Andhra Pradesh High Court - Amravati
M James Klayan Rao vs The State Of Ap on 31 December, 2025
Author: D Ramesh
Bench: D Ramesh
APHC010702542025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3208]
(Special Original Jurisdiction)
WEDNESDAY,THE THIRTY FIRST DAY OF DECEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NO: 36386/2025
Between:
1. M JAMES KLAYAN RAO, S/O JAMES LATE AGE 75 YEARS, OCC
AGRICULTURE R/O D.NO.25/378, MUNICIPAL QUARTERS
NANDYALTOWN, NANDYAL DIST.-518509
...PETITIONER
AND
1. THE STATE OF AP, REP.BY ITS PRI. SECRETARY (REVENUE)
DEPARTMENT, SECRETARIAT, VELAGAPUDI, GUNTUR DIST-
522237
2. THE DISTRICT COILECTOR, PRAKASAM DIST., AT ONGOLE. PIN
523001
3. THE JOINT COILECTOR, PRAKASAM DISTRICT, AT ONGOLE. PIN
523001
4. THE REVENUE DIVISIONAL OFFICER, MARKAPURAM, PRAKASAM
DIST. PIN 523315
5. THE TAHSILDAR, RACHERLA MANDAL, PRAKASAM DIST. PIN
523356
...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 order or direction more particularly one in the nature of
Writ of Mandamus declaring the action of respondents No. 5 in not
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considering my Form-6A application vide No.MUT250926019163 dt26-9-2025
for mutation of revenue entries in favour of the petitioner, in respect of the
subject land in Sy.No. 1044 to an extent of Ac. 1.70 Cents situated at
Racharla Village and Mandal, Prakasam Dist., without following the
procedure as contemplated under Andhra Pradesh Rights in Land and
Pattadar pass Books Act, 1971 and Rules 1989 as illegal, arbitrary apart from
violative of principles of natural justice and consequently direct the
respondent No.5 to consider and dispose of petitioners Form-6A application
vide NO.MUT250926019163 dt 26-9-2025 for mutation of revenue entries in
favour of the petitioner, in respect of subject land, and to pass
IA 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
Pleased to direct the respondent No. 5 to consider and dispose of petitioner's
Form-6A application vide No.MUT250926019163 dt:26-9-2025 for mutation of
revenue entries in favour of the petitioner, in respect of subject land in
Sy.No.l044 to an extent of Ac.1.70 Cents situated at Racharla Village and
Mandal, Prakasam Dist., pending disposal of the Writ Petition and to pass
Counsel for the Petitioner:
1. M M M SRINIVASA RAO
Counsel for the Respondent(S):
1. GP FOR REVENUE
The Court made the following:
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THE HONOURABLE SRI JUSTICE D.RAMESH
WRIT PETITION No.36386 OF 2025
ORDER:
The present Writ Petition is filed under Article 226 of the Constitution of India seeking the following relief:
"...to issue a writ, order or direction more particularly one in the nature of Writ of Mandamus declaring the action of respondents No.5 in not considering my Form-6A application vide No.MUT250926019163 dt:26-9-2025 for mutation of revenue entries in favour of the petitioner, in respect of the subject land in Sy.No.1044 to an extent of Ac.1.70 Cents situated at Racharla Village and Mandal, Prakasam Dist., without following the procedure as contemplated under Andhra Pradesh Rights in Land and Pattadar pass Books Act, 1971 and Rules 1989 as illegal, arbitrary apart from violative of principles of natural justice and consequently direct the respondent No.5 to consider and dispose of petitioner's Form-6A application vide No.MUT250926019163 dt 26-9-2025 for mutation of revenue entries in favour of the petitioner, in respect of subject land, and to pass such other order or orders..."
2. Heard Sri M.M.M.Srinivasa Rao, learned counsel for petitioner and learned Assistant Government Pleader for Revenue for respondents.
3. Learned counsel for petitioner submits that the petitioner is in peaceful possession and enjoyment of the land admeasuring Ac.1.70 cents in Sy.No.1044 at Racharla Village and Mandal, Prakasam District. The said land originally belonged to one Sripalli Mariyamma, who was the mother of petitioner's wife. Upon her demise, petitioner's wife succeeded to the property. Thereafter, petitioner's wife passed away on 07.07.2019 and consequently, the petitioner succeeded to the said property. Be that as it may, the petitioner 4 approached the concerned authorities by submitting Form-6A application dated 26.09.2025, seeking mutation of petitioner's name in revenue records and issuance of pattadar passbooks. However, the respondents have not considered the said application till date.
4. The learned Assistant Government Pleader for Revenue, appearing for the respondents, has submitted that as per the provisions of the ROR Act, the authorities will consider Form-6A application submitted by the petitioner and will pass appropriate orders after giving notice to the concerned persons.
5. Considering the submissions made by both the learned counsel, the Writ Petition is disposed of at the stage of admission, directing the respondents to consider the petitioner's Form-6A application dated 26.09.2025, as per the provisions of the ROR Act and pass appropriate orders within six (06) weeks from the date of receipt of a copy of this order. There shall be no order as to costs.
As a sequel thereto, miscellaneous petitions pending, if any, shall stand closed.
___________________ JUSTICE D.RAMESH Date: 31.12.2025 KBN 5 119 THE HON'BLE SRI JUSTICE D.RAMESH WRIT PETITION No.36386 of 2025 Date: 31.12.2025 KBN