Andhra Pradesh High Court - Amravati
G Vanaja vs The State Of Ap on 31 December, 2025
Author: D Ramesh
Bench: D Ramesh
APHC010244182023
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: 13070/2023
Between:
1. G VANAJA, W/O. G. BHASKARA REDDY, AGED. 55 YEARS, OCC.
HOUSEWIFE, R/O. H.NO.6-598, NAGULA GUNTA, KOTHAPETA,
SRIKALAHASTI TOWN, TIRUPATI DISTRICT.
...PETITIONER
AND
1. THE STATE OF AP, REP BY ITS PRINCIPAL SECRETARY,
REVENUE DEPARTMENT, SECRETARIAT, VELAGAPUDI,
AMARAVATHI.
2. THE DISTRICT COLLECTOR, TIRUPATI DISTRICT.
3. THE REVENUE DIVISIONAL OFFICER, TIRUPATHI REVENUE
DIVISION, TIRUPATHI, TIRUPATI DISTRICT.
4. THE TAHSILDAR, BUCHINAIDU KANDRIGA MANDAL, TIRUPATI
DISTRICT.
5. THE SUB REGISTRAR, THOTTAMBEDU SUB REGISTRATION
OFFICE SRIKALAHASTI, TIRUPATI 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 topleased to issue an order or direction more particularly one in the
nature of Writ of MANDAMUS declaring the action of the respondents
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particularly the action of the 4th respondent in continuing the land an extent of
Ac.4.32 cents in Sy.No.326/2 of Peddapalavedu Village, Butchinaidu Kandriga
Mandal, Tirupati District as DKT land and the action of the 5th respondent in
keeping the said land under prohibited list under Sec. 22-A(1)(a) of
Registration Act 1908 is highhanded, arbitrary, malafide and quite contrary to
the directions of this Hon'ble Court passed in W.P. No.21450/2019 apart from
violation of principles of natural justice by setting aside the same and
consequentially a) direct the 4th respondent to change the classification of the
petitioner's land an extent of Ac.4.32 cents in Sy.No.326/2 of Peddapalavedu
Village, Butchinaidu Kandriga Mandal, Tirupati District from the DKT category
into private patta lands and duly entering the same in all the concerned
Revenue records including in the State Web-land b) to direct the respondents
to issue Pattadar Passbook, Title Deed/e-passbook in respect of the said land
in favour of the petitioner c) to direct the 5th respondent to delete said land
from Prohibited Category list under Sec.22-A(1)(a) of Registrar Act 1908 duly
classifying the same as Private Patta land in the interest of justice and pass
IA NO: 1 OF 2023
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 5th respondent to release the land an extent of Ac.4.32
cents in Sy.No.326/2 of of Peddapalavedu Village, Butchinaidu Kandriga
Mandal, Tirupati District from the Prohibited Category list duly classifying the
same as Private Patta land forthwith, in the interest of Justice and pass
Counsel for the Petitioner:
1. A CHANDRAIH NAIDU
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.13070 OF 2023
ORDER:
The present Writ Petition is filed under Article 226 of the Constitution of India seeking the following relief:
"... to issue an order or direction more particularly one in the nature of Writ of MANDAMUS declaring the action of the respondents particularly the action of the 4th respondent in continuing the land an extent of Ac.4.32 cents in Sy.No.326/2 of Peddapalavedu Village, Butchinaidu Kandriga Mandal, Tirupati District as DKT land and the action of the 5th respondent in keeping the said land under prohibited list under Sec.22-A(1)(a) of Registration Act 1908 is highhanded, arbitrary, malafide and quite contrary to the directions of this Hon'ble Court passed in W.P. No.21450/2019 apart from violation of principles of natural justice by setting aside the same and consequentially a) direct the 4th respondent to change the classification of the petitioner's land an extent of Ac.4.32 cents in Sy.No.326/2 of Peddapalavedu Village, Butchinaidu Kandriga Mandal, Tirupati District from the DKT category into private patta lands and duly entering the same in all the concerned Revenue records including in the State Web-land b) to direct the respondents to issue Pattadar Passbook, Title Deed/e-passbook in respect of the said land in favour of the petitioner c) to direct the 5th respondent to delete said land from Prohibited Category list under Sec.22-A(1)(a) of Registrar Act 1908 duly classifying the same as Private Patta land in the interest of justice and pass such other order or orders..."
2. The brief grievance of the petitioner is that petitioner is the absolute owner and possessor of land admeasuring Ac.4.32 cents situated in Sy.No.326/2 of Peddapalavedu Village, Buchi Naidu Kandriga Mandal, Tirupati District. The petitioner, along with two others, had earlier instituted 4 W.P.No.21540 of 2019 before this Court. A Coordinate Bench of this Court, by order dated 08.01.2020, disposed of the said writ petition granting liberty to the petitioners therein to submit an online application under the provisions of the Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971, within a period of two (2) weeks. The concerned authority was directed to consider such application and pass appropriate orders in accordance with law within eight (8) weeks thereafter. It is stated that pursuant thereto, the respondents have rectified the entries in respect of the lands belonging to the other two writ petitioners by converting the classification from DKT land to private land. However, the petitioner's land has not been similarly corrected and continues to be shown as DKT land. Hence, the present writ petition has been filed seeking a direction to the respondents to reclassify the petitioner's land from DKT land to private land and consequently delete the subject land from the list of prohibited properties notified under Section 22-A(1)(a) of the Registration Act, 1908.
3. Heard Sri A.Chandraiah Naidu, learned counsel for petitioner and learned Assistant Government Pleader for Revenue for respondents.
4. On a perusal of the order passed by this Court in W.P.No.21540 of 2019, it is evident that this Court had granted liberty to the petitioners therein to submit an application under the provisions of the Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971, and directed the competent authority to consider the same and pass appropriate orders in accordance 5 with law. However, the present relief sought pertains to deletion of the subject property from the list of prohibited properties notified under Section 22-A(1)(a) of the Registration Act, 1908, which essentially arises out of the alleged failure of the authorities to reclassify the petitioner's land from DKT land to private land in terms of the earlier directions.
5. In the said circumstances, and without expressing any opinion on the merits of the case, liberty is granted to the petitioner to submit a fresh online application before the District Collector concerned, seeking removal of the subject property from the list of prohibited properties, within a period of two (2) weeks from the date of receipt of a copy of this order. Upon receipt of such application, the District Collector concerned shall obtain necessary reports from the competent authorities, verify the relevant records, and pass appropriate orders strictly in accordance with law, within a period of three (3) months thereafter.
6. With the above directions, the present Writ Petition is disposed of. 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 6 192 THE HON'BLE SRI JUSTICE D.RAMESH WRIT PETITION No.13070 of 2023 Date: 31.12.2025 KBN