Andhra Pradesh High Court - Amravati
Nagappa vs The State Of Ap on 30 April, 2026
Author: B Krishna Mohan
Bench: B Krishna Mohan
APHC010012542026
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3233]
(Special Original Jurisdiction)
THURSDAY,THE THIRTIETH DAY OF APRIL
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
WRIT PETITION NO: 1840/2026
Between:
1. NAGAPPA, S/O KONDAYYA, AGED ABOUT 37 YEARS, OCC
CULTIVATION, R/O 61-61, NAGANATHANA HALLI, ADONI MANDAL,
KURNOOL DISTRICT.- 518308.
...PETITIONER
AND
1. THE STATE OF AP, REP. BY ITS PRINCIPAL SECRETARY TO
GOVERNMENT, REVENUE DEPARTMENT, SECRETARIAT,
VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT - 522238.
2. THE DISTRICT COLLECTOR, KURNOOL DISTRICT, KURNOOL -
518002.
3. THE TAHSILDAR, ADONI MANDAL, KURNOOL DISTRICT - 518301.
...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 topleased to issue a writ, order or direction more particularly one in the nature of WRIT OF MANDAMUS declaring the action of 3rd respondent by marking as digitally unsigned with Red Colour as disputed on the copies of Adangal as well as 1-B, Record of Rights in respect of my landed property admeasuring an extent of Ac.2-00 Cents in Sy.No.207 of Naganathana Halli, Adoni Mandal of Kurnool District, without issuing any notice and without passing any order and without having any authority of law, as illegal, arbitrary, violative of principles of natural justice and also contrary to the provisions of 2 BKM,J W.P.No.1840 of 2026 Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 and the Rules I made there under and Articles, 21 AND 300A of the Constitution of India and consequently direct the 3rd respondent to record copies of Adangal Pahanies and 1-B for my said land as digitally signed by deleting the Red Colour marking and issue digitally signed copies of adangal and 1-B in respect of above property land and pass IA NO: 1 OF 2026 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 the3rd respondentsto issue Digitally signed copies of Adangal pahanies and 1-B Namoona in Record of Rights by deleting the Red Colour marking in respect of my landed property admeasuring Ac.2-00 Cents in Sy.No.207 of Naganathana Halli, Adoni Mandal of Kurnool District, pending disposal of the main Writ Petition and pass Counsel for the Petitioner:
1. DHANUNJAYA BARU Counsel for the Respondent(S):
1. GP FOR REVENUE 3 BKM,J W.P.No.1840 of 2026 The Court made the following Order:
The learned counsel for the petitioner seeks permission of this Court to withdraw this writ petition.
2. Permission is accorded.
3. Accordingly, this Writ Petition is dismissed as withdrawn. Interim order if any deemed to have been vacated. There shall be no order as to costs.
As a sequel, Interlocutory Applications pending, if any, shall stand closed.
__________________________ JUSTICE B. KRISHNA MOHAN 30.04.2026 PGT