Andhra Pradesh High Court - Amravati
Chenna Sudhakar vs The State Of Andhra Pradesh on 2 March, 2026
APHC010650332018
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3459]
(Special Original Jurisdiction)
MONDAY,THE SECOND DAY OF MARCH
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM
WRIT PETITION NO: 31210/2018
Between:
1. CHENNA SUDHAKAR,, S/O. LATE CHENNA MUNIAH, AGED
ABOUT 47 YEARS, OCC. AGRICULTURE R/O. D.NO.9/12 B,
AKSHANTHALA OBAYYA PALLI, H/O.VALLUR VILLAGE, VALLUR
MANDAL, YSR DISTRICT
2. CHENNA MUNI BHASKAR,, S/O. LATE CHENNA MUNIAH, AGED
ABOUT 42 YEARS, OCC. AGRICULTURE R/O. D.NO.9/12 B,
AKSHANTHALA OBAYYA PALLI, H/O. VALLUR VILLAGE,
VALLUR MANDAL, YSR DISTRICT.
...PETITIONER(S)
AND
1. THE STATE OF ANDHRA PRADESH, REP., BY ITS PRINCIPAL
SECRETARY, REVENUE DEPARTMENT, SECRETARIAT
BUILDINGS, VELAGAPUDI, ANDHRA PRADESH
2. THE DISTRICT COLLECTOR, Y.S.R.DISTRICT. KADAPA.
3. THE THASILDAR, VALLUR MANDAL, Y.S.R DISTRICT.
...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
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W.P.No.31210 of 2018
be pleased to issue an appropriate Writ, Order or direction more
particularly one in the nature of Writ of Mandamus declaring the action of
the respondent No.3 in erecting a Caution Board in land in extent of
Ac.4.10 cents in Sy.No. 357/1 and in Ac.4.10 cents in Sy.No. 357/2 of
Gottur Village fields, Vallur Mandal, Y.S.R. District belong to the
petitioners, that the same is belong to Government as per the R.S.R and
preventing the petitioners from enjoying the same without adhering to due
process of law as arbitrary, illegal, colorable exercise of power and well
established legal principles apart from being violative of the fundamental
and Constitutional rights guaranteed to the petitioners under Articles 14,
19, 21 and 300-A of the Constitution of India and consequently direct the
respondent No.3 not to interfere with the petitioners rights over the land in
an extent of Ac.4.10 cents in Sy. No. 357/1 and in Ac.4.10 cents in Sy. No.
357/2 of Gottur Village fields, Vallur Mandal, Y.S.R. District and pass
IA NO: 1 OF 2018
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 respondent No.3 not to interfere with the petitioners
rights over the land in an extent of Ac.4.10 cents in Sy. No. 357/1 and in
Ac.4.10 cents in Sy. No. 357/2 of Gottur Village fields, Vallur Mandal,
Y.S.R. District, without following the due procedure of law pending disposal
of the above Writ Petition and pass
Counsel for the Petitioner(S):
1. V R REDDY KOVVURI
Counsel for the Respondent(S):
1. SHAIK KARIMULLAH (SC FOR WAKF BOARD RAYALASEEMA)
This Court made the following:
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W.P.No.31210 of 2018
ORDER:
Sri V.R.Reddy Kovvuri, learned counsel for the petitioners, submits that the cause in the writ petition does not survive for consideration and the writ petition has become infructuous.
In view of the aforesaid submission, the Writ Petition is dismissed as infructuous. No order as to costs.
As a sequel, miscellaneous petitions, if any pending, shall stand closed.
_________________________ JUSTICE SUMATHI JAGADAM 2nd March, 2026 cbs 4 JS,J W.P.No.31210 of 2018 THE HON'BLE SMT. JUSTICE SUMATHI JAGADAM WRIT PETITION No.31210 of 2018 2nd March, 2026 cbs