Andhra Pradesh High Court - Amravati
Pinnamaraju Gopala Krishnam Raju vs The State Of Andhra Pradesh on 1 December, 2025
Author: D Ramesh
Bench: D Ramesh
APHC010567182025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3208]
(Special Original Jurisdiction)
MONDAY,THE FIRST DAY OF DECEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NO: 29384/2025
Between:
1. PINNAMARAJU GOPALA KRISHNAM RAJU, S/O LATE P.R.K.RAJU
AGED 53 YEARS, R/O 5-12/5, MARIKAVALASA, PARADESIPALEM,
VISAKHAPATNAM - 530 048
2. PINNAMARAJU SAVITRAMMA, W/O LATE P.R.K.RAJU AGED 76
YEARS, R/O 5-12/3, MARIKAVALASA, PARADESIPALEM,
VISAKHAPATNAM - 530 048
3. PINNAMARAJU SRI DEVI, W/O SRINIVASA RAJU AGED 57 YEARS,
R/O 5-12/6, MARIKAVALASA, PARADESIPALEM, VISAKHAPATNAM
- 530 048
...PETITIONER(S)
AND
1. THE STATE OF ANDHRA PRADESH, REPRESENTED BY ITS
PRINCIPAL SECRETARY (REVENUE) DEPARTMENT, A.P.
SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, VISAKHAPATNAM DISTRICT,
VISAKHAPATNAM.
3. GREATER VISAKHA MUNICIPAL CORPORATION GVMC, REP BY
ITS COMMISSIONER, VISAKHAPATNAM.
4. THE TAHSILDAR, VISAKHAPATNAM (RURAL) MANDAL
VISAKHAPATNAM DISTRICT.
...RESPONDENT(S):
DR,J W.P No.29384 of 2025 2 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 toPleased to issue appropriate writ, order or direction more particularly one in the nature of WRIT OF MANDAMUS declaring the inaction of the Respondents in failure to regularize the Petitioners houses bearing 5- 12/5,5-12/3, 5-12/6 situated in Sy.No. 174/2 and173/3 of Marikavalasa, Paradesipalem, Visakhapatnam Rural Mandal, Visakhapatnam District notwithstanding the applications submitted through AP Online, bearing Nos. RUEGLN012000000944D, RUEGLN012000009437 and RUEGLN012000009345, dated 28-02-2020 and Representation dated 29-05- 2023 as arbitrary, illegal against all canons of law and justice apart from being violative of the fundamental rights guaranteed to the Petitioners under Articles 19, 21 and the constitutional guarantee guaranteed under Article 300-A of the Constitution of India and consequentially direct the Respondents to regularise the Petitioners houses and 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 Respondents to regularise the Petitioners house sites situated in Sy.No. 174/2 and 173/3 of Marikavalasa, Paradesipalem, Visakhapatnam Rural Mandal, Visakhapatnam District submitted through Online through applications Nos.
RUEGLN012000000944D,RUEGLN012000009437 AP and RUEGLN012000009345, dated 28-02-2020 and Representation dated 29-05- 2023 in the interest of justice and pass Counsel for the Petitioner(S):
1. SIVALENKA RAMACHANDRA PRASAD Counsel for the Respondent(S):
1. GP FOR REVENUE DR,J W.P No.29384 of 2025 3 The Court made the following Order:
The present writ petition is filed seeking to declare the inaction of the respondents in failure to regularize the petitioners' houses bearing Nos.5-12/5, 5-12/3 and 5-12/6 situated in Survey Nos.174/2 and 173/3 of Marikavalasa, Paradesipalem, Visakhapatnam Rural Mandal, Visakhapatnam District, without considering the online applications made by the petitioners on 28.02.2020 and the subsequent representation dated 29.05.2023 as illegal and arbitrary.
2. As directed by this Court, the learned Government Pleader appearing for the respondents has made his submissions based on the instructions furnished by the respondent No.4 on 27.10.2025.
3. As per the above instructions, in fact, the online applications made by the petitioners in the year 2020 have already been lapsed and the respondents have considered the physical representation made on 29.05.2023 and the enquiry is under process. After completing the enquiry, orders will be passed as per the rules and requests for short accommodation.
4. Considering the said submissions, this Writ Petition is disposed of, directing the respondents to complete and conclude the enquiry expeditiously and pass appropriate orders, within a period of three (03) months from the date of receipt of copy of this order. No costs. Miscellaneous petitions pending, if any, shall stand closed.
_______________________ JUSTICE D RAMESH Date:01.12.2025 Ksj