Andhra Pradesh High Court - Amravati
K.Madhava Reddy vs The State Of Andhra Pradesh on 20 December, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
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(SPECIAL ORIGINAL JURISDICTION)
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SATURDAY, THE TWENTIETH DAY OF DECEMBER,
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TWO THOUSAND AND TWENTY FIVE 9
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:PRESENT:
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THE HONOURABLE SRI JUSTICE D RAMESH rq
WRIT PETITION NO: 35440 OF 2025
Between:
1. K.Madhava Reddy, S/o.Balanagi Reddy (Late), Aged 58 years R/o.
Gadekal Village, Vidapanakal Mandal Ananthapuramu District.
515001
2. K. Srinivasa Reddy, S/o.Balanagi Reddy (late). Aged 50 years R/o.
Gadekal Village, Vidapanakal Mandal Ananthapuramu District
515001
3. K. Hampi Reddy, S/o. K Malli Reddy (late). Aged 52 Years, R/o.
Gadekal Village, Vidapanakal Mandal Ananthapuramu District.
515001
...Petitioners
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary
Revenue Department Secretariat, Velagapudi Amaravathi, Guntur
District 522020
2. The Revenue Divisional Officer, Guntakal, Ananthapuramu District
515001.
3. The Tahsildar, Vidapanakal Mandal, Ananthapuramu District.
623502
4. Goruva Srinivasulu, S/o Mudimallappa, aged 59 years, R/o Gadekal
Village, Vidapanakal Mandal, Ananthapuramu District. 623502
5. Goruva Sankaraiah, S/o Mudi Mallappa, aged 57 years, R/o
Gadekal Village, Vidapanakal Mandal, Ananthapuramu District.
623502.
6. Goruva Chandrasekhar, S/o Mudi Mallappa, aged 52 years, R/o
Gadekal Village, Vidapanakal Mandal, Ananthapurannu District.
623502.
...Respondents
Petition under Article 226 of the Constitution of India is filed 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 to declare the action of the
Respondent No.2 in allowing the appeal vide D.Dis.No.A/721/2024 dated
10.11.2025 filed for cancellation of Pattadar Passbooks issued to the
petitioners as Illegal, Arbitrary, behest of Jurisdiction, and contrary to the
provisions of the A.P. Rights in Lands and Pattadar Passbooks Act, 1971
and consequently set aside the orders passed by the Respondent No.2 in
allowing the appeal vide D.Dis.No.A/721/2024 dated 10.11.2025 filed for
cancellation of Pattadar Passbooks issued to the petitioners by continuing
the entries in the name of the petitioners in the Revenue records;
lA NO: 1 OF 2025:
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the writ petition, the
High Court may be pleased to suspend the orders passed by the
Respondent No.2 in allowing the appeal vide D.Dis.No.A/721/2024 dated
10.11.2025 filed for cancellation of Pattadar Passbooks and Title Deeds
issued to the petitioners by continuing the entries in the name of the
petitioners in the Revenue records, pending disposal of WP.No.35440 of
2025, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and
the affidavit filed in support thereof and upon hearing the arguments of Sri
Sazid Kallur, Advocate for the Petitioners and GP for Revenue for the
Respondent Nos.1 to 3, the Court made the following:
ORDER:
Heard the learned counsel for the petitioner. The grievance of the petitioner is that the 2"" respondent has entertained the appeal filed by respondent Nos.4 to 6challenging the grant of pattadar passbooks in favour of the petitioner, which is contrary to the observations made by the erstwhile combined Division Bench of this Hon'ble Court in Ratnamma v R.D.O., Dharmavaram, in W.P.No.21689 of 1999.
Considering the same, and on a perusal of the order referred to above, there shall be a stay of all further proceedings pursuance to the order dated 10.11.2025.
The learned counsel for the petitioner is permitted to take out personal notice to the respondent Nos.4 to 6 through RPAD and file proof of service before the registry.
Post the matter after Pongal Vacation, 2026.
Sd/- K.TATA RAO
DEPUTY REGISTRAR
//TRUE COPY// Au-.
For
SECTI; OFFICER
To,
1. The Principal Secretary, State of Andhra Pradesh, Revenue Department Secretariat, Velagapudi Amaravathi, Guntur District 522020 (by Special Messenger)
2. The Revenue Divisional Officer, Guntakal, Ananthapuramu District 515001.
3. The Tahsildar, Vidapanakal Mandal, Ananthapuramu District. 623502
4. Goruva Srinivasulu, S/o Mudimailappa, R/o Gadekal Village, Vidapanakal Mandal, Ananthapuramu District. 623502
5. Goruva Sankaraiah, S/o Mudi Mallappa, R/o Gadekal Village, Vidapanakal Mandal, Ananthapuramu District. 623502.
6. Goruva Chandrasekhar, S/o Mudi Mallappa, R/o Gadekal Village, Vidapanakal Mandal, Ananthapuramu District. 623502. (Addressee Nos.2 to 6 by RPAD)
7. One CC to Sri. Sazid Kallur, Advocate [OPUC]
8. Two CCs to GP for Revenue, High Court of Andhra Pradesh. [OUT]
9. One spare copy HIGH COURT DR,J DATED:20/12/2025 POST THE MATTER AFTER PONGAL VACATION, 2026 ORDER WP.No.35440 of 2025 STAY