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Andhra Pradesh High Court - Amravati

Sri Tadi Bhupathi Reddy vs The State Of Andhra Pradesh on 10 February, 2026

Author: B Krishna Mohan

Bench: B Krishna Mohan

                                                                         [3233 ]

     IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                     (SPECIAL ORIGINAL JURISDICTION)
               TUESDAY, THE TENTH DAY OF FEBRUARY,
                     TWO THOUSAND AND TWENTY SIX

                                   :PRESENT:
           THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN

                      WRIT PETITION NO: 3737 OF 2026

Between:

  1. Sri Tadi Bhupathi Reddy, S/o T. Krishna Reddy, Aged about 50 years,
     R/o D.    No.    1-3-82-2, Rangaswami Nagar, Anantapur, Anantapur
     District- 515001.


  2. Sri Rampalli Ram Kumar Reddy, S/o R. Lakshmi Narayana Reddy
     (late). Aged about 38 years, R/o D. No. 5-319, Jallipalli, Kuderu Mandal,
     Anantapur District - 515711.

  3. Sri Sunku Kedar Nath, S/o S. Subramanyam (late), Aged about 56
     years, R/o Plot. No. E4, Industrial Estate, Bellary Road, Anantapur,
     Anantapur District - 515004.

  4. Ms. Bojje Nandini, D/o B. Sankar Reddy, Aged about 27 years, R/o D.
     No. 5-147, Jallipalli, Kuderu Mandal, Anantapur, Anantapur District-
     515711.

                                                                   Petitioners

                                      AND


  1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Revenue
     Department,     Secretariat   Buildings,   Velagapudi, Amaravati,   Guntur

     District - 522503.


  2. The Revenue Divisional Ofifcer, Anantapur Division, Anantapur District -
     515001.
   3. The Tahsildar, Kuderu Mandal, Anantapur District - 515711.

  4. Sri Kammara Yellappa, S/o K. Ramanjenyulu, R/o Uduripikonda Village,
      Kuderu Mandal, Anantapur District - 515711.

  5. Sri     Kammara Sanjappa,     S/o K.   Ramanjenyulu,    R/o Uduripikonda
      Village, Kuderu Mandal, Anantapur District -515711.

  6. Sri Kammara Ramanjaneyulu, S/o K. Ramanjenyulu, R/o Uduripikonda
      Village, Kuderu Mandal, AnantapurDistrict- 515711.

  7. Sri Kammara Suryanarayana, S/o K. Ramanjenyulu, R/o Uduripikonda
      Village, Kuderu Mandal, Anantapur District -515711.

   8. Sri Kammara Srinivasulu, S/o K. Ramanjenyulu,           R/o Uduripikonda
      Village, Kuderu Mandal, Anantapur District -515711.

   9. . Smt. Kammara Nagamma, D/o K. Chinna Naganna, R/o Uduripikonda
      Village, Kuderu Mandal, Anantapur District -515711.

   10. Sri   Kammara Ramanjenyulu, S/o K.         Naganna, R/o Uduripikonda
      Village, Kuderu Mandal, Anantapur District -515711.

   11. Sri Kammara Hanumanthu, S/o K. Brahmayya, R/o Uduripikonda
      Village, Kuderu Mandal, Anantapur District - 515711.

   12. Sri Kammara Manjunath, S/o K. Brahmayya, R/o Uduripikonda Village,
      Kuderu Mandal, Anantapur District -515711.
                                                                  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
                                                                                   rd
the nature of a WRIT OF MANDAMUS, declaring the action                of the   3

respondent in passing the proceedings vide Rc. No. B/618/2025, dated
29.01.2026, whereby the names of the petitioners were deleted from the land
 revenue records in respect of land bearing Sy. No. 486, admeasuring Ac.
24.45 cents, situated at Uduripikonda Village, Kuderu Mandal, Anantapur
District, as being without jurisdiction, illegal, arbitrary,     unconstitutional,
principles of natural justice and violative of Articles 14, 19, and 300-A of the
Constitution of India, and consequently set aside the proceedings issued by
the    respondent vide Rc. No. B/618/2025, dated 29.01.2026, in the interest
of justice;

lA NO: 1 OF 2026


       Petition   under   Section   151   CPC.   is filed   praying that    in   the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to suspend the operation and execution                 of the

proceedings issued by the 3'^' respondent, vide Rc. No. B/618/2025, dated
29.01.2026;


       The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and upon hearing the arguments of Sri. K
SRINIVAS, Advocate for the Petitioner and of GP FOR REVENUE, for the
Respondent Nos. 1 to 3;

The Court made the following ORDER:
       Heard the learned counsel for the petitioners and the               learned

counsel for the petitioners is permitted to take out personal notices to
the respondent Nos. 4 to 12 and proof of service shall be filed within a
period of three (03) weeks from today.
       The learned Assistant Government Pleader for Revenue                  takes

notice for the respondent Nos. 1 to 4, to file counter affidavit.
      The learned counsel for the petitioner submits that In a similar
matter In respect of the same Survey number vide W.P.No.3358 of 2026,
this Court has granted interim order of status quo dated 05.02.2026.
      In view of the same, similar relief is extended in this case also.
          There shall be an order of status quo as on today to be maintained
with respect to the subject land covered                 under the impugned
proceedings of the respondent No.3, dated 29.01.2026 pending further
orders.

         List along with W.P.No.3358 of 2026 on 10.03.2026.
                                                          Sd/- K. Srinivasa Raju
                                                      ASSISTANT REGISTRAR
                                  //TRUE COPY//
                                                                         -h--
                                                              SECTION OFFICER
To.

      1. The Principal Secretary, Revenue Department, The State of Andhra
         Pradesh, Secretariat Buildings, Velagapudi, Amaravati, Guntur District -
         522503. (by SPECIAL MESSENGER)

  2. The Revenue Divisional Ofifcer, Anantapur Division, Anantapur District -
        515001.


  3. The Tahsildar, Kuderu Mandal, Anantapur District - 515711.

  4. Sri Kammara Yellappa, S/o K. Ramanjenyulu, R/o Uduripikonda Village,
        Kuderu Mandal, Anantapur District -515711.

  5. Sri Kammara Sanjappa, S/o K. Ramanjenyulu, R/o Uduripikonda
        Village, Kuderu Mandal, Anantapur District - 515711.

  6. Sri Kammara Ramanjaneyulu, S/o K. Ramanjenyulu, R/o Uduripikonda
        Village, Kuderu Mandal, AnantapurDistrict- 515711.

  7. Sri Kammara Suryanarayana, S/o K. Ramanjenyulu, R/o Uduripikonda
        Village, Kuderu Mandal. Anantapur District -515711.

  8. Sri Kammara Srinivasulu, S/o K. Ramanjenyulu, R/o Uduripikonda
        Village, Kuderu Mandal, Anantapur District - 515711.

  9. Smt. Kammara Nagamma, D/o K. Chinna Naganna, R/o Uduripikonda
       Village, Kuderu Mandal, Anantapur District - 515711.
   10. Sri Kammara Ramanjenyulu, S/o K. Naganna, R/o Uduripikonda
      Village, Kuderu Mandal, Anantapur District - 515711.

  11. Sri Kammara Hanumanthu, S/o K. Brahmayya, R/o Uduripikonda
      Village, Kuderu Mandal, Anantapur District -515711.

  12. Sri Kammara Manjunath, S/o K. Brahmayya, R/o Uduripikonda Village,
      Kuderu Mandal, Anantapur District - 515711. (Addressee Nos. 2 to 12
      BY RPAD)

  13. One CC to Sri. K SRI NIVAS, Advocate [OPUC]

  14. Two CCS to GP FOR REVENUE, High Court Of Andhra Pradesh.
      [OUT]

  15. One spare copy
JSS
 HIGH COURT




BKM, J




DATED: 10/02/2026




LIST ALONG WITH W.P.N0.3358 OF 2026 ON 10.03.2026.




ORDER
WP.No.3737 of 2026

STATUS QUO