,

c. Declaring that the Andhra Pradesh Decentralization and Inclusive Development of All
Regions Act, 2020 is ultra vires Articles 3, 4, 14, 19, 21, 197, 174, Parts IX and IXA,
300-A of the Constitution of India r/w 5, 31(2) and 94 of the A.P. State Reorganization
Act, 2014 and consequently declare it to be null and void.

d. Declaring that the report of the High-Powered Committee, dated 17.01.2020 as
being bad in law and ultra vires of Articles 14 and 21 of the Constitution of India.

e. Directing the Respondents to forthwith forbear from acting pursuant to or in
furtherance of the report of the High-Powered Committee, dated 17.01 .2020,

f. Directing the Respondents to forthwith forbear from shifting any of the offices of the 3
civic wings of the State including but not limited to the Raj Bhavan, Chief Ministers
Camp Office, offices of the Secretariat, Heads of Departments of the Government, --
Police Department, State Corporations, State Government Offices and Officers, from
their current locations in and around Amaravati and from trifurcating the Capital for a
period of 30 years or such time as this Honble Court deems fit and proper in the
circumstances of the case: and

g. Directing the Respondents to implement the Master Plan as notified on 23.06.2016
under Section 39 of the Andhra Pradesh Capital Region Development Authority Act,
2014 including by constructing the necessary buildings and housing the offices of the 3
civic wings of the State Government including the Executive, Judiciary and Legislature
in Amaravati.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to.
Suspend the operation of the Notifications by which the Andhra Pradesh Capital Region
Development Authority Repeal Act, 2020 and the Andhra Pradesh Decentralization and
Inclusive Development of All Regions Act, 2020 were notified to come into force,
pending disposal of Writ Petition No.13203 of 2020, on the file of the High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
Suspend the operation of G.O.Mos. No. 155, dated 01-08-2020 issued by the 1*
respondent state, pending disposal of Writ Petition No.13203 of 2020, on the file of the
High Court.

IA NO: 3 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in Support of the writ petition, the High Court may be pleased to
direct the respondents to implement the master plan as notified on 23-06-2016 under
section 39 of the Andhra Pradesh capital regional development authority Act, 2014
including by finishing the works for which contracts have already been awarded,
pending disposal of Writ Petition No.13203 of 2020, on the file of the High Court.

IA_NO: 4 OF 2020

the offices of the State Government and Judiciary, including but not limited to the Raj
Bhavan, Chief Ministers Camp Office, offices of the Secretariat, Heads of Departments
of the Government, Police Department, State Corporations, State Government Offices,
from their current locations in and around Amaravathi, pending disposal of Writ Petition
No. 13203 of 2020, on the file of the High Court.

IA_NO: 5 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
Suspend the operation of the Order bearing Rc. No.1203/G2/2016, dated 31.07.2020
issued by the Respondent, pending disposal of Writ Petition No.13203 of 2020, 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 order of the High Court, dated 04-08-2020, 27.08.2020,
21.09.2020, 06.10.2020, 12.10.2020 02.11.2020, 26.03.2021, 29.11.2021, 27.12.2021
& 28.01.2022 made herein and upon hearing the arguments of made herein and upon
hearing the arguments of Sri Shyam Divan, learned Senior Counsel for Sri Sai Sanjay
Suraneni Advocate for the' Petitioners, Advocate General for the Respondent Nos.1 & 2
and of Sri Harinath, Assistant Solicitor General for Respondent No.3.

WRIT PETITION No.13204 OF 2020

Between:

1. Done Sambashiva Rao, S/o. Venkateshwarlu, Aged about 55 Years,
Occupation Agriculture, R/o. H.No.8-213, 2nd Ward, near Ramalayam
Center, Yerrabalem Village, Mangalgiri, T B Sanitorium, Guntur District,
Andhra Pradesh - 522505.

2. Thati Srinivasa Rao, S/o. Ramulu, Aged about 48 years, Occupation.
Agriculture, R/o. H.No.1-112, Inavolu Village, Thulluru Mandal, Guntur
District, Andhra Pradesh - 522 237.

Petitioners

AND

1. Union of india, Rep. by its Secretary, Ministry of Home Affairs, Office at
Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, Dethi
-110 001. Email ID [email protected]

2. The Secretary, Niti Aayog. Government of India Office at Sansad Marg,
Sansad Marg Area, New Delhi, Delhi 110 001.

3. The Govt. of Andhra Pradesh, Rep. by its Chief Secretary, Office at AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503.
Email ID [email protected]

4. The Special Chief Secretary, General Administration Department, The
Govt. of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi,
Amaravati, Andhra Pradesh-522503. Email ID prisecy-gpmar-
[email protected]

5. The Secretary, Legal and Legislative Affairs and Justice, Law Department
The Govt. of Andhra Pradesh Office at AP Secretariat Complex,
Velagapudi, Amaravati, Andhra Pradesh-522503. Email ID secy
[email protected]

6. The Secretary, A.P. Legislature Secretariat, Department of Legislative
Affairs, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra
Pradesh-522503. Email ID [email protected]

7. The Principal Secretary, Roads and Buildings Department, The Govt. of
Andhra Pradesh Office at AP Secretariat Complex, Velagapudi,
Amaravati, Andhra Pradesh-522503 Email [email protected].

8. The Principal Secretary, Finance and Planning Department, The Govt. of
Andhra Pradesh Office at AP Secretariat Complex, Velagapudi,
Amaravati, Andhra Pradesh-522503. E-Mail [email protected]

9. The Principal Secretary, Municipal Administration and Urban
Development, The Govt. of Andhra Pradesh Office at AP Secretariat
Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email
[email protected].

10. Sri. Y. S. Jagan Mohan Reddy, S/o. Late Y. S. Raja Shekar Reddy, Hon'
ble Chief Minister of Andhra Pradesh, aged about 46 years, R/o. 1st Floor,
Building-!, Velagapudi Email- [email protected]

11. Sri Botcha Satyananarayana, Minister for Municipal Administration and
Urban Development, Office at Room No.135, Ground Floor, Building No.2,
Velagapudi, Email [email protected]
peshimaudap|@gmail.com

12. Sri Buggana Rajendranath Reddy, Minister for Finance and Planning,
Legislative Affairs Office at Room No.212, First Floor, Building No.2,

Velagapudi Email [email protected]
Respondents

a. Declaring the Decentralization and Inclusive Development of all Regions Act, 2020
(Act 28 of 2020), to be unconstitutional, infringing the fundamental rights of the writ
petitioners under Articles 14, 19 and 21 of the Constitution of India who gave their lands
under A.P. Capital City Land Pooling Scheme (Formulation and Implementation) Rules
2015

b. Declaring the Decentralization and Inclusive Development of all Regions Act, 2020
(Act 28 of 2020) to be passed in violation of Articles 196(2) and 197 of the Constitution
of India. -

c. Declaring the Decentralization and Inclusive Development of all Regions 'Act, 2020
(Act 28 of 2020).as violative of Articles 174, 248, 253, 266, 275, 293, 295 and 299 of the
Constitution of India

d. Declaring the action of the 1% Respondent in recognizing Amaravati as the Capital
City for the State of Andhra Pradesh to be in accordance with Section 5, 6 and 94 of the
Andhra Pradesh Reorganization Act, 2014 and consequentially to declare
Decentralization and Inclusive Development of all Regions Act, 2020 (Act 28 of 2020)
as repugnant and void under Article 254 and violative of 256 and 257 of the Constitution
of India

e. To declare the Decentralization and. Inclusive Development of all Regions Act, 2020
to be in violation of Section 31 read with Entry-78 of List-| (Union. List), Seventh
Schedule of the Constitution of India.

f. Declaring the Decentralization and Inclusive Development of all Regions Act, 2020
(Act 28 of 2020) to be in violation of Section 6 (b) and (c) of the General Clauses Act,
1897 and Section 8 (c) and (d) of the Andhra Pradesh General Clauses Act, 1891

g. Declaring the Decentralization and Inclusive Development of all Regions Act, 2020
(Act 28 of 2020) to be in derogation of Doctrines of Promissory Estoppel,
Unreasonableness, Irretrievability, Irrationality, Perversity, Malice, Legitimate
Expectation, Arbitrariness, Unfairness and Good Governance, which are an extension
of the Fundamental Rights conferred on the writ petitioners under Part-Ill of the
Constitution of India

h.To declare the Decentralization and Inclusive Development of all Regions Act, 2020
(Act 28 of 2020) as violative of the Constitutional Right to Property under Article 300-A
and also violative of Article 299 of Constitution of India.

i.Declaring the Decentralization and Inclusive Development of all Regions Act, 2020
(Act 28 of 2020) to be in violation of Andhra Pradesh Business Rules 2017 and the All
India Service (Conduct Rules), 1968.

IA NO: 1 OF 2020
'Petition under Section 151 CPC praying that in the circumstances stated in

the affidavit filed in support of the writ petition, the High Court may be pleased to stay all
further proceedings pursuant to the decentralization and inclusive development of all

regions Act 2020 coming into force, in the interest of justice, pending disposal of Writ
Petition No.13204 of 2020, on the file of the High Court.

IA_NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in
the affidavit filed in support of the writ petition, the High Court may be pleased to direct
the respondents not to alienate or create any third party rights or make any allotment in
favour of any third party (s)in so far as the lands comprised in the designated master
plan notified under the APCRDA Act, 2014 pertaining to any of the nine notified theme
cities in the capital city of Amaravati, in the interest of justice, pending disposal of Writ
Petition No.13204 of 2020, on the file of the High Court.

IA NO: 3 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the respondents not to spend any money from the state exchequer, for the
purpose of creating any infrastructure at Visakhapatnam ignoring the existing
infrastructure at capital city of Amaravati, in the interest of justice, pending disposal of
Writ Petition No.13204 of 2020, on the file of the High Court.

IA NO: 4 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the. respondents not to shift, any files and other office records and furniture from
the interim government complex at Amaravati and any other government offices
situation in the capital regional area in the interest of justice, pending disposal of Writ
Petition No.13204 of 2020, on the file of the High Court.

IA NO: 5 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the respondents not to shift, the Raj Bhavan, secretariat, Head of Departments,
Police Head Quarters, Central Investigation Department and other Directorates or any
other Government offices, from the capital city of amaravati to visakhapatnam in the
interest of justice, pending disposal of Writ Petition No.13204 of 2020, 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 order of the High Court, dated 04-08-2020, 27.08.2020,
21.09.2020, 06.10.2020, 12.10.2020, 02.11.2020, 26.03.2021, 29.11.2021, 27.12.2021
& 28.01.2022 made herein and upon hearing the arguments of Sri Abhishek Singhvi
and Sri Unnam Muralidhar Rao, Senior Counsel for Sri Unnam Sravan Kumar Advocate
for the Petitioners, Sri N. Harinath, Asst Solicitor General for the Respondent Nos.1 & 2
and of Sri Rakesh Dwivedi, learned senior counse! / Advocate General to the
Respondents / for the State for Respondent Nos.3 to 12.

WRIT PETITION No.13205 OF 2020

Between:
" 1. Done Sambasiva Rao, S/o. Venkateshwarlu, Aged about 55 Years,
Occupation. Agriculture, R/o. H.No.8-213, 2nd Ward, near Ramalayam
Center, Yerrabalem Village, Mangalgiri, T B Sanitorium, Guntur District,
Andhra Pradesh - 522505.

2. Thati Srinivasa Rao, S/o. Ramulu, Aged about 48 years, Occupation.
Agriculture, R/o. H.No.1-112, Inavolu Village, Thulluru Mandal, Guntur

District, Andhra Pradesh - 522 237.
Petitioners

AND

1. Union of India, Rep. by its Secretary, Ministry of Home Affairs, Office at.
Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi
-110 001. Email ID. [email protected]

2. The Secretary, Niti Aayog, Government of India. Office at Sansad Marg,
Sansad Marg Area, New Delhi, Delhi 110 001.

3. The Govt. of Andhra Pradesh, Rep. by its Chief Secretary, Office at. AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503.
Email ID. [email protected]

4. The Special Chief Secretary, General Administration Department, The
Govt. of Andhra Pradesh Office at. AP Secretariat Complex, Velagapudi,
Amaravati, Andhra Pradesh-522503. Email ID. prisecy-gpmar-
[email protected]

5. The Secretary, Legal and Legislative Affairs and Justice, Law Department
The Govt. of Andhra Pradesh Office at. AP Secretariat Complex,
Velagapudi, Amaravati, Andhra Pradesh-522503. Email ID. secy
[email protected]

6. The Secretary, A.P. Legislature Secretariat, Department of Legislative
Affairs, Office at. AP Secretariat Complex, Velagapudi, Amaravati, Andhra
Pradesh-522503. Email ID. [email protected]

7. The Principal Secretary, Roads and Buildings Department, The Govt. of
Andhra Pradesh Office at. AP Secretariat Complex, Velagapudi,
Amaravati, Andhra Pradesh-522503 Email. [email protected].

8. The Principal Secretary, Finance and Planning Department, The Govt. of
Andhra Pradesh Office at AP Secretariat Complex, Velagapudi,
Amaravati, Andhra Pradesh-522503. E-Mail. [email protected]

9. The Principal Secretary, Municipal Administration and Urban
Development, The Govt. of Andhra Pradesh Office at. AP Secretariat
Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email.
[email protected].

10. Sri. Y. S. Jagan Mohan Reddy, S/o . Late Y. S. Raja Shekar Reddy, Hon'
ble Chief Minister of Andhra Pradesh, aged about 46 years, R/o. 1st Floor,
Building-I, Velagapudi Email- [email protected]

11. Sri Botcha Satyananarayana, Minister for Municipal Administration and
Urban Development, Office at Room No.13 5, Ground Floor, Building
No.2, Velagapudi, Email. [email protected]
peshimaudap|@gmail.com

12. Sri Buggana Raj endranath Reddy, Minister for Finance and Planning,
Legislative Affairs, Office at. Room No.212, First Floor, Building No.2,
Velagapudi Email. [email protected]

Respondents

(i) Declaring the Andhra Pradesh Capital Region Development Authority Repeal Act,
2020 (Act No.27 of 2020) to be unconstitutional, infringing the fundamental rights of the
writ petitioners under Articles 14, 19, and 21 of the Constitution of India who gave their

lands under A.P Capital City Land Pooling Scheme (Formulation and Implementation)
Rules 2015.

(ii). Declaring the Andhra Pradesh Capital Region Development Authority Repeal Act,
2020 (Act No.27 of 2020) to be passed in violation of Articles 196(2) & 197 of the
Constitution of India.

(iii). Declaring the Andhra Pradesh Capital Region Development Authority Repeal Act,
2020 (Act No.27 of 2020), to be in violation of Section 6 (b) and (c) of the General

Clause Act, 1897 and Section 8 (c) and (d) of the Andhra Pradesh General Clauses Act,
1891.

(iv). Declaring the Andhra Pradesh Capital Region Development Authority Repeal Act,
2020 (Act No.27 of 2020), to be in violation of Article 299 of the Constitution of India

(v). Declaring the Andhra Pradesh Capital Region Development Authority Repeal Act,
2020 (Act No.27 of 2020) to be in dserogation of Doctrines of Promissory. Estoppel,

Unreasonableness, __Irrtetrievabiity, irrationality, perversity, malice, legitimate,
expectation, arbitrariness Unfairness & Good Governance, which are an extension of
the Fundamental Rights conferred on the writ petitioners under Part-lll of the
Constitution of India.

(VI) Declaring the Andhra Pradesh Capital Region Development Authority Repeal Act,
2020 (Act No.27 of 2020), to be in violation of "Andhra Pradesh Business Rules 2017"
and the "All India Service (Conduct Rules) 1968.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased stay,
all further proceedings pursuant and consequential to the "Andhra Pradesh Capital
Region Development Authority Repeal Act, 2020 (Act No. 27 of 2020)", or in the
alternative directing the Respondents to maintain Status-quo in regards to carrying out
the governance from the existing infrastructure in the capital city of Amaravati, in the
interest of justice, pending disposal of Writ Petition No.13205 of 2020, on the file of the
High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the respondents, not to allot the land or any other residential or other immovable
properties to any third parties in contravention of the "notified master plan" of 9 theme
cities and consequently direct the respondents to complete the pending works and of all
those buildings and allot them for the specified purpose for which they are being built in
the interest of justice, pending disposal of Writ Petition No.13205 of 2020, on the file of
the High Court.

IA NO: 3 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the respondents, not to alter or change, the notified masterplan of 9 theme cities
in the capital city of Arnaravati, in the interest of justice, pending disposal of Writ Petition
No.13205 of 2020, on the file of the High Court.

IA NO: 4 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the respondents, to commence the abandoned works in the capital city of
Amaravati, by completing all the pending projects, including but not limited to the
Andhra Pradesh High Court building and also to complete the, residential houses, to be
allocated to the High Court Judges, in the interest of justice, pending disposal of Writ
Petition No.13205 of 2020, on the file of the High Court.

IA NO: 5 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents, to continue CRDA and its offices, for the purposes of carrying out the unfinished
' works in the capital city of Amaravati and also for paying the annual annuity to the writ
petitioners and landless poor persons, in the interest of justice, pending disposal of Writ Petition
No. 13205 of 2020, on the file of the High Court.

IA NO: 6 OF 2020
Petition under Section 151 CPC praying that in the circumstances stated

in the affidavit filed in support of the writ petition, the High Court may be pleased to stay
the operation of "G.O.Ms.No.155 Dt.01/08/2020 MA&UD Dept." issued by the

Government of Andhra Pradesh for constituting and notifying "Amaravati Metropolitan
Region Development Authority' (AMRDA) in exercise of Sections 4(1) and 4(3) of the
"Andhra Pradesh Capital Region Development Authority Repeal Act, 2020 (Act No. 27
of 2020)", in the interest of justice, pending disposal of Writ Petition No.13205 of 2020,

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 order of the High Court, dated 04-08-2020, 27.08.2020,
21.09.2020, 06.10.2020, 12.10.2020, 02.11.2020, 26.03.2021, 29.11.2021, 27.12.2021
& 28.01.2022 made herein and upon hearing the arguments of Sri Abhishek Singhvi
and Sri Unnam Muralidhar Rao, Senior Counsel for Sri Unnam Sravan Kumar,
Advocate for the Petitioners, Sri N. Harinath, Asst. Solicitor General for the Respondent
Nos.1 & 2 and of Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the
Respondents / for the State for Respondent Nos.3 to 12.

W.P.(PIL).No.179 OF 2019

Rajadhani Rytu Parirakshana Samithi, a Society registered under Societies Act Bearing
Registration No.283 of 2016 having its Office at H.No. 11-94, Tullur, Amaravati, A.P.,
rep. by its Secretary, Sri Dnhanekula Rama Rao, S/o.Seshagiri Rao, aged 70 years, R/o.
Nelapadu, Amaravati, A.P.

....Petitioner
AND

1. The Government of India, Rep. by its Secretary, Ministry of Home Affairs,
Jai Singh Marg, Hanuman Road Area, Cannaught Place, New Delhi.

2. The Principal Chief Conservator of Forests, Ministry of Environment,
Forest and Climate Change, 110060, Mandir Road, Central Ridge
Reserve Forest, New Delhi, Delhi 110092

3. The Chairman, Capital Region Development Authority, Karl Mars Road,
Lenin Centre, Arandalpet, Governorpeta, Vijayawada.

4. The State of Andhra Pradesh, rep. by its Chief Secretary, Building-I, 1st
floor, Secretariat, Velagapudi, Amaravati, A.P.

5. The Principal Secretary, Revenue Department, A.P. Secretariat,
Velagapudi, Amaravati, Guntur District.

6. The Principal Secretary, Municipal Administration Department, A.P.
Secretariat, Velagapudi, Amaravati, Guntur District.

7. The Commissioner, A.P. Capital Region Development Authority, Karl Mars
Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada.

8. The Chairman, State Level Environment Impact Assessment Authority
(SEIAA), A.P., APPCB, Door No.33-26-14, D/2, Near Sunrise Hospital,
Pushpa Hotel Centre, Chalamavari Street, Kasturibaipet, Vijayawada -
520 010.

9.. A.P. Pollution Control Board, Regional Office at Door No.4-5-4/5C, 4/3,
Navabharath Nagar, Ring Road, Guntur, A.P. - 522 006

....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, more particularly one in the nature of Writ of Mandamus
declaring the action of the Respondents in stopping all current plans and developmental
activities in the capital city area notified U/s.3 (3) of A.P. CRDA Act 2014 including
issuance of G.O.Rt. No.585, Municipal Administration and Urban Development
Department, dated 13.09.2019 so far it relates to the review of current plans and
approaches and execution in the notified capital area vide G.O.Ms.No.141, Municipal
Administration and Urban Development (M2) Department, dt.09.06.2015, as being
illegal, arbitrary and against the fundamental rights guaranteed under Articles 14, 19
and 21 of the Constitution of India as well as against the provisions of Sections 46, 52,
57, 58 and 60 of the Andhra Pradesh Capital Region Development Authority Act 2014
and Rules 10 to 13 of Andhra Pradesh Capital City Land Pooling Scheme (Formulation
and Implementation) Rules 2015, against G.O.Ms.No.252, Municipal Administration and

Urban Development (M2) Department, dt.30.12.2004, G.O.Ms. No.254, Municipal
Administration and Urban Development (M2) Department, dated 30.12.2014, against
G.0.Ms.No.141, Municipal Administration and Urban Development (M2) Department,
dt.09.06.2015 and also against the covenants of the Development Agreement-cum-
irrevocable power of attorney executed by the respective farmers under Land Pooling
System in favour of the 5th Respondent and consequently direct the respondents to
continue the developmental activities and current plans in the notified capital area vide
G.O.Ms.No.141, Municipal Administration and Urban Development (M2) Department,
dated 09.06.2015 by setting aside G.O.Rt.No.585, Municipal Administration and Urban
Development Department, dated 13.09.2019 so far it relates to the review of current
plans and approaches and execution in the notified capital city area, in the interest of
justice;

IA NO: 1 OF 2019

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
suspend the operation of G.O.Ms.No.659, Municipal Administration & Urban
Development (CRDA.2) Department, dated 09.10.2019 issued by the 6th Respondent in
So far as it relates to the review of current plans and approaches and execution in the
notified capital area vide G.O.Ms.No.141, Municipal Administration & Urban
Development (M2) Department, dated 09.06.2015, pending disposal of the Writ Petition
(PIL) No. 179 of 2019, on the file of the High Court.

IA NO: 2 OF 2019

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the Respondents 3, 4, 6 and 7 to continue the onging projects in the notified
capital area vide G.O.Ms.No.141, Municipal Administration & Urban Development (M2)
Department, dated 09.06.2015 and as per the notified master plan, pending disposal of
the Writ Petition (PIL) No. 179 of 2019, on the file of the High Court.

IA NO: 3 OF 2019

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the Respondents 3, 4, 6 and 7 not to act upon the report of the Expert Committee
constituted under G.O.Ms.No.659, Municipal Administration & Urban Development
(CRDA.2) Department, dated 09.10.2019 issued by the 6th Respondent in so far as it
relates to the review of current plans and approaches and execution in the notified
capital area vide G.O.Ms.No.141, Municipal Administration & Urban Development (M2)
Department, dated 09.06.2015, pending disposal of the Writ Petition (PIL) No. 179 of
2019, on the file of the High Court.

IA NO: 4 OF 2019

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased To
direct Respondents 3 to 7 to not act upon the report submitted by the expert committee
constituted under G.O.Rt. 585 MA & UD (Municipal Administration and urban
Development) dt. 13.09.2019 in interest of justice, pending disposal of the Writ Petition
(PIL) No. 179 of 2019, on the file of the High Court.

IA NO: 5 OF 2019

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the respondents 1 and 3 to 7 to continue the secretariat, both houses of
legislature, High Court and other infrastructural facilities in the notified capital area vide
G.O.Ms. No. 141 Municipal Administration and Urban Development M2 department,

'10

dated 09-06-2015, pending disposal of the Writ Petition (PIL) No. 179 of 2019, on the
file of the High Court.

IA NO: 8 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the respondents in particular respondents 4 to 7 not to shift any of the
infrastructure institution as contained in the notified master plan including S1
Government zone as contained in Regulation No 405 of Zoning regulations as well as
the head of the departments as contained in G.O.Ms No 13 General Administration
(SC.F) department dated31-01-2020 issued by the 4th respondent by suspending the
same, pending disposal of the Writ Petition (PIL) No. 179 of 2019, on the file of the High
Court.

IA NO: 11 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
suspend the operation of the G.O.Ms.No.107, Municipal Administration and Urban
Development (CRDA) Department dt.25.02.2020 issued by the 6th respondent, pending
disposal of the Writ Petition (PIL) No. 179 of 2019, 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 order of the High Court, dated 19.12.2019, 30-12-2019,
23.01.2020, 27.02.2020, 27.08.2020, 21.09.2020, 06.10.2020, 02.11.2020, 26.03.2021,
29.11.2021, 27.12.2021 & 28.01.2022 made herein and upon hearing the arguments of
Sri.Sudhakar Rao Ambati Advocate for the petitioners, SriN.Harinath, learned Assistant
Solicitor General for Respondent Nos.1 & 2, Sri Kasa Jagan Mohan, learned Standing
Counsel for Respondent Nos.3 & 7, The Advocate General for Respondent No.4,
learned GP for Revenue for Respondent No.5, learned GP for Municipal Administration
& Urban Development for Respondent No.6, and of Sri V.Surender, learned Standing
Counsel for Respondent Nos.8 & 9.

W.P.(PIL).No.7 OF 2020

Between:

Patibandla Venkata Sudhakar, S/o Patibandla Pakiraiah, aged about 32 years,
Occ:Farmer, R/o 2-121, Velagapudi, Guntur District, A.P 522503. Unique Id
No.407373058643

Petitioner

AND

1. The State of Andhra Pradesh, through its Principal Secretary,
Municipal Administration and Urban Development Department,
Secretariat Building at Velagapudi, Guntur District, Amaravati.

2. The Union of India, through its Principal Secretary, Home Affairs
Department, Jai Singh Marg, Hanuman Road Area, Connaught Place,
New Delhi 110001.

3. The A.P Capital Region Development Authority, rep. by its
Commissioner, Thullur, Guntur District, Amaravati.

4. The Chairman (CRDA), Andhra Pradesh Capital Region Development
Authority.

5. The Convener of the High Power Committee, and Chief Secretary,
Government of Andhra Pradesh, Secretariat Building at Velagapudi,
Guntur District, Amaravati

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 an
appropriate writ, order or direction particularly one in the nature of writ of Mandamus.

i Declaring the action of the respondents in inviting objection of the farmers
and other stake holders who have surrendered lands for the capital city land
pooling scheme within 4 days from the date of, invitation without disclosing
the reports of the expert committee constituted vide GORT No 585, Dt 13-09-
2019 and without even specifying the context on which grievances are sought
as violation of principles of natural justice and Rule of fair play,

ii. Directing the respondents to disclose the reports submitted by the expert
committee constituted vide GORT No 585, Dt 13-09-2019 and all such other
reports concerning the capital city Amaravati,

iii. Directing the respondents to receive and process the grievances submitted by
the stake holders of the Amaravati capital city project who have surrendered
their lands under the Land pooling Scheme for the establishment of the
capital city after disclosing the reports of the expert committee and according

sufficient time for submitting grievances,

iv. Directing the respondents to ensure that sufficient safeguards are taken to
confirm that the grievances are received from the real stake holder of the
Amaravati capital city project:

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents to not to proceed further without disclosing the reports of the expert
committee constituted vide GORT No 585 Dt 13-09-2019 and all such other reports
concerning the capital city Amaravati and addressing the concerns and grievances of
the farmers who have surrendered land under Land Pooling Scheme for the Capital city,
Amaravati, pending disposal of Writ Petition No.(PIL) No.7 of 2020, 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 17.01.2020, 23.01.2020,
27.08.2020, 21.09.2020, 02.11.2020, 26.03.2021, 29.11.2021, 27.12.2021 &
28.01.2022 made herein and upon hearing the arguments of SRI.KISHORE PARA
Advocate for the Petitioner, learned Government Pleader for Municipal Administration
and Urban Development Department for Respondent No.1 & 4, Sri.N.Harinath, learned
Assistant Solicitor General for Respondent No.2, Sri.Kasa Jagan Mohan Reddy, learned
Standing Counsel for Respondent Nos.3 to 5.

W.P.(PIL)No.8 OF 2020

Between:

Shri. Seelam Muralidhara Reddy, S/o. Seelam Venkata Narisi Reddy, aged about 55
Years, Occ- Business, R/o. Plot No.85, Municipal Employees Colony, Vijayawada
(Urban), Krishna, Andhra Pradesh - 520 010. Aadhaar No.4784 1192 3565. PAN No.
ANRPS4094E. Phone No.(91) 99499 91022. Email ID [email protected]

Petitioner

AND

1. Union of India, Rep. by its Home Secretary, Ministry of Home Affairs,

' Government of India, Office at- Jai Singh Marg, Hanuman Road Area,
Connaught Place, New Delhi, Delhi 110001

2. Union of India, Rep. by its Secretary, NitiAayog, Office at- Sansad Marg,
Sansad Marg Area, New Delhi, Delhi 110001

3. The Govt. of Andhra Pradesh, Rep. by its Chief Secretary, Office at- AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503

4. The Secretary, Municipal Administration and Urban Development, The Govt.
of Andhra Pradesh Office at- AP Secretariat Complex, Velagapudi,
Amaravati, Andhra Pradesh-522503 Email- [email protected].

9. The Principal Secretary, Finance Department, The Govt. of Andhra Pradesh
Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-
522503. E-Mail- [email protected]

6. The Principal Secretary, Planning Department, The Govt. of Andhra Pradesh
Office at- 5th Floor, Ravindra Corporate, Opp. PVP Square, MG Road,
Labbipet, Vijayawada, Andhra Pradesh-520010 E-mail-
[email protected]

7. The Secretary of Law Department, Govt. of Andhra Pradesh, Office at AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503.

8. Sri. Y. S. Jagan Mohan Reddy, S/o. Late Y. S. Raja Shekar Reddy, Chief
Minister of Andhra Pradesh, aged about 46 years, R/o. 1st Floor, Building-I,
Velagapudi Email- [email protected].

9. Sri Botcha Satyananarayana, Minister for Municipal Administration and Urban
Development, Office at Room No.135, Ground Floor, Building No.2,
Velagapudi, [email protected] peshimaudap
[email protected]

10. Sri Buggana Rajendranath Reddy, Minister for Finance and Planning,
Legislative Affairs Office at- Room No.212, First Floor, Building No.2,
Velagapudi Email- [email protected]

Respondents

a. To declare the Bill to Repeal The Andhra Pradesh Capital Region Development
Authority Act, 2014 and to Provide for matters connected therewith or incidental
thereto as illegal, arbitrary and unconstitutional and also violative of Section 8(d) of
A.P. General Clauses Act, 1891.

b. To declare the action of the Respondents in notifying Clause 3 of the Bill to
Repeal The Andhra Pradesh Capital Region Development Authority Act, 2014 and to
Provide for matters connected therewith or incidental thereto to be an act of
excessively delegating legislative power to the executive, which is unconstitutional,
arbitrary and illegal.

c. To declare the action of the respondents in discharging their functions in a biased
manner, displaying animosity and vengeance against a particular community and
region to be malicious discharge of functions violative of their oath of constitutional
. Office, under Article 188 of the Constitution of India, on the ground of violation of
equity and morality, by issuing appropriate writ order or direction,

d. The impugned actions of the respondents in repealing 'Andhra Pradesh Capital Region
Development Act, 2014', under the garb of exercising their executive power, to be malicious
and colourable exercise of legislative power and the same is hit by the principle of 'Elective
Dictatorship' is liable to be judicially reviewed on the ground of judicial deference by this
Hon'ble Court and to declare the same as illegal, arbitrary and high handed,

e. To declare the action of the respondents in repealing 'Andhra Pradesh Capital Region
Development Act, 2014', to be violative of the principle of public promissory estoppel,

f. To declare the action of the respondents in deviating the development from the existing
Capital city of Amaravati, comprised in 29 Villages to any other place, to be in violation of the
principle of legitimate expectation of the farmers, who contributed their land to the capital
city of Amaravati, under the Land Pooling Scheme (LPS) brought under vide., G.O.Ms. No.
1 MA and UD(M2) department, Dt.01/01/2015, to be unreasonable, unjust, arbitrary and
vialation of Articles 14, 19 and 21 of the Constitution of India,

g. To declare the action of the respondents in stalling all the construct works in the
Capital City of Amaravati, to be illegal, arbitrary, high handed and against the spirit
and development of the State of Andhra Pradesh, and also violative of by the
principles of natural justice,

h. And to pass such other order(s) or issue.appropriate writs as this Hon'ble Court
may deem fit and proper in the circumstances of the case, by moulding the relief as

this Hon'ble Court may deem fit and proper, by exercising its extra-ordinary
jurisdiction under Article 226 of Constitution of India:

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the -
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents to commence the abruptly abandoned works in the capital city of
Amaravati, like construction works of High Court and other infrastructural works, as
promised to the farmers who are the stakeholders, with the costs that is proposed to be
' incurred for shifting of the executive capital to Visakhapatnam, in the interest of justice,
pending disposal of Writ Petition No.(PIL).No.8 of 2020, on the file of the High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation of the "Bill to Repeal The Andhra Pradesh Capital Region Development
Authority Act, 2014 and to Provide for matters connected therewith or inciedental
thereto" in the interest of justice, pending disposal of Writ Petition No.(PIL).No.8 of
2020, 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 27.02.2020, 27.08.2020,
21.09.2020, 02.11.2020, 26.03.2021, 29.11.2021, 27.12.2021 & 28.01.2022 made
herein and upon hearing the arguments of SRILUNNAM SRAVAN KUMAR Advocate for
the petitioners, Sri.N.Harinath, learned Assistant Solicitor General for Respondent
Nos.1 & 2, the Advocate General for Respondent Nos.3 to 7.

W.P.(PIL) NO: 24 OF 2020
Between:

Shri. Mandava Ramesh, S/o. Late MBV Rao, aged about 50 years, Occ:Software
Engineer, R/o. H.No.49, Cyber Meadows, Masjid Banda, Near Chirec Public School,
Kondapur, Serilingampally Mandal, Hyderabad. Aadhaar No. 4526 4368 6629. PAN No.
AFWPM5805Q. Phone No. (91) 98850 67236. Email rameshmandava yahoo.com

Petitioners

AND

1. Union of India, Rep. by its Cabinet Secretary, Ministry of Home Affairs,
Office at Jai Singh Marg, Hanuman Road Area, Connaught Place, New
Delhi, Delhi 110 001.

2. The Secretary, Niti Aayog, Government of India. Office at Sansad Marg,
Sansad Marg Area, New Delhi, Delhi 110 001.

3. The Secretary, Department of Personnel and Training, Government of
India, Office at North Block, Central Secretariat, New Delhi, Delhi 110001.

4. The Govt. of Andhra Pradesh, Rep. by its Chief Secretary, Office at AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503

5. The Principal Secretary, General Administration Department, The Govt. of
Andhra Pradesh Office at AP Secretariat Complex, Velagapudi,
Amaravati, Andhra Pradesh-522503.

6. The Principal Secretary, Information Technology, Electronics and
Communications Department, The Govt. of Andhra Pradesh Office at 5th
Block, Ground Floor, AT Secretariat, Velagapudi, Amaravati, Andhra
Pradesh-522503

7. The Principal Secretary, 111 Municipal Administration and Urban
Development, The Govt. of Andhra Pradesh Office at AP Secretariat
Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email
[email protected].

8. The Principal Secretary, Finance Department, The Govt. of Andhra
Pradesh Office at AP Secetariat Complex, Velagapudi, Amaravati, Andhra
Pradesh-522503. E-Mail [email protected]

9. The Principal Secretary, Home Department, The Govt. of Andhra Pradesh
Office at AP Secretariat Complex, Velagapudi, Amaravati, Andra Pradesh-
522503.

10. The Principal Secretary, Planning Department, The Govt. of Andhra
Pradesh Office at 5th Floor, Ravindra Corporate, Opp. PVP Square, MG °
Road, Labbipet, Vijayawida, Andhra Pradesh-520010 E-mail
[email protected]

11. The Secretary of Law Department, Govt. of Andhra Pradesh, Office at AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503.

12. The Vice-Chairman and Managing Director, Andhra Pradesh Industrial
Infrastructure Corporation, Office at APIIC Towers, Plot No- 1 _ IT Park,
Mangalagiri, Guntur(Dist), AP-522503.

13. Sri. Y. S. Jagan Mohan Reddy S/o, Late Y. S. Raja Shekar Reddy, Chief
Minister of Andhra Pradesh, aged about 46 years, R/o. 1st Floor,
BVelagapudi Email- [email protected] ,

14. Sri Botcha Satyalanarayana, Minister for Municipal Administration and
Urban Developm(mt, Office at Room No.135, Ground Floor, Building No.2,
Velagapudi, Email satyanaray [email protected]
[email protected] _

15. Sri Buggana Rajendranath Reddy, Minister for Finance and Planning,
Legislative Affairs Office at Room No.212, First Floor, Building No.2,
Velagapudi Email [email protected]

16. Sri K. Narayana Swamy, Deputy Chief Minister, Excise, Commercial
Taxes, Office a Room No.127, Ground Floor, Building No.4, Velagapudi.
Email [email protected] [email protected]

17. Sri Kurasala Kannababu, Minister Agriculture and Cooperation Marketing
Food Processing, Office at Room No.208, First Floor, Building No.2,
Velagapudi, Email kannababu.kurasalaam.gov.in

18. Sri Nilam Sawhney, Presently working as Chief Secretary, Govt. of AP,
Office at Building 1, 1st Floor, Interim Government Complex, Velagapudi,
Andhra Pradesh 522503. .

19. Sri J Shyamala Rao, Presently working as Principal Secretary, Municipal
Administration and Urban Development, The Govt. of Andhra Pradesh
Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra
Pradesh-522503 Email ps.apmaudgmail.com.

20. Sri Shamsher Singh Rawat, Presently working as Principal Secretary,
Finance Department, The Govt. of Andhra Pradesh, Office at 2nd Block,
1st Floor, A.P Secretariat Office, Velagapudi. Email [email protected]

21.Sri Praveen Prakash, Principal Secretary to Chief Minister, The Govt. of
Andhra Pradesh. Office at 1st Block, 'st Floor, Interim Government
Complex, A.P Secretariat Office, Velagapudi.

22. Sri Ajeya Kallam, Principal Advisor to Chief Minister, The Govt. of Andhra
Pradesh. Office at 1st Block, 'st Floor, Interim Government Complex, A.P
Secretariat Office, Velagapudi.

23.Sri Sajjala Rama Krishna Reddy, Advisor to Government (Public Affairs),
Government of Andhra Pradesh, Office at Room. No.218, 1st Floor, Block
No.2, A.P. Secretariat, Velagapudi, Amaravati-522 238. Email 1D
[email protected] -

Respondents

a. To declare the action of the respondents in abandoning the notified city of
Amaravati, in the midst of its development, without considering the amounts

. already spent from the state's coffers, to be illegal, arbitrary, unjust and
unconstitutional.

b. To declare the action of the respondents, in not following the constitutional
and APCRDA statutory provisions, to be illegal, arbitrary and unconstitutional

c. To declare-the action of Respondents 4 to 11 & 18 to 21, in not following the
All India Services (Conduct) Rules, 1968, to be illegal, arbitrary and
unconstitutional.

d. To declare the actions of Respondents 13 to 17, 22 & 23, to be malicious,
arbitrary, illegal, unjust and in violation of the principles of the Natural Justice.

e. To declare the actions of Respondents 17, 22 & 23, to be violative of Sections
21 (12) and 166 of IPC, and also violative of Section 2 (C) of Contempt of
Courts Act, 1971.

f. To declare the actions of the Respondents 4 to 11, & 18 to 21, to be in gross
violation of Andhra Pradesh Business Rules-2017, promulgated under Article
166 of the Constitution of India.

g. To declare the action of the Respondents 13 to 17, 22 & 23, in discharging
their functions in a biased manner, displaying animosity and vengeance
against a particular community and region to be malicious discharge of
functions violative of their oath of constitutional office, under Article 188 of the
Constitution of India, on the ground of violation of equity and morality, by
issuing appropriate writ order or direction.

h. To declare the action of the Respondents, in issuing G.O.Ms.No.13,
Dt.31/01/2020, issued by the 5th Respondent and another G.O.Rt.No.8,
Dt.03/02/2020, issued by the 6th Respondent, under the garb of exercising
their executive power, in the name of administrative reasons, to be a
malicious and colourable exercise of power, which shall be declared as
illegal, arbitrary and high handed.

i' To declare the action of the Respondents in committing breach of LPS
Scheme under the APCRDA Act and Rules, to be violative of the principle of
public promissory estoppel.

j. To declare the action of the respondents in committing breach of LPS
Scheme under the APCRDA Act and Rules, to be violative of the principle of
legitimate expectation.

k. To declare the action of the Respondents in stalling all the construction works
in the Capital City of Amaravati, to be illegal, arbitrary, high handed and
against the spirit and development of the State of Andhra Pradesh, and also
violative of the principles of natural justice.

|. To direct the Respondents 1 to 3, to issue appropriate directions to the 4th
Respondent, State of Andhra Pradesh, under Articles 256 and 257 of the
Constitution of India, not to violate the Constitution of India, and the existing
laws made by the Parliament and the State Government;

IA NO: 1 OF 2020

- Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the |
Respondents 4 to 11, to forthwith, submit the files preceding to issuance of
G.O.Rt.No.585, Dt. 13/09/2019, issued by 7th Respondent, and also the files preceding
selection of 'Boston Consulting Group (India) Pvt. Ltd.'; by the 10th Respondent, and
also the file preceding the 'High Powered Committee's report', in a sealed cover before
this Hon'ble Court, so as to ensure compliance with the Constitution of India, and The
All india Services (Conduct) Rules, 1968, and also to ensure compliance of The Andhra
Pradesh Business Rules -- 2017, in the interest of justice, pending disposal of the Writ
Petition (PIL) No.24 of 2020, on the file of the High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the affidavit
filed in support of the writ petition, the High Court may be pleased to direct the ist Respondent
to issue appropriate directions to the 4th Respondent, under Articles 256 and 257 of the
Constitution of India, to restore and commence the works, which are abandoned, pursuant to
the oral directions of the unofficial Respondents 13 to 17, who are malifidely wielding and
exercising their powers under the garb of holding constitutional offices; or else in the alternative, .
this Hon'ble Court may be pleased to direct restoration of abandoned works in the interest of
justice, pending disposal of the Writ Petition (PIL) No.24 of 2020, on the file of the High Court.

IA_NO: 3 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondents 4 to 11, to forthwith, sub nit all the relevant files preceding to the "Bill to
Repeal The Andhra Pradesh Capital Region Development Authority Act, 2014", and
also the files relating to the bill contemplated to promulgate the "Bill to Provide for
Decentralisation of Governance and Inclusive Development of all the Regions of the
State of Andhra Pradesh and for Providing for Establishment of Zonal Planning and
Development Boards apart from Provisions for the Seats of Governance in Different
Regions of the State and for Matters ancillary thereto", in a sealed cover before this
Hon'ble Court, so as to ensure compliance with the Constitution of.India, and The All
India Services (Conduct) Rules, 1968, and also to ensure compliance of The Andhra
Pradesh Business Rules -- 2017 in the interest of justice, pending disposal of the Writ
Petition (PIL) No.24 of 2020, on the file of the High Court.

IA NO: 4 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation of G.O.Ms.No.13. Dt.31/01/2020, issued by the 5th Respondent and
another G.O.Rt.No.8, Dt.03/02/2020, issued by the 6th Respondent, under the garb of
exercising their - executive power, in the name of administrative reasons, to be a
malicious and colourable exercise of power, and also violative of Articles 14,19 and 21
of the Constitution of India, 1950, and also violative of the principles of 'Promissory
Estoppel ' and 'Legitimate Expectation' in the interest of justice, pending disposal of the
Writ Petition (PIL) No.24 of 2020, on the file of the High Court.

IA NO: 6 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the

affidavit filed in support of the writ petition, the High Court may be pleased to direct the ©

Official respondents to furnish the answers to all the above interrogatories and to
produce the documents and concerned official records to the petitioner and as well as to
this Hon'ble court, for consideration;

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 27.02.2020, 27.08.2020,
21.09.2020, 02.11.2020, 26.03.2021, 29.11.2021, 27.12.2021 & 28.01.2022 made
herein upon hearing the arguments of SRILUNNAM SRAVAN KUMAR Advocate for the
petitioners, Sri.N.Harinath, learned Standing Counsel for Respondent No.1, GP for
General Administration for the Respondent No.5.

W.P.(PIL).No.40 OF 2020

Between:

Amaravati Pariakshana Samiti, Andhra Pradesh, A Trust Registered under the Indian
Trusts Act 1882, Having its registered office at D.No.52-5-71-1 2nd floor, Flat No 5,
Pallavi Apartments, Beside ITI Bus Stop, Dr Ramesh Hospital Road, Ashok Nagar,
Vijayawada, Krishna District, rep by its Secretary Gadde Tirupathi Rao son of
Sambasivarao, aged about 46 years, R-o.D.No.2-13-37-C1, 1st Lane, Sri
Krishnadevaraya Nagar, Guntur

Petitioner
AND

1. The Union Of India, Ministry of Home Affairs, North Block, New Delhi.

2. The State of Andhra Pradesh, rep by its Chief Secretary to the Government,
GAD, Cabinet Promote-| Department, Secretariat, Velagapudi, Amaravathi,
Guntur District. .

3. The Government of Andhra Pradesh represented by its Principal Secretary,
Municipal Administration and Urban Development Authority Department,
Secretariat, Velagapudi, Amaravati Capital City, Guntur District.

4. The Government of India, Represented by its Secretary, Law and Justice,
Shastri Bhavan, New Delhi.

5. The Andhra Pradesh Capital Region Development Authority, Represented by
its Commissioner, Karl Marx Road, Lenin Centre, Arundalpet, Vijayawada,
Krishna District

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 more particularly one in the nature of writ of mandamus
declaring the action of the respondents in stopping the on going projects-Infra Structural
Developmental activities in Amaravati Capital City area, as arbitrary, illegal, in violation
of Articles 14, 21 and 300A of the Constitution of India and in violation of the provisions
of the Andhra Pradesh Capital Region Development Authority Act 2014 and the Rules,
Regulations made thereunder and contrary to the provisions of the Andhra Pradesh Re-
Organization act 2014 and consequently direct the respondents to complete the
ongoing projects-Infra Structural Developmental Activities (Annexure-| Projects) in the
Amaravati Capital City as per the schedule given under the Andhra Pradesh Capital
Region Development Act and the Rules and Regulations made thereunder;

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to complete
the ongoing projects/Infra Structural Develpomental Activities in the Amaravati Capital
City as per the schedule given under the Andhra Pradesh Capital Region Development
Act, and the Rules and Regulations made there under pending disposal of the above
writ petition, pending disposal of Writ Petition No.(PIL) 40 of 2020, on the file of the High
Court.

W.P.(PIL).No.102 OF 2020

Between:

M/s. Amaravati Parirakshana Samiti, A Charitable Trust, Rep. by its Trustee - Secretary
- Mr. Gadde Tirupathi Rao, S/o. Sambasiva Rao, Aged about 47 years, R/o. Flat No.
402, A-Block, Golden Homes, Krishna Nagar Main Road, Pattabhipuram, Guntur,
Guntur District. Pin -code-522006 Aadhaar No. 3443 9804 8138. PAN No. AAHTA
7790C. Phone No. (91) 93941 06939, Email- [email protected]

....Petitioner

AND

1. Union of India, Rep. by its Secretary, Ministry of Home Affairs, Office at-
Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi
-110 001.

2. The Secretary, Niti Aayog, Government of India, Office at- Sansad Marg,
Sansad Marg Area, New Delhi, Delhi 110 00 I.

3. The Govt. of Andhra Pradesh, Rep. by its Chief Secretary, Office at- AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503

4. The Special Chief Secretary, General Administration Department, The
Govt. of Andhra Pradesh Office at- AP Secretariat Complex, Velagapudi,
Amaravati, Andhra Pradesh-522503.

5. The Principal Secretary, Roads and Buildings Department, The Govt. of
Andhra Pradesh Office at- AP Secretariat Complex, Velagapudi,
Amaravati. Andhra Pradesh-522503 Email- [email protected].

6. The Principal Secretary, Finance and Planning Department, The Govt. of
Andhra Pradesh Office at AP Secretariat Complex, Velagapudi,
Amaravati, Andhra Pradesh-522503. E-Mail- [email protected]

7. The Principal Secretary, Municipal Administration and Urban
Development, The Govt. of Andhra Pradesh Office at- AP Secretariat
Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email-
[email protected].

8. Sri. Y. S. Jagan Mohan Reddy, S/o. Late Y. S. Raja Shekar Reddy, Hon
'ble Chief Minister of Andhra Pradesh, aged about 46 years, R/o. 1st
Floor, Building-1, Velagapudi Email- [email protected]

eeeeee Respondents

a. To declare the action of the respondents in shifting the Executive Capital to
Visakhapatnam from the existing Capital City of Amaravati to be illegal, arbitrary, high
handed, unreasonable and in violative of Principle of Promissory Estoppel and also in
violative of Principle of Legitimate Expectation,

b. To direct the Union of India to issue appropriate directions to the | respondent
under Articles 256 and 257 or under any other Constitutional mandates of Constitution
of India, not to cause any financial losses to the Andhra Pradesh State Exchequer, by
wasting the existing infrastructure in the Capital City of Amaravati and also not to
abandon the ongoing infrastructure projects worth of Rs.52, 837 Crores in the Capital
City of Amaravati which would ultimately effect the National Gross Domestic Product, as
such the Capital City of Amaravati had already been notified in the Survey ofindia
Gazette in its 9th Edition of 2019;

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the respondents not to shift the Executive Capital/Secretariat from the existing
Interim Government Complex at Velagapudi, Amaravati Capital City to Visakhapatnam
in the interest of justice, pending disposal of Writ Petition No.(PIL) 102 of 2020, on the
file of the High Court.

W.P.(PIL).NO.121 OF 2020

Between:

1. Sri. Marthi Giri Babu, S/o. V.R.Ch. Murthy, Aged about 44 years, Occ.
Advocate, High Court of AP. R/o. Door No. 6-36, SER Centre,
Prasadampadu, Vijayawada, Krishna District, A.P.

2. Sri. Madati Srinivasa Rao, S/o. Late M. Devaiah, Aged about 48 years, Occ.
Advocate, High Court of A.P. R/o. Door No. 54-13-31/S1, Sai Teja
Apartments - 299, Srinivasa Nagar, Bank Colony, Vijayawada, Krishna
District, A.P.

.....Petitioners
AND
1. The Union of India, Rep. by its Secretary, Department of Home Affairs, 4th
Floor, A-Wing, Shastri Bhawan, New Delhi, Delhi 110001, India.
2. Ministry Of Law and Justice, 4th Floor, A- Wing, Shastri Bhawan, New Delhi -
110001
3. The Supreme Court of India, Rep. by its Registrar, New Delhi, India.
4. The State of Andhra Pradesh, Rep. by its Secretary, Department of Law
Secretariat, Velagapudi at Amaravarthi, Guntur District, A.P.
9. The High Court of Andhra Pradesh, Rep. by its Registrar, Nelapadu at
Amaravathi, Guntur District, A.P.
6. The Bar Council of Andhra Pradesh, Rep. by its Secretary, High Court
Premises, Nelapadu at Amaravathi, Guntur District, A.P.
7. The A.P. High Court Employees Service Association, Rep. by its Secretary,
High Court Premises, Nelapadu at Amaravathi, Guntur District, A.P.
8. Andhra Pradesh Capital Region Development Authority (APCRDA), Lenin
Centre, Vijayawada, Krishan District, A.P.
9. Bharathiya Janatha Party, Rep. by its Secretary, New Delhi, India.
10. Bharathiya Janatha Party, Rep. by its Secretary, A.P. State Unit, Vijayawada,
Krishna District, A.P. a
11. Telugu Desam Party, Rep. by its Secretary, Bye Pass Road, Mangalagiri,
Guntur District, A.P.
12.Y.S.R. Congress Party, Rep. by its Secretary, Tadepalli, Guntur District, A.P.
13. Shapoorgi Pallonji Group., Rep. by its Managing Director or Authorised
Signatory 3rd Floor, 7-1-21/A, APDL Estates, Opposite Country Club,
Begumpet, Hyderabad, Telangana 500016
seneees Respondents

b) | also further pray that the Hon'ble Court may be pleased to declare that the
Respondents 9 to 12 are not entitled to comment about shifting of High Court and the
Same amounts to interference and middling with administration of Justice:

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents to allocate and relies necessary funds for commencement of construction
of the permanent building for this Hon'ble High Court as per the sanctioned plan,
pending disposal of Writ Petition No.(PIL) 121 of 2020, 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 27.08.2020 & 26.03.2021,
29.11.2021, 27.12.2021 & 28.01.2022 made herein upon hearing the arguments of
SRI.D.S.N.V.PRASAD BABU Advocate for the petitioners, Sri.N.Harinath, learned
Assistant Solicitor General for Respondent Nos.1 & 2.

W.P.(PIL) No. 177 OF 2020

Between:

Tenali Sravan Kumar, S/o. Johnness Tenali, R/o 9-9-29, Prathapagirivari Street, Guntur,

Guntur District, State of Andhra Pradesh, 522268. Unique Id: 650139111668.
Petitioner

AND

1. The State of Andhra Pradesh, through its Principal Secretary, Municipal
Administration & Urban Development Department, Secretariat Building at
Velagapudi, Guntur District, Amaravati. .

The Union of India, through its Principal Secretary, Home Affairs Department,
Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, 110001.
The A.P Capital Region Development Authority, rep. by its Commissioner,
Thullur, Guntur District, Amaravati.

The Chairman, Andhra Pradesh Capital Region Development Authority.
Expert Committee, Rep by Sri G.N.Rao, Convenor Vinayaka Temple Road
Patamata, Vijayawada, Krishna District.

High Power Committee, Rep by Chief Secretary A.P Secretariat Office,
Velagapudi, Amaravati.

oOo Ak ON

Respondents

Petition under Section 226 of the Constitution of India praying that in the circumstances
Stated in the affidavit filed herein the High Court may be pleased to issue an appropriate
writ order or direction particularly one in the nature of writ of Mandamus

1. Declaring the appointment of the expert committee constituted vide G.O.Rt.No.585,
dated 13.09.2019 who are not the experts in the matters in which the report has been
submitted as void, for being irrational, arbitrary, unreasonable and malified besides
being violative of Article 14 indian constitution and principles of natural justice.

2. Quashing and setting aside the report, dated 20.12.2019 submitted by the expert
committee constituted vide G.O.Rt.No.585, dated 13.09.2019 for being erroneous,
arbitrary, unreasonable malafide, capricious, colourable exercise of power besides
being violative of Article 14 OF Constitution of India and the principles of Natural
Justice.

3. Quashing and setting aside the report submitted by the Hi-Power Committee
constituted vide G.O.MS.No.159, dated 29.12.2019. for being erroneous, arbitrary,
unreasonable malafide, capricious, colourable exercise of power besides being violative
of Article 14 and the principles of Natural justice.

4..and consequently, set-aside all further proceedings initiated in furtherance to the
reports of the Expert committee and the High-Power Committee.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend,
report of the expert committee constituted vide G.O.Rt.No: 585, dated 13.09.2019 and
the report submitted by the Hi-Power Committee constituted vide G.O.MS. No:159,
dated 29.12.2019, pending disposal of Writ Petition No.(PIL) 177 of 2020, 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 27.08.2020, 21.09.2020,
~ 02.11.2020, 26.03.2021, 29.11.2021, 27.12.2021 & 28.01.2022 made herein upon
hearing the arguments of Sri.Karumanchi Indranee! Babu, Advocate for the Petitioner,
Sri Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents /
for the State for Respondent Nos.1, 2 & 6, Sri Kasa Jagan Mohan Reddy, Standing
Counsel for Respondent No.3 & 4.

W.P.(PIL) No. 185 OF 2020

Between: ;
Tenali Sravan Kumar, S/o. Johnness Tenali, R/o 9-9-29, Prathapagirivari Street, Guntur, -
Guntur District, State of Andhra Pradesh, 522268. Unique Id: 65013911 1668.

Petitioner
AND

1. The State of Andhra Pradesh, through its Principal Secretary, Municipal
Administration & Urban Development Department, Secretariat Building at
Velagapudi, Guntur District, Amaravati.

The State of Andhra Pradesh, through its Principal Secretary, Law
Department, Secretariat Building at Velagapudi, Guntur District,

The State of Andhra Pradesh, through its Principal Secretary, Planning
Department, Secretariat Building at Velagapudi, Guntur District, Amaravati.
The Union of India, through its Principal Secretary, Home Affairs Department,
Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, 110001
The A.P Capital Region Development Authority, rep. by its Commissioner,
Thullur, Guntur District, Amaravati.

The Chairman, Andhra Pradesh Capital Region Development Authority.

The Amaravati metropolitan Region Development Authority, Rep by its
Commissioner, Thullur, Guntur District, Amaravati.

High Power Committee, Rep by Chief Secretary, A.P Secretariat Office,
Velagapudi, Amaravati

o NO A FF YO DN

Respondents

Declaring the Andhra Pradesh Decentralization and Inclusive Development o All
Regions Act, 2020 is devoid of the legislative competence.

Declaring the chapter Ill of the Andhra Pradesh Decentralization and Inclusive
Development of All Regions Act, 2020 is devoid of the legislative competence,

. Declaring the chapter Ill of the Andhra Pradesh Decentralization and Inclusive

Development of All Regions Act, 2020 is violative of the Andhra Pradesh
Recorganisation Act, 2014

Declaring the chapter II! Section 8(iv) of the Andhra Pradesh Decentralization
and Inclusive Development of All Regions Act, 2020 enabling the state
government to seek relocation of the principal seat of Andhra Pradesh High court
is devoid of the legislative competence and also violative of the Article 214 od the
Indian constitution R/w section 31, 32 of the Andhra Pradesh Reorganisation Act,
2014 and is derogatory and endangering the independence of the judiciary.

Declaring the chapter IIl of the Andhra Pradesh Decentralization and Inclusive
Development of All Regions Act, 2020 proposing to shift the capital from
Amaravati and constituting different capitals as devoid of legislative competence
and violative of the principal of promissory estoppel and violative of Article 14,
19, 21, 300A of Indian constitution besides being violative of the principles of
Natural justice and amounts to cheating under the veil of sovereignty by the
state.

Consequently, quash and set aside the Andhra Pradesh Decentralization and
Inclusive Development of All Regions Act, 2020 and more particularly Chapter III
for lacking legislative competence and for being violative of the principal of
promissory estoppel and violative of Articles 14, 19, 21, 300A of Indian
constitution besides being violative of the principles of Natural justice.

Declaring the action of the respondents in invoking Article 197(2) of the Indian
Constitution when the bills have been referred to the select committee for
adjudication and passing the same without considering the legislative council as
violative of the Rules and procedure and conduct of business in the Andhra
Pradesh Legislative council and the constitution of India, the impugned action will
set as a bad precedent and will over ride the powers of the legislative council.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to stay and
suspend the implementation of the chapter II! of the Andhra Pradesh Decentralization
and Inclusive Development of All Regions Act, 2020, pending disposal of Writ Petition
No.(PIL) 185 of 2020, 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 27.08.2020, 21.09.2020,
06.10.2020, 02.11.2020, 26.03.2021, 29.11.2021, 27.12.2021 & 28.01.2022 made
herein upon hearing the arguments of Sri Karumanchi Indraneel Babu, Advocate for the
Petitioner, GP for Municipal Administration & Urban Development Department for
Respondent No.1, GP for Law & Legislative for Respondent No.2, GP for Planning for
Respondent No.3, Sri N.Hari Nath, Standing Counsel for Central Govt. for Respondent
No.4, Sri Kasa Jagan Mohan Reddy, Standing Counsel for Respondent No.5 to 7 and
GP for General Administration for Respondent No.8.

W.P.(PIL) No. 200 OF 2020

Between:
1. Chennupati Singaiah, S/o Rangaiah, Hindu, Aged 82 years, Occ Agriculture,
R/o.Annambhotlavaripalem (V) Parchur Mandal, Prakasam District Andhra
Pradesh
2. Shaik Muneer Basha, S/o. Shaik Khasim Bude Aged 52 years, Occ.
Cultivation R/o.H.No.3-28-18/130, 2nd Lane Pattabhipuram, Guntur, Guntur
District, Andhra Pradesh - 522 006

'AND

Petitioners

1. The Government of India, Rep. by its Secretary, Ministry of Home Affairs, Jai
Singh Marg, Hanuman Road Area, Can naught Place, New Delhi.

2. The Principal Accountant General (Accounts and Entitlement), Andhra
Pradesh (Amaravathi), presently Headquarters at Hyderabad and Branch
Office at H.No.12-52 Enikepadu, Vijayawada - 521 108 Krishna District, AP

3. The State of Andhra Pradesh, rep. by its Chief Secretary, Building-|, 1st floor,
Secretariat, Velagapudi, Amaravati, A.P.

4. The Secretary to Government of Andhra Pradesh, Legal and Legislative
Affairs Justice, Law Department, A.P.Secretariat Velagapudi, Amaravati,
Guntur District.

5. The Principal Secretary, Municipal Admnistration Department, A.P.
Secretariat, Velagapudi, Amaravati, Guntur District.

6. The Principal Secretary, Finance Planning Department Government of
Andhra Pradesh A.P.Secretariat, Velagapudi, Amaravathi Guntur District.

7. The Commissioner, A.P. Capital Region Development Authority, Karl Mars
Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada

Respondents

a) declaring the Andhra Pradesh Capital Region Development Authority Repeal Act
2020 (Act 27 of 2020) as illegal, arbitrary, unconstitutional and in contravention of the
provisions of Sections 5 (2), 31 (2) and 94 (3) of A.P. Reorganization Act 2014 and
Articles 246 (2) (3) and 254 (1) of Constitution of India and consequently to set aside
the same.

b) declaring the Andhra Pradesh Decentralization and inclusive Development of all
Regions Act 2020 (Act 28 of 2020) as illegal, arbitrary, unconstitutional and in
contravention of the provisions of Sections 5 (2), 31 (2) and 94 (3) of AP.
Reorganization Act 2014 and Articles 246 (2) (3) and 254 (1) of Constitution of India
also against the provisions of Andhra Pradesh Capital Region Development Authority
Repeal Act 2020 (Act 27 of 2020) and consequently to set aside the same.

C) to direct the respondents 2 to 7 to continue all the Developmental activities and
infrastructure projects as per the notified master plans in the notified capital city as well
as in the capital region in the interest of justice

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the -
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondent Nos.2 to 7 to pay the lease amounts payable to the framers upto date for
the lands surrendered by the farmers, pending disposal of Writ Petition No.(PIL) 200 of
2020, on the file of the High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondent to continue the developmental activities - including construction of
infrastructural buildings as per the notified master plan in the notified capital city area as
well as capital region, pending disposal of Writ Petition No.(PIL) 200 of 2020, on the file
of the High Court.

IA NO: 3 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondent Nos. 2 to 7 not to shift any of the infrastructural buildings functioning in the
notified capital city as well as capital region to any such other place or places, pending
disposal of Writ Petition No.(PIL) 200 of 2020, on the file of the High Court.

IA NO: 4 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation of G.O.Ms.No.155 M.A. & U.D.(CRDA.2) Dept dt.01-08-2020, pending
disposal of Writ Petition No.(PIL) 200 of 2020, on the file of the High Court.

IA NO: 5 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation of the Andhra Pradesh capital Region Development Authority Repeal Act
200 (Act 27 of 2020), pending disposal of Writ Petition No.(PIL) 200 of 2020, on the file
of the High Court.

IA NO: 6 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation of the Andhra Pradesh Decentralization and inclusive Development of all
Regions Act 2020 (Act 28 of 2020), pending disposal of Writ Petition No.(PIL) 200 of
2020, on the file of the High Court.

GP for Finance & Planning for. Respondent No.6, Sri Kasa Jagan Mohan Reddy,
Standing Counsel for Respondent No.7.

W.P.(PIL) No. 201 OF 2020

Between: --
1. Shaik Khaja Mohiuddin, S/o.Khaja Vali Aged 50 years, Occ.Cultivation
R/o.H.No.3-28/120, Yaganti Castle Flat No.403, 2nd Lane, Rajendranagar
Guntur, Guntur District -5222006 Andhra Pradesh
2. Smt.Kilaru Durga Malleswari, W/o. Chandra Shekar Hindu, aged 57 years
Occ.Cultivation, R/o.H.No.4-182, Penamaluru Village, Krishna District Andhra
Pradesh - 521 139
3. Chintala Venkata Ramesh Babu, S/o. Venkata Rao Hindu, aged 58 years
Occ.Cultivation, R/o.H.No.6-42 Mandadam Village, Thulluru Mandal Guntur
District - 522 503 Andhra Pradesh .
Petitioners
AND

1. The Government of India, Rep. by its Secretary, Ministry of Home Affairs, Jai
Singh Marg, Hanuman Road Area, Can naught Place, New Delhi.

2. The Principal Chief Conservator of Forests, Ministry of Environment, Forest
and Climate Change, 110060, Mandir Road, Central Ridge Reserve Forest,
New Delhi, Delhi 110092.

3. The Accountant General of Andhra Pradesh Road No.12, Bharathinagar
Vijayawada, Krishna District - 520 008 Andhra Pradesh

4. The Principal Accountant General (Accounts and Entitlement) Andhra
Pradesh (Amaravathi), presently Headquarters Hyderabad and Branch Office
at H.No.12-52 at Enikepadu, Vijayawada -521 108 Krishna District, AP

5. The Chairman, Capital Region Development Authority, Karl Mars Road, Lenin
Centre, Arandalpet, Governorpeta, Vijayawada.

6. The State of Andhra Pradesh, rep. by its Chief Secretary, Building-|, 1st floor,
Secretariat, Velagapudi, Amaravati, A.P.

'¢. The Secretary to Government of Andhra Pradesh Legal and Legislative
Affairs Justice, Law Department, A.P.Secretariat Velagapudi, Amaravati,
Guntur District.

8. The Principal Secretary, Municipal Admnistration Department, A.P.
Secretariat, Velagapudi, Amaravati, Guntur District.

9. The Principal Secretary, Roads and Buildings Department Governmment of
Andhra Pradesh A.P.Secretariat, Velagapudi, Amaravathi Guntur District.

10.The Principal Secretary, Finance and Planning Department Government of
Andhra Pradesh A.P.Secretariat, Velagapudi, Amaravathi Guntur District.

11.The Commissioner, A.P. Capital Region Development Authority, Karl Mars
Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada.

12.The Chairman, State Level Environment Impact Assessment Authority
(SEIAA), A.P., APPCB, Door No.33-26-14, D/2, Near Sunrise Hospital,
pashpa Hotel Centre, Chalamavari Street, Kasturibaipet, Vijayawada - 520

Respondents

Articles 246 (2) (3) and 254 (1) of Constitution of India and consequently to set aside
the same. .

b) declaring the Andhra Pradesh Decentralization and inclusive Development of all
Regions Act 2020 (Act 28 of 2020) as illegal, arbitrary, unconstitutional and in
contravention of the provisions of Sections 5 (2), 31 (2) and 94 (3) of AP.
- Reorganization Act 2014 and Articles 246 (2) (3) and 254 (1) of Constitution of India
also against the provisions of Andhra Pradesh Capital Region Development Authority
Repeal Act 2020 (Act 27 of 2020) and consequently to set aside the same.

Cc) to direct the respondents 6 to 11 to continue all the Developmental activities and
infrastructure projects as per the notified master plans in the notified capital city as well
as in the capital region in the interest of justice.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondents to continue the developmental activities including construction of
infrastructural buildings as per the notified master plan in the notified capital city area as
well as capital region and such other incidental reliefs, pending disposal of Writ Petition
No.(PIL) 201 of 2020, on the file of the High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondents Nos.6 and 11 to pay the lease amounts payable to the farmers upto date
for the lands surrendered by the farmers, pending disposal of Writ Petition No.(PIL) 201
of 2020, on the file of the High Court.

IA NO: 3 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondent Nos. 6 to 11 not to shift any of the infrastructural buildings functioning in
the notified capital city as well as capital region to any such other place or places,
pending disposal of Writ Petition No.(PIL) 201 of 2020, on the file of the High Court.

IA NO: 4 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation of Andhra Pradesh Capital Region Development Authority Repeal Act
2020 (Act 27 of 2020), pending disposal of Writ Petition No.(PIL) 201 of 2020, on the file
of the High Court.

IA NO: 5 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation of G.O.Ms.No.155, M.A. & U.D. (CRDA.2) Dept., dt.1.8.2020, pending
disposal of Writ Petition No.(PIL) 201 of 2020, on the file of the High Court.

IA NO: 6 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation of the Andhra Pradesh Decentralization and inclusive Development of all
Regions Act 2020 (Act 28 of 2020), pending disposal of Writ Petition No.(PIL) 201 of
2020, on the file of the High Court.

W.P.(PIL) No. 208 OF 2020

Between:
Vadde Sobhanadreswara Rao, S/o. Late Ankayya, Hindu, aged about 77 years

R/o.D.No.2-48, Sivalayam Street, R/o. Vuyyuru -- 521165, Krishna District A-P.

Petitioner
AND

1. The State of Andhra Pradesh, rep. by its Chief Secretary A.P. Secretariat
Velagapudi - 522 503 Tulluru Mandal Guntur District. -

2. The State of Andhra Pradesh, rep. by its Pri. Secretary Municipal
Administration and Urban Development Dept. A.P. Secretariat Velagapudi -
522 503 Tulluru Mandal Guntur District. --

3. Amaravati Metropolitan Region Development Area (AMRDA), rep. by its
Commissioner (being successor of Andhra Pradesh Capital Region
Development Authority) Lenin Center, Governorpet, Vijayawada-520002,

Krishna District _
4. Union of India, through Home Secretary Ministry of Home Affairs North Block

New Delhi - 110 001
Respondents

Petition under Section 226 of the Constitution of India praying that in the circumstances

stated in the affidavit filed herein the High Court may be pleased to issue an appropriate
writ order or direction particularly one in the nature of writ of mandamus pleased to
issue a writ, order or direction more particularly one in the nature of Mandamus or any
other appropriate writ, by granting the following reliefs

(i) to declare the provisions of the Andhra Pradesh Decentralisation and Inclusive
Development of All Regions Act, 2020 (Act No.28 of 2020) as unconstitutional,
ultra- vires and void, as the same violates Articles 197, 214, 254 and 300A of the
Constitution of India beyond the legislative competence of the Andhra Pradesh
State Legislature in utter violation of the various provisions of the Andhra
Pradesh Re-organisation Act, 2014 the provisions of The Andhra Pradesh
Capital Regional Development Authority Act, 2014 and The Andhra Pradesh City
Land Pooling Scheme (Formation and Implementation) Rules, 2015 and
violating the Basic Structure of the Constitution of India etc.

) to consequently declare all acts initiated by the Respondents herein so far or to
be initiated in future at any time by them pursuant to the enactment of the
Andhra Pradesh Decentralisation and Inclusive Development of All Regions Act,
2020 Act No.28 of 2020 to be null and void

(iii) directing respondents to continue Amaravati as the capital for the entire State of
Andhra Pradesh to complete construction of the capital as planned by creating
necessary and required infrastructure and to consequently to retain Amaravati
as the capital for legislative, administrative and judicial purposes .

(iv) directing Respondents Nos. 1 to 3 to allot developed and reconstituted plots of
commercial and residential nature as envisaged under the provisions of The
Andhra Pradesh Capital Region Development Authority through the Land
Pooling Scheme formulated under The Andhra Pradesh Capital City Land
Pooling Scheme Formulation and Implementation Rules, 2015 to the land
owners who had given their lands

(v) directing Respondents Nos. 1 to 3 to continue all the offices functioning at
Amaravati capital as has been done hitherto, in order to secure administrative
efficiency and to avoid wasteful expenditure

(vi) issue necessary directions to Respondent No.4 i.e., Union of India to direct Govt.
of Andhra Pradesh to implement the provisions of the Andhra Pradesh
Reorganisation Act, 2014 and to continue Amaravati as the capital for legislative,
administrative and judicial purposes

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to pass
interim orders directing Respondents to forbear from relocating the administrative and
judicial capital at Visakhapatnam and Kurnool respectively or alternatively to establish
the seats of governance at the said places or to shift any
office/establishment/department of the State Govt. or any other connected section of
establishment to the said places either directly or indirectly on any pretext whatsoever
and to continue them at the present places of existence, pending disposal of Writ
Petition No.(PIL) 208 of 2020, on the file of the High Court.

W.P.(PIL) No. 209 OF 2020

Between:
Dr. Maddipati Sailaja, W/o Late M.Lakshmi Narayana Chowdary.

AND

- Petitioner

1. Union of India, Rep. by its Secretary, Department of Home Affairs, 4th Floor,

A-Wing, Shastri Bhawan, New Delhi, Delhi 110001, India,

The Union of India, Rep. by its Secretary, Department of Ministry of Law and

Justice, 4th Floor, A- Wing, Shastri Bhawan, New Delhi - 110001, India.

The State of Andhra Pradesh, Rep. by its Chief Secretary, Secretariat,

Velagapudi at Amaravathi, Guntur District, A.P.

The Council of Ministers, Rep. by its Chief Secretary, A.P. Secretariat,

Velagapudi at Amaravathi, Guntur District, A.P.

The State of Andhra Pradesh, Rep. by its Secretary, Department of Law,

Secretariat, Velagapudi at Amaravarthi, Guntur District, A.P.

The State of Andhra Pradesh, Rep. by its Principal Secretary, Department of

Municipal Administration and Urban Development, Secretariat, Velagapudi at

Amaravathi, Guntur District, A.P.

The Andhra Pradesh, State Legislative Assembly, Rep. by its Secretary,

Assembly Buildings, Velagapudi at Amaravathi, Guntur District, A.P.

8. The Andhra Pradesh, State Legislative Council, Rep. by its Secretary,

___ Legislative Council Buildings, Velagapudi at Amaravathi, Guntur District, A.P.

9. Andhra Pradesh Capital Region Development Authority, (APCRDA), Rep. by
its Commissioner/Member- Convener, Lenin Centre, Vijayawada. Krishna
District, A.P.

10.Sri. Y.S. Jagan Mohan Reddy, S/o. Late Y.S. Raja Sekhar Reddy, Aged
about 47 years, Occ. Chief Minister of A.P., O/o. 1st Floor, Building -
Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

11.Sri. Dharmana Krishna Das, S/o. Late Ramalingam Naidu, Aged about 65
years, Occ. Deputy Chief Minister of A.P., Revenue, Stamps and
Registration, O/o. Room No. 193, Ground Floor, Building No. 5, Secretariat,
Velagapudi at Amaravathi, Guntur District, A.P.

12. Sri. Kalettur Narayana Swamy, S/o. Late K. Yellaiah, aged about 71 years,
Occ. Deputy Chief Minister, Excise, Commercial Taxes, O/o. Room No.127,
Ground Floor, Building No. 4, Secretariat, Velagapudi at Amaravathi, Guntur
District, A.P.

13. Sri. Alla Kali Krishna Srinivas, S/o. Late Surya Chandra Rao, aged about 49
years, Occ. Deputy Chief Minister, Health, Family Welfare and Medical
Education, O/o. Room No.191, Ground Floor, Building No. 5, Secretariat,
Velagapudi at Amaravathi, Guntur District, A.P.

14.Smt. Pushpa Sreevani Pamula, W/o. Sri. S. Parikshit Raju, Aged about 34
years, Occ. Deputy Chief Minister, Tribal Welfare, O/o. Room No. 188,
Ground Floor, Building No. 5, Secretariat, Velagapudi at Amaravathi, Guntur
District, A.P.

Oo a BR wo N

15.Sri. Amzath Basha Shaik Bepari, S/o. Late Abdul Khader, aged about 48
years, Occ. Deputy Chief Minister, Minority Welfare, O/o. Room No. 212, First
Floor, Building No. 3, Secretariat, Velagapudi at Amaravathi, Guntur District,
A-P.

16.Sri. Malagundla Sankaranarayana, S/o. Late M. Peddaiah, Aged about 55
years, Occ. Minister Roads and Buildings, O/o. Room No. 131, Ground Floor,
Building No. 4, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

17.Sri. Botcha Satyanarayana, S/o. Late Guru Naidu, Aged about 61 years, Occ.
Minister Municipal Administration and Urban Development, O/o. Room No.
135, Ground Floor, Building No. 2, Secretariat, Velagapudi at Amaravathi,
Guntur District, A.P.

18. Sri. Muttamsetti Srinivasa Rao, S/o. Sri. M. Venkata Narayana, Aged about
53. years, Occ: Minister, Tourism, Culture and Youth Advancement, O/o.
Room No. 210, First Floor, Building No. 3, Secretariat, Velagapudi at
Amaravathi, Guntur District, A.P.

19. Sri. Kurasala Kanna Babu, S/o. Sri. K. Satyanarayana, Aged about 51 years,
Occ: Minister, Agriculture' and Cooperation Marketing, Food Processing,
Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

20. Sri. Viswarupu Pinipe, S/o. Sri. Reddy Panthulu Pinipe, Aged about 57 years,
Occ. Minister, Social Welfare, O/o. Room No. 211, First Floor, Building No. 3,
Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

21.Sri. Cherukuvada Sri Ranganadha Raju, S/o. Sri. Ch. Venkata Narasimha
Raju, Aged about 67 years, Occ. Minister, Housing, O/o. Room No. 211, First
Floor, Building No. 4, Secretariat, Velagapudi at Amaravathi, Guntur District,
A-P.

22.Smt. Taneti Vanita, W/o. Sri. Srinivasa Rao, Aged about 46 years, Occ.
Minister, Women and Child Welfare, O/o. Room No. 210, First Floor, Building
No. 5, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

23.Sri. Kodali Sri Venkateswara Rao, S/o. Late K. Arjuna Rao, Aged about 48
years, Occ. Minister, Civil Supplies and Consumer Affairs, 0/43. Room No.
130, Ground Floor, Building No. 4, Secretariat, Velagapudi at Amaravathi,
Guntur District, A.P.

24.Sri. Perni Venkataramaiah, S/o. Late Pemi Krishna Murthy, aged about 54
years, Occ. Minister, Transport, | and PR, O/o. Room No. 211, First Floor,
Building No. 5, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

25.Sri. Velam Palli Srinivasa Rao, S/o. V. Sri. Suryanarayana, Aged about 48

' years, Gee. Minister, Endowments, O/o. Room No. 137, Ground Floor,
Building No. 2, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.
26.Smt. Mekathoti Sucharitha, D/o. Late N. Anka Rao, Aged about 48 years,

Occ. Minister, Home and Disaster Management, O/o. Room No. 136, Ground
oor Building No. 2, Secretariat, Velagapudi at Amaravathi, Guntur District,

27.Dr. Seediri Appala Raju, S/o. Sri. S. Neelayya, Aged about 57 years, Occ.
Minister, Animal Husbandry, Dairy Development and Fisheries, O/o. Room
No. 132, Ground Floor, Building No. 4, Secretariat, Velagapudi at Amaravathi,
Guntur District, A.P.

28.Sri. Balineni Srinivas Reddy, S/o. Late B. Venkateswara Reddy, aged about
96 years, Occ. Minister, Energy, Forest, Environment, Science and
Technology, O/o. Room No. 211, First Floor, Building No. 2, Secretariat,
Velagapudi at Amaravathi, Guntur District, A.P.

29.Dr. Audimulapu Suresh, S/o. Late a. Samuel, Aged about 55 years, Occ.
Minister, Education, O/o. Room No. 210, First Floor, Building No. 4,
Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

30. Dr. Anil Kumar Yadav Poluboina, S/o. P. Thirupalaiah, Aged about 39 years,
Occ. Minister, Irrigation (Water Resources), O/o. Room No.212, First Floor,
Building No. 4, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

31.Sri. Mekapati Goutham Reddy, S/o. M. Raja Mohan Reddy, Aged about 44
years, Occ. Minister, Industries, Commerce, Information Technology, Skill
Development and Training, Infrastructure. and Investments, O/o Room No.
208, First Floor, Building No. 4, Secretariat, Velagapudi at Amaravathi,
Guntur District, A.P.

32. Sri. Peddi Reddi Ramachandra Reddy, S/o. Late P. Lakshmana Reddy, Aged
about 67 years, Occ. Minister, Panchayat Raj and Rural Development, Mines
and Geology, O/o Room No. 203, First Floor, Building No. 3, Secretariat,
Velagapudi at Amaravathi, Guntur District, A.P.

33. Sri. Buggana Rajendranath Reddy, S/o. Late B. Ramnath Reddy, Aged about
50 years, Occ. Minister, Finance.and Planning, Legislative Affairs, O/o. Room
No. 212, First Floor, Building No.. 2, Secretariat, elagapudi at Amaravathi,
Guntur District, A.P.

34. Sri. P. Jayaram @ Gummanur Jayaram, S/o . Sri. P. Basappa, Aged about 52
years, Om Minister, Labour, Employment, Training, Factories, O/o. Room No.

207, First Floor, Building No. 3, Secretariat, Velagapudi at Amaravathi,
Guntur District, A.P.

35. Sri. Chelluboyina Srinivasa Venugopala Krishna, S/o. Ch. Venkanna, Aged
about 57 years, Occ. Minister, B.C. Welfare, O/o Room No. 215, 1st Floor,
Building No. 2, Secretariat, Velagapudi at Amaravathi, Guntur District, A.P.

Respondents

Petition under Section 226 of the Constitution of India praying that in the circumstances
stated in the affidavit filed herein the High Court may be pleased to issue an appropriate
writ order or direction particularly one in the nature of writ of mandamus pleased to
issue a writ, order or direction more particularly one in the nature of Mandamus or any
other appropriate writ, by granting the following reliefs

a) To issue an order or orders, direction or writ, more particularly one in the nature
of Writ of Mandamus, declaring the Act No. 27 of 2020, dt.31.07.2020, An act to
repeal the Andhra Pradesh Capital Region Development Authority Act, 2014 and to
Provide for Matters connected there with or incidental thereto as illegal, arbitrary,
biased, unconstitutional, against the principles of natural justice, violative of
provisions of the Constitution of India, The Andhra Pradesh Reorganisation Act, 2014
as well Rules of Procedure and Conduct of Business in the Andhra Pradesh
Legislative Assembly, and consequentially Set-aside the Act No. 27 of 2020,
dt.31.07.2020

b) To declare the Respondent Nos. 10 to 35 are liable to pay monetary loss caused
for stopping construction and development in Amaravathi Capital City Area and
consequently direct them to pay the same jointly and severally.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to stay of all
further proceedings in respect of implementation of the Act no 27 of 2020, DT 31-07-
2020 .An Act to Repeal the Andhra Pradesh capital region development authority Act
2014 and to provide for matters connected there. with in incidental thereto by
suspending the Act No. 27 of 2020 Dt. 31-07-2020, pending disposal of Writ Petition
No.(PIL) 209 of 2020, 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 27.08.2020, 21.09.2020,
02.11.2020, 26.03.2021, 29.11.2021, 27.12.2021 & 28.01.2022 made herein upon
hearing the arguments of Sri D S N V Prasad Babu, Advocate for the Petitioner, Asst.
Solicitor General for Ri & 2, GP for General Administration for Respondent No.4 to 8,
Standing Counsel for CRDA' for R9, Advocate General for R10, GP for Stamps,
Standing Counsel for Commercial Tax for R12, GP for Medical & Health for R13, GP for
tribal welfare for R14 & 15, GP for R & B for R-16, GP for Municipal Administration &
Urban Development for Respondent No.17, GP for Tourism for R18, GP for Agriculture
for R-19, GP for Social welfare for R-20, GP for Housing for R21, GP for Child Welfare
for R-22, GP for Civil Supplies for R-23, GP for Transport for R24, GP for Endowments
for R-25, GP for Home for R26, GP for Animal Husbandry for R-27, GP for Forest for R-
28, GP for Education for 29, GP for Irrigation for R-30, GP for Industries for R-31, GP
for Panchayat Raj and Rural Development for R-32, GP for Finance for R-33, GP for
Labour for R-34, GP for B.C. Welfare for R-35.

W.P.(PIL) No. 213 OF 2020

Between :-

Pathan Khader Khan, S/o. Pathan Syed Khan, Age. 41 years R/o. 13/151-1, Back side

of Taj Hotel, Gousiya Street, Near Bangalore Busstand, Madnapalle Town-517325,

Chittoor Dist
..Petitioner.

AND

1. The Government of India, Rep. by its Secretary, Ministry of Home Affairs, Jai
Singh Marg, Hanuman Road Area, Can naught Place, New Delhi.

2. The Principal Chief Conservator of Forests, Ministry of Environment, Forest

and Climate Change, 110060, Mandir Road, Central Ridge Reserve Forest,

New Delhi, Delhi 110092

The Chairman, Capital Region Development Authority, Karl Mars Road, Lenin

Centre, Arandalpet, Governorpeta, Vijayawada.

The State of Andhra Pradesh, rep. by its Chief Secretary, Building-i, 1st floor,

Secretariat, Velagapudi, Amaravati, A.P.

The Principal Secretary, Revenue Department, A.P. Secretariat, Velagapudi,

Amaravati, Guntur District.

The Principal Secretary, Municipal Admnistration Department, A.P.

Secretariat, Velagapudi, Amaravati, Guntur District.

The Commissioner, A.P. Capital Region Development Authority, Karl Mars

Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada.

The Chairman, State Level Environment Impact Assessment Authority

(SEIAA), A.P., APPCB, Door No.33-26-14, D/2, Near Sunrise Hospital,

Pushpa Hotel Centre, Chalamavari Street, Kasturibaipet, Vijayawada - 520

010.

9. A.P. Pollution Control Board, Regional Office at Door No.4-5-4/5C, 4/3,

Navabharath Nagar, Ring Road, Guntur, A.P.- 522 006.

ONDA R w

..Respondents.

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed herein, the High Court may be pleased to
issue a Writ, Order or direction, more particularly one in the nature of Writ of Mandamus
declaring the action of the Respondents in stopping all current plans and developmental
activities in the Amaravathi capital city area notified U/s.3 (3) of AP. CRDA Act 2014
including issuance of G.O.Rt.No.659, Municipal Administration and Urban Development
(CRDA.2) Department, dated 09.10.2019 so far it relates to the review of current plans
and approaches and execution in the notified capital area vide G.O.Ms.No.141,
Municipal Administration and Urban Development (M2) Department, dt.09.06.2015, as
being illegal, arbitrary and against the fundamental rights guaranteed under Articles 14,
19 and 21 of the Constitution of India as well as against the provisions of Sections 46,
52, 57, 58 and 60 of the Andhra Pradesh Capital Region Development Authority Act
2014 and Rules 10 to 13 of Andhra Pradesh Capital City Land Pooling Scheme
(Formulation and Implementation) Rules 2015, against G.O.Ms.No.252, Municipal
Administration and Urban Development (M2) Department, dt.30.12.2004,
G.O.Ms.No.254, Municipal Administration and Urban Development (M2) Department,
dated 30.12.2014, against G.O.Ms.No.141, Municipal Administration andUrban
Development (M2) Department, dt.09.06.2015 and also against the covenants of the
Development Agreement-cum-irrevocable power of attorney executed by the respective
farmers under Land Pooling System in favour of the 5th Respondent and consequently
direct the respondents to continue the developmental activities and current plans in the
notified capital area vide G.O.Ms.No.141, Municipal Administration and Urban
Development (M2) Department, dated 09.06.2015 by setting aside G.O.Rt.No.659,
Municipal Administration and Urban Development (CRDA.2) Department, dated
09.10.2019 so far it relates to the review of current plans and approaches and execution
in the notified capital city area, in the interest of justice.

1.A No. 1 of 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of W.P.(PIL), the High Court may be pleased to direct the
Respondents 3, 4, 6 and 7 to continue the onging projects in the notified capital area
vide G.O.Ms.No.141, Municipal Administration & Urban Development (M2) Department,
dated 09-06-2015 and as per the notified master plan, pending disposal of
W.P.(PIL)No.213 of 2020 on the file of High Court.

I.A No. 2 of 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of W.P.(PIL), the High Court may be pleased to suspend the

operation of G.O.Ms.No.659, Municipal Administration & Urban Development (CRDA.2)
Department, dated 09-10-2020 issued by the 6th Respondent in so far as it relates to
the review of current plans and approaches and execution in the notified capital area
vide G.O.Ms.No.141, Municipal Administration & Urban Development (M2) Department,
pending disposal of W.P.(PIL)No.213 of 2020 on the file of High Court.

WP (PIL) NO: 215 OF 2020

Between:
Mannava Hari Prasad, S/o Sambasiva Rao Age 56 year, Occ Advocate,
R/o.Door No.68/5/447, Lanchestor Road, 5th Lane, Sangadigunta, Guntur,
Guntur District. .
sean Petitioner
AND
1. The Union of India, rep by the Secretary, Ministry of Home Affairs Jai
Singh Marg, Hanuman Road Area, Connaught Place, New Delhi.
2. The State of Andhra Pradesh, rep. by its Chief Secretary Secretariat
Buildings, A.P. Secretariat, Velagapudi, Amaravathi
3. The Principal Secretary, Finance Department, Government of A.P.
Secretariat, Velagapudi, Amaravathi
4. The Principal Secretary, Municipal Administration and Urban Development
Department, Government of Andhra Pradesh, Secretariat Buildings,
Velagapudi, Amaravathi.
5. The Secretary, Law and Legislative Affairs, Secretariat Buildings, A.P.
Secretariat, Velagapudi, Amaravathi.
cannes Respondents

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the

_ affidavit filed in support of the writ petition, the High Court may be pleased to direct the

respondents not to take any steps to relocate the Secretariat and Heads of the

Departments from Amaravathi to Visakhapatnam and state judicial institutions and the

High Court to Kurnool or to any other place, pending disposal of Writ Petition No.(PIL)
215 of 2020, on the file of the High Court.

WP(PIL) NO: 217 OF 2020

Between: hn
Mannava Subba Rao, S/o. Ramaiah, Age. 63, R/o 104, Brundhavan Plaza, 4

Line, Brundhavan Gardens, Chandramouli Nagar, Guntur City, Guntur District.

....Petitioner

AND

1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Legal and
Legislative Affairs and Justice, Law Department, A.P Secretariat, Velagapudi,
Guntur District.

2. The Principal Secretary, Finance Department, Government of Andhra
Pradesh, A.P Secretariat, Velagapudi, Guntur District.

3. The Principal Secretary, Department of Municipal Administration and Rural
Development, Government of Andhra Pradesh, A.P. Secretariat, Velagapudi,
Guntur District.

4. The Union of India, Rep. by its Secretary Ministry of Home Affairs, Jai Singh
Marg, Hanuman Road Area, Cannaght Place, New Delhi.

5. The Commissioner, Amaravathi Metropolitan Region Development Authority
(AMRDA), Karl Marx Road, Lenin Center, Arundalpet, Governorpet,
Vijayawada.

seeeaes 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, more particularly one in the nature of Writ of Mandamus,
declaring the action of the respondents, particularly the 1st respondent in issuing the
impugned Act No.27 and Act No.28, dated 31.07.2020 in dividing the State Capital into
three (3) parts i.e. Executive Capital in Vishakapatnam, Legislative Capital in Amaravat
and Judicial Capital in Kurnool is highly illegal, arbitrary, improper and unconstitutional
and also contrary to AP State Reorganization Act, 2014 and consequently set-aside the
impugned Act No.27 and Act No.28, dated 31.07.2020.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents not to take any coercive steps with regard to three (3) Capitals by
Suspending the impugned Act No.27 and Act No.28, dated 31.07.2020, pending
disposal of Writ Petition No.(PIL) 217 of 2020, on the file of the High Court.

WP(PIL) NO: 230 OF 2020

Between:

Dr. Maddipati Sailaja, W/o. Late M. Lakshmi Narayana Chowdary, aged about 43
years, Occ Doctor, R/o. Door No. 18-53, Samsons Aruna Apartments, '1st lane,
Vidya Nagar, Guntur-522 007, Guntur District, A.P.
...-Petitioner

AND
1. The Union of India, Rep. by its Secretary, Department of Home
Affairs, 4th Floor, A-Wing, Shastri Bhawan, New Delhi, Delhi
110001, India.
2. The Union of India, Department of Ministry of Law and Justice, 4th
Floor, A- Wing, Shastri Bhawan, New Delhi - 110001

3. The State of Andhra Pradesh, Rep. by its Secretary, Department of
Law Secretariat, Velagapudi at Amaravarthi, Guntur District, A.P.

4. The Andhra Pradesh State Legislative Assembly, Rep. by its
Secretary, Assembly Buildings, Velagapudi at Amaravathi, Guntur
District, A.P.

5. The Andhra Pradesh State Legislative Council, Rep. by its
Secretary, Legislative Council Buildings, Velagapudi at Amaravathi,
Guntur District, A.P.

6. Bharathiya Janatha Party, Rep. by its Secretary, New Delhi, India.

7. Bharathiya Janatha Party, Rep. by its Secretary, A.P. State Unit,
Vijayawada, Krishna District, A.P.

8. Telugu Desam Party, Rep. by its Secretary, Bye Pass Road,
Mangalagiri, Guntur District, A.P.

9. Y.S.R. Congress Party, Rep. by its Secretary, Tadepalli, Guntur
District, A.P.

10. Sri. Chandra Babu Naidu, S/o. Nara Kharjuna Naidu, Aged about
70 years, President, TDP/ Former C.M. of A.P./ Presently
Opposition Leader in A.P., R/o. Lingamaneni Guest House,
Karakatta, Undavalli Mandal, Guntur District, A.P.

11.Sri. ¥. S. Jagan Mohan Reddy, S/o. Y.S. Raja Sekhar Reddy, Aged
about 48 years, President, Y.S.R.C.P./Presently C.M. of A.P., R/o.
Tadepalli Village, Tadepalii Mandal, Guntur District, A.P.

12. Sri. Ummareddy Venkateswarlu, S/o. Late Venkaiah, Aged about
85 years, Chief Whip, R/o. D. No. 12-8-67, Vijaya Lakshmipuram,
Bapatla, Bapatla Mandal, Guntur District, A.P.

13. Sri. Botcha Satyanarayana, S/o. Guru Naidu, Aged about 62 years,
Minister, Municipal Administration, Rio. D. No. 4-59, Moida Village,
Nellimarla Mandal, Vijayanagarampuram, Vizianagaram District,
A-P.

14.Smt. R.K. Roja, W/o. R.K. Selva Mani, Aged about 48 years, MLA,
Nagari/Chairperson, APIIC, R/o. D. No. 11-13, Opp. C.S.I. Hospital,
Nagari, Chittoot District, A.P.

15. Sri. Alla Rama Krishna Reddy, S/o. Alla Dasaradha Rami Reddy,
Aged about 52 years, MLA, Mangalagiri, Rio. D. No. 1-50,
Pedakakani Village, Pedakakani Mandal, Guntur District, A.P.

16. Sri. Chevireddy Bhaskar Reddy, S/o. Subrahmanya Reddy, Aged
about 46 years, MLA, Chandragiri, R/o. D. No. 1-4, New D. No. 1-
32, Thummalagunta Village, Tirupati Rural Mandal, Chittoor District,
AP.

17.Sri. Kolusu Pardha Sarathi, S/o. K. P. Reddaiah Yadav, Aged about
55 years, MLA, Penamaluru, Rio. Flat No. 105, Dhana Lakshmi
Towers, Padmaja Nagar, Tadigadapa, Penamaluru Mandal,
Krishna District, A.P.

18. Sri. Kamineni Srinivasa Rao, S/o. Vijaya Simha, Aged about 75
years, Occ Ex-Minister, Varahapatnam Village, Kaikaluru Mandal,
Krishna District, A.P.

eeneees 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 an order or orders, direction or writ, more particularly one in the nature of Writ of
Mandamus, declaring the Act No.28 of 2020, dt.31.07.2020, the Andhra Pradesh
Decentralisation and Inclusive Development of All Regions Act, 2020 as illegal,
arbitrary, biased, unconstitutional, against the principles of natural justice, violative of
provisions of the Constitution of India, The Andhra Pradesh Reorganisation Act, 2014
as well Rules of Procedure and Conduct of Business in the Andhra Pradesh Legislative
Assembly, and consequentially Set-aside the Act No.28 of 2020, dt. 31.07.2020.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondents to stay of all further proceedings in respect of implementation of the Act
No.28 of 2020, dt.31.07.2020, the Andhra Pradesh Decentralisation and Inclusive
Development of All Regions Act, 2020 by Suspending the Act No.28 of 2020,
dt.31.07.2020, pending disposal of Writ Petition No.(PIL) 230 of 2020, 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 21.09.2020, 02.11.2020,
26.03.2021, 29.11.2021, 27.12.2021 & 28.01.2022 made herein upon hearing the
arguments of Sri D.S.N.V.Prasad Babu Advocate for the Petitioner, Sri.N.Harinath,
learned Assistant Solicitor General for Respondent Nos.1 & 2 and of learned Advocate
General for the Respondent Nos.3 to 5.

W.P.(PIL).No.239 OF 2020

Between:

Mannava Hari Prasad, S/o. Sambasiva Rao, aged about 56 years, Occupation.
Advocate, R/o.Door No.68/5/447, Lanchestor Road, 5th Lane, Sangadigunta, Guntur,
Guntur District

unPETITIONER

AND

1. The Union of India, rep. by the Secretary, Ministry of Home Affairs, Jai
Singh Marg, Hanuman Road Area, Connaught Place, New Delhi.

2. The State of Andhra Pradesh, rep.by its Chief Secretary, Secretariat
Buildings, A.P. Secretariat, Velagapudi, Amaravathi.

3. The Principal Secretary, Municipal Administration and Urban Development
Department, Government of Andhra Pradesh, A.P. Secretariat Buildings,
Velagapudi, Amaravathi.

4. The Secretary, Law and Legislative Affairs, Secretariat Buildings, A.P.
Secretariat, Velagapudi, Amaravathi.

5. Sri Botcha Satyanarayana, S/o. not known to the petitioner Occ. Minister
For Municipal Administration and Urban Development Department for the
State of Andhra Pradesh, A. P. Secretariat, Velagapudi, Amaravathi.

......Respondents

Amaravathi as per the approved plans under the Andhra Pradesh Capital Region
Development Authority Act, 2014:

IA NO: 1 OF 2020

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 suspend
the operation of the Andhra Pradesh Capital Region Development Authority Repeal act,
2020, pending disposal of WP(PIL) 239 of 2020, 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 High Court, dated 06.10.2020, 27.12.2021 &
28.01.2022 made herein and upon hearing the arguments of Sri.Prabhu Nath Vasireddy
Advocate for the Petitioner, Sri.Harinath N., Assistant Solicitor General, for Respondent
No.1 and of learned Advocate General for Respondent Nos.2 to 4.

W.P.(PIL)No.253 OF 2020
Between:

Kishore Babu Manne, Advocate Code- 22660 5/0 Venkata Rao M, aged about 47 yrs
No. 42-108-317, Pedda Devalam Street Koppole, Prakasam, Andhra Pradesh - 523286
E-mail- kishorechowdhary(c)gmail.com Mobile Number- 91 8610374697 Aadhar- 8686
2019 9498, PAN- AVVPM4171C

vewaee Petitioner
AND

The State of Andhra Pradesh, Rep. by its Chief Secretary to Government of Andhra
Pradesh, Building 1, 1st Floor, Interim Government Complex, A.P. Secretariat,
Velagapudi, Guntur, Andhra Pradesh.

be eeeee Respondent

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 an
appropriate Writ, order or direction declaring the Andhra Pradesh Decentralisation and
Inclusive Development of All Regions Act, 2020 and Andhra Pradesh Capital Region
Development Authority Repeal Act, 2020, null and void;

IA NO: 1 OF 2020

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 grant the
stay order for the operation of Andhra Pradesh decentralisation and inclusive
development of all regions act, 2020 and Andhra Pradesh Capital Region Development
Authorityy Repeal Act, 2020" pending disposal of the WP(PIL) 253 of 2020, 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 High Court, dated 06.10.2020, 26.03.2021,
29.11.2021, 27.12.2021 & 28.01.2022 made herein and upon hearing the arguments of
Sri.Kishore Babu Manne (Party -- in Person) Advocate for the Petitioner and of learned
Advocate General for the Respondent.

W.P.(PIL)No.256 OF 2020
Between:

Naraharisetty Narasimha Rao, S/o N. Ramakrishnaiah, Aged about 60 years, Occ
Advocate, R/o D.No.11-5-29, Rangannavari Street, Amma Hotel, One Town,
Vijayawada - 520 001, Krishna District, Andhra Pradesh, Enrollment No. A.P.695/1989,
Aadhar Card No.9530 4409 2542, Mobile No 9848121537, Bank Account
No.52112614769, State Bank of India, City Civil Court Branch, Vijayawada.

ceeeees Petitioner

AND
1. The State of Andhra Pradesh, Secretariat Buildings -1, 1st Floor,
Velagapudi, Amaravati, Guntur District, Andhra Pradesh, Rep. by its Chief
Secretary.
2. Andhra Pradesh Capital Regional Development Authority, Karl Marx
Road, Lenin Centre, Governorpet, Vijayawada, Krishna District, Andhra
Pradesh, Rep. by its Commissioner.

3. The Union of India, Through Ministry of Housing and Urban Affairs, North
Block, New Delhi - 110 001, Rep. by its Secretary.

4. The Union of India, Ministry of Human Resource Development, Shastry
Bhavan, New Delhi - 110 001, Rep. by its Secretary.

..ss1.e-Respondents

a) Declaring that the Andhra Pradesh Capital Region Development Authority
Repeal Act, 2020 is ultra vires Articles 3, 4,.14, 19, 21, 197, 174, Parts IX and
IXA, 300A of the Constitution of India r/w Sections 5, 31(2) and 94 of the Andhra
Pradesh State Reorganisation Act, 2014 and consequently declare it to be null
and void

b) Declaring that the Andhra Pradesh Decentralisation and Inclusive Development
of All Region Act, 2020 is ultra vires Articles 3, 4, 14, 19, 21, 197, 174, Parts Ix
and IXA, 300A of the Constitution of India r/w Section 5, 31(2) and 94 of the
Andhra Pradesh State Reorganisation Act, 2014 and consequently declare it to
be null and void

c) Directing the Respondents 1 and 2 to implement the Master Plan as notified on
23.06.2016 under Section 39 of the Andhra Pradesh Capital Region
Development Authority Act, 2014 including by constructing the necessary
buildings and housing the offices of the three (3) Civic Wings of the State
Government, including the Executive, Judiciary and Legislative in Amaravati

d) Declare that the Respondents 1 and 2 have no power or authority to enact the
impugned Legislations without making the payment of Compensation and arrears
thereof, to the Petitioners, as promised i.e. annuity for loss of crops which is to be
given for 10 years, with an increase of 10per annually and till such the
Respondents 1 and 2 cannot implement the Three (3) Capital norms;

IA NO: 1 OF 2020

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:

a) Suspend and stay the operation of the Notifications by which the Andhra Pradesh
Capital Region Development Authority Repeal Act, 2020 and the Andhra Pradesh
Decentralisation and Inclusive Development of All Regions Act, 2020, were notified to
come into force;

b) Direct the Respondents 1 and 2 herein not to take any steps whatsoever towards the
shifting any of the offices of the State Government and the Judiciary, including but not
limited to the Raj Bhavan, Chief Ministers Camp Office, Offices of the Secretariat,
Heads of Departments of the State Government, Police Department, State
Corporations, State Government Offices and Officers, from their current locations in and
around Amaravati; and

c) Direct the Respondents to implement the Master Plan as Notified on 23.06.2016
under Section 39 of the Andhra Pradesh Capital Region Development Authority Act,
2014 including by finishing the works for which contracts have already been awarded;

d) Direct the Respondents 1 and 2 to make payment of Compensation to the farmers as
promised i.e. i.e. annuity for loss of crops which is to be given for 10 years, with an
increase of 10% annually, with all arrears and continue to pay the same; and e) Pass,
Pending disposal of WP(PIL) 256 of 2020, on the file of the High Court.

of Sri.Chalasani Ajay Kumar Advocate for the Petitioner learned Advocate General for
the Respondent Nos.1 & 2 and of Sri.N.Harinath, learned Assistant Solicitor General for
Respondent Nos.3 & 4, the Court made the following.

WRIT PETITION NO: 925 OF 2020

Between:

1. Mrs.Bezawada Supriya, w/o.Ramesh, age 28 years, Occ Land lady, R/o.4-
73, Mandadam, Guntur District.

2. Mrs.Aluri Sridevi, w/o.Raja Rao, age 51 years, Occ Land Lady, R/o.3-93,
mandadam, Guntur District. .

3. Mrs. Naidu Ramadevi, w/o.Sambasiva Rao, age 61 years. R/o.1-44,
Velagapudi, Guntur District.

4. Karumanchi Koteswari, s/o.Appaiah, aged 49 years, Occ Land Lady,
R/o.1-31, Velagpudi, Guntur District

Petitioners
AND

1. The Govt. of Andhra Pradesh, Rep. by Principal Secretary, Municipal
Administration and Urban Development Authority, Secretariat, Velagapudi,
Guntur District.

2. The Commissioner APCRDA, Vijayawada

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 appropriate writ, order, direction, more particularly are in the nature of writ of
mandamus declaring the circular Rc.No.OSD/Meetings/0/20, dated 13-01-2020 issued
by the 2nd respondent as illegal, improper, Unjust, arbitrary, against the statuary
provisions under sections 136 and 137 of Andhra Pradesh Capital Region Development
Authority Act 2014 and in violation of Articles 14, 19, 21 and 300A of the Constitution of
India, principles of natural justice and consequently direct the respondents not to take
any further action basing on the said circular, dated 13/01/2020 in the interest of
Justice;

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to stay the
operation of the impugned circular, dated 13.01.2020 of the 2" respondent, pending
disposal of Writ Petition No.925 of 2020, 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 Order of the High Court, dated 27-02-2020, 27.08.2020,
21.09.2020, 06.10.2020, 26.03.2021, 29.11.2021, 27.12.2021 & 28.01.2022 made
herein and upon hearing the arguments of Sri Chalasani Ajaya Kumar, Advocate for the
petitioners, learned Government Pleader for Municipal Administration and Urban
Development for Respondent No.1.

WRIT PETITION NO: 932 OF 2020

Between:
Kondepati Giridhar, S/o late Sri K.Chinna Satyanarayana, aged about 53 years,
Occ:Farmer, R/o 8-73, Tallayapalem, Mandadam, Guntur District, A.P 522237
Petitioners
AND

1. The State of Andhra Pradesh, through its Principal Secretary, Municipal
Administration Urban Development Department, S6cretariat Building at
Velagapudi, Guntur District, Amaravati.

2. The Union of India, through its Principal Secretary, Home Affairs Department,
Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, 110001

3. The A.P Capital Region Development Authority, rep. by its Commissioner,
Thullur, Guntur District, Amaravati.

4. The Special Deputy Collector and Competent Authority, A.P.Capital Region
Development Authority, unit No -24 Mandadam village, Thullur Mandal,
Guntur District.

5. The Chairman (CRDA), Andhra Pradesh Capital Region Development
Authority.

6. The Convener of the High Power Committee, and Chief secretary,
Government of Andhra Pradesh, Secretariat Building at Wlagapudi, Guntur

District, Amaravati
Respondents

i. Declaring the action of the respondents in inviting objection of the farmers
and other stake holders who have surrendered lands for the capital city land
pooling scheme within 4. days from the date of invitation without disclosing the
reports of the expert committee constituted vide GORT No 585, Dt.13-09-
2019 and without even specifying the context on which grievances are sought
as violation of principles of natural justice and Rule of fair play,

ii. Directing the respondents to disclose the reports submitted by the expert
committee constituted vide GORT No 585, Dt.13-09-2019 and all such other
reports concerning the capital city Amaravati,

iii. Directing the respondents to receive and process the grievances submitted by
being the petitioners the stake holders of the Amaravati capital city project
who have surrendered their lands under the Land pooling Scheme for the
establishment of the capital city after disclosing the reports of the expert
committee and according sufficient time for submitting grievances,

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents to not to proceed further without disclosing the reports of the expert
committee constituted vide GORT No 585, Dt.3-09-2019 and all such other reports
concerning the capital city Amaravati and addressing the concerns and grievances of
the farmers who have surrendered land under Land Pooling Scheme for the Capital city,
Amaravati, pending disposal of Writ Petition No.932 of 2020, 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 Order of the High Court, dated 27-02-2020, 27.08.2020,
21.09.2020, 06.10.2020, 26.03.2021, 29.11.2021, 27.12.2021 & 28.01.2022 made
herein and upon hearing the arguments of Sri Karumanchi Indraneel Babu, Advocate for
the petitioners, learned Government Pleader for Municipal Administration and Urban
Development for Respondent No.1, SriN.Harinath, learned Assistant Solicitor General!
for Respondent No.2 and of Sri Kasa Jagan Mohan, learned Standing Counsel for
Respondent Nos.3 to 5.

WRIT PETITION NO: 1207 OF 2020
Between:
1. Jonnalagadda Rama Krishna, S/o Seetharamaiah aged about 49 years, Rio
D.No.C-85, Velagapudi Village and Mandal, Guntur District
2. Gadde Subba Rao, S/o Venkata Rattaiah aged about 55 years, R/o
Malkapuram (V) Thullur Mandal, Guntur district
3. Nannapaneni Gangadhara Rao, S/o Krishna Rao aged about 50 years, R/o
Malkapuram (V) Thullur Mandal, Guntur district
4. Thokala Satish, S/o Punna Rao aged about 44 years, R/o Malkapuram (V)
Thullur Mandal, Guntur district

5. Nuthakki Suryanarayana, S/o Krishna Rao aged about 47 years, D.No.1-157,
Maikapuram (v) Thullur Mandal, Guntur District

6. Anumolu Odor Krishna Prasad, S/o Narayana Rao, aged about 58 years,
Lingayapalem Village, Thullur Mandal, Guntur District

7. Kanneganti Gandhi, S/o Venkateswara Rao aged 65 years, D.No.3-115,
Ungayapalem (V) Thullur Mandal, Guntur District

8. Kondepati Hanumantha Rao, S/o Dasaradharamaiah aged 56 years, R/o
Lingayapalem (v) Thullur Mandal, Guntur District

9. Muppala Vishnu Vardhan, S/o Kotaiah aged 46 years, R/o D.No.2-132,
Velagapudi (V) Thullur Mandal, Guntur district.

10.Athiplatla Bhaskara Rao, S/o Sambasiva Rao, Aged 37 years, D.No.1-140,
Velagapudi (V) Thullur Mandal, Guntur district.

11.Patibandla venkata sudhakar, S/o Pakiraiah, aged 31 years, D.No.2-121,
Velagapudi (V) Thullur Mandal, Guntur district.

12.Para Ram Babu, S/o Sambasiva Rao, aged 51 years, D.No.4-186,
Ananthavaram (v) Thullur Mandal, Guntur district.

13.Nelluri Raghavaiah, S/o Brahmaiah aged about 67 years, Ananthavaram
Village, Thullur Mandal, Guntur District

14.Bandla Madhava Rao, S/o Venkataramaiah aged about 69 years,
Ananthavaram Village, Thullur Mandal, Guntur District

15.Para Sitaramaiah, S/o Venkateswara Rao aged about 65 years,
Ananthavaram Village, Thullur Mandal, Guntur District

16.Kancharla Vinayaka Seshagiri Rao, S/o Venkateswara Rao, aged 69 years,
Abbarajupalem Village, Thullur Mandal, Guntur District

17.Medasani Seshu Babu, S/o Narasimha Rao Aged about 54 years, D.No.1-82,
Abbarajapalem Village, Thullur Mandal, Guntur District

18.Kancharla Harinadh Chowdary, S/o Verraiah aged about 72 years, D.No.2-
63, Abbarajupalem Village, Thullur Mandal, Guntur District

19.Aluri Chandra Sekhar Rao, S/o Venkateswara Rao aged 52 years,
D.No.13/119, Thuilur (V) and (M) Guntur district

20.Puwada Ganesh Babu, S/o Veeraiah aged 45 years, D.No.3-120, Thullur
Village Thullur Mandal, Guntur District

21.Gadde Chandra Sekhar, S/o Venkateswira Rao aged about 65 years, D.No.1-
203, Malkapuram Village, Thullur Mandal, Guntur district

22.Katragadda Mallikarjuna Rao, S/o Rattalah aged about 58 years, D.No.2-4,
Nuthakki Vari Street, Mandadam Village, Thullur Mandal, Guntur District

23.Muppala Sambaiah, S/o. Pedda Punnaiah aged about 64 years, D.No.3-51,
Panja Center 3rd Ward, Mandadam Village, Thullur Mandal, Guntur District

24.Vattikuti Rama Rao, S/o China Bapalah aged 60 years, D.No.3-114,
Mandadam (V) Thullur Mandal, Guntur District

25.Peram Rama Rao, S/o Raghavaiah aged 70 years, D.No.6-49, Mandadam
(V) Thullur Mandal, Guntur District

26. Yedia Raju, S/o Subba Rao aged 42 years, R/o D.No.3-85, Lingayapalem (V),
Thullur (M) Guntur District

27.Bandla Srinivasa Rao, S/o Venkateswara Rao aged about 50 years, R/o
D.No.6-112/1, Thullur Village and Mandal, Guntur District

28.Kata Appa Rao, S/o Kata Kodandaramaiah aged 50 years, R/o D.No.9-29,
Thullur Village and Mandal, Guntur District

29.Nelakuditi Venkatapathi Rao, S/o Rama Rao aged 53 years, D.No.3-53,
Dondapadu Village Thullur Mandal, Guntur District

30.Nuthakki Ramoji Rao, S/o Narasaiah aged 54 years, R/o Nuthakkivari Street,
Mandadam Village, Thullur Mandal Guntur district

31.Karnati Ravindra Babu, S/o. Venkateswara Rao aged about 65 years, R/o
Nelapadu Village Thullur Mandal, Guntur District

32.Kanatharapu Sambasiva Rao, S/o Abadaiah aged about 51 years, D.No.1-55,
Nelapadu Village Thullur Mandal, Guntur District

33.Indurthy Samba Siva Rao, S/o Venkateswara Rao aged about 75 years, R/o
D.No.150-1, Nelapadu Village, Thullur Mandal, Guntur District

34.Gujjariapudi Subba Rao, S/o China Devaiah aged about 58 years, R/o
D.No.1-146/1, Nelapadu Village, Thullur Mandal, Guntur District

35.Gudipudi Babu Rao, S/o Prasad aged 50 years, R/o D.No.2-108, Nelapadu
Village, Thullur Mandal, Guntur District

36.Inampudi Narasimha Rao, S/o Lakshmi Narayana aged 63 years, D.No.1-
19/1, Nelapadu Village, Thullur Mandal, Guntur District
37.Vakacharla Veeranjaneyulu, S/o Venkateswara Rao, Aged about 52 Years,
R/o Mandadam Village, Thullur Mandal, Guntur District.
...Petitioners

AND

1. The State of Andhra Pradesh, Rep. by its Chief Secretary to the Govt. GAD
(Cabinet Promote-!) Department, Secretariat, Velagapudi, Amaravathi, Guntur
District.

2. The State of Andhra Pradesh, Rep. by its Secretary to the Govt. Municipal
Administration and Urban Development Department, Secretariat, Velagapudi,
Amaravathi, Guntur District.

3. The Union of India, Ministry of Home Affairs North Block, New Delhi India-
110001

...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
pass an order or orders, direction or a Writ, more particularly in the nature of a Writ of
MANDAMUS declaring the action of the State Government in unsettling the capital of
the State at Amaravati and purporting to trifurcate the capital and locate them 'at
Amaravati, Visakhapatnam, and Kurnool or any other places, is without jurisdiction, ultra
virus the provisions of the AP Reorganization Act, 2014 (as also the APCRDA),
outrageously arbitrary/irrational and unconstitutional and consequently, direct the
respondents to continue the Capital of the State at Amaravathi (High Court of Andhra
Pradesh at Amaravathi) and further direct the State to forbear from proceedings further
with the concept of relocation of capital of the State at any other place in the state:

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to stay all
further proceedings pursuant to G.O.Ms.No.159, dated 29-12-2019 relating to the:
subject to shifting the capital of the state to places other than Amaravati, Guntur District,
pending disposal of Writ Petition No.1207 of 2020, 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. order, dated 27-02-2020,
27.08.2020, 21.09.2020, 06.10.2020, 26.03.2021, 29.11.2021, 27.12.2021 &
28.01.2022 made herein and upon hearing the arguments of Sri Subba Rao Korrapati
Advocate for the Petitioners, The Advocate General for the Respondent Nos.1 & 2 and
of Sri N.Harinath, learned Assistant Solicitor General for Respondent No.3.

WRIT PETITION NO: 1388 OF 2020

Between: ,

Ebburi Pandu Ranga, S/o Shri Subrahmanyam, Aged about. 51 years, Occ.
Advocate, High Court of Andhra Pradesh at Amaravathi, R/o D.No.26-39-129/99,
Ramireddinagar, AT Agraharam, Guntur - 522 004.

.. Petitioner
AND

1. Government of Andhra Pradesh, Represented by its Chief Secretary, A.P.
Secretariat, Velagapudi, Amaravathi.

2. Legislature Secretary, A.P. Legislature Assembly, Velagapudi, Amaravathi.

3. Union of India, represented by Secretary, Ministry of Law and Justice.

..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, more particularly a writ in the nature of Writ of

MANDAMUS directing the Respondents not to initiate any action for shifting the
Principal Seat of the High Court of Andhra Pradesh from Amaravathi, declaring that the
Andhra Pradesh State Legislature has no legislative competence for such action and
the Andhra Pradesh State Executive has no legal competence.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to pass
Interim Orders directing the Respondents to maintain status quo about the place of
Principal Seat of High Court of Andhra Pradesh, pending disposal of Writ Petition
No. 1388 of 2020, 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 order, dated 27-02-2020,
27.08.2020, 21.09.2020, 06.10.2020, 27.12.2021 & 28.01.2022 made herein and upon
hearing the arguments of Sri Y Surya Prasad Advocate for the Petitioner, The Advocate
General for the Respondent Nos.1 & 2 and of Sri N.Harinath, learned Assistant Solicitor
General for Respondent No.3.

WRIT PETITION NO: 4004 OF 202

Between: .

Giri Babu Marthi, S/o. Sri. V.R.Ch.Murthy, Aged about 42 years, Advocate, High

Court of A.P. R/o. D. No. 6-36, SER Center, Prasadam Padu, Vijayawada,

Krishna District, A.P.

Petitioner
AND

1. The State of Andhra Pradesh, Rep. by its Chief Secretary, Secretariat,
Velagapudi at Amaravarthi, Guntur District, A.P.

2. The Union of India, Rep. by its Secretary, Department of Home, New Delhi.

3. The A.P. Capital Region Development Authority, Rep. by its Commissioner,
Lenin Centre, Arandalpet, Governerpet, Vijayawada, Krishna District, A.P.

4. The State of Andhra Pradesh, Rep. by its Principal Secretary, General
Administration Department, Secretariat, Velagapudi at Amaravarthi, Guntur
District, A.P.

5. The State of Andhra Pradesh, Rep. by its Secretary, Department of Revenue,
Secretariat, Velagapudi at Amaravarthi, Guntur District, A.P.

6. Mr. Y.S. Jagan Mohan Reddy, S/o. Late Y.S. Rajasekhar Reddy, Aged about
47 years, Occ- The Chief Minister, The then Opposition Party Leader, R/o.
Tadepally, Guntur District, A.P.

7. Mr. Nara Chandra Babu Naidu, S/o. Narayana Naidu, Aged about 75 years,
Occ- The Opposition Party Leader, The then Chief Minister, R/o. Bye Pass
Road, Mangalagiri, Guntur District, A.P.

8. Telugu Desam Party, Rep. by its Secretary, Mangalagiri Village, Guntur
District, A.P.

9. Y.S.R. Congress Party, Rep. by its Secretary, Bye Pass Road, Mangalagiri,
Guntur District, A.P.

10.G.N. Rao Committee, Rep. by It's Chairman G.N.Rao, Rtd. IAS, S/o not
known to Petitioner, Secretariat Office, Velagapudi at Amaravathi, Guntur
District, A.P.

11.Bostton Committee, Rep. by it's CEO, Advanced Capabilities Center, Building
0. 7, 9th Floor, RMZ Ecoworld, Bellandur, Bengaluru, Karnataka 560103

12.High Power Committee, Rep. by it's Chairman Botsa Satynarayana, S/o not
known to Petitioner, A.P. Secretariat Office, Velagapudi at Amaravathi,
Guntur District, A.P.

...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 an appropriate writ, order or orders more particularly one in the nature of Writ of
Mandamus declaring sections 7 and 8 of the impugned bill "A BILL TO PROVIDE FOR

DECENTRALISATION OF GOVERNANCE AND INCLUSIVE DEVELOPMENT OF ALL
THE REGIONS OF THE STATE OF ANDHRA PRADESH AND FOR PROVIDING FOR
ESTABLISHEMENT OF ZONAL PLANNING AND DEVELOPMENT BOARDS APART
FROM PROVISIONS FOR THE SEATS OF GOVERNANCE IN DIFFERENT REGIONS
OF THE STATE AND FOR MATTERS ANCILLARY THERETO." as illegal, arbitrary,
biased, unconstitutional, against the principles of natural justice, violative of several
provisions of the Constitution, violative of the provisions of sec 6 and 94 of AP.
Reorganization Act, 2014 as well The States Reorganization Act, 1956 and quash the
same.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to stay of all
further proceedings for trifurcating the Capital by suspending Sec. 7 and 8 of the
impugned bill "A BILL TO PROVIDE FOR DECENTRALISATION OF GOVERNANCE
AND INCLUSIVE DEVELOPMENT OF ALL THE REGIONS OF THE STATE OF
ANDHRA PRADESH AND FOR PROVIDING FOR ESTABLISHEMENT OF ZONAL
PLANNING AND DEVELOPMENT BOARDS APART FROM PROVISIONS FOR THE
SEATS OF GOVERNANCE IN DIFFERENT REGIONS OF THE STATE AND FOR
MATTERS ANCILLARY THERETO", pending disposal of Writ Petition No.4004 of 2020,
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 order, dated 27.02.2020,
27.08.2020, 21.09.2020, 06.10.2020, 26.03.2021, 29.11.2021, 27.12.2021 &
28.01.2022 made herein and upon hearing the arguments of SriD S N V Prasad Babu
Advocate for the Petitioner, Sri.N.Rakesh Dwivedi, learned Advocate General for
Respondent Nos.1, 4 & 5, Sri N.Harinath, learned Assistant Solicitor General for
Respondent No.2, and of Sri Kasa Jagan Mohan Reddy, learned Standing Counsel for
Respondent No.3.

WRIT PETITION NO: 5057 OF 2020

Between:

1. Anumoulu Krishna Kumari, W/o. A.Satyanarayana, aged 71 years, occ
farmer H.no.2-92 Lingayapalem, Raypudi, Guntur, Andhra Pradesh -
522237

2. Anumoulu Ram prasad, S/o RajagopalraoH.no.2-98c Lingayapalem,
Raypudi, Guntur, Andhra Pradesh -522237

3. Puvvada Surendrababu, S/o Rosaiah, H.No- 6-133, Main road Thulluru,
Guntur, Andhra Pradesh 522237

4. Jujala Padmaja, W/o Chalapathirao 1-117, Uddandrayunipalem,
Velagapudi, Guntur Andhra Pradesh-522503

5. Anumolu Apparao, S/o A. Krishnaiah, 7-52/26, Kajaguda x Road Church
Road, Rayadargam Prashanthi Hills Rayadargam, Golconda, Hyderabad
500008

...Petitioners
AND

1. The State of Andhra Pradesh, rep. by its Chief Secretary, Building-l, Ist floor,
Secretariat, Velagapudi, Amaravati, A.P.
2. The State of Andhra Pradesh, Through the Principal Secretary, Municipal

Administration Department, A.P. Secretariat, Velagapudi, Amaravati, Guntur
District.

3. The State of Andhra Pradesh, Through the Principal Secretary, Revenue
Department, A.P. Secretariat, Velagapudi, Amaravati, Guntur District.

4. The Chairman, Andhra Pradesh Capital Region Development Authority, Karl
Marx Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada.

5. The Commissioner, Andhra Pradesh Capital Region Development Authority,
Karl Marx Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada.

6. A.P.Pollution Control Board, Regional Office at Door No.4-5-4/5C, 4/3,
Navabharath Nagar, Ring Road, Guntur, A.P. - 522 006.

7. The Chairman, State Level Environment Impact Assessment Authority
(SEIAA), A.P., APPCB, Door No.33-26-14, D/2, Near Sunrise Hospital,
Pushpa Hotel Centre, Chalamavari Street, Kasturibaipet, Vijayawada - 520
010.

8. The Union of India, Through the Secretary, Ministry of Housing and Urban
Affairs, North Block, New Delhi India- 110001.

9. The Union of India, Through the Secretary, Ministry of Environment and
Forest, North Block, New Delhi India- 110001.

10. The Union of India, Through the Secretary, Ministry of Home Affairs, North
Block, New Delhi India- 110001.

...-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 an appropriate writ of mandamus that the Master Plan duly notified under
Sections 38 and 39 of the Andhra Pradesh Capital Region Development Authority Act,
2014 is an inseparable part of the Land Pooling Scheme envisioned thereunder; and
consequently direct the State Government to implement the Master Plan duly notified
under Section 38 and Section 39 of the Andhra Pradesh Capital Region Development
Authority Act, 2014 and the plans notified under the Land Pooling Scheme under
Chapter IX of the Andhra Pradesh Capital Region Development Authority Act, 2014 in a
time-bound manner so as to complete the construction of the Amaravati as envisioned.
and further direct the State Government to refrain from authorising or directing any acts
that are contrary to, in conflict with or in violation of the Andhra Pradesh Capital Region
Development Authority Act, 2014, including but not limited to the transfer of offices to
other parts of Andhra Pradesh and the alienation or transfer of the lands reserved for
the development of Amaravati so as to affect, defeat or frustrate its consummation as
envisaged under the said Act. and set up a Judicial Committee under the supervision of
the Hon'ble High Court of the State of Andhra Pradesh so as to monitor and oversee the
timely completion of the development plan as envisaged under the Andhra Pradesh
Capital Region Development Authority Act, 2014.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
State Government to refrain from authorising or directing any acts that are contrary to,
in conflict with or in violation of the Andhra Pradesh Capital Region Development
Authority Act, 2014, including but not limited the transfer of offices to other parts of
Andhra Pradesh and the alienation or transfer of the lands reserved for the development
of Amaravati so as to affect, defeat or frustrate its consummation as envisaged under
the said Act, pending disposal of Writ Petition No.5057 of 2020, on the file of the High
Court.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondents not to take steps to implement G.O.Ms.No.107, dated 25th February 2020
and pass, pending disposal of Writ Petition No.5057 of 2020, 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 27.02.2020, 27.08.2020,
21.09.2020, 06.10.2020, 26.03.2021, 29.11.2021, 27.12.2021 & 28.01.2022 made
herein and upon hearing the arguments of Sri Sai Sanjay Suraneni Advocate for the
Petitioners, Sri.Rakesh Dwivedi, Senior Counsel / Advocate General for the Respondent -
Nos.1 to 3, Sri N.Harinath, learned Assistant Solicitor General for Respondent No.8 to
10 and of Sri Kasa Jagan Mohan, learned Standing Counsel for Respondent Nos.4 & 5.

W.P.No.8472 OF 2020

Between:
1. Peddi Ramesh, S/o.Peddi Venkatramaiah Age 64, 41-11-17, Dr Babu Rao

Street, Naidu Peta, Krishna Lanka, Vijayawada (Urban), Krishna, Andhra
Pradesh- 520013
2. Kommareddy Srilakshmi, S/o. Kommarareddy Ramakrishna Reddy, Age 49
H.No. 1-152, Nidamarru, Mangalagiri, Guntur, Andhra Pradesh- 522503
3. Komma Reddy Rama Krishna Reddy, S/o. Komma Reddy Nagi Reddy, Age
59 H.No. 1-152, Nidamarru, Mangalagiri, Guntur, Andhra Pradesh- 522503
4. Gopidesi Samba Siva Rao, S/o. Bulli Kotaiah, Age 67 1-4, Kuragallu,
Mangalagiri, T.B. Sanitorium, Guntur, Andhra Pradesh- 522503
Petitioners
AND
1. The State of Andhra Pradesh, Rep. by its Chief Secretary Building-I, 1st floor,
_ Secretariat, Velagapudi, Amaravati, A.P
2. The State of Andhra Pradesh, Through the Principal Secretary, Municipal
Administration Department, Secretariat, Velagapudi, Amaravati, Guntur
District
3. The State of Andhra Pradesh, Through the Principal Secretary, Panchayat
Raj Department Address A.P. Secretariat, Velagapudi, Amaravati, Guntur
District -
4. Andhra Pradesh Capital Region Development Authority, Karl Marx Road,
Lenin Centre, Arandalpet, Governorpeta, Vijayawada.
5. The Commissioner, Andhra Pradesh Capital Region Development Authority
Karl Marx Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada.
6. Krishnayapalem Gram Panchayat for Krishnayapalem Village, Panchayat
Secretary, Krishnayapalem, Mangalagiri Mandal, Guntur District.
7. Nidamarru Gram Panchayat for Nidamarru village, Represented by its
Panchayat Secretary, Nidamarru, Mangalagiri Mandal, Guntur District.
8. Kuragallu Gram Panchayat for Kuragallu Village, Represented by its
Panchayat Secretary, Kuragallu, Mangalagiri Mandal, Guntur District.
9. Mandadam Gram Panchayat for Mandadam Village, Represented by its
Panchayat Secretary, Mandadam, Mandadam Mandal, Guntur District.
10. Inavolu Gram Panchayat for Inavolu Village, Represented by its Panchayat
Secretary, Inavolu, Mandadam Mandal, Guntur District.
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 an appropriate writ or order or direction more in the nature of a writ of mandamus
declaring the actions of the Respondents in issuing the Notification, dated 10th March
2020 published in Andhra Pradesh Gazette bearing No. 355 as having been issued
without Jurisdiction and as being in violation of the Andhra Pradesh Capital Region
Development Authority Act, 2014, the Master Plan Amendment Regulations (Change of
Land use), dated 31st March 2016 and Articles 14, 19, 21, Part-IX and Part IX-A of the
Constitution of India as well as the principles of natural justice and consequently quash
and set aside the same;

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in'the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
Suspend the operation of the Notification, dated 10th March 2020 published in Andhra
Pradesh Gazette bearing No. 355, pending disposal of Writ Petition No.8472 of 2020,
on the file of the High Court.

IA NO: 2 OF 2020

Between:
The Commissioner, Andhra Pradesh Capital Region Development Authority Karl Marx
Road, Lenin Centre, Arandalpet, Governorpeta, Vijayawada.

Petitioners
AND
1. Peddi Ramesh, S/o.Peddi Venkatramaiah Age 64, 41-11-17, Dr Babu Rao
Street, Naidu Peta, Krishna Lanka, Vijayawada (Urban), Krishna, Andhra
Pradesh- 520013
2. Kommareddy Srilakshmi, S/o. Kommarareddy Ramakrishna Reddy, Age
49 H.No. 1-152, Nidamarru, Mangalagiri, Guntur, Andhra Pradesh-
522503
3. Komma Reddy Rama Krishna Reddy, S/o. Komma Reddy Nagi Reddy,
Age 59 H.No. 1-152, Nidamarru, Mangalagiri, Guntur, Andhra Pradesh-
522503
4. Gopidesi Samba Siva Rao, S/o. Bulli Kotaiah, Age 67 1-4, Kuragallu,
Mangalagiri, T.B. Sanitorium, Guntur, Andhra Pradesh- 522503
5. The State of Andhra Pradesh, Rep. by its Chief Secretary Building-l, 1st
floor, Secretariat, Velagapudi, Amaravati, A.P
6. The State of Andhra Pradesh, Through the Principal Secretary, Municipal
Administration Department, Secretariat, Velagapudi, Amaravati, Guntur
District
7. The State of Andhra Pradesh, Through the Principal Secretary, Panchayat
Raj Department Address A.P. Secretariat, Velagapudi, Amaravati, Guntur
District
8. Andhra Pradesh Capital Region Development Authority, Karl Marx Road,
Lenin Centre, Arandalpet, Governorpeta, Vijayawada.
9. Krishnayapalem Gram Panchayat for Krishnayapalem Village, Panchayat
Secretary, Krishnayapalem, Mangalagiri Mandal, Guntur District.
10. Nidamarru Gram Panchayat for Nidamarru village, Represented by its
Panchayat Secretary, Nidamarru, Mangalagiri Mandal, Guntur District.
11.Kuragallu Gram Panchayat for Kuragallu Village, Represented by its
Panchayat Secretary, Kuragallu, Mangalagiri Mandal, Guntur District.
12.Mandadam Gram Panchayat for Mandadam Village, Represented by its
Panchayat Secretary, Mandadam, Mandadam Mandal, Guntur District.
13.Inavolu Gram Panchayat for Inavolu Village, Represented by its
Panchayat Secretary, Inavolu, Mandadam Mandal, Guntur District.
Respondents

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 VACATE
the interim order, dt.15.05.2020 in IA.No.1 of 2020, pending disposal of W.P.No.8472 of
2020, 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 17.06.2020, 02.11.2020,
26.03.2021, 29.11.2021, 27.12.2021 & 28.01.2022 made in |.A.No.1 of 2020 and upon
hearing the arguments of SRILSAl SANJAY SURANENI Advocate for the petitioners, the
ADVOCATE GENERAL for Respondent Nos.1 to 3, and of Sri Kasa Jagan Mohan
Reddy, learned Standing Counsel for Respondent Nos.4 & 5.

WRIT PETITION NO: 9154 OF 2020

Between:

Gunapati Deepak Reddy, S/o G. Padmanabha Reddy, Age. 47 years, H.No. 63 or 8-2-
703/6/A, Road No.12, Banjara Hills, Hyderabad

AND

...Petitioner

1. The State of Andhra Pradesh, Represented by its Chief Secretary, AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503

2. The Secretary, A.P. Legislature Secretariat, Department of Legislative
Byats, AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-

3. The Assistant Secretary, A.P. Legislature Secretariat, Department of
Legislative Affairs, AP Secretariat Complex, Velagapudi, Amaravati,
Amaravati, Andhra Pradesh-522503

4. P. Balakrishnama Charyulu, Secretary to State Legislature, AP Secretariat
Complex, Velagapudi, Amaravati, Andhra Pradesh-522503.
...Respondents

i. To declare the action of the 2nd Respondent'in not notifying the Andhra Pradesh
Legislative Council's House decision to refer the 'The Andhra Pradesh Decentralisation
and Inclusive Development of all Regions Bill 2020, and Andhra Pradesh Capital
Region Development Authority Repeal Bill 2020, Bills to the 'Select Committee' under
Rule 143 of the 'Rules of Procedure and Conduct of Business in the Andhra Pradesh
Legislative Council' in the Bulletin of Andhra Pradesh Legislative Council, as illegal,
arbitrary and high handed and unconstitutional,

ii. To also declare the action of the 2nd Respondent in not notifying the 'Select
Committee' comprising of 8 (eight) members as decided by the Andhra Pradesh
Legislative Council Chairman under Rules 237 and 238 of the 'Council Rules'., as
illegal, arbitrary, unconstitutional and in gross violation of the 'Rules of Procedure and
Conduct of Business in the Andhra Pradesh Legislative Council',

iif. To declare the action of the 2nd and 3rd Respondents in not complying with the
Direction / Orders of the Chairman of Legislative Council (House) to implement the
House decision to refer the Bills to Select Committee to be in gross violation of the
'Rules of Procedure and Conduct of Business in the Andhra Pradesh Legislative
Council' and 'Andhra Pradesh Civil Services (Conduct) Rules 1964, read with the
'Andhra Pradesh Legislature Service Rules, 1983.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to pass an
interim order directing the Respondents to issue the Bulletin of the Andhra Pradesh
Legislative Council, notifying the 'Select Committee with 8 members', as informed to
him by the Chairman of the Legislative Council on 12/02/2020, in accordance with
'Rules of Procedure and Conduct of Business in the Andhra Pradesh Legislative
Council' in the interest of justice, pending disposal of Writ Petition No.9154 of 2020, 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 27.08.2020, 21.09.2020,
06.10.2020, 26.03.2021, 29.11.2021, 27.12.2021 & 28.01.2022 made herein upon
hearing the arguments of Sri Unnam Sravan Kumar Advocate for the Petitioner, Sri
Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for
the State, and of Sri M.Chandra Sekhar, learned Standing Counsel for Respondent
Nos.2 & 3.

WRIT PETITION NO: 10700 OF 2020

Between:
Gunapati Deepak Reddy, S/o. G. Padmanabha Reddy, Aged about 47 years, Occ
Public service and Business, R/o. H. No. 63 or 8-2-703/6/A, Road No. 12, Banjara Hills,
Hyderabad
Petitioner
AND

1. The State of Andhra Pradesh, Rep, by its Chief Secretary, Office at AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503

2. The Hon'ble Chief Minister of State of Andhra Pradesh, Mr. Jagan Mohan
Reddy Leader of the Legislative Assembly is Block, 1' Floor, Interim
Government Complex, A.P. Secretariat Office, Velagapudi, Amaravati

3. Sri Botcha Satyananarayana, Minister for Municipal Administration and Urban
Development, Office at Room No.135, Ground Floor, Building No.2,

Velagapudi, Emailsatyanarayana.botcha@ ap.gov.in
[email protected] a

4. Sri Buggana Rajendranath, Minister for Finance and Planning, Legislative
Affairs Office at Room No.212, First Floor, Building No.2, Velagapudi Email
[email protected]

5. The Secretary, Municipal Administration and Urban Development, The Govt.
of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati,
Andhra Pradesh-522503 Email [email protected].

6. The Principal Secretary, Finance Department, The Govt. of Andhra Pradesh
Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-
922503. E-Mail in fof apfinance. goy. in

7. The Speaker, Andhra Pradesh Legislative Assembly, Andhra Pradesh
Legislature, Velagapudi, Guntur District, Andhra Pradesh

8. The Secretary, A.P. Legislature Secretariat Department of Legislative Affairs,
AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503.

9. The Secretary, A.P. Law and Legislation Department A.P. Secretariat
Complex, Velagapudi, Amaravati, Andhra Pradesh-522503.

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 an appropriate writ, order or direction preferably a Writ in the nature of Mandamus
(i) to declare the actions of the Respondents in re-introducing the Bills - A Bill to Repeal
the Andhra Pradesh Capital Region Development Authority Act, 2014 and to Provide for
matters connected therewith or incidental thereto and A Bill to Provide for
Decentralization of Governance and Inclusive Development of all the Regions of the
State of Andhra Pradesh and for Providing for Establishment of Zonal Planning and
Development Boards apart from Provisions for the Seats of Governance in Different
Regions of the State and for Matters ancillary thereto before the Legislative Assembly
on 16/06/2020 under Article 197(2) and transmitting the same to the Legislative Council,
deliberately disregarding the admitted fact that the said Bills are already referred to the
Select Committee under Rule 143 of the Rules of Procedure and Conduct of Business
in the Andhra Pradesh Legislative Council in view of the powers granted under Article
197(1), as illegal, arbitrary, high handed and unconstitutional, especially violative of
Article 196(2) of the Constitution of India. :

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to to pass an
interim order staying all further proceedings in respect of the Bills - "A Bill to Repeal the
Andhra Pradesh Capital Region Development Authority Act, 2014 and to Provide for
matters connected therewith or incidental thereto" and 'A Bill to Provide for
Decentralization of Governance and Inclusive Development of all the Regions of the
State of Andhra Pradesh and for Providing for Establishment of Zonal Planning and
Development Boards apart from Provisions for the Seats of Governance in Different
Regions of the State and for Matters ancillary thereto" which are now transmitted to the
'Andhra Pradesh Legislative Council' under Article 197(2), in the interest of justice.

WRIT PETITION No.13206 OF 2020

Between:
1. Thati Srinivasa Rao, S/o. Ramulu, Aged about 48 Years, Occupation.
Agriculture, R/o. H.No.1-112, Inavolu Village, Thulluru Mandal, Guntur
District, Andhra Pradesh - 522 237.
2. Done Sambashiva Rao, S/o. Venkateshwarlu, Aged about 55 Years,
Occupation. Agriculture, R/o. H.No.8-213, 2nd Ward, near Ramalayam

Center, Yerrabalem Village, Mangalgiri, T B Sanitorium, Guntur District,
Andhra Pradesh - 522505

Petitioners
AND

1. The Govt. of Andhra Pradesh, Rep. by its Chief Secretary, Office at. AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503.
Email ID. [email protected]

2. The Principal Secretary, Municipal Administration and Urban
Development, The Govt. of Andhra Pradesh Office at. AP Secretariat
Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email.
[email protected].

3. Sri. G N Rao, IAS (Retd.) Member Convenor - Expert Committee
constituted under G.O.Rt.No.585 Dt.13/09/2019, MA and UD, Govt. of
A.P. Vinayaka Temple Road, Patamata, Vijayawada, Krishna District

4. Boston Consulting Group, Rep.by Saibal Chakraborty, Managing Director
and Partner, R/o. 19th Floor, Tower C, DLF Cyber City, Gurugram, 12201

5. Sri. Y. S. Jagan Mohan Reddy, S/o. Late Y. S. Raja Shekar Reddy,
Hon'ble Chief Minister of Andhra Pradesh, aged about 46 years, R/o. 1st
Floor, Building-l, Velagapudi, Amaravti. Email- [email protected]

6. Sri Botcha Satyananarayana, Minister for Municipal Administration and
Urban Development, Office at Room No.135, Ground Floor, Building No.2,
Velagapudi, Amaravati. Email. [email protected]
[email protected]

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 more particularly one in the nature of Writ of Mandamus, by declaring
(1) the 'Expert Committee Report' Dt.20/12/2019. (2) 'Boston Consulting Group Report'
Dt.03/01/2020 and (3) the 'High Power Committee Report' Dt.17/01/2020. to be violative
of Principle of 'Audi Alteram Partem' and Principles of Natural Justice and also violative
of Article 14 of the Constitution of India, on the ground of mala-fides, arbitrariness,
perversity and irrationality.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased To
Suspend the operation of (1) the 'Expert Committee Report' Dt.20-12-2019, (2)' Boston
Consulting Group Report' Dt.03-01-2020 and, (3) The 'High Power Committee Report'
Dt.17-01-2020, in the interest of justice, pending disposal of Writ Petition No.13206 of
2020, 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 order of the High Court, dated 04-08-2020 27.08.2020,
21.09.2020, 02.11.2020, 26.03.2021, 29.11.2021, 27.12.2021 & 28.01.2022 made
herein and upon hearing the arguments of Sri Abhishek Singhvi and Sri Unnam
Muralidhar Rao, Senior Counsel for Sri Unnam Sravan Kumar, Advocate for the
Petitioners and of Advocate General for the Respondents. ,

WRIT PETITION NO: 13645 OF 2020

Between:
Vankayalapati Hari Krishna, S/o. V.Sambasiva Rao, Aged about 46 years, Occ.
Advocate, R/o. H. No. 13-1-1-1, Saw Mill Road, Near Tatayya Saw Mill,
Kothapeta, Chirala, Prakasam District, Andhra Pradesh.

...Petitioner
AND

1. The State Of AP, Rep. by its Chief Secretary, Office at AP Secretariat Complex,
Velagapudi, Amaravati, Andhra Pradesh-522503

2. The Secretary to Government Legal and Legislative Affairs and Justice, Law
Department A.P., Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-
522503.

3. Union of India, Rep. by its Secretary Law and Justice Department, Room No.
405, A Wing, 4th Floor Shastri Bhawan, New Delhi 110001.

...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 more particularly one in the nature of Writ of Mandamus
declaring section 7 (1)(iii) and section 8 (iii) (iv) of The Andhra Pradesh Decentralisation
and Inclusive Development of all Regions Act 2020 is unconstitutional, ultra vires,
arbitrary, illegal and violation of Article 14 and Article 246 of the Constitution of India
and sec 31 of the Andhra Pradesh Reorganisation Act 2014 and consequently strike
down section 7 (1)(iii) and section 8 (iii) (iv) of The Andhra Pradesh Decentralisation
and Inclusive Development of all Regions Act 2020.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to stay of all
further proceedings including initiation of steps to seek relocation of the Principal seat of
High Court of Andhra Pradesh inpursuance of section 7 (1)(iii) and section 8 (iii) (iv) of
The Andhra Pradesh Decentralisation and Inclusive Development of all Regions Act
2020 by suspending section 7 (1)(iii) and section 8 (iii) (iv) of The Andhra Pradesh
Decentralisation and Inclusive Development of all Regions Act 2020in the interest of
justice, pending disposal of Writ Petition No.13645 of 2020, 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 27.08.2020 & 26.03.2021,
29.11.2021, 27.12.2021 & 28.01.2022 made herein upon hearing the arguments of Sri
K M Krishna Reddy Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior
counsel / Advocate General to the Respondents / for the State for Respondent Nos.1 &
2, Sri N.Harinath, learned Assistant Solicitor General for the Respondent No.3.

WRIT PETITION NO: 13666 OF 2020

Between:
1. Chanumolu Sivalingaiah, S/o. Laxmaiah, aged about 64 years, Occupation
Agriculture, R/o. Borupalem Village, Thulluru Mancini, Guntur District.
2. Chanumolu Rama Rao, S/o. Anjaiah, aged about 50 years, Occupation
Agriculture, Borupalem Village, Thulluru Mandal, Guntur District. -
...Petitioners
AND

1. The Union of India, rep by the Secretary, Ministry of Home Affairs, Jai Singh
Marg, Hanuman Road Area, Connaught Place, New Delhi.

2. The State of Andhra Pradesh, rep. by its Chief Secretary, Secretariat Buildings,
A.P. Secretariat, Velagapudi, Amaravathi.

3. The Principal Secretary, Finance Department, Government of Andhra Pradesh,
Secretariat Buildings, Velagapudi, Amaravathi.

4. The Principal Secretary, Municipal Administration and Urban Development
Department, Government of Andhra Pradesh, Secretariat Buildings, Velagapudi,
Amaravathi.

5. The Secretary, Law and Legislative Affairs, Secretariat Buildings, A.P.
Secretariat, Velagapudi, Amaravathi.

...-Respondents

Decentralisation and Inclusive Development of All Regions Act, 2020 (Act No. 28 of
2020) is contrary to the provisions of A.P. Reorganisation Act, 2014 being arbitrary,
illegal, unreasonable and in violation of Articles 4, 14, 21, 245 and 246 of the
Constitution of India and void, consequently.quash the Andhra Pradesh Decentralisation --
and Inclusive Development of All Regions Act, 2020 (Act No. 28 of 2020).

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents not to take any steps to relocate the Secretariat and Heads of the
Departments from Amaravathi to Visakhapatnam and state judicial institutions and the
High Court to Kurnool or to any other place, pending disposal of Writ Petition No.13666
of 2020, on the file of the High Court.

WRIT PETITION NO: 13919 OF 2020

Between:

1. Amaravati Rajadhani Sameekarana Raithu Samakya, A society registered under
the A.P. Societies Registration Act, 2001, Represented by its Vice President,
Panakala Reddy Kallam.

2. Adineedi Suresh, S/o A. Sambasiva Rao, aged 29 years, R/o H.No.6-33,
Mandadam, Guntur, Andhra Pradesh.

3. Karumanchi Mariyamma, W/o Yedukondalu, aged 39 years, 8-54-1,
Tallayapalem, Mandadam, Guntur, Andhra Pradesh.

...Petitioners
AND

1. The State of Andhra Pradesh, Rep. by its Chief Secretary, Building-I, 1st floor,
Secretariat, Velagapudi, Amaravati, A.P.
2. Amaravati Metropolitan Region Development Authority, Karl Marx Road, Lenin
Centre, Arandalpet, Governorpeta, Vijayawada.
3. The Union of India, Through the Ministry of Housing and Urban Affairs, North
Block, New Delhi India- 110001.
...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 an appropriate order or direction in the nature of a writ of mandamus or any other
writ declaring the action of the State of Andhra Pradesh in enacting the Andhra Pradesh
Capital Region Development Authority Repeal Act, 2020 (Act No.27 of 2020) published
in Andhra Pradesh Gazette Extraordinary (Part IV-B), dated 31-07-2020, thereby
invalidating/diluting the rights accrued to the Petitioners as being arbitrary, illegal and
violative of Articles 3, 4, 14, 19, 21, 197, Part IX and IXA and 300-A of the Constitution
of India as well as violative of A.P. State Reorganization Act, 2014 and consequently set
aside/quash the same and direct the Respondents to implement the Master Plan as
notified on 23.06.2016 under Section 39 of the Andhra Pradesh Capital Region
Development Authority Act, 2014 including construction/resumption of construction of all
the buildings and housing the offices of the 3 civic wings of the State Government
including the Executive, Judiciary and Legislature in Amaravati.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation of G.O Ms.No.155, dated 01-08-2020 issued by the 1° Respondent State,
pending disposal of Writ Petition No.13919 of 2020, on the file of the High Court.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation and effect of Andhra Pradesh Capital Region Development Authority
Repeal Act, 2020, pending disposal of Writ Petition No.13919 of 2020, 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 27.08.2020, 21.09.2020,
26.03.2021, 29.11.2021, 27.12.2021 & 28.01.2022 made herein upon hearing the
arguments of Sri Yelamanchili Shiva Santosh Kumar Advocate for the Petitioner, Sri
Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for
the State for Respondent No.1, Kasa Jaganmohan Reddy, Standing Counsel for
AMRDA for the Respondent No.2, Sri N.Harinadh, learned Assistant Solicitor General
for Respondent No. 3.

WRIT PETITION NO: 13925 OF 2020

Between:

1. Amaravati Rajadhani Sameekarana Raithu Samakya, A society registered under
the A.P. Societies Registration Act, 2001, Represented by its Vice President,
Panakala Reddy Kallam.

2. Adineedi Suresh, S/o A.Sambasiva Rao, aged 29 years, R/o H.No.6-33,
Mandadam, Guntur, Andhra Pradesh.

3. Karumanchi Mariyamma, W/o Yedukondalu, aged 39 years, 8-54-1,
Tallayapalem, Mandadam, Guntur, Andhra Pradesh.

.. .Petitioners
AND

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 an appropriate order or direction in the nature of a writ of mandamus or any other
writ declaring the action of the State of Andhra Pradesh in enacting the Andhra Pradesh
Decentralisation and Inclusive Development of All Regions Act, 2020 (Act No.28 of
2020) published in Andhra Pradesh Gazette Extraordinary (Part !V-B), dated 31-07-
2020, and thereby invalidating/diluting the rights accrued to the Petitioners as being
arbitrary, illegal and violative of Articles 3, 4, 14, 19, 21, 197, Part IX and IXA and 300-A
of the Constitution of India as well as violative of A.P. State Reorganization Act, 2014
and consequently set aside the same.

IA NO: 2 OF 2020

Development of All Regions Act, 2020, pending disposal of Writ Petition No.13925 of
2020, on the file of the High Court.

IA NO: 3 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation of the Order bearing Re. No. 1203/G2/2016 dated.31-07-2020, pending
disposal of Writ Petition No.13925 of 2020, on the file of the High Court.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased direct the
Respondents to forthwith forbear from shifting any of the offices of the Legislature,
Executive and Judiciary, including but not limited to the Raj 'Mayan, Chief Ministers
Camp Office, offices of the Secretariat, Heads of Departments of the Government,
Police Department, State Corporations, State Government Offices, from their current
locations in and around Amaravati, pending disposal of Writ Petition No.13925 of 2020,
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 27.08.2020, 21.09.2020,
26.03.2021, 29.11.2021, 27.12.2021 & 28.01.2022 made herein upon hearing the
arguments of Sri Yelamanchili Shiva Santosh Kumar Advocate for the Petitioner, Sri
Rakesh Dwivedi, learned senior counsel / Advocate General to the Respondents / for
the State for Respondent No.1, Sri Kasa Jaganmohan Reddy - Standing Counsel for the
Responent No.2, Sri N.Harinath, learned Assistant Solicitor General for Respondent
No.3.

WRIT PETITION NO: 13966 OF 2020

Between:
1. Diyya Ramakrishna Prasad, S/o. Venkata Rao Age. 42 years D.No. 6-91, Bandia
Bazar, Piduguralla, Guntur District, Andhra Pradesh.
2. Chigurupati Suryanarayana, S/o. Peddabbai Age. 44 years D.No.5-35
Chintapallipadu, Vatticherukuru, Garapadu, Guntur District, Andhra Pradesh.

.. Petitioners
AND

1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Legal and
Legislative Affairs and Justice, Law Department A.P Secretariat, Velagapudi,
Guntur District.

2. The Principal Secretary, Finance Department, Government of Andhra Pradesh,
A.P Secretariat, Velagapudi, Guntur District.

3. The Principal Secretary, Department of Municipal Administration and Rural
Development, Government of Andhra Pradesh, A.P. Secretariat, Velagapudi,
Guntur District.

4. The Union of India, Rep. by its Secretary Ministry of Home Affairs, Jai Singh
Marg, Hanuman Road Area, Cannaght Place, New Delhi.

5. The Commissioner, Amaravathi Metropolitan Region Development Authority
(AMRDA), Karl Marx Road, Lenin Center, Arundalpet, Governorpet, Vijayawada.

...Respondents

Kurnool is highly illegal, arbitrary, improper and unconstitutional and also contrary to AP
State Reorganization Act, 2014 by repealing Andhra Pradesh Capital Region
Development Authority Repeal Act, 2020(Act No.27) and consequently set-aside the
impugned Act No.27 and Act No.28 AP Decentralization and Inclusive Development of
all Regions Act, 2020 both are, dated 31.07.2020:

IA_NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents not to take any further steps in shifting the capital in pursuance of new
enactments with regard to three (3) Capitals by suspending the impugned Act No.27
and Act No.28, dated 31.07.2020, pending alsposal of the Writ Petition No.13966 of
2020, on the file of the High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents not to shift the executive capital and shifting of any offices from present
place to any other place, pending disposal of the Writ petition No.13966 of 2020, on the
file of the High Court.

WRIT PETITION NO: 13983 OF 2020

Between:
Ammineni Sri Rama Krishna, S/o. Satyanarayana, aged about 62 years, Occ.
Member AP Legislative Council, R/o. D.No. 4-19-1/9A, 3Rd Line Vijayapuri, JKC
College Road, Pattabhipuram, Guntur District, Andhra Pradesh-522006
...Petitioner
AND

1. The Government of Andhra Pradesh, Rep. by its Pri. Secretary, A.P. Secretariat,
Velagapudi, Guntur District.

2. The State of Andhra Pradesh, Rep. by its Secretary, Legal and Legislative Affairs
and Justice, Law Department, A.P Secretariat, Velagapudi, Guntur District.

3. The Principal Secretary, Finance Department, Government of Andhra Pradesh,
A.P Secretariat, Velagapudi, Guntur District.

4. The Principal Secretary, Department of Municipal Administration and Rural
Development, Government of Andhra Pradesh, A.P. Secretariat, Velagapudi,
Guntur District.

5. Secretary, A.P Legislative Assembly, Andhra Pradesh Legislature, Velagapudi,
Guntur Dt, Andhra Pradesh, India

6. Secretary A.P Legislative Council, Andhra Pradesh Legislature, Velagapudi,
Guntur Dt, Andhra Pradesh, India

7. The Union of India, Rep. by its Secretary Ministry of Home Affairs, Jai Singh
Marg, Hanuman Road Area, Cannaght Place, New Delhi.

8. The Commissioner, Amaravathi Metropolitan Region Development Authority
(AMRDA), Karl Marx Road, Lenin Center, Arundalpet, Governorpet, Vijayawada

...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 Writ, Order or Direction more particularly one in the nature of writ of Mandamus
declaring the action of the respondents, by enacting and publishing in AP Gazette of
impugned Act No.27 and Act No.28, dated 31.07.2020 in dividing the State Capital into
three (3) parts i.e. Executive Capital in Vishakapatnam, Legislative Capital in Amaravati
and Judicial Capital in Kurnool is highly illegal, arbitrary, improper and unconstitutional
and also contrary to AP State Reorganization Act, 2014 by repealing Andhra Pradesh
Capital Region Development Authority Repeal Act, 2020(Act No.27) and consequently
set-aside the impugned Act No.27 and Act No.28 (AP Decentralization and Inclusive
Development of all Regions Act, 2020), dated 31.07.2020.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents not to shift the executive capital and shifting of any offices from present
place to any other place, pending disposal of Writ Petition No.13983 of 2020, on the file
of the High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents not to take any further steps in shifting the capital in pursuance of new
enactments with regard to three (3) Capitals by suspending the impugned Act No.27
and Act No.28, dated 31.07.2020, pending disposal of Writ Petition No.13983 of 2020,
on the file of the High Court.

WRIT PETITION NO: 14053 OF 2020

Between:
Kondepati Giridhar, S/o K.Chinna Satyanarayana Age 53 year Occ Farmer,
R/o.8-73, Tallayapalem, Mandadam, Guntur District, A.P 522237.
...Petitioner
AND

1. The State of Andhra Pradesh, through its principal secretary, Municipal
Administration and Urban Development Department, Secretariat Building at
Velagapudi, Guntur District, Amaravati.

2. The State of Andhra Pradesh, through its Principal Secretary, Law Department,
Secretariat Building at Velagapudi, Guntur District, Amaravati.

3. The State of Andhra Pradesh, through its Principal Secretary, Planning
Department, Secretariat Building at Velagapudi, Guntur District, Amaravati.

4. The Union of india, through its Principal Secretary, Home Affairs Department, Jai
Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, 110001.

5. The A.P Capital Region Development Authority, rep. by its Commissioner,

Thullur, Guntur District, Amaravati.

The Chairman, Andhra Pradesh Capital Region Development Authority.

The Amaravati metropolitan Region Development Authority, Rep by its

Commissioner, Thullur, Guntur District, Amaravati.

8. High Power Committee, Rep by Chief Secretary, A.P Secretariat Office,
Velagapudi, Amaravati.

N®

...Respondents

1. Declaring the Andhra Pradesh Decentralization and Inclusive Development of
All Regions Act, 2020 is devoid of the legislative competence,

2. Declaring the chapter III of the Andhra Pradesh Decentralization and Inclusive
Development of All Regions Act, 2020 is devoid of the legislative competence and
violative of the Andhra Pradesh Re-organisation Act, 2014,

3. Declaring the chapter II! Section 8(iv) of the Andhra Pradesh Decentralization
and Inclusive Development of All Regions Act, 2020 enabling the state government to
seek relocation of the principal seat of Andhra Pradesh High court is devoid of the
legislative competence and also violative of the Article 214 of the Indian constitution R/w
section 31, 32 of the Andhra Pradesh Reorganisation Act, 2014 and is derogatory and
endangering the independence of the judiciary.

4. Declaring the chapter III of the Andhra Pradesh Decentralization and Inclusive
Development of All Regions Act, 2020 proposing to shift the capital from Amaravati and
constituting different capitals as devoid of legislative competence and violative of the
principal of promissory estoppel and violative of Articles 14, 19, 21, 300A of Indian
constitution besides being violative of the principles of Natural justice and amounts to
cheating under the veil of sovereignty by the state.

5. Declare the Andhra Pradesh Capital Region Development Authority Repeal
Act, 2020 is arbitrary, unreasonable and violative of the principal of promissory estoppel
and violative of Articles 14, 19, 21, 300A of Indian constitution besides being violative of
the principles of Natural justice and amounts to cheating under the veil of sovereignty by
the state,

6. Declare the action of the Andhra Pradesh cabinet in venturing to cheat the
farmers under the veil of sovereignty as illegal and violative of the basic structure of the
Indian Constitution.

7. Consequently, quash and set aside the Andhra Pradesh Decentralization and
Inclusive Development of All Regions Act, 2020 and more particularly Chapter III for
lacking legislative competence and for being violative of the principal of promissory
estoppel and violative of Article 14, 1 9, 21, 300A of Indian constitution besides being
violative of the principles of Natural justice.

8. Consequently, quash and set aside the Andhra Pradesh Capital Region
Development Authority Repeal Act, 2020, for lacking legislative competence and for
being violative of the principal of promissory estoppel and violative of Articles 14, 19, 21,
300A of Indian constitution besides being violative of the principles of Natural justice.

_ 9. Declaring the action of the respondents in invoking Article 197(2) of the Indian
Constitution when the bills have been referred to the select committee for adjudication
and passing the same without considering the legislative council as violative of the
Rules and procedure and conduct of business in the Andhra Pradesh Legislative council
and the constitution of India, the impugned action will set as a bad precedent and will
override the powers of the legislative council.

1A NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to stay the
Andhra Pradesh Capital Region Development Authority Repeal Act, 2020, pending
disposal of Writ Petition No.14053 of 2020, on the file of the High Court.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to stay and
suspend the implementation of the chapter III of the Andhra Pradesh Decentralization
and Inclusive Development of All Regions Act, 2020, pending disposal of Writ Petition
No. 14053 of 2020, on the file of the High Court. :

WRIT PETITION NO: 14054 OF 2020

Between:
1. Chanumolu Sivalingaiah, S/o. Laxmaiah, aged about 64 years, Occupation.
Agriculture, R/o. Borupalem Village, Thulluru Mandal, Guntur District.
2. Chanumolu Rama Rao, S/o. Anjaiah, aged about 50 years, Occupation.
Agriculture, R/o. Borupalem Village, Thulluru Mandal, Guntur District.
.. Petitioners
AND

1. The Union of India, rep. by the Secretary, Ministry of Home Affairs, Jai Singh
Marg, Hanuman Road Area, Connaught Place, New Delhi.

2. The State of Andhra Pradesh, rep.by its Chief Secretary, Secretariat Buildings,
A.P. Secretariat, Velagapudi, Amaravathi.

3. The Principal Secretary, Municipal Administration and Urban Development
Department, Government of Andhra Pradesh, A.P. Secretariat Buildings,
Velagapudi, Amaravathi.

4. The Secretary, Law and Legislative Affairs, Secretariat Buildings, A.P.
Secretariat, Velagapudi, Amaravathi.

5. Sri Botcha Satyanarayana, S/o. not known to the petitioners Occ. Minister For
Municipal Administration and Urban Development Department for the State of
Andhra Pradesh, A. P. Secretariat, Velagapudi, Amaravathi.

...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 more particularly one in the nature of Writ of Mandamus
declaring the Andhra Pradesh Capital Region Development Authority Repeal Act, 2020
(Act No.27 of 2020) as illegal, unreasonable contrary to Section 8 (d) of A.P. General
Clauses Act, 1891 and in violation of Articles 14 and 300-A of the Constitution of India
and consequently set aside the Andhra Pradesh Capital Region Development Authority
Repeal Act, 2020 (Act No. 27 of 2020) and direct the respondents to construct the
Capital City at Amaravathi as the State has an obligation to construct the Capital City at
Amaravathi as per the approved plans under the Andhra Pradesh Capital Region
Development Authority Act, 2014.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Suspend the operation of the Andhra Pradesh Capital Region Development Authority
Repeal Act. 2020, pending disposal of Writ Petition No.14054 of 2020, on the file of the
High Court. ,

WRIT PETITION NO: 14282 OF 2020

Between:

1. Amaravati Rajadhani Sameekarana Raithu Samakya, A society registered
under the A.P. Societies Registration Act, 2001, Represented by its Vice
President, Panakala Reddy Kallam

2. Adineedi Suresh, S/o. Sambasiva Rao, Age. 29, R/o H.No.6-33,
Mandadam, Guntur, Andhra Pradesh.

3. Karumanchi Mariyamma, S/o. Yedukondalu, Age.39, 8-54-1,
Tallayapalem, Mandadam, Guntur, Andhra Pradesh.

...Petitioners

AND

1. The State of Andhra Pradesh, Rep. by its Chief Secretary, Building-i, 1st
floor, Secretariat, Velagapudi, Amaravati, A.P.
2. Amaravati Metropolitan Region Development Authority, Karl Marx Road,
Lenin Centre, Arandalpet, Governorpeta, Vijayawada.
3. The Union of India, Through the Ministry of Housing and Urban Affairs, North
Block, New Delhi- 110001.
...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 an appropriate order or direction in the nature of a writ of mandamus or any other
writ declaring the action of the State of Andhra Pradesh in enacting the Andhra Pradesh
Decentralisation and Inclusive Development of All Regions Act, 2020 (Act No.28 of
2020) published in Andhra Pradesh Gazette Extraordinary (Part IV-B), dated 31-07-
2020, and thereby invalidating/diluting the rights accrued to the Petitioners as being
arbitrary, illegal and violative of Articles 3, 4, 14, 19, 21, 197, Part IX and IXA and 300-A
of the Constitution of India as well as violative of A.P. State Reorganization Act, 2014
and consequently set aside the same,

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondents to forthwith forbear from shifting any of the offices of the Legislature,
Executive and Judiciary, including but not limited to the Raj Bhavan, Chief Ministers
Camp Office, offices of the Secretariat, Heads of Departments of the Government,
Police Department, State Corporations, State Government Offices, from their current.
locations in and around Amaravati, pending disposal of W.P.No.14282 of 2020 on the
file of the High Court. .

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation of the Order bearing Rc. No. 1203/G2/2016, dated 31.07.2020 issued by
the Respondent, pending disposal of W.P.No.14282 of 2020 on the file of the High
Court.

IA NO: 3 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation and effect of the Andhra Pradesh Decentralisation and Inclusive
Development of All Regions Act, 2020, pending disposal of W.P.No.14282 of 2020 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 High Court dated 27.08.2020, 21.09.2020,
02.11.2020, 26.03.2021, 29.11.2021, 27.12.2021 & 28.01.2022 made herein and upon
hearing the arguments of made herein upon hearing the arguments of Sri Yelamanchili
Shiva Santosh Kumar, Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior
counsel / Advocate General to the Respondents / for the State for Respondent No.1, Sri
Kasa Jagan Mohan Reddy, learned Standing Counsel for CRDA for Respondent No.2
and of Sri N.Harinath, learned Assistant Solicitor General for Respondent No.3.

WRIT PETITION NO: 14338 OF 2020
Between:

Parchuri Ashok Babu, S/o. Krishna murthy (late) Age. 61 years R/o. 40-25-12, Jastivari
Street, Patama Lanka, Vijayawada - 520 010

AND

...Petitioner

1. The State of Andhra Pradesh, Rep. by its Chief Secretary, AP Secretariat

Complex, Velagapudi, Amaravathi, Andhra Pradesh - 522 503.

Legislature Secretariat of A.P., Rep. by its Secretary, AP Secretariat Complex,

Velagapudi, Amaravathi, Andhra Pradesh - 522 503.

The Special Chief Secreatary to the Governor, State of Andhra Pradesh Raj

Bhavan at Vijayawada.

Government of Andhra Pradesh, Department of Law, Rep. by its Secretary,

Velagapudi, Amaravathi, Andhra Pradesh - 522 503.

Government of Andhra Pradesh, Department of Municipal Administration and

Urban Development, Rep. by its Principal Secretary, Velagapudi, Amaravathi,

Andhra Pradesh - 522 503.

Union of India, Ministry of Home Affairs, Rep. by its Secretary, North Block, New

Delhi - 110 001.

7. Government of India, Ministry of Law and Justice, Rep. by its Secretary, North
Block, New Delhi - 110 001.

a F YO DN

...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 be
pleased to issue writ or direction more particularly one in thenature of Writ of Mandamus
declare

a) that Andhra Pradesh Capital Region Development Authority Repeal Act 2020
(Act 28 of 2020) dt 31.07.2020 and the consequential Go.MS No.155, dt issued on
01.08.2020 by Municipal Administration and Urban Development (CRDA II) Department,
of Government of Andhra Pradesh, constituting Amaravati MetroPolitan Region
Development Authority (AMRDA) arbitrary, unreasonable and colourable exercise of
power, unconstitutional in utter derogation of Articles 1 96(2), 19.7, 198 R/w 200 of the
Constitution of India and apart from being repugnant to Articles 13, 14, 19 and 21 and
300A and ultra vires to Rule 71 and 132, 139, 140 and 141 of A.P.Legislative Council
Rules and Rule 124 A.P.Legislative Assembly Rules

b) Issue appropriate writ, order or direction more particularly one in the nature of
Writ of Mandamus declare that The Andhra Pradesh Decentralization and Inclusive
Development of all Regions Act 2020 (Act 27 of 2020), dt 31.07.2020, and the
consequential Go.MS No.155, dt issued on 01.08.2020 by Municipal Administration and
Urban Development (CRDA Il) Department, of Government of Andhra Pradesh,
constituting Amaravati Metro Politan Region Development Authority (AMRDA) arbitrary,
unreasonable and colourable exercise of power, unconstitutional in utter derogation of
Articles 196(2), 197, 198 RAw 200 of the Constitution of India and apart being repugnant
to Articles 13, 14, 19 and 21 and 300A and ultra vires to Rule 71 and 132, 139, 140 and
141 of A.P.Legislative Council Rules and Rule 124 A.P.Legislative Assembly Rules
apart from violative of Articles 174, 248, 253, 266, 275, 293, 295 and 299 of the
Constitution of India.

Cc) Issue appropriate writ, order or direction more particularly one in the nature of
Writ of Mandamus declare that the impugned Acts The Andhra Pradesh

Decentralization and Inclusive Development of all Regions Act 2020 (Act 27 of 2020) dt
31.07.2020, and Andhra Pradesh Capital Region. Development Authority Repeal Act
2020 (Act 28 of 2020) dt 31.07.2020, cannot considered to be LAW as ultra vires to
Rule 71 and 132, 139, 140 and 141 of A.P.Legislative Council Rules and Rule 124
A.P.Legislative Assembly Rules Read with Article 200 of the Constitution of India.

d) Issue appropriate writ, order or direction more particularly one in the nature of
Writ of Mandamus declare that the. impugned Acts The Andhra Pradesh
Decentralization and Inclusive Development of all Regions Act 2020 (Act 27 of 2020) dt
31.07.2020, and Andhra Pradesh Capital Region Development Authority Repeal Act
2020 (Act 28 of 2020) dt 31.07.2020 cannot considered to be LAW as its reintroduction
ulta vire the provision in Rule 132 of Andhra Pradesh Legislative Council Rules, Article
196(2), 197 Read with Art 200 of the Constitution of India.

e) Issue appropriate writ, order or direction more particularly one in the nature of
Writ of Mandamus by directing the 6th and 7th Respondent to issue appropriate formal
_ Gazzette Notification by declaring Amaravathi area as the State capital for the Sate of
Andhra Pradesh forthwith pursuant to delegated power conferred under Section 5, 6
read with section 94 of the Andhra Pradesh Reorganization Act, 2014 by declaring The
Andhra Pradesh Decentralization and Inclusive Development of all Regions Act 2020
(Act 27 of 2020) dt 31.07.2020 as repugnat and void under Art 254 and ultr vires of 256
and 257 of the Constitution of India.

f) Issue appropriate writ, order or direction more particularly one in the nature of
Writ of Mandamus declaring that the impugned Act The Andhra Pradesh
Decentralization and Inclusive Development of all Regions Act 2020 (Act 27 of 2020) dt
31.07.2020, is in utter derogation of Entry-78 of List-| (Union List) Seventh Schedule to
the Constitution of India R/w Section 5(2), 31 of Andhra Pradesh Reorganization Act,
2014.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
2nd Respondent to produce the video recordings of the proceedings of the Andhra
Pradesh Legislative Council dt 16.06.2020 and 17.06.2020.

IA_NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondent 1 to 5 to produce Blue copies of "The Andhra Pradesh Decentralisation and
Inclusive Development of all Regions bill, 2020, and Andhra Pradesh Capital Region
Development Authority Repeal bill, 2020, with certification by Speaker as well as
Chairman.

IA NO: 3 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
2nd Respondent to produce the register kept by the Legislature pertaining to Bills which
is called Legislative Standing Order (LOS) which contains the list of bills received/
passed/approved and by the Legislature duing 16.6.2020, 17.6.2020. -

IA NO: 4 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
2nd Respondent to produce the official verbatim of the proceedings of the Andhra
Pradesh Legislative Council dt 16.06.2020 and 17.06.2020.

IA NO: 5 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation of Go.MS No.155 dt issued on 01.08.2020 by Municipal Administration &
Urban Development (CRDA Il) Department, of Government of Andhra Pradesh,
constituting Amaravati Metro Politan Region Development Authority (AMRDA).

IA NO: 6 OF 2020

IA NO: 7 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to to suspend
the operation of the Andhra Pradesh Decentralization and Inclusive Development of all
Regions Act 2020 (Act 27 of 2020) dt 31.07.2020.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of High Court dated 27.08.2020, 21.09.2020,
02.11.2020, 26.03.2021, 29.11.2021, 27.12.2021 & 28.01.2022 made herein and upon
hearing the arguments of made herein upon hearing the arguments of Sri Ravi Shankar
Jandhyala, Advocate for the Petitioner, Sri Rakesh Dwivedi, learned senior counsel /
Advocate General to the Respondents / for the State for Respondent Nos.1 to 5, and of
Sri N.Harinath, learned Assistant Solicitor General for Respondent No.6 & 7.

W.P.No.14768 OF 2020

Between:

1. Idupulapati Nageswara Rao, S/o. Ramaiah, aged 73 years, R/o. D. No. 1 -67-1,
Mandadam Village, Thulluru Mandal, Guntur District - 522503.

2. Aluri Suribabu, S/o. Veeraih, aged 66 years, R/o. D. No. 2-86, Mandadam
Village, Thuliuru Madnal, Guntur District -522503.

3. Idupulapati Yelleswara Rao, S/o. Kotaiah, aged 70 years, R/o. D. No. 3-55-1,
Mandadam Village, Thulluru Mandal, Guntur District - 522503.

4. Biruduraju Koti Surya Rao, S/o. Venkatappala Raju, aged 63 years, R/o. D. No.
3-67-1, Mandadam Village, Thulluru Mandal, Guntur District - 522503

Petitioners

1. Union of India, Represented by Secretary, Ministry of Home Affairs, Office at. Jai
Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi-110001.
Email ID. [email protected]

2. The Secretary, Niti Ayog, Government of India, Office at. Sansadmarg,
Sansadmarg Area, New Delhi, Delhi-110001

3. The State of Andhra Pradesh, Represented by its Chief Secretary, Secretariat
Complex, Velagapudi, Guntur District, Andhra Pradesh-522503. Email ID.

- [email protected]

4. The Special Chief Secretary, General Administration Department, The State of
Andhra Pradesh, Secretariat Complex, Velagapudi, Guntur District, Andhra
Pradesh-522503. Email ID. [email protected]

5. The Secretary, Legal and Legislative Affairs and Justice, Law Department, State
of Andhra Pradesh Secretariat Complex, Velagapudi, Giuntur District, Andhra
Pradesh-522503. Email ID. [email protected]

6. The Secretary, A.P. Legislature Secretariat, Department of Legislative Affairs,
Secretariat Complex, Velagapudi, Guntur District, Andhra Pradesh-522503.
Email ID. [email protected] .

7. The Principal Secretary, Roads and Buildings Department, Secretariat Complex,
Velagapudi, Guntur District, Andhra Pradesh-522503 Email ID.
[email protected]

8. The Principal Secretary, Finance and Planning Department, State of Andhra
Pradesh. Secretariat Complex, Velagapudi, Guntur District, Andhra Pradesh-
522503 Email ID. [email protected]

9. The Principal Secretary, Municipal Administration and Urban Development, State
of Andhra Pradesh, Secretariat Complex, Velagapudi, Guntur District, Andhra
Pradesh-522503 Email ID. [email protected]

10.Sri. Y. S. Jagan Mohan Reddy, Hon'ble Chief Minister of Andhra Pradesh, O/o.
1st Floor, Building-I], Velagapudi, Guntur District, Andhra Pradesh - 522503.
Email ID [email protected]

11.Sri Botsa Satyanarayana, Minister for Municipal Administration and Urban

- Development, Room No. 135, Ground Floor, Building No. 2, Velagapudi, Guntur
District, Andhra Pradesh 522503. Email. [email protected]

12. Sri Buggana Rajendranath Reddy, Minister for Finance and Planning, Ground

Floor, Building No. 2, Velagapudi, Guntur District, Andhra Pradesh-522503.

Email ID. [email protected]
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 writ or direction more particularly one in the nature of Writ of Mandamus declaring
the provisions of the Andhra Pradesh Decentralisation and Inclusive Development of All
Regions Act, 2020 as illegal, arbitrary violative of Part Ill of the Constitution of India,
Articles 196(2), 197 and 300-A of the Constitution of India and consequently strike down
the Andhra Pradesh Decentralisation and Inclusive Development of All Regions Act,
2020;

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the Respondents not to change or shift the Governmental Departments, Statutory
Offices and State Public Sector Undertakings from their respective existing places of
functioning, pending disposal of Writ Petition No.14768 of 2020, on the file of the High
Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to stay
all further proceedings pursuant and consequential to the Andhra Pradesh
Decentralisation and Inclusive Development of All Regions Act, 2020, pending disposal
of Writ Petition No.14768 of 2020, 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 High Court dated 27.08.2020, 21.09.2020, 02.11.2020,
26.03.2021, 29.11.2021, 27.12.2021 & 28.01.2022 made herein and upon hearing the
arguments of made herein upon hearing the arguments of Sri Neeraj Kishan Kaul,
learned senior counsel representing Sri M.Lakshmi Narayana, counsel for the
petitioners, Sri.N.Harinath, learned Assistant Solicitor General for Respondent Nos.1 &
2 and of learned Advocate General for Respondent Nos.3 to 9.

W.P.No.14897 OF 2020

Between:

1. Patibandla Venkata Sudhakar, S/o Patibandla Pakiraiah aged about 32 years
Occ Farmer, R/ o 2121 Velagapudi Guntur District A P 522503, Unique Id
No.407373058643.

2. Garlkapati Apparao, S/o Sri G Radhakrishna aged about 51 years Occ Farmer
R/o 399 Velagapudi, Guntur District, Amaravati 522503.

Petitioners
AND
1. The State of Andhra Pradesh, through its Principal Secretary, Municipal
Administration and Urban Development Department, Secretariat Building at
Velagapudi, Guntur District, Amaravati.
2. The State of Andhra Pradesh, through its Principal Secretary, Law Department,
Secretariat Building at Velagapudi, Guntur District, Amaravati.
3. The State of Andhra Pradesh, through its Principal Secretary, Planning
Department, secretariat Building at velagapudi, Guntur District, Amaravati.
4. The Union of India, through its Principal Secretary, Home Affairs Department, Jai
Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, 110001
5. The A.P Capital Region Development Authority, rep. by its Commissioner,
'Thullur, Guntur District, Amaravati.
6. The Chairman, Andhra Pradesh Capital Region Development Authority
7. The Amaravati Metropolitan Region Development Authority, Rep by its
Commissioner, Thullur, Guntur District, Amaravati
8. High Power Committee, Rep by Chief Secretary, A. P Secretariat Office,

Velagapudi, Amaravati.
Respondents

a. Declaring the Andhra Pradesh Capital Region Development Authority Repeal
Act, 2020 (Act 28 of 2020), dated 31.07.220 as Manifestly arbitrary, Colorable
legislation and consequently quash and struck down the same for being violative of
Articles 14, 19, 21, 300A of the Indian Constitution besides being violative of the Basic
structure of the Indian Constitution.

b. and declare the consequential G.O.Ms.No.155 MA and UD, dated 01.08.2020
issued constituting the Amaravati Metropolitan Region Development Authority and
declaring the capital region as the metropolitan Area as Manifestly arbitrary,
unreasonable and colorable exercise of Power, unconstitutional, and in derogatory to
the Articles 14, 300A, 19, 21 of the Indian Constitution. ,

C. Declaring the Andhra Pradesh Decentralization and inclusive development of all
Regions Act, 2020 (Act No.27 of 2020), dated 31-07-2020 as devoid of legislative
competence and as violative of Article 246 R/w Schedule Vii of the Indian Constitution.

d. Declaring the chapter III section 8(iv) of the Andhra Pradesh Decentralization and
Inclusive Development of All Regions Act, 2020 enabling the state government to seek
relocation of the principal seat of Andhra Pradesh High court is devoid of the legislative
competence and also violative of the Article 214 of the Indian constitution R/w section
31, 32 of the Andhra pradesh Reorganization Act, 2014 and is derogatory and
endangering the independence of the judiciary.

e. Declaring the Andhra Pradesh Decentralization and inclusive development of all
Regions Act, 2020(Act No.27 of 2020), dated 31.07.2020as manifestly Arbitrary and a
colorable legislation and consequently struck down the same for being violative of
Article 246 Riw Schedule Vii of the constitution of India besides being repugnant to
Articles 14, 19, 21, 300A of the Indian Constitution. ,

f. Declaring the action of the Andhra Pradesh cabinet under the guise of Act No. 27
and 28 in venturing to cheat the farmers under the veil of sovereignty as illegal and
violative of the basic structure of the Indian Constitution.

g. Declaring Amaravati covered in an Area Admeasuring 217 sq.Km as the Capital
city for the state of Andhra Pradesh in accordance to the G.O.Ms.No. 254 MA and UD
dated. 30.12.2014 and G.O.Ms.No.141, MA and UD dated. 09.06.2015,

h. Declaring that the State of Andhra Pradesh is under an obligation to compensate
the land owners for the Land acquired under the Land pooling Scheme for the
establishment of the capital city for the state of Andhra Pradesh by way of Reconstituted
and developed, residential and commercial plots in such capital city established in
accordance to the master plan issued vide gazette No.18, dated 23.02.2016 and the
infrastructure plan of the capital city and declare that the farmers are the direct stake
holders of the prospect of the capital.;

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to stay and
suspend the implementation of G.O.Ms.No:155 MA&UD, dated 01.08.2020, pending
disposal of Writ Petition No.14897 of 2020, on the file of the High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to stay and
suspend the implementation of the chapter II] of the Andhra Pradesh Decentralization
and Inclusive Development of All Regions Act, 2020, pending disposal of Writ Petition
No.14897 of 2020, on the file of the High Court.

IA NO: 3 OF 2020

- Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased stay and
suspend the implementation of the Andhra Pradesh Capital Region Development ~
Authority Repeal Act, 2020, pending disposal of Writ Petition No.14897 of 2020, 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 High Court dated 27.08.2020, 21.09.2020,
02.11.2020, 26.03.2021, 29.11.2021, 27.12.2021 & 28.01.2022 made herein and upon
hearing the arguments of made herein upon hearing the arguments of
SRI.KARUMANCHI INDRANEEL BABU Advocate for the petitioner Sri Rakesh Dwivedi,
learned senior counsel / Advocate General to the Respondents / for the State for
Respondent No.1 to 3, Sri N.harinath, learned Assistant Solicitor General for
Respondent No.4, and of Sri Kasa Jagan Mohan learned Standing Counsel for
Respondent Nos.5 to 8.

WRIT PETITION NO: 15035 OF 2020
Between: |

1. Yadlapalli Rajarao, S/o (Late) Nagaraju, Age. 42, R/o D.No.9-31/1,
Narasimhanagar, Near Gopalapatnam Bunk, Visakhapatnam

2. Kunda Srinivasa Reddy, S/o (Late) Kunda Subba Reddy, Hindu, Age., 45
R/o.S.K.- 16-03, Paramount Towers, Sri Ram Properties, Old Law College Road,
Yendada Post, Visakhapatnam

Petitioners

AND
1. The Union of India, Rep by its Secretary, Ministry of Law and Justice, Jaisalmer
House 26, Mansingh, Road New Delhi.
2. The Union of India, Rep by its Secretary, Ministry of Home Affairs Office at Jai
Singh Marg, Hanuman Road Area, Connaught Place, New Delhi Delhi 110 001
Email ID jscpgmhanic in

3. The Govt of Andhra Pradesh, Rep by its Chief Secretary, Office, at AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh 522503 Email id.
csap alias gov.in

4. The State of Andhra Pradesh, rep by its Secretary, Law and Legislative Affairs,
Secretariat, Velagapudi, Amaravathi, Guntur District

Respondents

declaring

a) That The Andhra Pradesh Reorganisation Act, 2014, did not empower the
Legislature of the State of Andhra Pradesh to pass any legislation or law or Act
declaring a particular area (s) in the successor State of Andhra Pradesh as capital.

b) That the Central Government alone is competent to decide/notify the capital for
the successor State of Andhra Pradesh under The Andhra Pradesh Reorganisation Act,
2014.

Cc) And consequently direct the Central government/Union of India to decide/notify
the capital for the successor of State of Andhra Pradesh.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct
Respondents No 1 and 2 to initiate steps to decide the capital for the successor state of
Andhra Pradesh, in the interest of justice, pending disposal of W.P.No.15035 of 2020,
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 27.08.2020 & 26.03.2021,
29.11.2021, 27.12.2021 & 28.01.2022 made herein upon hearing the arguments of
SRI.P.A.K.KISHORE Advocate for the petitioner, Sri.N.Harinath, learned Assistant
Solicitor General for Respondent Nos.1 & 2 and of Sri Rakesh Dwivedi, learned senior
counsel / Advocate General to the Respondents / for the State for Nos.3 & 4.

W.P.No.15094 OF 2020

Between:

1. Idupulapati Rambabu, S/o. Bhadraiah, aged 57 years, R/o. D.No.6-21, Gacchu
Center, ist ward, Mandadam Village, Thullur Mandal, Guntur District.

2. Nayudu Ramakrishna, S/o. Subbalah, aged 54 years, R/o. D.No.2-7, Velagapudi
Village, Thuliur Mandal, Guntur District.

3. Jonnalagadda Suresh, S/o Prakasharao, aged 43 years, R/o. D.No.1-40,
Velagapudi Village, Thullur Mandal, Guntur District.

4. Alluri Gandhi Babu, S/o. Bavannarayana, aged 66 years, R/o. D.No.1-4,
Mandadam Village, Thullur Mandal, Guntur District.

Petitioners

1. Union of India, Represented by Secretary, Ministry of Home Affairs, Jai Singh
Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi-110001. Email
ID- jscpg-mhanic.in

2. The Secretary, NitiAyog, Government of India, Sansadmarg, Sansadmarg Area,
New delhi, Delhi-110001.

3. The State of Andhra Pradesh, Represented by its Chief Secretary, Secretariat
Complex, Velagapudi, Thulluru Mandal, Guntur District, Andhra Pradesh-522503.
Email ID- csap.gov.in ,

4. The Special Chief Secretary, General Administration Department, State of
Andhra Pradesh, Secretariat Complex, Velagapudi, Thulluru Mandal, Guntur
District, Andhra Pradesh-522503. Email ID- [email protected]

5. The Secretary, Legal and Legislative Affairs and Justice, Law Department, The
State of Andhra Pradesh Secretariat Complex, Velagapudi, Thulluru Mandal,
Guntur District, Andhra Pradesh-522503. Email ID- sect' [email protected]

6. The Secretary, A.P.Legislature Secretariat, Department of Legislative Affairs,
Secretariat Complex, Velagapudi, Thulluru Mandal, Guntur District, Andhra
Pradesh-522503. Email ID- [email protected]

7. The Principal Secretary, Roads and Buildings Department, Secretariat Complex,
Velagapudi, Thulluru Mandal, Guntur District, Andhra Pradesh-522503. Email ID-
[email protected]

8. The Principal Secretary, Finance and Planning Department, The State of Andhra
Pradesh, Secretariat Complex, Velagapudi, Thulluru Mandal, Guntur District,
Andhra Pradesh-522503. Email ID- [email protected]

9. The Principal Secretary, Municipal Administration and Urban Development, The
State of Andhra Pradesh, Secretariat Complex, Velagapudi, Thulluru Mandal,
Guntur District, Andhra Pradesh-522503. Email |D- ps.apmaudgmail.com

10.Sri. Y. S. Jagan Mohan Reddy, Honourable Chief Minister of Andhra Pradesh,
R/o. 1st Floor, Building-l, Velagapudi Village, Thulluru Mandal, Guntur District,
Andhra Pradesh-522503. Email |D [email protected]

11.Sri Botcha Satyanarayana, Minister for Municipal Administration and Urban
Development, O/o.. Room No. 135, Ground Floor, Building No. 2, Velagapudi,
Thulluru. Mandal, Guntur District, Andhra Pradesh-522503. Email-
[email protected]

12.Sri Buggana Rajenranath Reddy, Ministrer for Finance and Planning, Office at-
Ground Floor, Building No. 2, Velagapudi, Thulluru Mandal, Guntur District,
Adhra Pradesh-522503. Email ID- [email protected]

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 grant an order or
writ, more particularly one in the nature of writ of Mandamus declaring-

i. that the State of Andhra Pradesh had no legislative competence in enacting
Andhra Pradesh Decentralisation and Inclusive Development of All Regions Act, 2020

ii. that the Andhra Pradesh Decentralisation and Inclusive Development of All
Regions Act, 2020 is manifestly arbitrary and hence, violative of Article 14 of the
Constitution of India and consequentially pass an order-

a. declaring that the Andhra Pradesh Capital Region Development Authority Repeal
Act, 2020 is violative of the Right to Life and Livelihood and hence, violative of Articles
21, 197 and 300 A of the Constitution of India and consequently declare it null and void

b. declaring that the Andhra Pradesh Decentralisation and Inclusive Development
of All Regions Act, 2020 is violative of Articles 197 and 300A of the Constitution of India
and consequently declare it null and void

C. declaring that the G.N. Rao Committee Report, dated 20.12.2019, High Powered
Committee Report, dated 17.01.2020, and Boston Consulting Group Report 03.01.2020
were rendered in violation of Articles 14 and 21 of the Constitution of India and declare
all acts pursuant to the said Report as null and void;

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondents to not to carry any construction and development in Visakhapatnam and
Kurnool like the development of AP State Guest House at Grey Hound Hill,
Visakhapatnam, Andhra Pradesh and pass such other order or orders as this Hon'ble
Court may deem fit and proper in the facts and circumstances of the case., pending
disposal of Writ Petition No.15094 of 2020, on the file of the High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to stay
all further proceedings pursuant and consequential to the Andhra Pradesh Capital
Region Development Authority Repeal Act, 2020 and the Andhra Pradesh
Decentralisation and Inclusive Development of All Regions Act, 2020 and pass such
other order or orders as this Hon'ble Court may deem fit and proper in the facts and
circumstances of the case., pending disposal of Writ Petition No.15094 of 2020, 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 High Court dated 27.08.2020, 21.09.2020,
02.11.2020, 26.03.2021, 29.11.2021, 27.12.2021 & 28.01.2022 made herein and upon
hearing the arguments of made herein upon hearing the arguments of Sri Nidesh
Gupta, learned Senior Counsel representing for Ms.S.Pranathi Advocate for the
petitioners, SRILN.HARINATH, learned Assistant Solicitor General for Respondent
Nos.1 & 2, and of the Sri Rakesh Dwivedi, learned senior counsel / Advocate General to
the Respondents / for the State for Respondent No.2 to 9.

WRIT PETITION NO: 15097 OF 2020

Between:
1. A Srinivasa Rao, S/o Late Ankamma, Aged about 54 Years, R/o Ganikapudi
Village, Prathipadu Mandal, Guntur District.
2. Nimmagadda Raiasekhar, S/o Malleswara Rao, aged about 41 Years,
R/o.D.No.5-93-3/B, 5th Lane, Devapuram, Guntur.
3. Aluri Umamaheswara Rao, S/o Nageswara Rao, aged about 62 Years,
R/o.Mandadam Village, Thullur Mandal, Guntur District.
4. Aluri Srinivasa Rao, S/o Venkateswara Rao, aged about 58 Years,
R/o.Mandadam Village, Thullur Mandal, Guntur District
Petitioners

1. Union of India, through its Cabinet Secretary, Central Secretariat Building, New
Delhi 110001.

2. Union of India, Rep. by its Secretary, Ministry of Home Affairs, Office at Jai Singh
Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi - 110 001. Email
ID [email protected]

3. The State of Andhra Pradesh, Rep. by its Chief Secretary, Office at AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503, Email ID
[email protected]

4. The Government of Andhra Pradesh, Rep. by The Principal Secretary, Municipal
Administration and Urban Development, The Govt. of Andhra Pradesh Office at
AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503 Email
[email protected].

5. Telugu Desam Party, Rep. by its President Sri N.;Chandrababu Naidu Party
Headquarters, Mangalagiri, Guntur.

6. YSR Congress Party, Rep. by its President Y.S.Jaganmohan Reddy Tadepallyt,
Guntur District.

7. oN Janata Party, Rep. by its National President, J.P.Nadda, New Delhi,

0001.

8. Bharatiya Janata Party, Andhra Pradesh Chapter, Rep. by its President, Somu
Veerraju, Vijayawada, Krishna District

9. Indian National Congress, A.P.Chapter, Rep. by its President, Dr.Shailaja Nath,
Vijayawada

10. Communist Party of India, Andhra Pradesh Chapter, Rep. by its Secretary
Vijayawada, Krishna District, Andhra Pradesh.

11.Communist Party of India (Marxist), Andhra Pradesh Chapter, Rep. by its
Secretary, Vijayawada, Krishna District, Andhra Pradesh.

12. Jana Sena Party, Rep by its President, K.Pawan Kalyan, having its office at
Mangalagiri, Guntur District

13.Sri. Y. S. Jagan Mohan Reddy, S/o. Late Y S. Raja Shekar Reddy, Aged about
46 Years, President of YSR Congress Party And the Chief Minister, State of A.P,
Tadepally, Guntur District. Email- [email protected]

14. Sri Botcha Satyananarayana, Minister for Municipal Administration and Urban
Development, Office at Room No.135, Ground Floor, Building No.2, Velagapudi,
Email [email protected] peshimaudapl@gmail:com

15.Sri Buggana Rajendranath Reddy, Minister for Finance and Planning, Legislative
Affairs Office at Room No.212, First Floor, Building No.2, Velagapudi Email
[email protected]

16.Sri Ummareddy Venkateshwarulu, Senior Leader, YSR Congress Party and
Chariman of the Manifesto Committee of YSR Congress Party, Resident of
Guntur, Guntur District

Respondents

A). declaring that the Andhra Pradesh Capital Regional Development Authority
Repeal Act, 2020 (Act No.27 of 2020) is ultra of vires of the Constitution of India R/w
Section 5, 31(2) of the A.P Reorganization Act, 2014 illegal, null and void, mala fide,
against the principles of natural justice. _

B). | Andhra Pradesh Decentralization and Inclusive Development of All Regions Act,
2020 (Act No.28 of 2020) as ultra vires of the Constitution, beyond the legislative
competence of the State Legislature, without Jurisdiction, illegal, null and void, mala
fide, in violation of Section 5 and 31(2) of the A.P Reorganization Act, 2014.

C). And consequentially direct the Respondent State to retain Amaravathi City as the
Capital City of Andhra Pradesh and retain Secretariat, High Court and Raj Bhavan and
all the State Level offices in their present locations at Amaravathi and not to trifurcate
the capital

D). Further direct the Respondents 1 to 4 and their officers to implement the master
plan as notified on 23-06-2016 under the provisions of the Andhra Pradesh Capital
Regional Development Act and to develop all the infrastructure as is necessary for
housing the three wings of the State Government and also all other infrastructure that
are necessary to make Amaravati as livable, peoples capital;

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondent State and its authorities including the Respondents 13 to 15 from not to
initiate any steps towards shifting of any offices of the State Government and the
Judiciary, including but not limited to Raj Bhavan, Secretariat, High Court etc., from their
current locations, in and around Amaravati, including laying of any foundation stone for
any State Level institutions in Visakhapatnam City pending disposal of the above writ
petition and pass, pending disposal of Writ Petition No.15097 of 2020, 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 High Court dated 27.08.2020, 21.09.2020,
02.11.2020, 26.03.2021, 29.11.2021, 27.12.2021 & 28.01.2022 made herein and upon
hearing the arguments of made herein upon hearing the arguments of SRI.SUBBA RAO
KORRAPATI Advocate for the petitioners Sri.N.Harinath, learned Assistant Solicitor
General for Respondent Nos.1 & 2 and of Sri Rakesh Dwivedi, learned senior counsel /
Advocate General to the Respondents / for the State for Respondent Nos.3 & 4.

W.P.NO.16514 OF 2020

Between:

Pithani Satyanarayana, S/o Late Pithani Venkanna, Aged about 67 years, R/o Door
No.6-24, Pithani's Street, Via. Kavitam P.O. Kommu Chikkala Village, Poduru Mandal,

West Godavari District.
Petitioner
AND

1. Union of India, Represented by its Secretary, Ministry of Home Affairs, Office at
Jai Singh Marg, Hanuman Road Area, Connaught Place, New Delhi - 110 001.

2. State of Andhra Pradesh, Represented by its Chief Secretary, General
Administration Department, Secretariat, Velagapudi, Amaravati, Guntur District.

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 of
Mandamus or any other appropriate Writ. Order or direction declaring Andhra Pradesh
Decentralization and Inclusive Development of all Regions Act, 2020 (Act No.28/2020)
as ultra vires to the Constitution, unconstitutional, lack of legislative power and
consequently set aside the same by declaring the Capital already declared through
G.O.Ms.No.97, dated 23.4.2015 and Notification dated 26-12-2018 issued by
Honourable President of India constituting the High Court of Andhra Pradesh at
Amaravathi continued to be valid;

IA NO: 1 OF 2020

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 suspend the
Andhra Pradesh Decentralization and Inclusive Development of all Regions Act, 2020
(Act No.28/2020) pending disposal of the Writ Petition WP 16514 of 2020, 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 High Court dated 21.09.2020, 29.11.2021,
27.12.2021 & 28.01.2022 made herein and upon hearing the arguments of SRI.BALAuJI
MEDAMALLI Advocate for the petitioners, Sri.N.Harinath, learned Assistant Solicitor
General for Respondent No.1 and of Sri Rakesh Dwivedi, learned senior counsel /
Advocate General to the Respondent / for the State for Respondent No.2;

W.P.No.16634 of 2020

Between:

1. Borra Vara Prasad, S/o Venkateswara Rao, Age 49 Years, R/o 3-25, Velagapudi
Village, Thullur Mandal, Guntur District.

2. Kanatharapu Sambasiva Rao, S/o Abadaiah, Age 61 Years, R/o 1-55, Nelapadu
Village, Thullur Mandal, Guntur District.

3. Banna Ravuri Sivakumari, W/o Chenchaiah, Age 43 Years, R/o 1-102,
Kondamarajupalem Village, Thullur Mandal, Guntur District.

4. Naidu Srinivas, S/o Narayana Rao, Age 33 Years, R/o 1-56, Velagapudi Village,
Thullur Mandal, Guntur District.

5. Banna Ravuri Nagamalleswari, W/o Tirupataiah, Age 41 Years, R/o 1-102,
Kondamarajupalem Village, Thullur Mandal, Guntur District.

6. Kanatarapu Samudra Veni, W/o Veerababu, Age 51 Years, R/o 2-140, Nelapadu
Village, Thullur Mandal, Guntur District.

7. Patibandla Venkata Satyanarayana, S/o SambasivaRao, Age 30 Years, R/o 2-
123, Velagapudi Village, Thullur Mandal, Guntur District. .

8. Chintoti Naresh Kumar, S/o Rama Krishna, Age 39 Years, R/o 2-7, Nutakki
Street, Mandadam Village, Thullur Mandal, Guntur District.

Petitioners
AND

-1. State of Andhra Pradesh, Represented by Chief Secretary to Govt. of AP,
General Administration Department, 1st Block, 1st Floor, Interim Government
Complex, A.P Secretariat Office, Velagapudi, Guntur Dist.

2. High Power Committee, (Constituted under GOMs No 159, dtd 29-12-2019)
Represented by its Member Convener, Chief Secretary to Govt. of AP, General
Administration Department, 1st Block, 1st Floor, Interim Government Complex,
A.P Secretariat Office, Velagapudi, Guntur Dist.

3. Experts Committee, (constituted under GORt No 585, MA and UD., dept 13-9
2019), Represented by its Member Convener, Municipal Administration and
Urban Development Department, Interim Government Complex, A.P Secretariat
Office, Velagapudi, Guntur Dist.

4. Government of Andhra Pradesh, Represented by its Principal Secretary,
Municipal Administration and Urban Development Department, Interim
Government Complex, A.P Secretariat Office, Velagapudi, Guntur Dist.

5. Amaravati Metropolitan Region Development Authority (AMRDA), Represented
by its Metropolitan Commissioner Formerly Known As AP Capital Regional
Development Authority, (APCRDA) Lenin Center, Governorpet, Vijayawada

6. Union of India, Represented by its Secretary, Department of Home Affairs,
Jaisingh Marg, Hanuman Road Area, Cannaught Place, New Delhi

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
prayed that this Hon'ble court may issue Writ, order or direction in nature of WRIT OF

MANDAMUS or any other appropriate writ, order or direction declaring the action of the

respondents in getting prepared the reports of the two committees appointed vide

G.0.M.S.No.159, Dated 29.12.2019 and GO.Rt.No.585 MA & UD, dated 13-9-2019 as

illegal and unconstitutional and consequently declare that these reports of these

committees are illegal and could / should not have been acted upon as they are
arbitrary far from reality and truth in nature;

IA NO: 1 OF 2020

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 restrain the
respondent authorities from proceeding further either in the name of these reports or
any other proceedings based upon these reports of these two committees appointed
vide G.O.M.S.No.159, Dated 29-12-2019 and GO.Rt.No.585 MA & UD, dated 13-9-
2019, pending disposal of WP 16634 of 2020, 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 High Court dated 21.09.2020, 29.11.2021,
27.12.2021, 26.03.2021 & 29.11.2021 made herein and upon hearing the arguments of
Sri.K.S.Murthy Advocate for the Petitioners, Sri Rakesh Dwivedi, learned senior counsel
/ Advocate General to the Respondents / for the State for Respondent No.1 to 4,
Sri.N.Harinath, learned Assistant Solicitor General for Respondent No.6.

W.P.No.16830 OF 2020
Between:

Sri Thota Sivaram Prasad Yadav, S/o.Thota Veera Raghavulu Aged about 45 years,
Occ Social Activist and Farmer, R/o.4-421, Navuluru, Near Mangalagiri Railway
Station(West Side), Amaravati, State of Andhra Pradesh.

Petitioner

AND
1. Union of India, Rep. by Seretary, Ministry of Home Affairs, Office at Jai Singh
Marg, Hanuman Road Area Connaught Place, New Delhi, Delhi - 110 001. Email
Id [email protected]

2. The Secetary, Niti Ayog, Gvernment of India, Office at Sansadmarg,
Sansadmarg Area, New Delhi, Delhi - 110 001.

3. The State of Andhra Pradesh, Represented by its Chief Secretary, Secretariat
Complex, Velagapudi, Guntur District, Andhra Pradesh - 522 503. Email Id -
[email protected]

4. The Special Chief Secretary, General Administgration Department, The State of
Andhra Pradesh, Secretariat Complex, Velagapudi, Guntur District, Andhra
Pradesh - 522 503. Email Id - [email protected]

5. The Secretary, Legal and Legislative Affairs and Justice, Law Department, The
State of Andhra Pradesh, Secretariat Complex, Velagapudi, Guntur District,
Andhra Pradesh - 522 503. Email Id - secy [email protected]

6. The Secretary, A.P. Legislature Secretariat, Department of Legislative Affairs,
The State of Andhra Pradesh, Secretariat Complex, Velagapudi, Guntur District,
Andhra Pradesh - 522 503. Email Id - [email protected]

7. The Principal Secretary, Roads and Buildings Department, The State of Andhra
Pradesh, Secretariat Complex, Velagapudi, Guntur District, Andhra Pradesh -
522 503. Email Id - [email protected]

8. The Principal Secretary, Finance and Planning Department, The State of Andhra
Pradesh, Secretariat Complex, Velagapudi, Guntur District, Andhra Pradesh -
522 503. Email ld. - [email protected]

9. The Principal Secretary, Municipal Administration and Urban Development, The
State of Andhra Pradesh, Secretariat Complex, Velagapudi, Guntur District,
Andhra Pradesh - 522 503. Email Id - [email protected]

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 writ, order
or direction one in the nature of Writ of Mandamus declaring:

i.The action of the respondents Repealing Act No.27 of 2020, DT-31-07-2020 as null
and void and against Articles 21, 197 and 300-A of the Constitution of India.

ii.The Act No.28 of 2020 The Andhra Pradesh Decentralisation and Inclusive
Development of All Regions Act, 2020 as arbitrary, illegal against Articles 14, 197 and
300-A of the Constitution of India.

iii. The State of Andhra Pradesh has no legaslative competence in enacting the Act
No.27 and 28 of 2020, DT-31-07-2020 is contrary to Article 197 of Constitution of India.

iv. declaring the G.N.Rao Committee Report DT-20-12-2019 and Boston Consulting
Group Report Dt-03-01-2020 is violative of Articles 14 and 21 of Constition of India by
declaring the all acts pursuant said Reports as null and void:

IA NO: 1 OF 2020

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 appoint an
advocate comissioner at the cost of Respondents No.3 to find out the reality of
construction of permanent buildings, quarters & Roads (Under Construction) in
Amaravati as per APCRD Act, 2014 at the expenses of taxpayers money of Andhra
Pradesh(abruptly stopped the work and failed to develop the House-sites alloted to
farmers and developing raods as per plan), pending disposal of Writ Petition No.16830
of 2020, on the file of the High Court.

IA NO: 2 OF 2020

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 Stay' the
operation of Act No.27 & 28 of 2020, DT:31-07-2020, pending disposal of the Writ
Petition No.16830 of 2020, 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 upon hearing the arguments of Sri.Nagaraju Naguru
Advocate for the Petitioner, Sri.N.Harinath, learned Assistant Solicitor General for
Respondent No.1 & 2 and of Sri Rakesh Dwivedi, learned senior counsel! / Advocate
General to the Respondents / for the State for Respondent Nos.3 to 9.

W.P.No.16840 OF 2020

Between: .

1. Jonnalagadda Bharat Kumar, S/o Ranialakshmaiah, Aged 39 years, R/o D.No.2-
144, Velagapudi Village, Thullur Mandal, Guntur District.

2. Name Rama Devi, W/o Hanurnantha Rao, Aged 44 Years, R/o D.No.3-127,
Velagapudi Village, Thullur Mandal, Guntur District.

3. Bandaru Venkateswara Rao, S/o Hanurnantha Rao, Aged 46 years, R/o D, No. 1-
142/1, Velagapudi Village, Thullur Mandal, Guntur District.

4. Bannaraviro Tirupatharnma, W/o Sivaiah, Aged 49 Years, R/o D.No.102,
Velagapudi Village, Thullur Mandal, Guntur District.

5. Bannaravuri Nagendram, W/o Nagaraju, Aged 32 Years, R/o D.No.1-102,
Velagapudi Village, Thullur Mandal, Guntur District.

Petitioners

1. State of Andhra Pradesh, Represented by Chief Secretary to Govt. of AP,
General Administration Department, 1st Block, | at Floor, Interim Government
Complex, A.P Secretariat Office, Velagapudi, Guntur District.

2. Government of Andhra Pradesh, Represented by its Principal Secretary,
Municipal Administration and Urban Development, Department, Interim
Government Complex, A.P Secretariat Office, Velagapudi, Guntur District.

3. Government of Andhra Pradesh, Represented by its Principal Secretary,
Revenue Department, Interim Government Complex, A.P Secretariat Office,
Velagapudi, Guntur dist.

4. Amaravati Metropolitan Region Development, Authority (AMRDA) Represented
by its Metropolitan Commissioner Formerly Known as AP Capital Regional
Development Authority, (APCRDA) Lenin Center, Governorpet, Vijayawada

5. Union of India, Represented by its Secretary, Department of Home Affairs,
Jaisingh Marg, Hanuman Road Area, Cannaught Place, New Delhi

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 or order or direction with more particularly in the nature of WRIT or
MANDAMUS declaring the action of the Respondents in Enacting. AP Capital Region
Development Authority Repeal Act 2020, Act 27 of 2020 as illegal, unconstitutional and
consequently declare that the Capital Area development as envisaged under AP CRDA
Act, 2014 (Act 11 of 2014) as on January 2019 cannot be given up;

IA NO: 1 OF 2020

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 26.03.2021, 29.11.2021,
27.12.2021 & 28.01.2022 made herein and upon hearing the arguments of
SRI.K.S.MURTHY Advocate for the Petitioners, learned Advocate General for
Respondent Nos.1 to 3, Sri N.Harinath, Assistant Solicitor General for Respondent
No.5.

WRIT PETITION NO: 22499 OF 2020

Between:

AND

Ganavaram Raithula Samkshama Sangam, A Society registered under the
Societies Act Bearing Registration No.117 of 2020 having Its office in Door No. 8-
123, Budhavaram Village, Ganavaram Mandal, Krishna District Andhra Pradesh.
Rep by it's Secretary Smt. Devineni Aparana W/o Baji Prasad, Age 58 Years,
Occ Agriculture, R/o Door No 45-19/4 Kummari Bazar, flat no. 1 Surya
Apartment, Gunadala Vijayawada Urban, Krishna District Andhra Pradesh ~
Veeramanchineni Sreedar, S/o Veeramachineni Venkateswara Rao, Age 45,
D.No. 30-2/ 1/21 Occ Agriculture, Kitilingam varities street, Seetharampuram,
Vijayawada-520002, Krishna District, A.P
Atluri Rajendra Prasad, S/o Atluri Radha Krishna Age 63 Years, Occ Agriculture,
D.no 60-7-3, siddartha nagar 4th line, pinnamaneni poly clinic road, Vijayawada
520010 Andhra Pradesh.
Donepudi Venkateswara Rao, S/o Donepudi Satya Narayana, Age 52 Years,
Occ Agriculture, D.No 502(A), (503) Plot No.87, Sai Lok Phani Raj residency,
Gauthami Enclave, Near Chirec Public School, Kondapur, Serlingampally, K.V
Rangareddy, Telagana- 500084.
Mukkamala Venkata Krishnarao, S/o Mukkamala Narasimha Rao, Age 64 Years,
Occ Agriculture, H.No. 8-138, Sathavahana nagar main road, Near Lions Club
hall Eluru Mandal, Sanivarapupeta, West Godavari -534003 Andhra Pradesh
Kalagara Satya Krishna Kalagara Vijaya Babu, Age 29 Years, Occ Agriculture,
D.No 3-6-4/8/2, Plot No -41, Road No-13, Opp Venkateswara Temple,
Vivekanandanagar colony, Kukatapally, Hyderabad 500072
Bharth Kumar Doddapaneni, S/o Umamaheswara Rao Doddapaneni Age 50
Years, Occ Agriculture, Door No 29-13-47, Flat No-401, 4th floor, Iswaraya
Enclave, Near Pushara Hotel, Suryaropet, Vijayawada Andhra Pradesh-520002
Petitioners

. The State of Andhra Pradesh, Rep. by its Chief Secretary, AP Secretariat

Complex, Velagapudi, Amaravati, Andhra Pradesh-522503.

. The Special Chief Secretary, General Administration Department, The State of

Andhra Pradesh AP Secretariat Complex, Velagapudi, Amaravati, Andhra
Pradesh - 522503

The State of Andhra Pradesh, Municipal Administration and Urban Development,
(MAUD), Rep.by it's The Secretary AP Secretariat Complex, Velagapudi,
Amaravati, Andhra Pradesh-522503.

The Secretary, Legal and Legislative Affairs and Justice, Law Department, The
Govt. of Andhra Pradesh AP Secretariat Complex, Velagapudi, Amaravati,
Andhra Pradesh-522503.

The Secretary, A.P. Legislature Secretariat, AP Assembly Complex, Velagapudi,
Amaravati, Andhra Pradesh-522503. ,

The Principal Secretary, Roads and Buildings Department, The Govt. of Andhra
Pradesh AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-
522503.

The Principal Secretary, Finance and Planning Department, The Govt. of Andhra
Pradesh, AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-
522503.

The Accountant General, State of A.P., House No.12-52, Enikepadu,
Vijayawada, Krishna District. Andhra Pradesh

Capital Religionat Development Authority, (CRDA) Rep. by its Commissioner,
Karl Mars Road, Lenin Centre, Arundelpet, Governorpeta, Vijayawada Andhra
Pradesh

10.The Competent Authority And Special Deputy Collector, UNIT-27(Gannavaram

Land Pooling Scheme), 1st Floor, Co-operative Secretariat Building, B.P Gudem
Road, Gannavaram, Krishna District. Andhra Pradesh

11.The Collector and District Magistrate, Machilipatnam, Krishna District, Andhra

Pradesh.

12.Sub-Collector, Nuzivedu, Krishna District, Andhra, Pradesh
13. The Collector and District Magistrate, Guntur, Guntur District, Andhra Pradesh

14.Union of India, Rep. by its Home Secretary, Ministry of Home affairs, Office at Jai
Singh Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi 110 001.

15.The Secretary, Niti Aayog, Government of India, Sansad Marg, Sansad Marg
Area, New Delhi, Dethi 110 001.

16.The Secretary, Minister of Civil Aviation, Rajiv Gandhi Bhavan, Safdarjung
Airport, New Delhi - 110 003.

17.Airport Authority of India, Rep. by. its Chairman, 354, 'B' Block, Rajiv Gandhi
Bhawan, Safdarjung Airport, New Delhi- 110001.

18.Airport Director, Airports Authority of India, Vijayawada Airport, Gannavaram-
521102, Krishna District, Andhra Pradesh.

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
pleased to issue a Writ, Order or Direction more particularly one in the nature of Writ of
Mandamus

a. Declaring the Andhra Pradesh Capital Region Development Authority Repeal
Act, 2020 (Repeal Act) and the Andhra Pradesh Decentralisation and inclusive
Development- of all Regions Act, 2020 Decentralisation Act.) (together referred to as
the impugned Statues) as being arbitrary, illegal, lack of Legislative Competence, |Ultra
virus, and violating Articles 14, 19, 21, 197, 299 Part IX and IXA and 300-A of the
Constitution of India RAV Sec 5, 31(2) and Sec 94 of A.P State Reorganization Act,
2014, and violation of Section 6 (b) and (c) of the-General Clauses Act, 1897 and
Section 8 (c) and (d) of the Andhra Pradesh General Clauses Act, 1891, beside
violation of principle of natural justice

b. Declaring the Andhra Pradesh Capital Region Development Authority Repeal
Act, 2020, (Repeal Act) and the Andhra Pradesh Decentralisation and inclusive
Development of all Regions Act, 2020 (Decentralisation Act.) (together referred to as
the impugned Statues) to be in derogation of Doctrines of Promissory Estoppel,
Unreasonableness, Irretrievability, Irrationality, Legitimate Expectation, Arbitrariness,
Unfairness and Good Governance, which are an extension of the Fundamental Rights
conferred on the writ petitioners under Part-lll of the Constitution of India and also
violation of Andhra Pradesh Business Ruled 2017 and the All India Service (Conduct
Rules), 1968.

C. Directing the Responders to implement the Master Plan as notified on
23.02.2016 under Section 39 of the Andhra Pradesh Capital Region Development
Authority Act, 2014 including by constructing the necessaiy buildings and housing the
offices of the 3 civic wings of the State Government including Executive, Judiciary and
Legislature in Amaravati;

IA NO: 1 OF 2020

141-2, 141/11, 144/1, 8-3-b, 8-3-a, 13-2b-2, 13-3b-2, 13-2b-2, 13-3b-2, 8-3-b, 8-3-a,
470-5b-2, 470-9b, 24/2A, 25/1, 27/1, 467-7A-2-B, 489-9, 47/5, 22/5, 121-4A, 145/1,
146/1, 20/6A1, 32/9B, 33/8C, 40/3, 47/2, 48/2, 26/4A1, 47/3, 22/5, 10/4, 480/15, 32/9A,
150/5, 498/3B, 487/1, 487/3, 486/4B, 24/4, 423-2A2, 425/2A2, 425/3AB, 426/1B2,
426/2A2, 252/5, 40/5A1, 40/6A2, 23/1C, 23/1C, 481/2, 480/16, 480/13, 479/04, 479/6,
479/6, 479/04, 23/6, 23/2, 23/3, 140/1A1, situated at Ajjampudi, Buddhavaram, Chinna
Avitipalli, Kesarapalli, allapuram Villages, Gannavaram Mandal, Krishna District,
pending disposal of Writ Petition No. 22499 of 2020, on the file of the High Court.

IA NO: 2 OF 2020

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 directing
the respondents to pay the pending Annual annuity as per the Land Pooling Scheme,
2015 to the members of the petitioner, for their property total in an extent of 141.312
covered in Survey No.'s 9/4, 429/2F, 426/3, 422-2-B, 432-2, 430/2, 518-3B, 429-2-A-2,
518/3A, 429-Al, 492-8, 492-7B, 43, 43/2, 77-6A-1, 115/6b, 80/1/1, 13/3B-1, 13/2B-1, 15-
2A, 474/4, 474/5, 474/10, 474/12, 516-1A, 509/10A, 509/7, 509/1B, 509/2B, 509/2C,
509/3, 509/4, 509/5, 509/6, 509/8, 509/10B, 509/11B, 509/12, 510/3, 516/1B/1, 506/2,
506/4, 505/5B, 471/28, 471/3A, 471/3B, 471/4B, 251/1, 3-2A, 32-10-A, 32-8, 489/2,
452-4C, 428/1, 428/10, 425/2/A/1, 425-3-A, 224-5A-6, 224-5A-7, 8-1-1, 117/4, 469-2,
470/80/C, 467-1a, 470/1/C, 117/5, 117/5b, 489/6, 467/7b, 467/7c, 6/1, 6/2, 6/4, 24/5a,
467/7, 344/2a, 28/4a, 25/3a, 20/7, 20/6a2, 2/2, 489/9, 32-1, 33-98-1, 224/5, 6-5, 121/2B,
121/4A, 7/3, 6-12A, 6-13A, 121-4B, 121-2A, 18-4A, 22/4B2, 22/3B, 145-3A, 27-3A, 27-
4A, 7-4A-1, 6-14A, 253-12, 52-2, 143-1-B-1, 143-1-B-2-B, 143-1-B-2-A, 127-1, 452,
426, 3, 424, 425, 250/26, 252-4, 428/5, 428/6, 428/8, 429/2/G, 429/2/G/1, 430/2, 435,
517/5/B, 523, 148/1, 163/1, 146/4/A, 9-4, 21/1F, 141-11, 141-4-D-1, 141-2-, 141-4-C,
110/2, 110-1, 111-1A, 425-5-B, 428/9B, 146-4B, 144/1, 249-4-B, 141-3, 141-4-A, B,
141-2, 141/11, 144/1, 8-3-b, 8-3-a, 13-2b-2, 13-3b-2, 13-2b-2, 13-3b-2, 8-3-b, 8-3-a,
470-5b-2, 470-9b, 24/2A, 25/1, 105 27/1, 467-7A-2-B, 489-9, 47/5, 22/5, 121-4A, 145/1,.
146/1, 20/6A1, 32/9B, 33/8C, 40/3, 47/2, 48/2, 26/4A1, 47/3, 22/5, 10/4, 480/15, 32/9A,
150/5, 498/3B, 487/1, 487/3, 486/4B, 24/4, 423-2A2, 425/2A2, 425/3AB, 426/1B2,
426/2A2, 252/5, 40/5A1, 40/6A2, 23/1C, 23/1C, 4841/2, 480/16, 480/13, 479/04, 479/6,
479/6, 479/04, 23/6, 23/2, 23/3, 140/1A1, situated at Ajjampudi, Buddhavaram, Chinna
Avitipalli, Kesarapalli, allapuram Villages, Gannavaram Mandal, Krishna District,
pending disposal of the Writ Petition No. 22499 of 2020, on the file of the High Court.

IA NO: 3 OF 2020

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 stay, all
further proceedings pursuant and consequential to the "Andhra Pradesh Capital Region
Development Authority | Repeal Act, 2020 (Act No. 27 of 2020)", and Andhra Pradesh
Decentralisation and inclusive Development of all Regions Act, 2020 ("Act No. 28 of
2020.") or in the alternative directing the Respondents to maintain status-quo in regards
to carrying out the governance from the existing infrastructure in the capital city of
Amaravati in the interest of justices, pending disposal of Writ Petition No.22499 of 2020,
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 27.12.2021 & 28.01.2022
made herein and upon hearing the arguments of SRI.V.V.LAKSHMI NARAYANA
Advocate for the Petitioners, learned Advocate General for Respondent Nos.1-8 & 10-
13 and of Sri.N.Harinath, learned Assistant Solicitor General for Respondent Nos. 14 to
18.

W.P.(PIL) No. 153 OF 2020

Between:

Kanneganti Hima Bindu, W/o Venu Prasad Aged about 38 years, 54-14/8-6B, Nirmala

Residency, Bharathi Nagar,Vijayawada-520 008, Krishna District, Andhra Pradesh

Aadhaar No.6485 4215 7149, Bank A/c No.37492010014850, PAN No. DSKPK7296H
Petitioner

AND

1. State of Andhra Pradesh, Municipal Administration Urban Development
(CRDA)Department, Secretariat, Amaravathi, Guntur District. Rep. by the
Secretary oo

Andhra Pradesh Capital Region Development Authority, having their office at
Lenin Street, Vijayawada, Krishna District, Rep. by the Commissioner

The Commissioner, APCRDA, Lenin Street, Vijayawada, Krishna District.

The Grampanchayat, Krishnayapalem, Mangalagiri Mandal, Guntur District, rep.
by the Panchayat Secretary,

The Grampanchayat, Nidamanu, Mangalagiri Mandal, Guntur District, rep. by the
Panchayat Secretary,

The Grampanchayat, Kuragallu, Mangalagiri Mandal, Guntur District, rep. by the
Panchayat Secretary,

The Grampanchayat, Mandadam,Tulluru Mandal, Guntur District, rep. by the
Panchayat Secretary,

The Grampanchayat, Inavole, Tulluru Mandal, Guntur District, rep. by the
Panchayat Secretary

oN OO Fw ND

.... Respondents
Petition under Section 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed in support of W.P.(PIL), the High Court may be
pleased ,to a Writ of Mandamus, or any other appropriate writ, order or direction,
declaring the notification issued by the State Government bearing No. 355, dated 10-03-
2020 issued under Andhra Pradesh Gazette Part-| Extraordinary as arbitrary, without
jurisdiction and in violation of Andhra Pradesh Capital Region Development Act, 2014,
principles of natural justice, null and void and set aside the same in the interest of
justice.

1.A No.1 of 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of W.P.(PIL), the High Court may be pleased to suspend
the operation of the notification issued by the State Government bearing No. 355, dated
10.03.2020 issued under Andhra Pradesh Gazette Part-| Extraordinary, pending
disposal of Writ Petition No.(PIL) No.153 of 2020 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 04.08.2020, 27.08.2020,
26.03.2021, 29.11.2021, 27.12.2021 & 28.01.2022 made herein and upon hearing the
arguments of Sri B. Nalin Kumar, Advocate for the Petitioner, GP for Municipal
Administration for the Respondent No.1, Sri Kasa Jaga Mohan Reddy, Standing
Counsel for Respondent Nos.2 & 3.

W.P.(PIL) No. 184 OF 2020

Between:
Lanka Dinakar, S/o. Subash Chandra Bose, Aged about 45yers, Occ: Auditor, R/o. Door
No.37-2-15, Ramannapeta, Ongole, Prakasam District.
Petitioner
AND

1. The State of Andhra Pradesh, Rep. by its Chief Secretary, Office at AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503

2. The State of Andhra Pradesh, Rep. by its Principal Secretary, Dept. of Municipal
Administration and Urban Development, Office at AP Secretariat Complex,
Velagapudi, Amaravati, Andhra Pradesh-522503.

3. The State of Andhra Pradesh, Rep. by its Principal Secretary, Dept. of Finance,
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503.

4. The Andhra Pradesh Legislative Assembly Andhra Pradesh Legislature,
Velagapudi, Guntur District, Rep. by its Secretary.

5. The Union of India, Through Secretary, Ministry of Home Affairs, North Block,
New Delhi-110001

Respondents

Petition under Section 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed herein the High Court may be pleased to issue
an appropriate writ order or direction particularly one in the nature of writ of mandamus
pleased to issue a writ, order or direction more particularly one in the nature of
Mandamus or any other appropriate writ, by-granting the following reliefs

a) To declare that "An Act to Repeal the Andhra Pradesh Capital Region
Development Authority Act, 2014 and to Provide for matters connected therewith or
incidental thereto(Act no 27 of 2020)" and 'An Act to Provide for Decentralization of
Governance and Inclusive Development of all the Regions of the State of Andhra
Pradesh and for Providing for Establishment of Zonal Planning and Development
Boards apart from Provisions for the Seats of Governance in Different Regions of the
State and for Matters ancillary thereto(Act No.28 of 2020)" as illegal, arbitrary and
unconstitutional and set aside the same.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to stay all
further proceeding in respect of the Two (2) Bills viz "A Bill to Repeal the Andhra
Pradesh Capital Region Development Authority Act, 2014 and to Provide for matters
connected therewith or incidental thereto and "A Bill Provide for Decentralization of
Governance and inclusive Development of all the Regions of the State of Andhra
Pradesh and for Providing for Establishment of Zonal Planning and Development
Boards apart from Provisions for the Seats of Governance in Different Regions of the
State and for Matters ancillary thereto presented for assent to the Hon'ble Governor as
under Article 200 of the Constitution of India by the Respondent No's 1 to 3, in the
interest of Justice, pending disposal of Writ Petition No.(PIL) 184 of 2020, 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 27.08.2020, 26.03.2021,
29.11.2021, 27.12.2021 & 28.01.2022 made herein upon hearing the arguments of Sri
P VN Kiran Kumar, Advocate for the Petitioner, GP for General Administration for
Respondent No.1, GP for Municipal Administration & Urban Development Department
for Respondent No.2, GP for Law & Legislative for Respondent No.4, GP for Finance for
Respondent No.3 & Sri N.Hari Nath, learaned Assistant Solicitot General for
Respondent No.5.

W.P.(PIL).No.235 OF 2020
Between:

Seesala Manoj Sainath, S/o. Seesala Ramana Rao, Age 24 year R/o.H.No.5-9-
22/60/A/S/5, 2nd Floor, Adarsh Vihar, Hill Port Road, Near Birla Mandir Temple, Adarsh
Nagar, Himayath Nagar, Hyderabad 063, Telangana State, Aadhar No.359164592532
PAN GHKPS5557P A/C 20245353163

... Petitioner

AND

1. Union of India, Rep. by its Secretary, Ministry of Home Affair, Office at Jai Singh
Marg, Hanuman Road Area, Connaught Place, New Delhi, Delhi - 110 001. Email
iD [email protected]

2. The Secretary, Niti Aayog, Government of India. Office at Sansad Marg, Sansad
Marg Area, New Delhi, Delhi 110 001.

3. The Govt. of Andhra Pradesh, Rep. by its Chief Secretary, Office at AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503. Email ID
[email protected]

4. The Special Chief Secretary, General Administration Department, Govt. of
Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, AmaraVati,
Andhra Pradesh-522503. Email ID prisecy_gpmar_gadliap.gov.in

5. The Secretary, Legal & Legislative Affairs & Justice, Law Department, Govt. of
Andhra Pradesh, Office at AP Secretariat Complex, Velagapudi, Amaravati,
Andhra Pradesh-522503. Email ID secy law ap.gov.in

6. The Secretary, A.P. Legislature Secretariat, Department of Legislative Affairs,
Office at AP Secretariat Complex, Velagapudi, Amaravathi, Andhra Pradesh-
322303. Email ID splsecy.aplaHgmail.com

7. The Principal Secretary, Roads and Buildings Department, Govt. of Andhm
Pradesh, Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra
Pradesh-522503 Email [email protected].

8. The Principal Secretary, Finance and Planning Department, Govt. of Andhra
Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra
Pradesh-522503. E-Mail [email protected]

9. The Principal Secretary, Municipal Administration and Urban Development, Govt.
of Andhra Pradesh Office at AP Secretariat Complex, Velagapudi, Amaravati,
Andhra Pradesh-522503 Email [email protected].

neveees 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, more particularly one in the nature of writ of Mandamus, declaring the
action of the respondents in not recognizing the Amaravathi as the Capital City for the
State of Andhra Pradesh to be accordance with the Sec. 5, 6 & 94 of the Andhra
Pradesh Reorganization Act, 2014 by Decentralizing and Inclusive Development of all
Regions Act, 2020 (Act 28 of 2020) to be unconstitutional, infringing the fundamental
rights of the writ petitioner and farmers under Articles 14, 19 and 21 and violation of
Articles 174, 248, 253, 266, 275, 293, 295 and 299 of Constitution of India and violation
of Sec. 6(b) and (c) of the General Clauses Act, 1897 and Sec. 8(c) (d) of Andhra
Pradesh General Clauses Act, 1891 and consequently direct the respondents to
continue the Capital City of Andhra Pradesh at Amaravathi, Guntur District;

IA NO: 1 OF 2020

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 suspend all
further proceedings in Decentralizing and inclusive Development of all Regions Act,
2020" (Act 28 of 2020) by recognizing the "Amaravathi" as the Capital City for the State
of Andhra Pradesh, pending disposal of WP(PIL) 235 of 2020, 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 26.03.2021, 29.11.2021,
27.12.2021 & 28.01.2022 made herein and upon hearing the arguments of Smt.Thota
Srilakshmi Advocate for the Petitioner, Sri.N.Harinath, learned Assistant Solicitor
General for Respondent Nos.1 & 2 and of learned Advocate General for the
Respondent Nos.3 to 9.

W.P.(P.I.L.).NO: 236 OF 2020

Between:

1. Dalitha Bahujana Front Society, Bearing Reg No- 117/1992, D.No- 6-5-30,
Arangalpet - 7/3, Guntur, Rep by its Secretary, Melam Bhagya Rao Ph-
9652152959 Email- brmelam and gmail.com Aadhar No- 551854002541

2. Pothula Balakotaiah, S/o Saravaiah, Hindu, Male, aged 53 years, Schedule
Caste, Occ- Editor - Dhee News Weekly, R/o D.No- 10-445/1, DVR Model
Colony, Kanchikacherla Mandal, Kanchikacherla, Krishna District Andhra
Pradesh - 521180 Ph- 9849792124

3. Raayipudi Siva Leelaiah, S/o R. Nagaiah, Hindu, Male, aged 52 years, Schedule
Caste, Occ:Editor - Vaartha Sattha, R/o D.No- 4-14-105, Anjaneyapeta,
Amaravati Road, Guntur. Ph- 8897012358 Aadhar No-

4. Bhukya Tulasi Ram, S/o Chandu Naik, Hindu, Male, aged 34 years, Schedule
Tribe, Oce:Agriculturist, R/o- D.No- 7-140, Velagapudi, Guntur, Andhra Pradesh -
522503 Ph- 9701333858 Aadhar No- 292004882700

5. Turaka Nallaiah, S/o T. Neelambharam, Hindu, Male, aged 48 years, Schedule
Caste, Occ- Agriculturist, R/o D.No- 4-8/1, Velagapudi, Guntur, Andhra Pradesh -
522503 Aadhar No- 878309895978

6. Mendem Paparao, S/o M. Neelambaram, Hindu, Male, aged 64 years, Schedule
Caste, Occ- Agriculturist, R/o D.No- 3-1 40/1, Velagapudi, Guntur, Andhra
Pradesh - 522503 Aadhar No- 917106064059

7. Korra Srinu Nayak, S/o K. Phikala Nayak, Hindu, Male, aged 45 years, Schedule
Tribe, Occ- Agriculturist, R/o D.No- 1-18, Velagapudi, Guntur, Andhra Pradesh -
522503 Aadhar- 895306801881

ale Petitioners
AND

1. The State Of Andhra Pradesh, Rep by its Chief Secretary, Office- AP Secretariat
Complex, Velagapudi, Amaravati, Andhra Pradesh - 522503. Email-
[email protected]

2. The Special Chief Secretary, General Administration Department, The
Government of Andhra Pradesh, Office at AP Secretariat Complex, Velagapudi,
Amaravati, Andhra Pradesh - 522503. Email- [email protected]

3. The Secretary to Government, Legal and Legislative Affairs and Justice, Law
Department, AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh -
522503. Email- [email protected]

4. The Secretary, A.P Legislature Secretariat, Department of Legislative Affairs,
Office at AP Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh -
522503. Email- [email protected]

5. The Principal Secretary, Roads and Buildings Department, The Government of
Andhra Pradesh, Office at AP Secretariat Complex, Velagapudi, Amaravati,
Andhra Pradesh - 522503. Email- [email protected]

6. The Principal Secretary, Finance and Planning Department, The Government of
Andhra Pradesh, Office at AP Secretariat Complex, Velagapudi, Amaravati,
Andhra Pradesh - 522503. Email- [email protected]

7. The Principal Secretary, Municipal Administration and Urban Development, The
Government of Andhra Pradesh, Office at AP Secretariat Complex, Velagapudi,
Amaravati, Andhra Pradesh - 522503. Email- [email protected]

8. Union of India, Rep by its Secretary, Ministry of Home Affairs, Office at Jai Singh
Marg, Hanuman Road Area, Connaught Place, New Delhi, DELHI - 110001

9. The Secretary, Law and Justice Department, Union of India, Room No. 405, A
Wing, 4th Floor Shastri Bhawan, New Delhi - 110001.

10. The Secretary, Niti Aayog, Government of India, Office at Sansad Marg, Sansad
Marg Area, New Delhi, DELHI - 110001

11.Sri Y.S. Jagan Mohan Reddy, S/o Late Y.S. Raja Shekar Reddy, Hon'ble Chief
Minister of Andhra Pradesh, Aged 46 years, R/o 'st Floor, Building - |,
Velagapudi, Email- cm (c) ap.gov.in

12. Sri Uma Reddy Venkateswarlu, S/o Not Known, YSRCP Manifesto Chairman,
Aged 85 years, R/o Plot No- 13, Suryadevara Township, Tadepalli, Guntur
District Andhra Pradesh - 522501

13. Sri Botcha Satyanarayana, S/o Not Known, Minister of Municipal Administration
and Urban Development, Office at Room No. 135, Ground Floor, Building No.2,
Velagapudi Email- [email protected] [email protected]

14. Sri Buggana Rajendranath Reddy, S/o Not Known, Minister of Finance and
Planning, Legislative Affairs, Office at Room No- 212, First Floor, Building No.2,
Velagapudi. Email- [email protected]

15. Sri Peddireddy Ramachandra Reddy, S/o Not Known, Minister for Panchayat Raj
and Rural Development, Mines and Geology, Office at AP Secretariat Complex,
Velagapudi, Amaravati, Andhra Pradesh - 522503.

16.Smt. R.K. Roja Selvamani, W/o R.K. Selvamani, Chairman of APIIC, Aged 47
years, Office at D.No- 10-14-241/5, Mandapam, Revenue Ward No.10, Nagari,
Chittoor District, Andhra Pradesh. Email- rkrojamlangari(agmail.com
[email protected]

17.Sri Alla Rama Krishna Reddy, S/o Not Known, MLA Mangalagiri (Guntur), Aged
51 years, Office At D.No- 1-50, Pathur, Pedakakani, (V and M) Guntur District,
Andhra Pradesh Email- rk1247ysr (c) gmail.com

18. Yuvajana Sramika Rythu Congress Party (YSRCP), Rep by its President, Smt.
Y.S. Vijayamma, W/o Late Y.S. Raja Shekar Reddy, Aged 64 years, Office at
Plot No- 13, Suryadevara Township, Tadepalli, Guntur District, Andhra Pradesh -
522501.

19. Bharatiya Janata Party (BUP), Rep by its President, Sri. J.P. Nadda, S/o
Narayana Lal Nadda, Aged 57 years, Office at 11 Ashoka Road, New Delhi,
DELHI - 110001

20. Telugu Desam Party (TDP), Rep by its President, Sri. Nara Chandra Babu Naidu,
S/o Not Known, Aged 70 years, Office at Telugudesam Party State Office, NTR
Trust Bhavan, Road No- 2, Banjara Hills, Hyderabad - 500034 Email- contact (c)
teludesam.orq Ph- 919478568459.

21.Jana Sena Party (JSP), Rep by its President, Sri. Konidala Pawan Kalyan, S/o
Late K. Venkat Rao, Aged 49 years, Office at Plot No.12, Road No.72, Jubilee
Hills, Near Andhra Bank, Prashasan Nagar, Hyderabad - 500033 Email-
contact(ajanasenaparty.orq Ph- 6304900667.

...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
pass order or direction or writ more particularly in the form of Writ of Mandamus,
declaring that Sec 7 and 8 of AP Decentralization and Inclusive Development of All
Regions Act, 2020 is Ultra Vires of Articles 3,4,14,19,21, 197, 174, Parts IX and IXA,
300-A of Constitution of India R/w 5, 31(2) and 94 of AP State Reorganization Act 2014
and contrary to the legitimate expectations of the farmers who have contributed Acers
34,323 fertile land in Amaravati under Land pooling Scheme and a deliberate and
malicious hoodwinking by the Government of Andhra Pradesh and consequently
declare it as null and void, and consequently strike down Sections 7 and 8 of AP
Decentralization and Inclusive Development of All Regions Act, 2020;

IA NO: 1 OF 2020

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 stay all
further proceedings including shifting or taking steps to shift the offices or Principal
Seats of the Three Wings of State of A.P, the Legislature, Executive & Judiciary,
including Raj Bhavan, Chief Minister's Office, Secretariat, Hon'ble High Court, State

Corporations, Police Department, All Heads of the Departments of the Government of. -

A.P located at and around Amaravati, the State Capital, in furtherance of Sec 7 & 8 of
AP Decentralization and Inclusive Development of All Regions Act, 2020, by
suspending Sec 7 & 8 of AP Decentralization and Inclusive Development of All Regions
Act, 2020, pending disposal of the Writ Petition (PIL) 236 of 2020, 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 27.12.2021 & 28.01.2022
made herein and upon hearing the arguments of SRILG RONALD RAJU Advocate for
the Petitioners, learned Advocate General for Respondent Nos.1 to 7 and of
Sri.N.Harinath, learned Assistant Solicitor General for Respondent No.8 to 10.

WRIT PETITION NO: 933 OF 2020

Between:
Amaravati Rajadhani Sameekarana Raithu Samkaya, Rep by its Authorised Signatory,
AbburiVenkataRamakrishnaChowdary Having its office at D.No 4-204/1, Yadav Bazaar,
Neerukonda Village, Mangalagiri Mandal Guntur District
Petitioners
AND

1. The State of Andhra Pradesh, Rep. by its Chief Secretary, General
Administration Department Velagapudi, Guntur District

2. The State of Andhra Pradesh, Rep. by its Principal Secretary, Municipal
Administration and Urban Development Authority Velagapudi, Guntur District

3. The Andhra Pradesh Capital Regional Development Authority, Rep. by its
Commissioner, Vijayawada, Krishna District

4. The High Power Committee, Constituted vide G.O.Ms.No 159, dated 29.12.2019,
Rep by Chief Secretary - Member Convenor Velagapudi, Guntur District

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 of Mandamus, or any other writ, Order or Direction in the nature of a Writ of
Mandamus, forbearing the 1st Respondent from taking any decision or action in
furtherance of the G.O.Ms.No.159, dated 29.12.2019, of General Administration
(CABINET.I) Department, Government of Andhra Pradesh, without providing the
affected farmers a reasonable time to submit their Objections/ Grievances/ Suggestions,
after being provided with copies (in vernacular language as well as in English) of the
Report of the Expert Committee, constituted under G.O.Rt.No.585 MA & UD
Department, Dt.13.09.2019, and the report of the Boston Consultancy Group, referred
to in G.O.Ms.No.159, dated 29.12.2019, of General Administration (CABINET.1)
Department, Government of Andhra Pradesh, and consequentially to direct the
Respondents to hear and consider the Objections/ Grievances/ Suggestions submitted
by the farmers;

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to grant an
order of injunction for bearing the 4th Respondent from finalizing or submitting its report,
as per the GO Ms No 159, dated 29.12.2019, of General Administration (CABINET.|)
Department, Government of Andhra Pradesh, pending disposal of Writ Petition No.933
of 2020, 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 Order of the High Court, dated 27-02-2020, 27.08.2020,
26.03.2021, 29.11.2021, 27.12.2021 & 28.01.2022 made herein and upon hearing the
arguments of SRI.T.V.P.SAI VIHARI Advocate for the petitioner, learned Government
Pleader for General Administration for Respondent No.1, learned Government Pleader
for Municipal Administration and Urban Development for Respondent No.2.

WRIT PETITION NO: 9528 OF 2020

Between:
Pakalapati Raghuvarma, S/o Pakalapati Raghunadharaju

Petitioner
AND

1. The Andhra Pradesh Legislative Council, Represented by its Secretary,
Velagapudi, Amaravati, Guntur District.

The Chairman, The Andhra Pradesh Legislative Council, Velagapudi, Amaravati,
Guntur District.

Sri Mohammed Ahmed Shariff, Chairman, The Andhra Pradesh Legislative
Council, Velagapudi, Amaravati, Guntur District.

Sri Nara Chandra Babu Naidu, S/o N.Khajura Naidu Age 70 years President,
Telugu Desam Party NTR Bhavan, Road No. 2, Banjara Hills, Hyderabad -- 34
Sri Nara Lokesh Babu, S/o Nara Chandra Babu Naidu Age 37 years Member,
Legislative Council, Andhra Pradesh, NTR Bhavan, Road No. 2, Banjara Hills,
Hyderabad - 34

a F YS DN

...Respondents

declaring the Ruling of the 2nd Respondent, dated 22.01.2020 invoking the
discretionary powers under Rule 154 of the Rules of Procedure and Conduct of
Business in the Andhra Pradesh Legislative Council and referring the two Bills vis-a-vis
the Andhra Pradesh Decentralization and Inclusive Development of All Regions Bill,
2020 and The Andhra Pradesh Capital Region Development Authority Bill, 2020 to the
Select Committee as being arbitrary, illegal, unconstitutional, null and void, malafide,
ultravires, apart from being violative of Principles of Natural Justice and set aside the
same;

IA_NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to call for the
entire record of the minutes along with video Footage of the proceedings of legislative
council from the 1st Respondent for perusal of this Hon'ble Court, pending disposal of
Writ Petition No.9528 of 2020, on the file of the High Court.

IA_NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the Ruling of the 2nd Respondent, dated 22.01.2020 in invoking the discretionary
powers under Rule 154 of the Rules of Procedure and Conduct of Business in the
Andhra Pradesh Legislative Council and referring the two Bills vis-a-vis the Andhra
Pradesh Decentralization and Inclusive Development of All Regions Bill, 2020 and The
Andhra Pradesh Capital Region Development Authority Bill, 2020 to the Select
Committee, pending disposal of Writ Petition No.9528 of 2020, on the file of the High
Court.

WRIT PETITION NO: 13521 OF 2020

Between:

1. Sanam Veeraiah, S/o. Samson, aged about 47 years, R/o. Anantavaram Village,
Thallur Mandal, Guntur District.

2. Movva Seshagiri Rao, S/o. Perumallu, aged about 50 years, R/o. Anantavaram
village, Thullur Mandal, Guntur District.

3. P.V.S.S. Sarma, S/o. late P. Somasekhara Sarma, aged about 48 years,
Occupation Advocate Clerk, R/o. Vakkalanka Village, Ambajipeta Mandal, East
Godavari District.

...Petitioners

AND

1. The State of Andhra Pradesh, rep. by Secretary, Law and Legislative Affairs,
Secretariat, Velagapudi, Amaravathi, Guntur District.
2. The State of Andhra Pradesh, rep. by Secretary, General Administration
Department, Secretariat, Velagapudi, Amaravathi, Guntur District.
3. The Union of India, rep. by its Under Secretary, Ministry of Law and Justice,
Jaisalmer House, 26, Mansingh Road, New Delhi.
...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 of Mandamus or any other appropriate writ declaring that the State Act .
No.28 of 2020, dated 31.07.2020 captioned as The Andhra Pradesh Decentralization
and Inclusive Development of All Regions Act, 2020 is unconstitutional, beyond the
legislative competence of the State and arbitrary and direct the. respondents to give
effect to the provisions of the said Act in any manner whatsoever and grant such other
relief as it deems fit in the circumstances of the case.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation and effect of the State Act No.28 of 2020, dated 31.07.2020 captioned as
"The Andhra Pradesh Decentralization and Inclusive Development of All Regions Act,
2020", pending disposal of Writ Petition No.13521 of 2020, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit filed in
support thereof upon hearing and the order of the High Court, dated 26.03.2021,
29.11.2021, 27.12.2021 & 28.01.2022 made herein and upon hearing the arguments of
M/S Bharadwaj Associates, Advocate for the Petitioner, Sri Rakesh Dwivedi, learned
senior counsel / Advocate General / for the State to the Respondent Nos.1 & 2, and Sri
Harinath, learned Assistant Solicitor General for Respondent No.3.

W.P.NO.13665 OF 2020

Between:

1. Anumoulu) Krishna Kumari, A.Satyanarayana, H.No.2-92, Lingayapalem,
Raypudi, Guntur, Andhra Pradesh -522237

2. Anumoulu Ram Prasad, S/o. Rajagopalrao, H:No.2-98c, Lingayapalem, Raypudi,
Guntur, Andhra Pradesh -522237

3. Puvvada Surendrababu, S/o. Rosaiah, H.No- 6-133, Main road Thulluru, Guntur,
Andhra Pradesh 522237

4. Jujala Padmaja, S/o. Chalapathirao, 1-117, Uddandrayunipalem, Velagapudi,
Guntur Andhra Pradesh-522503

5. Anumolu Apparao, S/o. A. Krishnaiah, 7-52/26, Kajaguda x Road, Church Road,
Rayadargam, Prashanthi Hills, Rayadargam, Golconda, Hyderabad 500008

Petitioners

1. The State of Andhra Pradesh, Rep. by its Chief Secretary Building-|, 1st floor,
Secretariat, Velagapudi, Amaravati, A.P.
2. The Amaravati Metropolitan Region Development Authority, Karl Marx Road,
Lenin Centre, Arandalpet, Governorpeta, Vijayawada.
3. The Union of India, Through the Ministry of Housing and Urban Affairs, North
Block, New Delhi India- 110001. .
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 pleased to issue an
appropriate order or direction in the nature of a writ of mandamus or any other writ

a. declaring the action of the Government of Andhra Pradesh in passing Andhra
Pradesh Capital Region Development Authority Repeal Act, 2020 and the Andhra
Pradesh Decentralisation and Inclusive Development of All Regions Act, 2020 by
expressly and impliedly repealing the Andhra Pradesh Capital Region Development
Authority Act, 2014 and thereby invalidating/diluting the rights accrued to the petitioners
as being arbitrary, illegal and violative of Articles 3, 4, 14, 19, 21, 197, Part IX and IXA
and 300-A of the Constitution of India as well as violative of A.P. State Reorganisation
Act, 2014 and consequently set aside the same and

b. direct the Respondents to implement the Master Plan as notified on 23.06.2016
under Section 39 of the Andhra Pradesh Capital Region Development Authority Act,
2014 including by constructing the necessary buildings and housing the offices of the 3

civic wings of the State Government including the Executive, Judiciary and Legislature
in Amaravati.

IA NO: 1 OF 2020

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 Respondents to forthwith forbear from shifting any of the offices of the Legislature,

Executive and Judiciary, including but not limited to the Raj Bhavan, Chief Ministers
Camp Office, offices of the Secretariat, Heads of Departments of the Government,
Police Department, State Corporations, State Government Offices, from their current
locations in and around Amaravati, pending disposal of WP 13665 of 2020, on the file of
~ the High Court.

IA NO: 2 OF 2020

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 suspend
the operation of the Andhra Pradesh Capital Region Development Authority Repal Act
2020 and the Andhra Pradesh Decentralisation And Inclusive Developement of All
Regions Act, 2020, pending disposal of WP 13665 of 2020, 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 26.03.2021, 29.11.2021,
27.12.2021 & 28.01.2022 made herein and upon hearing the arguments of Ms.Avanija
Inuganti Advocate for the petitioners, learned Advocate General for Respondent No.1,
Sri N.Harinath, learned Assistant Solicitor General for Respondent No.3.

WRIT PETITION NO: 13887 OF 2020

Between:
1. Pollu Narasaiah, S/o Venkataiah, Age. 66, R/o. H.No. 2-93, Nekkaliu Village,
Tulluru Mandal, Guntur District.
2. Ramaneni Sthanaka Babu, S/o Brahmaiah, Age. 45, R/o 3-50, Nekkallu Village,
Tulluru Mandal, Guntur District.
...Petitioners
AND

1. The State Of AP, Rep by its Chief Secretary, A.P Secretariat at Velagapudi,
Amaravathi, Guntur District

2. The State of Andhra Pradesh, Rep by its Principal Secretary, Law Legislature
and Legal Affairs Dept, A.P Secretariat at Velagapudi, Amaravathi, Guntur
District.

3. The State of Andhra Pradesh, Rep by its Principal Secretary, Genral
Administration Department, A.P Secretariat at Velagapudi, Amaravathi, Guntur
District.

4. The Union of India, Rep by its Secretary, Home Department, North Block, New
Delhi. .

5. The Amaravathi Metropolitan Regional Development Authority, Rep by its
Metropolitican Commissioner, Karl Marx Road, Vijayawada.

...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 an appropriate Writ, order or direction mostly one which is in the nature of a Writ
of mandamus, declaring the Act No. 27 of 2020, dated 31-07-2020 called as Andhra
Pradesh Capital Region Development Authority Repeal Act, 2020 and Act No. 28 of
2020, dated 31-07-2020 called as The Andhra Pradesh Decentralization and Inclusive
Development of All Regions Act, 2020 as unconstitutional, ultra vires, unjustified,
unreasonable, unfair, bad in law and unsustainable and set aside the aforesaid Acts.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation of Act No. 27 of 2020, dated 31-07-2020 called as "Andhra Pradesh
Capital Region Development Authority Repeal Act, 2020" and Act No. 28 of 2020, dated
31-07-2020 called as "The Andhra Pradesh Decentralization and Inclusive Development
of All Regions Act, 2020", pending disposal of Writ Petition No.13887 of 2020, 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 27.08.2020, 26.03.2021,
29.11.2021, 27.12.2021 & 28.01.2022 made herein upon hearing the arguments of M/s.
Sodum Anvesha Advocate for the Petitioners, Sri Rakesh Dwivedi, learned senior
counsel / Advocate General to the Respondents / for the State for Respondent Nos.1 to
3, Sri N.Harinath, learned Assistant Solicitor General Respondent No 4, Sri Kasa
Jaganmohan Reddy, Standing Counsel for CRDA for Respondent No.5.

WRIT PETITION NO: 14003 OF 2020

Between:

1. Indurthi Prakasha Rao, S/o. Hanumanthu, Age. 59, R/o. D. No. 2-152, Nelapadu
Village, Thullur Mandal, Guntur Dist., Andhra Pradesh -522237. Aadhar No. 9049
5346 7022

2. Gujjarlapudi Ramadevi, W/o. Chalapathi Rao, Age. 53, R/o. D. No. 1-106,
Nelapadu Village, Thulluru Mandal, Guntur Dist., Andhra Pradesh-522237.
Aadhar No. 4899 4104 7051

3. Gudipudi Babu Rao, S/o. Prasad, Age. 50, R/o. D. No. 2-108, Nelapadu Village,
Thullur Mandal, Guntur Dist., Andhra Pradesh - 522237. Aadhar No. 6697 7522
8046

4. Akkineni Nagababu, S/o. Venkateswara Rao, Age. 35, R/o. D. No. 1-18,
Nelapadu Village, Thullur Mandal, Guntur Dist., Andhra Pradesh-522237. Aadhar
No. 9888 6609 8649

.. .Petitioners
AND

1. The State Of AP, Rep. by its Chief Secretary, Building-l, 1st floor, Secretariat,
Velagapudi, Amaravati, A.P.

2. The State of Andhra Pradesh, Through the Principal Secretary, Municipal
Administration Department, A.P. Secretariat, Velagapudi, Amaravati, Guntur
District

3. The State of Andhra Pradesh, Through the Principal Secretary, Revenue
Department, A.P. Secretariat, Velagapudi, Amaravati, Guntur District.

4. Director General of Police, A.P. Police Head Quarters, Mangalagiri Village and
Mandal, Guntur District.

9. Amaravati Metropolitan Region Development Authority, Karl Marx Road, Lenin
Centre, Arandalpet, Governorpeta, Vijayawada

6. The Chairman, State Level Environment Impact Assessment Authority (SEIAA),
A.P., APPCB, Door No.33-26-14, D/2, Near Sunrise Hospital, Pushpa Hotel
Centre, Chalamavari Street, Kasturibaipet, Vijayawada

7. The Union of India, Through the Ministry of Housing and Urban Affairs, North
Block, New Delhi India- 110001.

8. The Union of India, Through the Ministry of Environment and Forest, North Block,
New Delhi India- 110001.

9. The Union of india, Through the Ministry of Home Affairs, North Block, New Delhi
India- 110001.

.. Respondents

a. declaring the Andhra Pradesh Capital Region Development Authority Repeal
Act, 2020 as being arbitrary, illegal and ultra vires to Articles 3, 4, 14, 19, 21, 197, and
300-A of the Constitution of India as well as violative of A.P. State Reorganisation Act,
2014 and consequently set aside the same:

b. declaring the Andhra Pradesh Decentralisation and Inclusive Development of
All Regions Act, 2020 as being arbitrary, illegal and ultra vires to Articles 3, 4, 14, 19,
21, 197 and 300-A of the Constitution of India as well as violative of A.P. State
Reorganisation Act, 2014 and consequently set aside the same;

c. direct the Respondents to implement the Master Plan as notified on
23.06.2016 under Section 39 of the Andhra Pradesh Capital Region Development
Authority Act, 2014 including construction of necessary buildings and housing the
offices of the 3 civic wings of the State Government including the Executive, Judiciary
and Legislature in Amaravati; and

d. declare the actions of the Secretary of the Andhra Pradesh Legislative Council
in failing to obey the directions of the Chairman of the Legislative Council and failing to
constitute the Select Committee' as illegal, arbitrary, violative of Article 197 and 187 of
the Constitution of India as well as the Rules of Procedure and Conduct of Business in
the Andhra Pradesh Legislative Council; and

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
Respondents to forthwith forbear from Shifting any of the offices of the Legislature,
Executive and Judiciary, including but not limited to the Raj Bhavan, Chief Ministers
Camp Office, offices of the Secretariat, Heads of Department of the Government, Police
Department, State Corporations, State Government Offices, from their current locations
in and around Amaravathi, pending disposal of Writ Petition No.14003 of 2020, on the
file of the High Court.

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents not to create any third party rights with respect to the lands in Amaravathi
including transferring/allocating the land to any private person/entry, any Government
department/organization or pleading the land as security, pending disposal of Writ
Petition No.14003 of 2020, on the file of the High Court.

IA_NO: 3 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct
Respondent No.1 not to make any changes to the Master Plan/Zoning Regulations
declared funder Andhra Pradesh Capital Region Development Authority Act, 2014
including changing the nature of lands in Amaravathi and, pending disposal of Writ
Petition No.14003 of 2020, on the file of the High Court.

IA NO: 4 OF 2020

- Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to restrain
the Respondents from taking any steps pursuant to the Andhra Pradesh Capital Region
Development Authority Repeal Act, 2020 and the Andhra Pradesh Decentralization and
inclusive Development of All Regions Act, 2020, pending disposal of Writ Petition
No.14003 of 2020, on the file of the High Court.

IA NO: 5 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation and effect of GOMS No.155, dated 01.08.2020, Municipal Administration
and Urban Development (CRDA.2) Department issued by Respondent No.1, pending
disposal of Writ Petition No.14003 of 2020, on the file of the High Court.

IA_NO: 6 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation and effect of the Andhra Pradesh Capital Region Development Authority
Repeal Act, 2020, pending disposal of Writ Petition No.14003 of 2020, on the file of the
High Court.

IA NO: 7 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation and effect of the Andhra Pradesh Decentralization and Inclusive
Development of all Regions Act, 2020, pending disposal of Writ Petition No.14003 of
2020, on the file of the High Court.

IA NO: 8 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to suspend
the operation and effect of the order bearing Rc. NO. 1203/G2/2016, dated 31.07.2020
issued by Respondent No.4, pending disposal of Writ Petition No.14003 of 2020, 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 27.08.2020, 26.03.2021,
29.11.2021, 27.12.2021 & 28.01.2022 made herein upon hearing the arguments of M/s.
Avanija Inuganti Advocate for the Petitioners, Sri Rakesh Dwivedi, learned senior
counsel / Advocate General to the Respondents / for the State for Respondent Nos.1 to
6, Sri N.Harinath, learned Assistant Solicitor General for Respondent Nos.7 to 9.

WRIT PETITION NO: 14996 OF 2020
Between:

Gopidesi Samba Siva Rao, S/o. Bulli Kotaiah, aged 67 years , R/o.1-4, Kuragallu,
Mangalagiri, T.B. Sanitorium, Guntur District, Andhra Pradesh-522503

Petitioner
AND

1. The State of Andhra Pradesh, Represented by its Chief Secretary, Office at. AP
Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503

2. The State of Andhra Pradesh, rep by its Principal Secretary, Department of
Municipal Administration and Urban Development, Office at. AP Secretariat
Complex, Velagapudi, Amaravati, Andhra Pradesh-522503

3. The State of Andhra Pradesh, rep by its Principal Secretary, Department of
Finance, Secretariat Complex, Velagapudi, Amaravati, Andhra Pradesh-522503

4. The Union of India, Through Secretary, Ministry of Home Affairs, North Block,
New Delhi-110001

Respondents

a) To declare that An Act to Repeal the Andhra Pradesh Capital Region
Development Authority Act, 2014 and to Provide for matters connected therewith or
incidental thereto(Act no 27 of 2020) and An Act to Provide for Decentralization of
Governance and Inclusive Development of all the Regions of the State of Andhra

Pradesh and for Providing for Establishment of Zonal Planning and Development
Boards apart from Provisions for the Seats of Governance in Different Regions of the
State and for Matters ancillary thereto(Act No 28 of 2020) as illegal, arbitrary and
unconstitutional, and

b) To quash the GO Rt No. 585, dated 13.09.2019, GO Rt No. 659, dated
09.10.2019 and GOMs No. 159, dated 29.12.2019 issued by the State of AP and since
they were without the authorities of law i.e. they were made prior to the repeal of the
Andhra Pradesh Capital Region Development Act 2014 (which was made on 31.7.2020)
and were of no effect and the recommendation must thereto were also of no effect, and

C) that it may be declared by Order and directions of this Hon'ble Court under Article
226 of the Constitution of India that the areas between Vijayawada and Guntur Districts
on the Krishna River Bank (as per GO 254, dated 30.12.2014) is the Capital City of the
State of Andhra Pradesh and that the Capital City is named "Amarvati" (as per GOM
No.97 of 23.4.2015), and

d) that it may be declared by an Order and directions of this Hon'ble Court under
Article 226 of the Constitution of India that the High Court for State of Andhra Pradesh
under Article 214 of Constitution of India has been from 01.01.2019 and will continue to
be for the State of Andhra Pradesh with the principal seat of such High Court at
Amaravati in the State of Andhra Pradesh as per the President Order, dated 26.12.2018
(passed in exercise) of powers conferred under Section 30(1)(a) and Section 31(1) and
(2) of the Parliament's Andhra Pradesh Reorganisation Act, 2014) pursuant to the
direction of this Honourable Court in Judgment and Order, dated 29.10.2018 in UOI v.
Dhanyopal and Others - SLP (D) No. 29890 of 2018),

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to stay
the operation of the Two (2) Acts viz., "An Act to Repeal the Andhra Pradesh Capital
Region Development Authority Act, 2014 and to Provide for matters connected
therewith or incidental thereto" and 'An Act to Provide for Decentralization of
Governance and Inclusive Development of all the Regions of the State of Andhra
Pradesh and for Providing for Establishment of Zonal Planning and Development
Boards apart from Provisions for the Seats of Governance in Different Regions of the
State and for Matters ancillary thereto", in the interest of justice, pending disposal of the
Writ Petition No.14996 of 2020, 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 26.03.2021, 29.11.2021,
27.12.2021 & 28.01.2022 made herein and upon hearing the arguments of
SRI.P.V.N.KIRAN KUMAR Advocate for the petitioner, Sri Rakesh Dwivedi, learned
senior counsel / Advocate General to the Respondents / for the State for Respondent
No.1 to 3 and of Sri.N.Harinath, learned Assistant Solicitor General for Respondent
No.4, the Court made the following.

COMMON ORDER:

(Through virtual mode) Heard Mr. S.Sriram, learned Advocate General, Mr.S.Niranjan Reddy, Mr.S.S.Prasad, Mr.Ravi Shankar Jandhyala, Mr.Unnam Muralidhar Rao, learned Senior Counsel, Mr.P.B.Suresh, learned counsel and Mr.N.Harinath, learned Assistant Solciitor General of India.

Post these matters on 04.02.2022 for further hearing. petitions, shall continue till the next date of hearing. To, =

48. 88 The interim reliefs, which were allowed on 29.11.2021 in this batch of writ Sd/- M. NAVEEN CHANDRA ,---

ASSISTANT REGISTRAR ITTRUE COPY! scenos fhe wr AWTS TAINED NEU TNKATCO The Registrar (Judicial), High Court of A.P., Amaravati. The Secretary, Minister of Civil Aviation, Rajiv Gandhi Bhavan, Safdarjung Airport, New Delhi - 110 003.

The Chairman,Airport Authority of India, 354, 'B' Block, Rajiv Gandhi Bhawan, Safdarjung Airport, New Delhi- 110001. The Airport Director, Airports Authority of India, Vijayawada Airport, Gannavaram-521102, Krishna District, Andhra Pr adesh One CC to SRI.S.S.PRASAD Advocate [OPUC] One CC to Sri.Sai Sanjay Suraneni, Senior Advocate [OPUC] One CC to Sri. Unnam Sravan Kumar Advocate [OPUC] One CC to Sri. Unnam Muralidhar Rao Advocate [OPUC] One CC to Sri.Karumanchi Indraneel Babu Advocate [OPUC] . One CC to Sri.Subbarao Korrapati Advocate [OPUC] . One CC to Sri.D.S.N.V.Prasad Babu Advocate [OPUC] . One CC to Sri.Maillikarjuna Rao Advocate [OPUC] . One CC to Sri.G.V.R.Choudary Advocate [OPUC] . One CC to Sri.P. Vasu Sekhar Advocate [OPUC] . One CC to Sri.Prabhunath Vasireddy Advocate [OPUC] . One CC to Sri.Srinivasa Rao Narra Advocate [OPUC] . One CC to Sri.Kishore Babu Manne Advocate [OPUC] . One CC to Sri.Chalasani Ajay Kumar Advocate [OPUC] . One CC to Sri.Y. Surya Prasad Advocate [OPUC] . One CC to Sri.K.M. Krishna Reddy Advocate [OPUC] . One CC to Sri.Y. Shiva Santosh Kumar Advocate [OPUC] . One CC to Sri.Sunkara Rajendra Prasad Advocate [OPUC] . One CC to Sri.M.Kishore Para Advocate [OPUC] . One CC to Sri.Ravi Shankar Jandhyala Advocate [OPUC] . One CC to Sri.M.Lakshmi Narayana Advocate [OPUC] . One CC to Ms.S.Pranathi Advocate [OPUC] . One CC to Sri.Balaji Medamalli Advocate [OPUC] . One CC to Sri.C.V.R.Rudra Prasad Advocate (OPUC) . One CC to Sri.Srinivasa Rao Narra Advocate [OPUC] . One CC to Smt.Nimmagadda Revathi, Advocate (OPUC) . One CC to Sri.P.V.Krishnaiah Advocate (OPUC) . One CC to Sri.K.S.Murthy Advocate (OPUC) . One CC to Sri.T.V.P.Sai Vihari, Advocate(OPUC) . One CC to Sri Ponnekanti Mallikarjuna Rao, Advocate (OPUC)

- One CC to Sri Yelamanchili Shiva Santosh Kumar Advocate (OPUC) . One CC to Sri Taddi Nageswara Rao Advocate (OPUC) . One CC to Sri Vivek Chandra Sekhar S Advocate (OPUC) . One CC to Sri Y.Surya Prasad, Advocate (OPUC) . One CC to Ms.Sodum Anvesha, Advocate (OPUC) . One CC to SRILUNNAM ABHISHEK SINGHVI, ADVOCATE (OPUC) . One CC to M/s. Avanija Inuganti Advocate (OPUC) . One CC to Sri.Nagaraju Naguru Advocate [OPUC] . One CC to Sri.P.A.K.Kishore Advocate [OPUC] . One CC to Sri.S.Sriram, Advocate General, High Court of A.P. f[OPUC] . One CC to Sri.Ponnavolu Sudhakara Reddy, Additional Advocate General, High Court of A.P. [OPUC] . One CC to Sri.N.Harinath, Assistant Solicitor General, High Court Of A.P. (OPUC) . One CC to Sri.T.Surya Karan Reddy, Additional Solicitor General, High Court of A.P. (OPUC) One CC to SRI.Josyula Bhaskara Rao, Standing Counsel for Central Government. (OPUC) 89

49. Two CC to GP for Roads & Buildings, High Court of Andhra Pradesh (OUT)

50. Two CC to GP for Environment, High Court of Andhra Pradesh (OUT)

51. Two CC to GP for General Administration, High Court of Andhra Pradesh (OUT)

52. Two CC to GP for Municipal Administration, High Court of Andhra Pradesh (OUT)

53. Two CC to GP for Finance & Planning, High Court of Andhra Pradesh (OUT)

54. Two CC to GP for Social Welfare, High Court of Andhra Pradesh (OUT).

55. Two CC to GP for B.C, .Welfare, High Court of Andhra Pradesh (OUT)

56. Two CC to GP for Irrigation, High Court of Andhra Pradesh (OUT)

57. Two CC to GP for Panchayat Raj & Rural Development, High Court of Andhra Pradesh (OUT)

58. Two CC to GP for Law, High Court of Andhra Pradesh (OUT)

59. Two CC to GP for Revenue, High Court of Andhra Pradesh (OUT)

60. Two CC to GP for Forest, High Court of Andhra Pradesh (OUT)

61. Two CC to GP for Home, High Court of Andhra Pradesh (OUT)

62. The Section Officer, Division Bench, High Court of Andhra Pradesh.

63. The Section Officer, Posting Section, High Court of Andhra Pradesh

64. Two CC to GP for THE ADVOCATE GENERAL, High Court of Andhra Pradesh (OUT).

65. One CC to SRI.P.V.N.KIRAN KUMAR, Advocate (OPPUC)

66. One CC to Sri.B.Nalin Kumar, Advocate (OPUC)

67. One CC to Sri.V.V.Laxmi Narayana, Advocate (OPUC)

68. One CC to M/s.Bharadwaj Associates, Advocate (OPUC)

69. One C to Sri.Kasa Jagan Mohan Reddy, Standing Counsel (OPUC)

70. Three spare copies. > SRL 90 HIGH COURT HCJ, MSMJ & DVSSJ DATED:02/02/2022 NOTE: POST THESE MATTERS ON 04.02.2022 4 ORDER W.P.Nos. 13203, 13204, 13205 of 2020, W.P.(PIL.).No.179 of 2019, W.P.(PIL.) Nos.7, 8, 24, 40, 102, 121, 177, 185, 200, 201, 208, 209, 213, 215, 217, 230, 239, 253 and 256 of 2020; W.P.Nos. 925, 932, 1207, 1388, 4004, 5057, 8472, 9154, 10700, 13206, 13645, 13666, 13919, 13925, 13966, 13983, 14053, 14054, 14282, 14338, 14768, 14897, 15035, 15094, 15097, 16514, 16634, 16830, 16840 & 22499 of 2020, W.P.(PIL.).No.153, 184, 235, 236 of 2020 and W.P.Nos.933, 9528, 13521, 13665, 13887, 14003 and 14996 of 2020.

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Andhra Pradesh High Court - Amravati