Andhra Pradesh High Court - Amravati
Nallareddy Siva Kumar Reddy vs The State Of Andhra Pradesh Rep. By Its ... on 7 November, 2025
[3208 ]
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAJ|*^
(SPECIAL ORIGINAL JURISDICTION) ■ ,ii
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FRIDAY, THE SEVENTH DAY OF NOVEMBER
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TWO THOUSAND AND TWENTY FIVE ^ \ Y
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:PRESENT: V V At
THE HONOURABLE SRI JUSTICE D RAMESH ^ r.'f -tP'
WRIT PETITION NO: 308^ OF 2025
Between:
1. Nallareddy Siva Kumar Reddy, S/o. Subba Reddy, aged about 68 years
Resident of Thummuru Village, Naidupet Mandal, SPSR Nellore District.
2. Nallareddy iVfFudala. S/o N^reddy Siva Kumar Reddy, Aged about 58^
years. Resident of Thummuru Village, Naidupet Mandal SPSR Nellore
District.
Petitioners
AND
1. The State of Andhra Pradesh Rep. by its PrI. Secretary, Rev^ue
(Registration and stamps) Department, AP Secretariat, Velagapudi
Amaravati, Guntur District.
2. The Deputy li^pector General of Registration and stamps Department
(DIG), Tadepalli, Guntur District.
3. The District Registrar, Office of the District Registrar SPSR Nellore
District.
4. The Sub-Registrar, Office of the Sub-Reg(gfr^r, Neilore, SPSR Neliore
District.
5. Syed Chand Basha, S/o Hussain S'^eb, Aged about 76 years, R/o D
No
211^75 Yahy^^-^treet, Kotamitta, Nellore City.
Respondents
WHEREAS the Petitioners above named through their Advocate SRI
SIVAPRASAD REDDY VENATI, presented this Petition under Article 226 of
the Constitution of India praying that in the circumstances stated in the
affidavit filed therewith, the High Court maybe pleased to issue a Writ, order or
Orders more particularly one in the nature of a WRIT OF MANDAMUS
declaring the action of the respondents in not removing the invalid and non-
genuine link documents relating to the petitioners registered documents Nos.
6412/2^2 and 6413/2022 as arbitrary, illegal and violative of Articles 14 and
300-A of the Constitution of India consequently direct the respondents to
remove the alleged invalid link documents Nos. Doc no 3983 of 1992,
5902/l'§98. 9162'"of 2001, 17323 of 2004, 1419%f 2005, 9063/2006,
17820/2006, 299/2^13 for plot no 176 ' and 398471992, 5901/1998
17322/2^04, 1418/2"6o5, 9063/20^6, 17819/2006 for plot no 177 and others
and to treat Document No.6206/1987 as the only valid link for Document
V^" ■ '
No.6412/2022, and Document No.6209/1987 as the only valid link for
Document No.6413/2022 and further direct the respondents to issue fresh
Encumbrance^ertificates reflecting the correct ownership and valid link
documents as per the court decree;
AND WHEREAS the High Court upon perusing the petition and affidavit
filed herein and upon hearing the arguments of Sri SIVAPRASAD REDDY
VENATI, Advocate for the Petitioners, learned GP FOR REGISTRATION &
STAMPk^or the Respondent Nos.1 to 4 directed i^ye of notice to the
Respondents herein to show cause as to why this WRIT PETITION should not
be admitted.
You viz:
1. The PrI. Secretary, Revenue (Registration and stamps) Department, AP
Secretariat, Velagapudi, Amaravati, Guntur District, State of Andhra
Pradesh
2. The Deputy Inspector General of Registration and stamps [department
(DIG), Tadepalli, Guntur District.
3. The District Registrar, Office of the District Registrar, SPSR Nellore
District.
4. The Sub-Registrar, Office of the Sub-Registrar, Nellore, SPSR Nellore
District.
5. Syed Chand Basha, S/o Hussain Saheb, Aged about 76 years, R/o D
No 21/575 Yahya Ali Street, Kotamitta, Nellore City,
are be and hereby directed to show cause either appearing in person or
through an Advocate, as to why in the circumstances set out in the petition
and the affidavit filed therewith (copy enclosed) this WRIT PETITION should
not be admitted, within four (4) weeks
The Court made the following ORDER;
Issue notice to respondentsV""*"^
Learned counsel for the pegipners is permitted to take out
personal notice to respondent No.5 through RPAD and file proof of
service.
Post after four (4) weeks.
SDI- M.PRABHAKARA RAO
//TRUE COPY// deputy^^strar
SECTION OFFICER
To
1. The PrI. Secretary, Revenue (Registration and stamps) Department
AP Secretariat, Velagapudi, Amaravati, Guntur District, State of
Andhra Pradesh
2. The Deputy Inspector General of Registration and stamps
Department (DIG), Tadep^lt Guntur District.
3. The District Registrar, Office of the District Registrar, SPSR Nellore
District.
4. The Sub-Registrar, Office of the Sub-Re^trar, Nellore SPSR
Nellore District.
5. Syed Chand B^ha, S/o Hussain Saheb, Aged about 76 years, R/o
D No 21/575 Y-ahya Ali Street, Kotamitta, Nellore City. (Addressee
Nos.2 to 5 by RPAD- along with a copy of petition and affidavit) .
6. OneCCto SRI.'^APRASAD REDDY VENATI Advocate [OPUC]
7. Two CCs to GP Foi^REGISTRATION AND STAMPS High Court
Of Andhra Pradesh. [OUT]
8. One spare copy
KJ
HIGH COURT
KM,J
DATED: 10.11.2025.
NOTE: POST ON 24.11.2025.
ORDER
WP.No. 21207 of 2025
-3^ INTERIM ORDER EXTENDED o 2H 3E ti ★ HIGH COURT DR,J DATED:07/11/2025 POST AFTER FOUR (4) WEEKS NOTICE BEFORE ADMISSION WP.No.30843 of 2025