Andhra Pradesh High Court - Amravati
Kursam Mukkamma vs State Of Andhra Pradesh on 3 December, 2025
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
APHC010698632018
IN THE HIGH COURT OF ANDHRA
PRADESH
AT AMARAVATI
(Special Original Jurisdiction)
WEDNESDAY, THE THIRD DAY OF DECEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
WRIT PETITION NO: 33885 OF 2018
Between:
1. Kursam Mukkamma, W/o Butcha Raju, Aged. 35 years, Occ.
Cultivation, R/o Ankapalem Village, Buttaigudem Mandal, West
Godavari District.
2. Kursam Ganga Devi, W/o Venkatesu, Aged . 30 years, R/o
Ankapalem Village, Buttaigudem Mandal, West Godavari District
3. Tama Venkamma, W/o Brahmaiah, Aged . 40 years, R/o
Ankamapalem Village, Buttiagudem Mandal, West Godavari
District.
4. Tama Venkatalakshmi, W/o Singaraju, Aged. 25 Years, R/o
Ankapalem Village, Buttaigudem Mandal, West Godavari District.
5. Katta Aruna Kumari, W/o Ramudu, Aged. 30 years, R/o
Ankapalem Village, Buttaigudem Mandal, West Godavari District.
6. Dusela Ramana, W/o Gangaraju, Aged. 30 Years, R/o
Ankapalem Village, Buttaigudem Mandal, West Godavari District.
7. Nupa Gangadevi, W/o Paparao, Aged. 40 Years, R/o
Ankapalem Village, Buttaigudem Mandal, West Godavari District.
8. Kottam Rajamma, W/o Siramaiah, Aged. 40 years, R/o
Ankapalem Village, Buttaigudem Mandal, West Godavari District.
9. Kottam Bhimamma, W/o Veeraswamy, Aged. 45years, Rio
Ankapalem Village, Buttaigudem Mandal, West Godavari District.
10. Kursam Gangamma, W/o Gangulu, Aged. 50 years, R/o
Ankapalem Village, Buttaigudem Mandl, West Godavari District.
...Petitioners
SRK, J
2 WP No.33885 of 2018
AND
1. State of Andhra Pradesh, Rep.by its Principal Secretary to
Government, Tribal Welfare Department, Secretariat, Velagapudi,
Amaravati, Guntur District.
2. Agent to GovernmentcumDistrict Collector, West Godavari
District at Eluru.
3. The Special Deputy Collector, (Tribal Welfare), Eluru,West
Godavari District, Presently at Kotaramachandrapuram Village,
Buttaigudem Mandal, West Godavari District.
4. Andru Ramulu Rama Rao Died, S/o Amanna, aged 85 years,
R/o. Muppinavarigudem Village, Buttaigudem Mandal, West
Godavari District.
5. Andru Srinivasa Rao, S/o.late Andru Ramulu @ Ramarao,
Aged 52 Years, R/o. Jangareddygudem Town and Mandal, Eluru
District.
(Respondent No.5 is brought on record as LR of deceased 4th
respondent as per Courts Order dt.12.09.2025)
...Respondents
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 CERTIORARI calling
for entire records connected to order in G.O.Ms. No.103, dated
19.07.2018 passed by the 1st respondent thereby setting aside
the order in SRA No.4/2010(F2), dated 23.07.2011 passed by the
2nd respondent and order in S.R.No.2/2002, dated 08.10.2003
passed by the 3rd respondent, examine the same and set aside
said order of 1st respondent, after declaring the same as illegal,
irregular, irrational, violative of provisions of Andhra Pradesh
Scheduled Areas Land Transfer Regulation 1 of 1959 as
amended by resolution 1 of 1970 and offends Articles 14, 21 and
SRK, J
3 WP No.33885 of 2018
300-A of the Constitution of India and consequently restore the
orders of respondents 2 and 3.
Counsel for the Petitioners: NIMMAGADDA REVATHI
Counsel for the Respondents: GP FOR SOCIAL WELFARE
Counsel for the Respondents:P R K AMERANDRA KUMAR
SRK, J
4 WP No.33885 of 2018
The Court made the following ORDER:
The present Writ Petition is filed aggrieved by the order
passed by 1st respondent in GO Ms.No.103, Social Welfare
(TW.LTR-I) Department, dated 19.07.2018, whereby and
whereunder the revision petition filed by 4th respondent herein
was allowed by setting aside the orders passed by 2nd respondent
- Agent to Government-cum-District Collector, West Godavari
district, at Eluru, in SRA No.4/2010(F2), dated 23.07.2011, and
3rd respondent - Special Deputy Collector (Tribal Welfare), Eluru,
West Godavari district, in SRA No.2/2002, dated 08.10.2003.
2. Today, when the matter came up for hearing, it is submitted
by the learned Assistant Government Pleader for Social Welfare,
and acceded to by the learned counsel for the petitioners that the
issue involved in this Writ Petition is squarely covered by the
common order passed in WP Nos.4761 and 4764 of 2019, dated
15.10.2025, wherein this Court, after an elaborate discussion,
dismissed the said Writ Petitions.
3. In view of the same, for the reasons alike in the aforesaid
order, this Writ Petition is also dismissed. There shall be no order
as to costs.
4. Registry is directed to attach copy of the common order
dated 15.10.2025 passed by this Court in WP Nos.4761 and 4764
of 2019 to this order.
SRK, J
5 WP No.33885 of 2018
5. As a sequel thereto, the miscellaneous petitions, if any,
pending in this Writ Petition shall stand closed.
_______________________
K. SREENIVASA REDDY, J.
Date:03.12.2025 Nsr SRK, J 6 WP No.33885 of 2018 HON'BLE SRI JUSTICE K. SREENIVASA REDDY Writ Petition No.33885 of 2018 Date:03.12.2025 Nsr