Andhra Pradesh High Court - Amravati
Are Prasad vs The State Of Andhra Pradesh on 19 September, 2025
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APHC010476952025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI
(Special Original Jurisdiction)
I
FRIDAY,THE NINETEENTH DAY OF SEPTEMBER',
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
WRIT PETITION NO: 25244 OF 2025
Between:
1. ARE PRASAD, S/o late Narayana, Aged 55 years, R/o D No 3-121,
Kothapeta Village, Vetapalem Mandal, Bapatia District-523 157.
...PETITIONER
AND
1. The State of Andhra Pradesh, Rep., by its Principal Secretary (Revenue
Department), Secretariat, Amaravati, Velagapudi, Guntur District.
2. The District Collector, Bapatia District (Bapatia District).
3. The Tahasildar, Inkollu Village, Inkollu Mandal, Bapatia District.
...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, direction, order or orders more particularly one in the
nature of Writ of Mandamus, declaring the inaction of the respondent no. 3 in
considering Petitioners Form 6A application, vide application no.
MUT250312062110, dated 12-03-2025 and in issuing pattadar passbook in
r
Petitioners favour to his agricultural land, admeasuring Ac. 0.70 cents in Sy
no . 140- 2D of Inkollu Village and Mandal, Bapatia District, is illegal, arbitrary
and unlawful, violation of principles of natural justice and violation of article
14, 19, 21 and 300A of constitution of India and, consequently direct the
Respondents no. 3 to dispose the Petitioners, Form 6A application, vide
application no. MUT250312062110, dated 12- 03-2025, by issuing pattadar
passbook to the Petitioners favour on his agricultural land, admeasuring Ac.
0.70 cents in Sy no. 140-2D of Inkollu Village and Mandal, Bapatia District.
lA NO: 1 OF 2025
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
direct the Respondents no. 3 to dispose the Petitioners, Form 6A application,
vide application No. MUT250312062110, dated 12-03-2025, by issuing
pattadar passbook to the Petitioners favour on his agricultural land.
admeasuring Ac. 0.70 cents in Sy no. 140- 2D of Inkollu Village and Mandal,
Bapatia District, pending disposal of the above writ petition.
Counsel for the Petitioner : SRI CH. JAYANTA RAO
Counsel for the Respondents Nos. 1 to 3 : GP FOR REVENUE
The Court made the following ORDER :
APHC010476952025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3330]
(Special Original Jurisdiction)
FRIDAY, THE NINETEENTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
WRIT PETITION No. 25244 of 2025
Between:
TARE PRASAD, S/0 LATE NARAYANA, AGED 55 YEARS, R/0
D NO 3-1.21, KOTHAPETA VILLAGE, VETAPALEM MANDAL,
BAPATIA DISTRICT-523 157.
...PETITIONER
AND
1.THE STATE OF ANDHRA PRADESH, REP., BY ITS PRINCIPAL
SECRETARY (REVENUE DEPARTMENT), SECRETARIAT,
AMARAVATI, VELAGAPUDI, GUNTUR DISTRICT.
2.THE DISTRICT COLLECTOR, BAPATIA DISTRICT (BAPATIA
DISTRICT).
3.'THE TAHASILDAR, INKOLLU VILLAGE, INKOLLU MANDAL,
BAPATIA 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 be pleased to issue a writ, direction, order or orders more
particularly one in the nature of Writ of Mandamus, declaring the
inaction of the respondent no. 3 in considering Petitioners Form 6A
application, vide application no. MUT250312062110, dated 12-03-2025
and in issuing pattadar passbook in Petitioners favour to his agricultural
land, admeasuring Ac. 0.70 cents in Sy no. 140- 2D of Inkollu Village
and Mandal, Bapatia District, is illegal, arbitrary and unlawful, violation
of principles of natural justice and violation of article 14, 19, 21 and
300A of constitution of India and, consequently direct the Respondents
no. 3 to dispose the Petitioners, Form 6A application, vide application
no. MUT250312062110, dated 12- 03-2025, by issuing pattadar
passbook to the Petitioners favour on his agricultural land.
2 'i*
admeasuring Ac. 0.70 cents in Sy no. 140-2D of Inkollu Village and
Mandal, Bapatia District.
Counsel for the Petitioner;
1.CH JAYANTA RAO
Counsel for the Respondent(S):
1.GP FOR REVENUE
The Court made the following:
ORDER:
This Writ Petition is filed to declare the inaction of the respondent No.3 in considering the petitioner's application filed under Section 6A of the Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 (for short, 'the Act'), vide application No.MUT250312062110, dated 12.03.2025 and in issuing pattadar passbook in favour of the petitioner to his agricultural land, admeasuring Ac.0.70 cents in Sy.No.140-2D of Inkollu Village and Mandal, Bapatia District, as illegal, arbitrary and unlawful, violation of principles of natural justice, and consequently, prayed to direct the respondent No.3 to dispose of the petitioner's application filed under Section 6A of the Act.
2. Learned Assistant Government Pleader has not opposed significantly for disposal of the application filed by the petitioner under Section 6A of the Act.
3. Hence, without going into the merits of the case, this Court is inclined to dispose of the present Writ Petition with a direction to the respondent No.3-Tahsildar, Inkollu Mandal, to dispose of the application filed by the petitioner under Section 6A of the Act, as expeditiously as possible, not later than six weeks from the date of receipt of a copy of this order.
4. With the above direction, the Writ Petition is disposed of. There shall be no order as to costs.
4As a sequel thereto, Interlocutory Applications pending, if any shall stand closed.
Sd/- K TATA RAO DEPUTY REGISTRAR //TRUE COPY// SECTION OFFICER To,
1. The Principal Secretary State of Andhra Pradesh, (Revenue Department), Secretariat, Amaravati, Velagapudi, Guntur District.
2. The District Collector, Bapatia District (Bapatia District).
3. The Tahasildar, Inkollu Village, Inkollu Mandal, Bapatia District.
4. One CC to SRI. CH JAYANTA RAO Advocate [OPUC]
5. Two CCs to GP FOR REVENUE High Court of Andhra Pradesh [OUT]
6. Two CD Copies TAC s/ HIGH COURT DATED:19/09/2025 ORDER WP NO. 25244 OF 2025 DISPOSING THE WP WITHOUT COSTS