Andhra Pradesh High Court - Amravati
Makineni Pratap Simha vs The State Of Andhra Pradesh on 11 September, 2025
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
THURSDAY, THE ELEVENTH DAY OF SEPTEMBER I.
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TWO THOUSAND AND TWENTY FIVE ,iU
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:PRESENT: ;
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THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHARX^
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WRIT PETITION NO: 24393 OF 2025
Between:
Makineni Pratap Simha, S/o. Late Venkata Narasimham Aged 60 years, Occ-
Cultivation, R/o. D. No. 5-27, MRO Office Street, Podili Town and Mandal,
Prakasam District.
...Petitioner
AND
1. The State of Andhra Pradesh, Rep.by its Principal Secretary to the
Government, Revenue Department, Secretariat, Velagapudi, Amaravati,
Guntur District.
2. The District Collector, Prakasam District at Ongole.
3. The Revenue Divisional Officer, Kanigiri Revenue Division, Prakasam
District.
4. The Tahsildar, Podili Mandal Prakasam District.
5. Makineni Amara Simaha, S/o. Venkata Narasimha, R/o. Ongole Road,
Bharath Petroleum Station, Podili, Prakasam District.
6. Ravipati Ashok, S/o. Prasad, Aged 26 years, Occ- Business, R/o.
Katurivaripalem Village, Podili Mandal Prakasam District.
7. Katuri Venkata Ramesh, S/o. Venkata Narasaiah R/o. Katurivaripalem
Village, Podili Mandal, Prakasam District.
8. Avuluri Yallamanda, S/o. Kotaiah, R/o. Viswanadhapuram, Podili Village
and Mandal Prakasam District.
..Respondents
WHEREAS the Petitioner above named through his Advocate SRI SHAIK JAHANGEER BASHA presented this 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 inaction of Respondents more particularly respondent No.4 on petitioners representation dated 01.05.2025 submitted for recalling illegal mutation in record of rights pertaining to the agricultural landed property admeasuring an extent of Ac.9.77 cents covered by Sy.No.1121/1, 1121/2, 1122/2 and 1122/3 situated at Podili Revenue Village and Mandal in Prakasam District, as illegal, irregular, irrational and violative of provisions of Andhra Pradesh Rights in Land and Pattadar Passbooks Act, 1971 and Rules framed there under and offends Articles 14, 21 and 300-A of the Constitution of India and consequently direct the Respondents more particularly Respondent No. 4 to delete the names of respondents 5 to 8 from the record of rights connected to the said lands.
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri SHAIK JAHANGEER BASHA Advocate for the Petitioner, and of GP FOR REVENUE, for the Respondent Nos.1 to 4, directed issue of notice to the Respondent Nos.5 to 8, herein to show cause as to why this WRIT PETITION should not be admitted.
You viz:
1. Makineni Amara Simaha, S/o. Venkata Narasimha, R/o. Ongole Roa'd Bharath Petroleum Station, Podili, Prakasam District.
2. Ravipati Ashok, S/o. Prasad, Aged 26 years, Occ- Business, R/o. Katurivaripalem Village, Podili Mandal Prakasam District.
3. Katuri Venkata Ramesh, S/o. Venkata Narasaiah R/o. Katurivaripalem Village, Podili Mandal, Prakasam District.
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4. Avuluri Yallamanda, S/o. Kotaiah, R/o. Viswanadhapuram, Podili Village and Mandal Prakasam District.
are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted, within two (G2) weeks to which date the case stands posted for hearing.
The Court made the following: ORDER Issue notice to respondent Nos.5 to 8. Learned counsel for petitioner is permitted to takeout persona! notice to respondent Nos.5 to 8 through registered post with acknowledgment due and file proof of service in the Registry.
List the matter after two (02) weeks.
SD/- M.SRINIVAS ASSISTANIBREGISTRAR t SECTION OFFICER //TRUE COPY// For / To,
1. Makineni Amara Simaha, S/o. Venkata Narasimha, R/o. Ongole Road, Bharath Petroleum Station, Podili, Prakasam District.
2. Ravipati Ashok, S/o. Prasad, Aged 26 years, Occ- Business, R/o. Katurivaripalem Village, Podili Mandal Prakasam District. ^
3. Katuri Venkata Ramesh, S/o. Venkata Narasaiah R/o. Katurivaripalem Village, Podili Mandal, Prakasam District.
4. Avuluri Yallamanda, S/o. Kotaiah, R/o. Viswanadhapuram, Podili Village and Mandal Prakasam District. (Addressees 1 to 4 by RPAD- along with a copy of petition and affidavit) f
5. OneCCto SRI. SHAIK JAHANGEER BASHA Advocate [OPUC]
6. Two CCS to GP FOR REVENUE ,High Court of Andhra iPradesh. [OUT]
7. One spare copy PSR HIGH COURT TRR,J DATED; 11/09/2025 NOTE: List the matter after two (02) weeks.
NOTICE BEFORE ADMISSION WP.No.24393 of 2025