Andhra Pradesh High Court - Amravati
Mala Pujari Nagappa vs The State Of Ap on 31 October, 2025
APHC010556462025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3330]
(Special Original Jurisdiction)
FRIDAY, THE THIRTY FIRST DAY OF OCTOBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
WRIT PETITION No. 29039/2025
BETWEEN:
1. MALA PUJARI NAGAPPA, S/o. PUJARI CHINNA ANJANAMMA,
AGED ABOUT 70 YEARS, RESIDENT OF KANAKA VEEDU
VILLAGE, NANDAVARAM MANDAL, KURNOOL DISTRICT,
ANDHRA PRADESH.
...PETITIONER
AND
1. THE STATE OF AP, REPRESENTED BY ITS PRINCIPAL
SECRETARY, REVENUE DEPARTMENT, SECRETARIAT
BUILDINGS, VELAGAPUDI, AMARAVATI, GUNTUR
DISTRICT.
2. THE COLLECTOR AND DISTRICT MAGISTRATE, KURNOOL
DISTRICT, ANDHRA PRADESH.
3. THE SUB COLLECTOR, ADONI DIVISION, KURNOOL
DISTRICT.
4. THE TAHSILDAR, NANDAVARAM MANDAL, KURNOOL
DISTRICT, ANDHRA PRADESH.
5. THE STATION HOUSE OFFICER, NANDAVARAM POLICE
STATION, KURNOOL DISTRICT, ANDHRA PRADESH.
...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 Mandamus, a) Declaring the inaction
of the Respondents 2, 3 and 4 in not considering the petitioners
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representations dated 14.07.2025 and mutation application No.
MUT250604099930 dated 04.06.2025 as illegal, arbitrary and
violative of Articles 14, 21 and 300-A of the Constitution of India (b)
Direct the 2nd Respondent-District Collector, Kurnool District, to
conduct a detailed enquiry on the petitioners representation dated
14.07.2025, mutate his name in the revenue records and issue
pattadar passbook and title deed forthwith (c) Direct the Respondents
4 and 5 - Tahsildar, Nandavaram Mandal, and Station House Officer,
Nandavaram Police Station not to interfere with the peaceful
possession and enjoyment of the petitioner over the land in Survey
No. 625 of Kanaka Veedu Village, Nandavaram Mandal, Kurnool
District (d) and pass such other order or orders.....
Counsel for the Petitioner:
1. V R MAHESWARA RAO PALETI
Counsel for the Respondent(S):
1. GP FOR HOME
2. GP FOR REVENUE
The Court made the following:
3
ORDER:
Learned counsel for the petitioner sought leave of this Court for withdrawal of Writ Petition with a liberty to assail the order dated 28.06.2025 in rejecting the Mutation Application No.MUT250604099930, Dt.04.06.2025.
The Sub-Inspector of Police-respondent No.3 and The Tahsildar-respondent No.4 filed their respective written instructions, wherein it is indicated that they are not interfering with the possession of petitioner's property.
Recording the same, the Writ Petition is dismissed as withdrawn.
As a sequel thereto, miscellaneous petitions pending, if any, shall stand closed.
___________________________________ JUSTICE TARLADA RAJASEKHAR RAO Date: 31.10.2025 Harin 4 57 THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO W.P.No. 29039 OF 2025 Date: 31-10-2025 Harin