Andhra Pradesh High Court - Amravati
Gottipati Murali Mohan vs The State Of Andhra Pradesh on 3 February, 2021
Bench: D.V.S.S.Somayajulu
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
WEDNESDAY, THE THIRD DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE D.V.S.S.SOMAYAJULU
WRIT PETITION NO: 24396 OF 2020
Between:
a
Gottipati Murali Mohan, S/o Venkateswarao Chowdary
Petitioner
AND
1. The state of Andhra Pradesh, represented by its Pri. Secretary Panchayat Raj
Department, Secretariat, Velagapudi, Amaravati, Andhra Pradesh
The District Collector, Krishna District at Machilipatnam
The Chief Executive officer, District Panchayat Officer, Panchayat Raj, Zilla Praja
Parishad, Krishna District, Machilipatnam
4. The Mandal Parishad Development Officer, Mandal Praja Parishad, Vijayawada
Rural Mandal, Krishna District
5. Enikepadu Grampanchayat, representary its Secretary/Executive Officer,
Gramasachivalayam, Vijayawada Rural Mandat, Krishna District.
Respondents
oN
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 2 to 5 in seeking to construct Grama
Sachivalayam/Secretariat, Rythu Bharosa Center, Wellness Center in the open space in
an extent of 1273.61 square yards earmarked on the south of and abutting plot no.52 In
approved layout L.P.No.37/2006/VJA of VGTM (Vijyawada, Guntur, Tenali, Mangalagl|ri
Urban Development Authority) in R.S,No179/1 (P), 3 (P), 180/3 (P), 4, 181/1 (P) 2, 3, 4
(P) of Enikepadu Village, Vijayawada Rural Mandal, Krishna District of petitioner's
layout as the same is arbitrary, illegal and without Jurisdiction besides violative of Article
14 and 21 of the Constitution of India besides being contrary to the Judgment In WP
No.1093/2020 dt.01-05-2020 and another Judgment reported in 1997 (6) ALD P-277 of
the Hontle High Court of Andhra Pradesh and consequently direct the respondents not
to construct any structures including Grama Sachivalayam/Village Secretariat in open
space mentioned above.
IA NO: 1 OF 2020
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in W.P., the High Court may be pleased to stay the construction of
Grama Sachivalayam/Secretariat, Rythu Bandhu Center, Wellness Center proposed in
the open space in an extent of 1273.61 square yards on the south of and abutting plot
no.52 earmrked in approved layout L.P.No.37/2006/VJA of VGTM (Vijyawada, Guntur,
Tenali, Mangalagiri Urban DEvelopment Authority) in R.S.No179/1 (P), 3 (P), 180/3 (P),
4, 181/1 (P) 2, 3, 4 (P) of Enikepadu Village, Vijayawada Rural Mandal, Krishna District
of petitioner's lay out, pending disposal of WP No. 24396 of 2020, on the file of the High
Court.
The petition coming on for hearing, upon perusing the petition and affidavit filed
herein and Order of High Court dated 23-12-2020 made herein and upon hearing the
arguments of Sri P Prabhakar Rao Advocate for the Petitioner, and Sri K. Koti Reddy,
Standing Counsel for the Respondents, the Court made the following
ORDER
List on 03-03-2021.
Interim Order granted earlier is extended till then.
Sd/-K.TataRao
ASSISTANT REGISTRAR
ITTRUE COPY// _ SECTION OFFICER
For
To,
--_
. One CC to SRI. P PRABHAKAR RAO Advocate [OPUC]
2. Two CCs to GP FOR PANCHAYAT RAJ RURAL DEV "High Court Of Andhra
Pradesh. [OUT]
One CC to Sri |. Koti Reddy, Standing Counsel (OPUC)
One spare copy
Rw
Skm
HIGH COURT
DVSS,J
DATED: 03-02-2021
NOTE: LIST ON 03-03-2021
ORDER
WP.No.24396 of 2020
EXTENSION OF INTERIM ORDER
