Andhra Pradesh High Court - Amravati
D. Dastagiri Sab vs The State Of Andhra Pradesh on 9 February, 2026
Author: B Krishna Mohan
Bench: B Krishna Mohan
APHC010723882025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3233]
(Special Original Jurisdiction)
MONDAY, THE NINTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
WRIT PETITION NO: 768/2026
Between:
1. D. DASTAGIRI SAB,, S/O LATE D. NABI SAB, AGED ABOUT 50
YEARS, AGRICULTURIST, RIO AKUTHOTAPALLI VILLAGE,
H/O ITIKALAPALLI VILLAGE, ANANTAPUR RURAL MANDAL,
ANANTAPUR DISTRICT.-515002
2. D. VANNUR VALI,, S/O LATE D. KULLAYAPPA, AGED ABOUT
50 YEARS, AGRICULTURIST, RIO AKUTHOTAPALLI VILLAGE,
H/O ITIKALAPALLI VILLAGE, ANANTAPUR RURAL MANDAL,
ANANTAPUR DISTRICT.-515002
...PETITIONER(S)
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, REVENUE DEPARTMENT, SECRETARIAT,
VELAGAPUDI, GUNTUR DISTRICT.-522237
2. THE DISTRICT COLLECTOR, ANANTAPUR DISTRICT.-515001
3. THE REVENUE DIVISIONAL OFFICER, ANANTAPUR DIVISION,
ANANTAPUR DISTRICT.-515001
4. THE TAHSILDAR, ANANTAPUR RURAL MANDAL,
ANANTAPUR DISTRICT..-515002
...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 or Order or Direction, particularly one in the nature of Writ of Mandamus, declaring the action 2 of the respondents no. 3 and 4 in not deleting the lands kept as surplus lands (Migulu Bhumi) in the web land Adangals in respect of Survey No. 158-2C3 admeasuring Ac. 6.00 cents and Survey No. 158-2C4 admeasuring Ac. 6.00 cents, situated at Itikalapalli Village, Anantapur Rural Mandal, Anantapur District as illegal, arbitrary and violations of Article 14, 21 and 300A and consequently direct the respondents no. 3 and 4 to delete the lands from the Webland adangals kept as Surplus lands (Migulu Bhumi) in Survey No. 158-2C3 admeasuring Ac. 6.00 cents and Survey No. 158-2C4 admeasuring Ac. 6.00 cents, situated at Itikalapalli Village, Anantapur Rural Mandal, Anantapur District and pass IA NO: 1 OF 2026 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 no. 4 not to interfere with the peaceful possesion and enjoyment of the lands of the petitioners inrespect of the Survey No. 158-2C3 admeasuring Ac. 6.00 cents and Survey No. 158-2C4 admeasuring Ac. 6.00 cents, situated at Itikalapalli Village, Anantapur Rural Mandal, Anantapur District pending disposal of the above writ petition and pass s IA NO: 2 OF 2026 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 no. 3 and 4 to delete the lands from the Webland adangals kept as Surplus lands (Migulu Bhumi) in Survey No. 158-2C3 admeasuring Ac. 6.00 cents and Survey No. 158-2C4 admeasuring Ac. 6.00 cents, situated at Itikalapalli Village, Anantapur Rural Mandal, Anantapur District pending disposal of the above writ petition and pass Counsel for the Petitioner(S):
1. K SRINIVAS Counsel for the Respondent(S):
1. GP FOR REVENUE 3 The Court made the following Order:
Heard the learned counsel for the petitioners and the learned Assistant Government Pleader for the respondents.
2. This writ petition was filed questioning the action of the respondent Nos.3 & 4 in not deleting the lands kept as surplus lands (Migulu Bhumi) in the web land Adangals in respect of Sy.No.158-2C3 admeasuring Ac.6.00 cents and Sy.No.158-2C4 admeasuring Ac.6.00 cents situated at Itikalapalli Village, Anantapur Rural Mandal, Anantapur District.
3. On the other hand, the learned Assistant Government Pleader relying upon the written instructions of the 4th respondent dated 19.01.2026 submits that, as verified from the online webland adangal the land in Sy.No.158-2C3 & Sy.No.158-2C4 are entered as follows:
Sl. Sy. No. Extent in Khata No. Name of the Remarks No. acres pattadar 1 158-2C3 6.00 20001901 Mighulubhoomi At present not existing in Webland adangal 2 158-2C4 6.00 20000102 Mighulubhoomi ---
4. The lands in Sy.No.158-2C3 & 158-2C4 to an extent of Ac.6.00 cents & Ac.6.00 cents were assigned to Sri Dudekula Nabisab and Dudekula Kullayappa in the year 1960. Both the pattadars violated the D-Patta conditions and sold away the said lands to others vide registered document Nos.1017/1962 & 1018/1962. The purchaser laid an unapproved lay out and sold away to many people for house sites. 4
As per field verification, it is noticed that there is an unapproved lay out in the subject lands and there are many families residing there by constructing houses long ago by purchasing the house sites. The pattadar name in webland adangal is mentioned as unsettled land i.e., Migulubhoomi as the assignee sold the land and several transactions took place in the land in respect of Sy.No.158-2C3 & 158-2C4 for an extent of Ac.6.00 cents and Ac.6.00 cents of Itukalapalli Village due to the violations of D-Patta conditions.
5. In view of the above said facts and circumstances, no relief can be granted in this writ petition. The petitioners are permitted to make a representation to the 2nd respondent enclosing all the necessary documents in support of their claim within a period of four (4) weeks from the date of receipt of this order. On receipt of such representation, the 2nd respondent shall consider and dispose of the same strictly in accordance with law by hearing all the parties concerned including the petitioners giving due opportunity, upon verification of the records and the subject land, appropriate decision shall be taken on its own merits as expeditiously as possible, preferably within a period of four (4) months thereafter.
6. Accordingly, the writ petition is disposed of. The written instructions of the 4th respondent dated 19.01.2026 shall be made as 5 part of the court record. Interim order, if any, deemed to have been vacated. There shall be no order as to costs.
As a sequel, Miscellaneous Petitions pending, if any, shall stand closed.
_________________________ JUSTICE B KRISHNA MOHAN 09.02.2026 NNN