Andhra Pradesh High Court - Amravati
G. Anitha, vs The State Of Andhra Pradesh on 30 October, 2025
Author: B Krishna Mohan
Bench: B Krishna Mohan
APHC010183102020
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3233]
(Special Original Jurisdiction)
THURSDAY,THE THIRTIETH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
WRIT PETITION NO: 11724/2020
Between:
1. PELLURL SRIDEVI,, W/O. P NARSINGRAO, HINDU, FEMALE, AGED
62 YEARS, 403, IV FLOOR, JAYA RESIDENCY, NOWROJL ROAD,
VISAKHAPATNAM.
2. LAKKAVARPU VENKATA LAKSHMAMMA, W/O LATE L.V RAMANA,
HINDU, FEMALE, AGED 60 YEARS, 7-6-846/149, RAJEEV GANDHI
NAGAR, 10TH LINE, GUNTUR.
3. JETTY RAMALAKSHAMMA, W/O. J KRISHNAMURTHY, HINDU,
FEMALE, AGED 70 YEARS, 20-3/1-95, RK NIVAS, SF-1, NEW
AYODHYA NAGAR, I LINE, VIJAYAWADA-520003.
4. POLUDASU VASUMATHI, W/O. P SUBBARAYUDU, HINDU,
FEMALE, AGED 70 YEARS, 2-3-96/1, ROAD NO.7, NAGOLE CO-
OPERATIVE BANK.COLONY, NAGOLE, HYDERABAD-500068.
5. BANDI JHANSI RANI, W/O DR K V RAO, HINDU, FEMALE, AGED 59
YEARS, 401, ESCHOL APARTMENT, Z P JUNCTION,
VISAKHAPATNAM.
6. BYSANI RAMAKISHORE, S/0 BYSANINARASIMHULU, HINDU,
MALE, AGED ABOUT 65 YEARS 18-6-20, VIJAYA RAGHAVA
MANSION, SARVAVARI STREET, KEDARESWARPET
VIJAYAWADA-520003.
7. ATMAKURI VENKATALAKSHMI, W/O.A.SUBADRACHARYULU,
HINDU, FEMALE, AGED 70 YEARS, 5-2-127/2/202,
SAISIVANILAYAM, TIRUMALA NAGAR, MOULA ALI HYDERABAD-
2
500040.
8. BANDI SHOBHA, W/O MR BANDI SHANKAR RAO, HINDU, FEMALE,
AGED 60 YEARS, VISAKHAPATNAM.
9. JAGARLAMUDI KISHORE, S/0 J SAMBASIVARAO, HINDU, MALE,
AGED ABOUT 55 YEARS 3-28-41/A, GMC NO.24, III LINE,
BRUNDAVAN GARDENS, GUNTUR-522007.
10. SADINENI SAVITHRI, W/O SRI ANJANEYULU, HINDU, FEMALE,
AGED 59 YEARS, 3-28-41/1, BRINDAVAN GARDENS, GUNTUR-
522006.
11. BANDI SARADA DEVI, C/O SRI K PATTAVARDHANRAO, HINDU,
FEMALE, AGED 61 YEARS, 2-14-159/B SECOND LINE, RAVINDRA
NAGAR, GUNTUR-522006.
12. KANTHETI SITARAMA LAKSHMI, W/O.K SEKHARARAO, .HINDU,
FEMALE, AGED 65 YEARS, 24-11-6, BRAHMANA BAZAR, 28TH
WARD, PONNUR GUNTUR-522124.
13. B SALLEELA, W/O MR D MOHAN RAONALANDA NAGAR HINDU,
FEMALE, AGED 65 YEARS, GUNTUR
14. K BHUVANESWARI, W/O MR NARAYANA PRASAD HINDU,
FEMALE, AGED 65 YEARS, FLATNO.1, DIVYA APARTMENTS
SEVENTH BRIE, BRINDAVAN GARDENS GUNTUR
15. KOPARUPU VENKATA PADMAVATHI, W/O KVKSV PRASAD,
HINDU, FEMALE, AGED 55 YEARS, 7-29-2/2 GANGANAM PET
TENALI-522201
16. NAMBURU RAMA DEVI, W/0 N KASIVISWESWARARAO, HINDU,
FEMALE, AGED 70 YEARS, 25-488, KOJJILLIPET,
MACHIKPATNAM-521001 KRISHNA DIST
17. B NARASIMHA RAO, S/0 KOTAIAH, HINDU, MALE, AGED ABOUT
55 YEARS 4-11-11, NAIDUPETA SECOND LINE, KORITIPADU,
GUNTUR.
18. POTNURI SITARAMAIAH, S/0 AYYANNA . HINDU, MALE, AGED
ABOUT 65 YEARS TATA DEVASAMUDRAM, HOSPET, BELLARY,
KARNATAKA.
3
19. PSV PRASAD, S/0 AYYANNA HINDU, MALE, AGED 50 YEARS
TATA DEVASAMUDRAM, HOSPET, BELLARY, KARNATAKA
20. POTNURISRINIVASARAO, S/O AYYANNA HINDU, MALE, AGED 48
YEARS TATA DEVASAMUDRAM, HOSPET, BELLARY, KARNATAKA
21. POTNURI KRISHNA, S/O AYYANNA HINDU, MALE, AGED 46
YEARS TATA DEVASAMUDRAM, HOSPET, BELLARY, KARNATAKA
22. KANCHARLAPATI KANANKADURGA PRASUNAMBA, W/O
RAMPRASAD, HINDU, FEMALE, AGED 58 YEARS 57-10-15/C, NEW
POSTAL COLONY, VIJAYAWADA-520010
23. V UDAY SHANKAR, S/O MR GOPALRAO HINDU, MALE, AGED 61
YEARS DOOR NO. 15-14-304, NALANDA NAGAR, SECOND LINE,
GUNTUR.
24. S KOMALA, W/O MR JAGAN MOHAN, HINDU, FEMALE, AGED 50
YEARS, H.NO. 27-9-5 KANNAVARITHOTA SECOND LINE, GUNTUR
25. V SRINIVAS, S/0 MR SUBBARAO HINDU, MALE, AGED 59 YEARS
D.NO.1-32-5 SVN COLONY, GUNTUR,
26. R VASANTHA, W/O R SREENATH PRASAD HINDU, FEMALE, AGED
58 YEARS, TENALL.
27. G RAMADEVI, W/O MR GANAPATHIRAO, HINDU, FEMALE, AGED
55 YEARS, 1-763/4 PANDARLPURAM CHILAKIURIPETA
28. .MOWA DUPLE, S/O KOTIRATNAM HINDU, MALE, AGED 80 YEARS
RAVIPADU GUNTUR DT.
29. CHEEMAKURTI SEETHA RUKMINI, W/O CHEEMAKURTI
NARASIMHARAO, HINDU, FEMALE, AGED 68 YEARS, 16-32-4,
SNIPETATENALI.
30. N NIRMALA DEVI, W/0 MR N PUNNARAO HINDU, FEMALE, AGED
60 YEARS, TENALI
31. MADAMANCHI SURYA KUMARI, W/0 M PUMA CHANDRA RAO,
HINDU, FEMALE, AGED 65 YEARS, 4-72, VALLUR,CHINA
LINGAYAPALEM, KAKUMANU, GUNTUR-522124.
32. MADAMANCHI KRISHNA RAO, S/O M SUBBARAO, HINDU, MALE,
AGED 62 YEARS 4-54, WARD 3-1-1 TO 3-98, CHINA
4
LINGAYAPALEM, KAKUMANU, GUNTUR-522124.
33. MANNAVA SAMBASIVA RAO, S/O M SIVAIAH, HINDU, MALE, AGED
65 YEARS, 26-34-29, 8/2, AT AGRAHARAM, GUNTUR-522004.
34. GUNDAPANENI KRISHNA KUMARI, W/0. G SRIRAMULU, HI.RIDU,
FEMALE, AGED 75 YEARS,. 4-5.26/E, 1/1 VIDYANAGAR GUNTUR-
522007,
35. NAMBURI JHANSI, W/O N.L.RAJU, 487/4, THADIKONDA GUNTUR-
522236
36. ANJANA DEVI, W/O MR JAYAVARAPU SREENINVASA RAO INDU,
NDU, FEMALE, AGED 70 YEARS, GOVERNORPET VIJAYAWADA.
37. T LAKSHMI, W/0 MR T SUNDARRAMAYYA HINDU, FEMALE, AGED
65 YEARS, 3-305/14/2 NALANDA NAGAR GUNTUR
...PETITIONER(S)
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, REVENUE DEPARTMENT, VELAGAPUDI,
AMARAVATHI, GUNTUR DISTRICT
2. THE DISTRICT COLLECTOR, GUNTUR DISTRICT, GUNTUR.
3. THE REVENUE DIVISIONAL OFFICER, GUNTUR REVENUE
DIVISION, GUNTUR.
4. THE MANDAL TAHSILDAR, GUNTUR MANDAL, GUNTUR.
5. SHAIK ASHERF HUNNISA BEGUM, W/O LATE SHAIK MASTAN,
PLOT NO.44, AGED ABOUT 87 YEARS, OCC HOUSE WIFE, R/O. 6-
24-19, RAILUPETA NIDUBROLU VILLAGE PONNUR MANDAL
GUNTUR DISTRICT.
6. AVUTHU BALA NAGENDRAMMA, W/O LATE GURAVA REDDY,
PLOT NO.15, HINDU, AGED ABOUT 82 YEARS, OCC HOUSE WIFE,
R/O. 3-51,THUMULURU, KOLLIPARA MANDAL, GUNTUR
DISTRICT.
7. NIMMADI NIMALA W/O LAKSHMAYYA, PLOT. NO.29 HINDU, AGED
ABOUT 46 YEARS,OCC HOUSE WIFE, R/O.1-137/B,
5
CHEMUDUBABU, GUNTUR DISTRICT.
8. AKKALA DURGA W/O AKKALA LAKSHMI NARAYANA, PLOT NO.
40, AGED ABOUT 78 YEARS, OCC HOUSE WIFE, R/O. 7-36-29,
MAIN ROAD AKKALA VARI VEEDI GANGANAMMA PET, TENALI,
GUNTUR DISTRICT.
9. NAGAMANI TAVVA W/O SRI RAMULU, PLOT NO. 61 HINDU, AGED
ABOUT 90 YEARS, OCC HOUSE WIFE, R/O. 16-41-6, SAIL PETA,
TENALI, GUNTUR DISTRICT.
10. ABBURU BALA SARASWATHI, PLOT NO. 56, W/O LATE A V P
RAMA CHANDRA RAO, HINDU, AGED ABOUT 82 YEARS, OCC
HOUSE WIFE, R/O. 1-35-15/1, MALLADI VARI STREET,
NAZERPET, TENALI, GUNTUR DISTRICT.
11. VANKAYALAPATI SAKUNTHALA, W/O V. LAKSHMAIAH, PLOT NO.
21, HINDU, AGED ABOUT 88 YEARS, OCC HOUSE WIFE,R/O 15-
14-4, 4TH LINE, RTC COLONY, GUNTUR KOTHA PETA, GUNTUR
DISTRICT.
12. VANKAYALAPATI RAVAYAMMA, PLOT NO. 34, W/O V. PRAKASH
RAO, HINDU, AGED ABOUT 80 YEARS, OCC HOUSE WIFE, R/O. 5-
36, OC COLONY,VEERULLAPADU MANDAL, JUJJURU, KRISHNA
DISTRICT.
13. YARAM ANNAMMA, PLOT NO. 72, W/O LATE ANKAIAH, HINDU,
AGED ABOUT 74 YEARS, OCC HOUSE WIFE, R/O. 10-79/1,
YAZALI, KARLAPALEM MANDAL GUNTUR DISTRICT
14. SYAMALA VENKATA LAKSHMI, PLOT NO. 23, W/O BALA REDDY,
HINDU, AGED ABOUT 72 YEARS,OCC HOUSE WIFE, R/O. 7-9-3,
AKKALA ANJAIAH VARI STREET,GANGANAMMA PETA, TENALI,
GUNTUR DISTRICT.
15. DAKA VENAKATA SUBBAMA, PLOT NO. 30, W/O LATE ANJI
REDDY, HINDU, AGED ABOUT 77 YEARS, OCC HOUSE WIFE, R/O.
1-7-34,RELANGI VARI NAZAR PETA,TENALI, GUNTUR DISTRICT.
16. KOLLI KANTHAMMA, PLOT NO. 43, W/O LATE SUBBA REDDY,
HINDU,AGED ABOUT 95 YEARS, OCC HOUSE WIFE, R/O. 9-43,
KOLLIPARA MANDAL, GUNTUR DISTRICT.
6
17. AVUTHU MACHAMMA, PLOT NO. 54, W/O LATE SAMBI REDDY,
HINDU, AGED ABOUT 92 YEARS, OCC HOUSE
WIFE, R/O. 7-143/A, THUMULURU VILLAGE, GUNTUR DISTRICT.
18. SHAIK ASHABEE, PLOT NO. 11, W/O LATE UDDUNDU SAHEB,
HINDU, AGED ABOUT 84 YEARS, OCC HOUSE WIFE, R/O. 7-2,
THUMULURU VILLAGE, KOLLIPARA MANDAL, GUNTUR DISTRICT.
19. CHIGUTUPATI BHARTHU DEVI, PLOT NO. 17 W/O LATE PRAKASH
NARAYANA, HINDU, AGED ABOUT 68 YEARS, OCC FARMER,
R/O.8-19,1-23,ARUNDHATHI NAGAR, NEAR VENKATESWARA
TEMPLE, KOTHAPETA GUNTUR DISTRICT. (PATTA IN MOTHER
NAME).
20. KURRA GOJA LAKSHMI, PLOT NO. 62, W/O K. SHIVAJI, HINDU,
AGED ABOUT 48 YEARS, OCC HOUSE WIFE, R/O. 12-6-26,
PANDURANGA PETA, VUGGAM VARI STREET ,TENALI,
GUNTUR DISTRICT. ( PATTA IN GRAND FATHER NAME)
21. SAJJA VENKAT RAMANA MARUTHI VARA PRASAD, S/O S.
VENKATA RAMAIAH, PLOT NO.10, HINDU, AGED ABOUT 60
YEARS,OCC FARMER, R/O. 9-27, MUSALANAYAKUNI PLAEM
PAMIDIMUKKALA MANDAL, KRISHNA DISTRICT. (PATTA IN
FATHER NAME )
22. SAKHAMURI VEERESHU, PLOT NO. 39, S/O LATE VISHNU
MURTHY, HINDU, AGED ABOUT 69 YEARS, OCC
FARMER, R/O. 4-41, BURRIPALEM, TENALI, GUNTUR DISTRICT.
(PATTA IN MOTHER NAME)
23. RAVINISETTY BASAVAPUNNAIAH, PLOT NO 60, S/O LATE RAMA
SWAMY, HINDU, AGED ABOUT 73 YEARS, OCC FARMER, R/O. 1-
39-1, PUTTA VARI STREET NAZER PETA, TENALI GUNTUR
DISTRICT. (PATTA IN FATHER NAME)
24. SHAIK FAYAZ, PLOT NO. 71, S/O SHAIK MAGBUL SHAREEF,
HINDU,AGED ABOUT 33 YEARS, OCC FARMER, R/O. 17-7-17,
YANADI COLONY, PONNUR MANDAL,
GUNTUR DISTRICT. (PATTA IN GRAND MOTHER NAME)
RR 5 TO 24 ARE IMPLEADED AS PER THE COURT'S ORDER
DT.18.09.2025 IN I.A.NO.01 OF 2023
7
...RESPONDENT(S):
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 toto issue WRIT OF MANDAMUS or any other appropriate Writ, order or Direction to declare the action of respondents in deciding to assign the land held and possessed by us (Petitioners'), admeasuring an extent of Ac.4.92 cents covered by houses/house sites, in R.S.Nos.595/4B, 602, 603/1, 605/1, 606/2, 608/1, 614/1, 615/1, 615/2, 616/2, 617/1, 618/1 and 618/2 situated in Adivithekkallapadu village, Guntur Mandal, Guntur District, to the landless poor persons under the guise of 'NAVARTNALU-PEDALANDARIKI ILLU program', without giving notice/opportunity and without following the procedure established by law, as illegal, arbitrary, unconstitutional and violative of Articles 14, 21 and 300 A of Constitution of India as also contrary to the provisions of POT Act, and consequently, command the respondents not to interfere with our peaceful possession and enjoyment including demolition of houses/house sites, covered by the land admeasuring an extent of Ac.4.92 R.S.No.595/4B, 602, 603/1, 605/1, 606/2, 608/1, 614/1, 615/1, 615/2, 616/2, 617/1, 618/1 and 618/2 of Adivithekkallapadu village, Guntur Mandal, Guntur District, in any manner, in the interest of justice and pass 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' not to interfere with our peaceful possession and enjoyment including demolition of houses/house sites, covered by the land admeasuring an extent of Ac.4,92 R.S.No.595/4B, 602, 603/1, 605/1, 606/2, 608/1, 614/1, 615/1, 615/2, 616/2, 617/1, 618/1 and 618/2 of Adivithekkallapadu village, Guntur Mandal, Guntur District, in any manner including giving assignments, in the interest of justice and pass IA NO: 1 OF 2022 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 granted on 20.07.2020 in W.P.No.11724 of 2020 and dismiss the writ petition and pass IA NO: 1 OF 2023 8 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 pleased to permit the proposed respondents herein to implead as party Proposed respondents No. 5 to 24. in W.P. No. 11724 of 2020 and pending interlocutory applications therein, in the interests of justice and pass IA NO: 2 OF 2023 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 may be pleased to Vacate the interim order granted on 20.07.2020 in W.P.No 11724 of 2020 and thereafter if any extension and dismiss the Writ Petition and pass Counsel for the Petitioner(S):
1. P RAJASEKHAR Counsel for the Respondent(S):
1. JYOTHI ESWAR GOGINENI
2. GP FOR REVENUE WRIT PETITION NO: 14142/2020 Between:
1. CHERUKURI VENKATANARAYANA,, S/O VEERAIAH, C/O MANUKONDA VENKATESWARA RAO, PERECHARLA, MADIKONDURU MANDAL, GUNTUR DISTRICT
2. PARIMI VEERARAGHAVAIAH, SIO RAMAIAH, OCC. RETIRED TEACHER, AGED 72 YEARS, D.NO. 16-13-658, 3/2 VIKAS NAGAR, GUNTUR -522007
3. AARE SRIRAMULU,, 5/0 LATE PARVATHALU, AGED 42 YEARS, DASARADHANAGARAMU, VINUKONDA, GUNTUR DISTRICT
4. PONAKALA SRILAKSHMI, W/O P.V. SATYANARAYANA, AGED 52 YEARS, D.NO. 4-5-29/54D 3/8, VIDYANAGAR, GUNTUR-
522007 9
5. GINJUPALLI ANURADHA,, W/O LATE VENKATA RAO, AGED 60 YEARS, RAJENDRANAGAR, GUNTUR- 522006
6. TATIMATLA LAKSHMINARASAMMA,, W/O VEERAIAH, AGED 65 YEARS, 1ST LANE, 1ST CROSS, CHANDRMOULI NAGAR, GUNTUR
7. TATIMATLA NARAYANAMMA,, W/O LATE PEDA CHOUDAIAH 1ST LANE, 1ST CROSS, CHANDRMOULI NAGAR, GUNTUR
8. RAYAKOTA SUGUNAVATI,, W/O LATE SATYAMURTHY, AGED 70 YEARS, C/O G. PRABHAKARA RAO, 3-30-11/1A, NALANDANAGAR, 2ND LINE, GUNTUR - 522006
9. TATIMATLA SIVAKUMARI,, D/O LATE KOTESWARA RAO, AGED 42 YEARS, 1ST LANE, 1ST CROSS, CHANDRMOULI NAGAR, GUNTUR
10. NIMAGADDA LAKSHMIKANTAMMA,, W/O RAJA RAO, AGED 61 YEARS, PAILA PADU VILLAGE, VATTICHERUKURU MANDAL, GUNTUR DISTRICT
11. PARIMI SIVANARAYANA,, S/O LATE RAMAYYA, AGED 76 YEARS, PALLA PADU VILLAGE, VATTICHERUKURU MANDAL, GUNTUR DISTRICT
12. AKULA PARVATHI,, W/O SIVA PRASAD, AGED 56 YEARS, 26- 29-5, A.T. AGRAHARAM, 2ND LANE, GUNTUR - 522004
13. KEMISETTI RAJARAJESWARI,, W/O K.D.C.S. VARAPRASAD, AGED 61 YEARS ADITHYA SRIMITHA APARTMENT, FLAT NO.
202, JAGRUTI COLONY, 2ND LANE, KONDAPUR,
HYDERABAD - 500084
14. KEMISETTI SAVITHRI,, W/O LATE KEMISETTI KANAKALINGA PRASAD, AGED 54 YEARS, D.NO. 11/416, ROBERTSON PETA, MACHILIPATNAM, KRISHNA DISTRICT - 521001
15. NUNNA SEETHARATHNAM,, W/O LATE NUNNA PRASADA RAO, AGED 64 YEARS, BESIDES GAYATHRI TEMPLE, 1ST LANE, A.T. AGHRAHARAM, GUNTUR - 522004
16. DARKHA KRISHNAVENI,, W/O DARKHA SATYANARAYANA MURTHY, AGED 63 C/O CHINTLAPATI NAGAMANI, H.NO. 5- 10 49-6, 4/13, BRODIPETA, NEAR ANDHRA BANK, GUNTUR - 522002
17. MURAKONDA KALAVATHI,, W/O SINGARAO, AGED 64 YEARS, KAKATIYA MANSION, 5TH LINE, BRUNDHAVAN GARDENS, GUNTUR - 522006 ...PETITIONER(S) AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY TO REVENUE DEPARTMENT, AP SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, GUNTUR, GUNTUR DISTRICT, A.P.
3. THE JOINT COLLECTOR, GUNTUR DISTRICT, A.P.
4. THE REVENUE DIVISIONAL OFFICER, GUNTUR, GUNTUR DISTRICT, A.P.
5. THE TAHSILDHAR, GUNTUR MANDAL, GUNTUR DISTRICT, A.P.
6. GUDURU MALLIKHARJUNA RAO PLOT NO 80, S/O LATE G. ADI NARAYANA,HINDU, AGED ABOUT 69 YEARS, OCC FARMER, R/O. 21-10-15, PANNALAVARI STREET R L PETA, TENALI GUNTUR DISTRICT ( PATTA IN FATHER NAME)
7. CHAGANTI VISHNU VARDHAN REDDY PLOT NO 12, S/O SIVA REDDY,HINDU, AGED ABOUT 40 YEARS, OCC FARMER, R/O 4-7-97, 8TH LINE, CHANGANTI SAMBI REDDY ROAD KORITIPADU, GUNTUR DISTRICT ( PATTA IN GRAND FATHER NAME )
8. JAVVAJI SAMBRAIJAM PLOT NO 28, W/O LATE ACCHAIAH, HINDU, AGED ABOUT 62 YEARS, OCC HOUSE WIFE, R/O. 5-1, PERAVALLI PLAEM VEMURI MANDAL, BAPATLA DISTRICT (PATTA IN FATHER NAME)
9. YARLAGADDA PRATYUSHA NO 48, W/O LATE PRASAD, HINDU, AGED ABOUT 55 YEARS, OCC HOUSE WIFE, R/O. 2- 11 38B, BOBBARLANKA, CHODAYA PALEM GUNTUR DISTRICT (PATTA IN FATHER IN LAW NAME)
10. GUDURU MALLIKHARJUNA RAO PLOT NO 81, S/O LATE ADI NARAYANA,HINDU, AGED ABOUT 69 YEARS, OCC FARMER, R/O. 21-10-15, PANNALAVARI STREET RL PETA TENALI GUNTUR DISTRICT (PATTA IN FATHER NAME)
11. REDDY SRINIVAS RAO PLOT NO 3, S/O REDDY VENKATESWARA RAO, HINDU, AGED ABOUT 58 YEARS, OCC FARMER,R/O 12-84, RAMAMANDIRAM EAST STREET JAMPANT GUNTUR DISTRICT (PATTA IN FATHER NAME)
12. SAKHAMURI VEERESHU PLAT NO 39, S/O LATE VISHNU MURTHU, HINDU, AGED ABOUT 69 YEARS, OCC FARMER, R/S. 4-41, BURRIPALEM TENALI GUNTUR DISTRICT (PATTA IN FATHER NAME)
13. CHANDU SREENIVAS RAO PLOT NO 2, S/O KANAIAH, HINDU, AGED ABOUT 54 YEARS, OCC FARMER, R/O.2-220, ATHOTA, KOLLIPARA MANDAL GUNTUR DISTRICT ( PATTA IN GRAND MOTHER NAME)
14. TANNIRU SRINIVAS RAO PLOT NO 63, S/O LATE RAMULU, HINDU, AGED ABOUT 55 YEARS, OCC FARMER R/O. 3-86, KAKANI, KAKANI MANDAL GUNTUR DISTRICT. (PATTA IN FATHER NAME)
15. BODDULURI RAJYA LAKSHMI PLOT NO 75, S/O LATE VENKATESWAR RAO, HINDU, AGED ABOUT 54 YEARS, OCC FARMER, R/O. 2-13-12/1, GHANDHINAGAR, TENALI GUNTUR DISTRICT (PATTA IN MOTHER NAME)
16. VUDATHA SATYAVANI PLOT NO 1, S/O LATE N V SUBBA RAO,HINDU, AGED ABOUT 67 YEARS, OCC HOUSE WIFE, R/O. VENKATARAMANA COLONY, KHAIRATABAD HYDERABAD ( PATTA IN MOTHER NAME)
17. KANNEGANTI KAMALA PLOT NO 22, S/O LATE KUTUMBA RAO, HINDU, AGED ABOUT 68 YEARS, OCC HOUSE WIFE, R/O. DUGGIRALA MANDAL GUNTUR DISTRICT (PATTA IN MOTHER NAME) 12
18. KADISETTY SAMRAJYAM PLOT NO 20, S/O LATE BRAHIMULU, HINDU, AGED ABOUT 69 YEARS, OCC HOUSE WIFE, R/O. 7,2 SRI NAGAR COLONY GUNTUR GUNTUR DISTRICT (PATTA IN MOTHER NAME)
19. MOTHUKURI VENU PLOT NO 41, S/O M. SUBHAKARA RAO, HINDU, AGED ABOUT 46 YEARS, OCC FARMER, R/O KARUMURU VILLAGE REPALLE MANDAL BAPATLA DISTRICT (PATTA IN GRAND MOTHER NAME)
20. NARISETTY RAM PRASAD PLOT NO 13, S/O LATE VENKATESWARA RAO, HINDU, AGED ABOUT 57 YEARS, OCC FARMER, R/O. FLAT NO. 302 H.NO.7-15-96, SECTOR 2 BLOCK, ALKAPUR COLONY , SRI SAI RESIDENCE RANGA REDDY DISTRICT (PATTA IN MOTHER NAME)
21. ANNAVARAPU BALA KRISHNA PLOT NO 35, S/O LATE VENKATESWARLU ,HINDU, AGED ABOUT 58 YEARS, OCC FARMER. R/O. 15-16-7, TIRUPATI RAIDU STREET MARKET AREA TENALI, GUNTUR DISTRICT ( PATTA IN FATHER NAME)
22. ALIAMNENI ANJANEYULU PLOT NO 37, S/O LATE ALLAMNENI RAGHAVAIAH,HINDU, AGED ABOUT 62 YEARS, OCC FARMER,R/O. 4-24 ANATHAVARAM GUNTUR DISTRICT ( PATTA IN BROTHER NAME)
23. KANDEPI TULASI DEVI PLOT NO 4, D/O SIVA RAMAIAH, HINDU, AGED ABOUT 73 YEARS, OCC HOUSE WIFE R/O. 2- 5-58-1, GANTA VARI STREET NANDULA PETA TENALI GUNTUR DISTRICT ( PATTA IN FATHER NAME)
24. SHAIK ABDULLA PLOT NO 26, S/O HABEEB HINDU, AGED ABOUT 48 YEARS, OCC HOUSE WIFE, R/O. 2-18-10, LENIN STREET, GANDHI NAGAR TENALI, GUNTUR DISTRICT (PATTA IN MOTHER NAME)
25. ARUMALLA POORNA REDDY PLOT NO 38, S/O SUBBA REDDY, HINDU, AGED ABOUT 36 YEARS, OCC FARMER, R/O. 2-143C THUMULURU KALLIPARA MANDAL GUNTUR DISTRICT (PATTA IN GRAND MOTHER NAME) RR 6 TO 25 ARE IMPLEADED AS PER THE COURT'S ORDER 13 DT.18.09.2025 IN I.A.NO.01 OF 2023.
...RESPONDENT(S):
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 tobe pleased to issue a Writ of Certiorari or any other appropriate writ, or order, or direction in the nature of a Writ, calling for records pertaining to the order of the 5th respondent passed in his proceedings Rc.No.900/2003-D dated 0-05-2005 and quash the same as arbitrary, illegal, null, void, unjust and passed in violation of principles of natural justice, Article 300-A of the constitution of India, and the provisions of Act 9 of 1977, and consequently to direct the respondents not to assign the lands to the land less poor under the guise of Navaratnalu-Pedalandariki IIla program or any other program/scheme or interfere with the possession and enjoyment of the Petitioners in relation to Plot No's 9, 10, 27, 28, 29, 31, 32, 48, 54, 57, 58, 61, 62, 80, 81, 98, 109, 110, 111, 112, 113, 115, 116 of layout sanctioned by Adavithakellapadu Grampanchayat in Sy, Nos 615/1, 617/1, 616/2, 605/1, 614/1 of Adavithakkellapadu village, hamlet of Pedapalakaluru Village, Guntur Mandal and District and to 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 pleased to dispense with filing of the certified copy of the impugned order of the 5th respondent passed in his proceedings Rc.No.900/2003-D dated 10-05-2005 and to pass such other appropriate order or orders as may be deemed fit and proper 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 pleased to direct the respondents not to interfere with peaceful possession and enjoyment of the petitioner in relation to Plot Nos 9, 10, 27, 28, 29, 31, 32, 48, 54, 57, 58, 61, 62, 80, 81, 98, 109, 110, 111, 112, 113, 115, 116 of layout sanctioned by Adavithakellapadu Grampanchayat in Sy, Nos 615/1, 617/1, 616/2, 605/1, 614/1 of Adavithakkellapadu village, hamlet of Pedapalakaluru Village, Guntur 14 Mandal and District in any manner including giving assignments pending disposal of the above writ petition and to pass such other IA NO: 1 OF 2022 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 granted on 17.08.2020 in W.P.No.14142 of 2020 and dismiss the writ petition and pass IA NO: 1 OF 2023 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 pleased to permit the proposed respondents herein to implead as party Proposed respondents No.6 to 25 in W.P. No. 14142 of 2020 and pending interlocutory applications therein, in the interests of justice IA NO: 2 OF 2023 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 pleased to Vacate the interim order granted on 17.08.2020 in W.P.No 14142 of 2020 and thereafter if any extension and dismiss the Writ Petition and pass Counsel for the Petitioner(S):
1. VENKATA SUBBAIAH POGULA Counsel for the Respondent(S):
1. JYOTHI ESWAR GOGINENI
2. GP FOR REVENUE WRIT PETITION NO: 21951/2020 Between:
1. UTUKURI SUBBA RAVAMMA, W/O. SUBRAHMABYAM RESIDENT OF D.NO. 8-8-52, 3RD LANE NEHRU NAGAR, GUNTUR TOWN, 15 GUNTUR DISTRICT 522001
2. KALAHASTHI JAYA LAKSHMI, W/O. TANDAVA KRISHNA, FALAT NO. 57, VAMSI HOMES, 1ST LANE, RAMANNAPET, GUNTUR DISTRICT.
3. PONNAPALLI ANJANEYULU, S/O. PONNAPALLI SITHA RAMAIAH (LATE) H.NO. 3-92/3, KUNTLOOR, HAYATH NAGAR, RANGAREDDY DISTRICT.
4. PARIMI SAMBA SIVA RAO, S/O. RAMANAIAH D.NO. 1-34-204/A2, GMC NO. 173, LAKSHMI NILAYAM, GUJJANAGUNDLA, GUNTUR DISTRICT. - 522006
5. DOPPALAPUDI VIMALA DEVI, W/O. SIVARAMA KRISHNAIAIH (LATE) D.NO. 3-30-53/9, BRINDAVAN GUARDENS GUNTUR TOWN, GUNTUR DISTRICT - 522006.
6. JAGARLAMUDI LIKITHA, D/O. RAVI SHANKAR D.NO. 3-24-35/A, 3RD LANE, BRINDAVAN GUARDENS GUNTUR TOWN, GUNTUR DISTRICT - 5220007
7. DODDA PDMAVATHI, W/O. RAVI SHANKAR 201, ROHIT ELITE APPARTMENT, RATNAGIRI NAGAR PALAKALURU ROAD, GUNTUR DISTRICT.
8. MANNAVA SAMBA SIVA RAO, S/O. SIVAIAH 26-34-29, 8/2, A.T AGRAHARAM GUNTUR, GUNTUR DISTRICT-522004.
9. N. BALA TRIPURA SUNDARI, W/O. MALLIKARJUNA RAO (LATE) FLAT NO. 102, VIJAYA KRISHNA RESIDENCY, CHUTTUGUNTA CENTRE, GUNTUR, GUNTUR DISTRICT - 522004.
10. B.V RAGHAVAIAH, S/O. SITHARAMAIAH, 1-63, RAMBOTLAPALEM, CHERUKUPALLI MANDAL, GUNTUR DISTRICT.
11. LANKA VENKATA SUBBARAYUDU, S/O. VENKATA SUBBAIAH, D.NO. 1-3-33/A, BHAVANAGAR COLONY, 1ST WARD, LOLITHA NILAYAM, PONNUR, GUNTUR DISTRICT - 522124.
12. MANCHELLA SAI VIJAY KUMAR, S/O. VENKATA KOTESWARA RAO (LATE) H.NO. 26-33-10/A, SAI HARSHINI NILAYAM, 7TH LANE A.T AGRAHARAM, GUNTUR -16
13. KATLAGUNTA SUJATHA, W/O. NAGESWARA RAO 1-3/2-6, VIDYADHARAPURAM, VIJAYAWADA, KRISHNA DISTRICT -
520012.
14. KANAJAM VENKATA RAMA RAO, S/O. SURYA NARAYANA RAO, 21-11-58/1, 4TH LANE, RAILWAY SOCIETY COLONY, MADHURA NAGAR, VIJAYAWADA.
15. BHUPATHI RADHA KUMARI, W/O. BHUPATHI VENKATA SURYA SAI PRASAD FLAT NO. 43, H. NO. 4-12-269 HIGH COURT COLONY, STREET NO. 2 VANASTHALI PURAM, HYDERABAD- 500070.
16. DR. RAVURI GEETAH KUMARI, W/O. VENKATA GOPALA KRISHNA MURTHY (LATE) C/O. K.V RAMA RAO, 4TH LANE, RAILWAY SOCIETY COLONY, MADHURA NAGAR, VIJAYAWADA - 520011 KRISHNA DISTRICT.
17. KURETI NAGANJANEYULU, S/O. YEGAIAH 4-6-20/78, 1ST CROSS, 1ST LANE ROAD, KORITEPADU GUNTUR DISTRICT - 522002.
18. GULLAPALLI KOTESWARA RAO, S/O. GOPALA KRISHNAIAH FLAT NO. 32, C AND D BLOCK, ONGC COLONY, 14 PARK ROAD, ANANA NAGAR EXTENSIONS, BESIDE SIVA VISHNU TEMPLE, NEAR SBOA SCHOOL, CHENNAI - 600101, TAMILNADU STATE.
19. VINNAKOTA REVATHI PADMA, D/O. BHUPATHI SAKUNTHALA AND VENKATA RAMAIAH W/O. MR. V. AJAY KUMAR, R/O. FLAT NO. 23VIKAS PURI COLONY, NEAR A. GS STAFF QUARTERS, HYDERABAD - 500038.
20. KORRAPATI NARAIAH, S/O. SESHAIAH PALLAPADU VILLAGE, VATTICHERUKURU MANDAL, GUNTUR DISTRICT.
21. KORRAPATI PEDA NARAIAH, S/O. SESHAIAH D.NO. 1-14, PALLAPADU VILLAGE, VATTICHERUKURU MANDAL, GUNTUR DISTRICT.
22. POTHINENI LAKSHMI KANTHAMMA, W/O. LAKSHMI NARAYANA FLAT NO. 206, TIRUMA COMFORTS, BANNERUGATTA ROAD BANGALORE - 560076, KARNATAKA STATE
23. POTHINENI LAKSHMI NARAYANA, S/O. SUBBAIAH FLAT NO. 206, 17 TIRUMA COMFORTS, BANNERUGATTA ROAD BANGALORE - 560076, KARNATAKA STATE.
24. TADEPALLI RAJA RAJESWARI DEVI, W/O. DAKSHINAMURTHY RTD. EMPLOYEE, RESIDENT OF TADIKONDA VILLAGE TADIKONDA MANDAL, GUNTUR DISTRICT ANDHRA PRADESH.
...PETITIONER(S) AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY TO REVENUE DEPARTMENT, AP SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, GUNTUR, GUNTUR DISTRICT, A.P.
3. THE JOINT COLLECTOR, GUNTUR DISTRICT, A.P.
4. THE REVENUE DIVISIONAL OFFICER, GUNTUR, GUNTUR DISTRICT, A.P.
5. THE TAHSILDHAR, ADDRESS GUNTUR MANDAL, GUNTUR DISTRICT, A.P. ...RESPONDENT(S):
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 toto issue a Writ of Certiorari or any other appropriate writ, or order, or direction in the nature of a Writ, calling for records pertaining to the order of the 5th respondent passed in his proceedings Rc.No.900/2003-D dated 10-05- 2005 and quash the same as arbitrary, illegal, null, void, unjust and passed in violation of principles of natural justice, Article 300-A of the constitution of India, and the provisions of Act 9 of 1977, and consequently to direct the respondents not to assign the lands to the land less poor under the guise of Navaratnalu-Pedalandariki Illa program or any other program/scheme or interfere with the possession and enjoyment of the Petitioners in relation to Plot No 6 in Sy. No. 599/1, Plot No. 3 in Sy.No. 595/4B, Plot No.s 10, 11, 12, 13, 40, 48, 74 and 75 in Sy. No .s 602 and 603/1 Plot No.s 10, 11, 31 in 606/2 and 603/1, Plot No. 5 in Sy.No. 614/1 Plot No.s 41 and 42 in Sy.No. 615/1, Plot No.s. 25, 26, 27, 28, 30, 37, 38, 39, 40, 71 and 72 in Sy.No. 615/2, Plot No.s 43, 44, 45, 76 of Sy.No. 616/2, and Plot No.s 18 and 19 in Sy.No. 618/1 18 of Adavithakkellapadu village, hamlet of Pedapalakaluru Village, Guntur Mandal and District and pass 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 dispense with the filing of the certified copy of the impugned order of the 5th respondent passed in his proceedings Rc.No.900/2003-D dated 10-05-2005 and to pass 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 direct the respondents not to interfere with peaceful possession and enjoyment of the petitioner in relation to Plot No 6 in Sy. No. 599/1; Plot No. 3 in Sy.No. 595/4B; Plot No's 10, 11, 12, 13, 40, 48, 74 and 75 in Sy. No's 602 & 603/1; Plot No's 10, 11, 31 606/2 & 603/1, Plot No. 5 in Sy.No. 614/1; Plot No's 41 and 42 in Sy.No. 615/1; Plot No's. 25, 26, 27, 28, 30, 37, 38, 39, 40, 71 and 72 in Sy.No. 615/2; Plot No's 43, 44, 45, 76 of Sy.No. 616/2; and Plot No's 18 and 19 in Sy.No. 618/1 of Adavithakkellapadu village, hamlet of Pedapalakaluru Village, Guntur Mandal and District in any manner including giving assignments pending disposal of the above writ petition and pass Counsel for the Petitioner(S):
1. VENKATA SUBBAIAH POGULA Counsel for the Respondent(S):
1. GP FOR REVENUE (AP) WRIT PETITION NO: 10483/2021 Between:
1. G. ANITHA,, D/O. ATTHINTI NARASIMHA RAO AGED 57 YEARS, OCC. HOUSE WIFE, R/O. RING ROAD, VIDYANAGAR, GUNTUR TOWN, GUNTUR.
2. PUSULURU SURYA NARAYANA, S/O. PEDDAMASTHAN, AGED 70 YEARS 2ND LANE, VISHNU NAGAR, KORITEPADU GUNTUR TOWN, 19 GUNTUR.
3. MANDANAMBEDU NAGESWARA RAO,, S/O, MANOHAR AGED 35 YEARS, R/O. 1ST LANE, NEHRU NAGAR, GUNTUR TOWN, GUNTUR.
4. MUDRABOYINA SRINIVASA RAO,, S/O. VENKAYAMMA, AGED 40 YEARS, 3RD CROSS ROAD, 2ND LANE, BRODIPET, GUNTUR TOWN, GUNTUR.
...PETITIONER(S) AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY TO REVENUE DEPARTMENT, AP SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, GUNTUR, GUNTUR DISTRICT, A.P.
3. THE JOINT COLLECTOR, , GUNTUR DISTRICT, A.P.
4. THE REVENUE DIVISIONAL OFFICER, GUNTUR, GUNTUR DISTRICT, A.P.
5. THE TAHSILDHAR, GUNTUR MANDAL, GUNTUR DISTRICT, A.P.
6. KURRA PARVATHAMMA PLOT NO 55, W/O LATE VENKATESWARLU , HINDU, AGED ABOUT 80 YEARS, OCC HOUSE WIFE, R/O. 1-26-25/1, TANKA SALA VARI, STREET NAZAR PETA, TENALI GUNTUR DISTRICT (PATTA IN HUSBAND NAME)
7. TIRUMALASETTI SAMBA SIVA RAO PLOT NO 9, S/O LATE RAGHAVAIAH, HINDU, AGED ABOUT 63 YEARS, OCC FARMER, R/O 8-51, THUMULURU, KOLLIPARA MANDAL GUNTUR DISTRICT ( PATTA IN MOTHER NAME)
8. KONDA SIVA REDDY PLOT NO 31, S/O LATE KOTI REDDY, HINDU, AGED ABOUT 65 YEARS, OCC FARMER, R/A. 5-68, THUMULURU KOLLIPARA MANDAL, GUNTUR DISTRICT (PATTA IN MOTHER NAME)
9. BOMMU VENKATA SUBBAMMA PLOT NO 58, W/O LATE SIVA RAMA KRISHNA REDDY,HINDU, AGED ABOUT 65 YEARS, OCC 20 HOUSE WIFE, R/O. 23-77B, KOTHA BOMMU VARI PALEM , KOLLIPARA MANDAL GUNTUR DISTRICT ( PATTA IN FATHER NAME )
10. BANDREDDY RAMESH PLOT NO 69, S/O LATE ARJUN RAO, HINDU, AGED ABOUT 48 YEARS, OCC FARMER, R/O. CHEMUDU BADUPALEM KOLLIPARA MANDAL, GUNTUR DISTRICT (PATTA IN MOTHER NAME)
11. ARUMALLA VENKATA SUBBA RAO PLOT NO 65, S/O LATE GOPALA RAO A, HINDU, AGED ABOUT 63 YEARS, OCC FARMER, R/O. PATTABHIPURAM GUNTUR GUNTUR DISTRICT (PATTA IN FATHER NAME)
12. DASARI SIVA VARA PRASAD PLOT NO 6, S/O LATE SIAV RAMA KOTESWARA RAO HINDU, AGED ABOUT 72 YEARS, OCC FARMER, R/O. 8-4, EDLAPALLI TSUNDURU KOLLIPARA MANDAL , GUNTUR DISTRICT (PATTA IN FATHER NAME)
13. SHAIK BEBE AYESHA PLOT NO 8, W/O HUSSAIN, AGED ABOUT 49 YEARS,OCC HOUSE WIFE, R/O 5-21-107/1.2/18 BRODIPET GUNTUR, GUNTUR DISTRICT
14. TADIPARTI NIRMALA W/O SRIDHAR PLOT NO 79, AGED ABOUT 56 YEARS OCC HOUSE WIFE, R/O 16-40-6, WAHAB ROAD TENALI, GUNTUR DISTRICT. RR 6 TO 14 ARE IMPLEADED AS PER THE COURT'S ORDER DT.18.09.2025 IN I.A.NO.01 OF 2023 ...RESPONDENT(S):
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 topleased to issue a Writ of Certiorari or any other appropriate writ, or order, or direction in the nature of a Writ, calling for records pertaining to the order of the 5th respondent passed in his proceedings Rc.No.900/2003-D dated 10-05-2005 and quash the same as arbitrary, illegal, null, void, unjust and passed in violation of principles of natural justice, Article 300-A of the constitution of India, and the provisions of Act 9 of 1977, and consequently to direct the respondents not to assign the lands to the land less poor under the guise of 'Navaratnalu-Pedalandariki Illa program or any other program/scheme or interfere with the possession and enjoyment of the Petitioners in relation to Plot No's 1,2, in SY No. 615/2, Plot No. 1,2,3 in Sy 21 No. 614/1, Plot No. 47, 48, 17,18 in Sy No. 605/1, Plot No. 38 and 51 in Sy No. 608/1 of layout sanctioned by Adavithakellapadu Grampanchayat in Sy, No's 615/2, 614/1, 605/1, 618/2, 608/1 of Adavithakkellapadu village, hamlet of Pedapalakaluru Village, Guntur Mandal and District IA NO: 1 OF 2021 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 pleased to dispense with filing of the certified copy of the impugned order of the 5th respondent passed in his proceedings Rc.No.900/2003-D dated 10-05- 2005 IA NO: 2 OF 2021 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 pleased to direct the respondents not to interfere with peaceful possession and enjoyment of the petitioner in relation to Plot No's Plot No's 1,2, in SY No. 615/2, Plot No. 1,2,3 in Sy No. 614/1, Plot No. 47, 48, 17,18 in Sy No. 605/1, Plot No. 38 and 51 in Sy No. 608/1 of layout sanctioned by Adavithakellapadu Grampanchayat in Sy, No's 614/1, 615/2, 605/, 618/2, 608/1 of Adavithakkellapadu village, hamlet of Pedapalakaluru Village, Guntur Mandal and District in any manner including giving assignments pending disposal of the above writ petition IA NO: 1 OF 2023 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 pleased to permit the proposed respondents herein to implead as party Proposed respondents No.6 to 14 in W.P. No. 10483 of 2021 and pending interlocutory applications therein, in the interests of justice IA NO: 2 OF 2023 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 pleased to Vacate the interim order granted on 14.06.2021 in W.P.No 10483 of 2021 and thereafter if any extension and dismiss the Writ Petition and pass IA NO: 1 OF 2025 22 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 pleased to vacate the Interim order dated 14-06-2021 in W.P.No. 10483 of 2021 and dismiss the writ petition and and pass Counsel for the Petitioner(S):
1. VENKATA SUBBAIAH POGULA Counsel for the Respondent(S):
1. JYOTHI ESWAR GOGINENI
2. GP FOR REVENUE 23 The Court made the following COMMON ORDER:
Heard the learned counsel for the petitioners and the learned Assistant Government Pleader appearing for the respondents.
2. In all these Writ Petitions, the proceedings of the Mandal Revenue Officer, Guntur (5th respondent) dated 10.05.2005 is under challenge. Under the impugned order of the 5th respondent, the subject lands as detailed in the said proceedings were resumed on the ground of violation of the conditions of grant.
3. The impugned order of the 5th respondent contains the table relating to the particulars of the original assignees, the survey numbers and the extents.
According to it, different survey numbers are included dealing with different extents of lands.
4. According to the impugned order of the 5th respondent dated 10.05.2005, the total extent of land assigned to the land less poor which was alienated is Ac.163.00 cents and as the assignees violated the conditions of the assignment, it was decided to resume the lands which were assigned previously to the land less poor and who alienated to the others. Accordingly, show-cause notices were issued in Mandal Revenue Office dated 02.06.2003 to the original assignees and some notices were served on the concerned and some were served by mode of affixing the show-cause notice to a stick in the related subject land as they are not available in the village and their 24 whereabouts are not known. Since no explanations have been received from anyone within the stipulated time, the then Mandal Revenue Officer, Guntur passed an Order dated 17.06.2003, resuming the land from the assignees.
But, as it was challenged by some of the aggrieved persons of the Anjireddy Nagar Welfare Association represented by its President by name Dr. B. Radha Krishna Murthy, R/o. Naidupet, II line, Guntur by way of Writ Petition No.2801 of 2004 and as per the Orders of the erstwhile High Court dated 22.03.2004 and in terms of the similar Orders passed in W.P.No.19961 of 2003, dated 09.01.2004, again the respondents therein issued notices as contemplated under Rule 3 of the Andhra Pradesh Assigned Lands (POT) Rules, 1977, before passing the Eviction Order against them.
5. In pursuance of the Orders of the erstwhile High Court, individual show-
cause notices (Form-I notice) were issued to the members of the petitioners' association and others, who purchased the land to an extent of Ac.102.28 cents in Sy.No.60/3 etc., of Adavithakkellapadu under Section 3(2) of Andhra Pradesh Assigned Lands (POT) Act, 1977 and the Mandal Revenue Officer, Guntur, issued Rc.No.380/2003-D, dated 08.04.2005 to show-cause within fifteen (15) days on receipt of notices, as to why they should not be summarily evicted from the said assigned lands and as to why any crop or any other product raised on the land or any buildings or any structures erected or anything should not be forfeited. While referring to the said show-cause notice 25 dated 08.04.2005, the Mandal Revenue Officer/5th respondent also gave another tabulation in the said impugned order dated 10.05.2005 mentioning the village name, survey numbers, extent of land, occupiers details and extent of plots in respect of each occupier.
6. Ultimately, after inserting these two above said tabular forms, he observed that the show-cause notices (Form I notices) were served by affixing show-cause notices to a stick in the related subject land as their whereabouts are not known. Consolidated show-cause notices (Form I notices) were also published on the notice boards of the concerned Panchayat Office, MPDO Guntur and MRO, Guntur. The consolidated show cause notices (Form I notices) were also served to the petitioners' association and Green City Colony. The Secretary, Anjireddy Nagar Welfare Association and representative of the Green City Colony have submitted explanations on behalf of their association members stating that the petitioners (members) are the absolute owners of the land mentioned in the notices and purchased the same for considerable amount through registrations. It is evident that the petitioners themselves admitted that they have purchased the assigned lands.
Since these lands are assigned lands, purchasing of the same is prohibited under Section 3(2) of the Andhra Pradesh Assigned Lands (POT) Act, 1977 and any such transfers and acquisitions made in contravention of the provisions of the 3(1) (2) of the Act shall be deemed to be null and void.
267. Observing the same, the 5th respondent felt that the petitioners and others are not the original assignees and they acquired the assigned land allotted to the land less poor persons violating the Section 3(1) (2) of the Andhra Pradesh Assigned Lands (POT) Act, 1977 and therefore, they are liable for eviction from the lands assigned to the land less poor. Accordingly, ordered for eviction of the petitioners and others as mentioned above from the above said assigned lands.
8. Except this, the 5th respondent did not go into the merits of the case, there is no enquiry forthcoming on reading of the said impugned proceedings dated 10.05.2005 and it does not disclose what are the individual submissions of group of persons and it is not clear when the assignments were made in respect of the subject plots originally either in terms of extents of agricultural land or in terms of the plots, what are the details of the subsequent purchasers through different registered sale deeds, if any, and if there are any subsequent alienations by way of allotments to other eligible beneficiaries pursuant to the impugned proceedings of the 5th respondent dated 10.05.2005, all these details are not there on record and only on the mere submission said to have been made by the representatives of the Anjireddy Nagar Welfare Association and Green City Colony Association, as they have stated that their members purchased the plots/ the subject lands from the original assignees for a sale consideration through different registered sale 27 deeds, it was presumed that the conditions of the provisions of the Andhra Pradesh Assigned Lands (POT) Act, 1977, were violated and as such, it appears that the 5th respondent passed the above said impugned proceedings without there being any complete enquiry on this aspect.
9. The Prayer sought in each Writ Petition is extracted hereunder:
W.P.No.11724 of 2020:
".....to issue WRIT OF MANDAMUS or any other appropriate Writ, order or Direction to declare the action of respondents in deciding to assign the land held and possessed by us (Petitioners'), admeasuring an extent of Ac.4.92 cents covered by houses/house sites, in R.S. Nos.595/4B, 602, 603/1, 605/1, 606/2, 608/1, 614/1, 615/1, 615/2, 616/2, 617/1, 618/1 and 618/2 situated in Adivithekkallapadu village, Guntur Mandal, Guntur District, to the landless poor persons under the guise of 'NAVARTNALU- PEDALANDARIKI ILLU program', without giving notice/opportunity and without following the procedure established by law, as illegal, arbitrary, unconstitutional and violative of Articles 14, 21 and 300 A of Constitution of India as also contrary to the provisions of POT Act, and consequently, command the respondents not to interfere with our peaceful possession and enjoyment including demolition of houses/house sites covered by the land admeasuring an extent of Ac.4.92 R.S.No.595/4B, 602, 603/1, 605/1, 606/2, 608/1, 614/1, 615/1, 615/2, 616/2, 617/1, 618/1 and 618/2 of Adivithekkallapadu 28 village, Guntur Mandal, Guntur District in any manner, in the interest of justice and pass....."
W.P.No.14142 of 2020:
".....pleased to issue a Writ of Certiorari or any other appropriate writ, or order, or direction in the nature of a Writ, calling for records pertaining to the order of the 5th respondent passed in his proceedings Rc.No.900/2003-D dated 10-05-2005 and quash the same as arbitrary, illegal, null, void, unjust and passed in violation of principles of natural justice, Article 300-A of the constitution of India, and the provisions of Act 9 of 1977, and consequently to direct the respondents not to assign the lands to the land less poor under the guise of 'Navaratnalu-Pedalandariki IIla program' or any other program/scheme or interfere with the possession and enjoyment of the Petitioners in relation to Plot No's. 9, 10, 27, 28, 29, 31, 32, 48, 54, 57, 58, 61, 62, 80, 81, 98, 109, 110, 111, 112, 113, 115, 116 of layout sanctioned by Adavithakellapadu Grampanchayat in Sy. No's. 615/1, 617/1, 616/2, 605/1, 614/1 of Adavithakkellapadu village, hamlet of Pedapalakaluru Village, Guntur Mandal and District and to....."
W.P.No.21951 of 2020:
".....pleased to issue a Writ of Certiorari or any other appropriate writ, or order, or direction in the nature of a Writ, calling for records pertaining to the order of the 5th respondent passed in his proceedings Rc.No.900/2003-D dated 10-05-2005 and quash the same as arbitrary, illegal, null, void, unjust and passed in violation of principles of natural justice, Article 300-A of the constitution of India, and the provisions of Act 9 of 1977, and consequently to direct the respondents not to assign the lands to the land less poor under the 29 guise of 'Navaratnalu-Pedalandariki IIla program' or any other program/scheme or interfere with the possession and enjoyment of the Petitioners in relation to Plot No.6 in Sy. No.599/1; Plot No.3 in Sy.No. 595/4B; Plot No's. 10,11, 12, 13,40, 48 &74 and 75 in Sy. No's.602 & 603/1; Plot No's 11, 11 31 606/2 & 603/1, Plot No. 5 in Sy.No. 614/1; Plot No's 41 and 42 in Sy.No. 615/1; Plot No's. 25, 26, 27, 28, 30, 37, 38, 39, 40, 71 and 72 in Sy.No. 615/2: Plot No's 43, 44, 45, 76 of Sy.No. 616/2; and Plot No's 18 and 19 in Sy.No. 618/1 of Adavithakkellapadu village, hamlet of Pedapalakaluru Village, Guntur Mandal and District and pass....."
W.P.No.10483 of 2021:
".....pleased to issue a Writ of Certiorari or any other appropriate writ, or order, or direction in the nature of a Writ, calling for records pertaining to the order of the 5th respondent passed in his proceedings Rc.No.900/2003-D dated 10-05-2005 and quash the same as arbitrary, illegal, null, void, unjust and passed in violation of principles of natural justice, Article 300-A of the constitution of India, and the provisions of Act 9 of 1977, and consequently to direct the respondents not to assign the lands to the land less poor under the guise of 'Navaratnalu-Pedalandariki Illa program or any other program/scheme or interfere with the possession and enjoyment of the Petitioners in relation to Plot No's 1, 2 in SY No. 615/2, Plot No. 1, 2, 3 in Sy No. 614/1, Plot No. 47, 48, 17, 18 in Sy No. 605/1, Plot No. 38 and 51 in Sy No. 608/1 of layout sanctioned by Adavithakellapadu Grampanchayat in Sy, No's 614/1, 615/2, 605/, 618/2, 608/1 of Adavithakkellapadu village, hamlet of Pedapalakaluru Village, Guntur Mandal and District....."30
10. The learned counsels appearing for the petitioners submits that the respondent authorities concerned, specifically the 5th respondent failed to issue Form I and Form II notices to all the eligible persons/ the original assignees/ subsequent purchasers/ alienees/ other beneficiaries and in the absence of following the procedure contemplated under law for conducting enquiry before passing any Resumption Orders, the 5th respondent straight away, in a very cryptic manner passed the above said impugned orders only mentioning the two above said tables as detailed in the above said impugned order, which does not amount to the compliance of law.
11. On the other hand, the learned Assistant Government Pleader appearing for the respondents submits that the show-cause notices were issued to some of the available persons and as the majority of the persons are not available and as their addresses were not known, the notices were affixed to the stick in the related subject land but the proof of the same is also not forthcoming as per the record.
12. She is also unable to assist this Court with respect to the details of the original assignments made, the details of the subsequent purchasers and their nature of rights and their documents relating to it and subsequent land assignments, if any, made, all those details are not being available and as they are not referred to in the impugned proceedings, she is unable to say anything on it.
3113. The learned counsel appearing for the unofficial respondents submits that pursuant to the impugned proceedings of the 5th respondent dated 10.05.2005, the subsequent alienations by way of allotments to the different eligible beneficiaries in the year 2009 and 2010 itself were occurred and some of them are in possession of the same in different subject extents. But the same is disputed in reply by the learned counsel for the petitioners. Only an effort was made by the State for the purpose of implementation of the Welfare Scheme of Housing in the year 2020, then the petitioners became alert and filed this Writ Petition questioning the proceeding of the 5th respondent dated 10.05.2005.
14. In reply, the learned counsel for the petitioners also submits that some of the petitioners and other persons who are similarly situated, approached the Civil Court questioning these proceedings but, as it has no jurisdiction, the Civil Court did not go into the merits of the case and as such, some time was lapsed in between and as such, there was little delay and that too, when there is a cause of action under the guise of Navaratnalu Welfare Scheme and as it was an appropriate stage, the petitioners filed this Writ Petition questioning the proceedings of the 5th respondent 10.05.2005 since it is only the appropriate remedy for the Writ Petitioners to seek redressal from this Court under Article 226 of the Constitution of India.
3215. In view of the above said facts and circumstances, this Court does not find any latches or delay in approaching this Court to assail the proceedings of the 5th respondent dated 10.05.2005. However, as discussed above, as the impugned proceedings do not contain any merits of the case and as admittedly the different persons interests are involved, this Order of the impugned proceedings of the 5th respondent is liable to be set aside enabling the 5th respondent to conduct a fresh enquiry by initiating fresh proceedings strictly in accordance with law, by giving due opportunity to all the parties concerned including the petitioners, the unofficial respondents and other persons, whose interests are involved with respect to the subject extents in subject survey numbers covered in the impugned proceedings of the 5th respondent dated 10.05.2005 and for which the notices required under the law shall be issued to all the persons who are going to be affected and after giving due opportunity to submit their explanations and after giving due opportunity of personal hearing to all the persons concerned, upon verification of the records and the subject lands, appropriate decision shall be taken on its own merits with respect to the subject lands either for resumption or for passing any other suitable orders as it deems fit and necessary in the public interest.
16. Pending the above said enquiry, there shall be an Order of Status-quo as on today to be maintained with respect to the subject lands covered under the impugned proceedings of the 5th respondent dated 10.05.2005 and the 33 whole exercise shall be completed within a period of four (04) months from the date of receipt of this order. Any subsequent allotments would be subject to the outcome of the fresh enquiry proceedings of the 5th respondent as directed above.
17. Accordingly, these Writ Petitions are disposed of. There shall be no order as to costs.
As a sequel, Interlocutory Applications pending, if any, shall stand closed.
_________________________ JUSTICE B KRISHNA MOHAN 30.10.2025 SCH 34 144 THE HON'BLE SRI JUSTICE B. KRISHNA MOHAN W.P.Nos.1124, 14142, 21951 of 2020 & 10483 of 2021 Date: 30.10.2025 SCH