Andhra Pradesh High Court - Amravati
A V L Kusuma Kumari vs The State Of Andhra Pradesh on 5 January, 2026
Author: D Ramesh
Bench: D Ramesh
[3208 ]
IN THE HIGH COURT Of ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
MONDAY, THE FIFTH DAY OF JANUARY
TWO THOUSAND AND TWENTY SIX
iPRESENT:
THE HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NO: 36832 OF 2025
Between:
A V L Kusuma Kumari, C/o Alluri Srirama Ravi Kumar, Aged about 65
years, R/o Flat No. 204, Padmavathi Residency, Beside Community Hall,
Santhinagar, Eluru (Rural), Gbndhipuram P.0, West Godavari District,
'Andhra Pradesh- 534 007.
....Petitioner
" AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Revenue
Department, Secretariat Buildings, Amaravati.
2. The State of Andhra Prddeih, Rep. by its Principal Secretary, Forest
Department, Secretariat Buildings, Amaravati.
3. The District Collector, Eluru District (Erstwhile West Godavari District).
4. The Revenue Divisional Officer, Jangareddygudem Division Eluru
District (Erstwhile West Godavari District).
5. The Mandal Revenue Officer, T. Narsapuram, Veerabhadravaram
Village, Eluru District (Erstwhile West Godavari District).
6. The District Forest Officer, Eluru District (Erstwhile West Godavari
District).
7. The Forest Range Officer, Eluru District (Erstwhile West Godavari
District). i
8. The Station House Officer, T Narsapuarm RS, Eluru District (Erstwhile
West Godavari District).
... Respondents
S
Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in^e affidavit filed therewith, the High Court may
be pleased to issue a Writ of Mandamus or any other appropriate Writ,
direction, order or orders declaring the action of the Respondents in trying to
dispossess the Petitioner from her agricultural land admeasuring to an extent
of Ac. 10.00 cents of her whole extent situated in in R.S. No. 166 in
Velagapadu Village of T. Narsapuram Mandal of West Godavari District
without following any due procedure of law as the same being illegal, arbitrary,
capricious, sans jurisdiction, violative to cardinal principles of natural justice
and contrary to Articles 14, 19, 21 and 300-A of Indian Constitution and
consequently, direct the Respondents not to dispossess the Petitioner to
dispossess the Petitioner from Her agricultural land admeasuring to an extent
r
of Ac. 10.00 cents of her whole extent situated in in R.S. No. 166 in
Velagapadu Village of T. Narsapufam Mandal of West Godavari District.
lA NO: 1 OF 2025
Petition under Section 151 CPC is filed praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may be
pleased to direct the Respondents not to interfere with the Petitioner's
possession and enjoyment of the land admeasuring to an extent of Ac. 10.00
cents of her whole extent situated'in in R.S. No. 166 in Velagapadu Village of
T. Narsapuram Mandal of Wes^t' Godavari District, Pending disposal of WP
36832 of 2025, on the file of the Hi^ Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and upon hearing the arguments of SRI
SINGAMSETTY V.M. SANKAR Advocate for the Petitioner, GP FOR
REVENUE for the Respondent Nos. 1 ,3 4 & 5, GP FOR FORESET for
respondent Nos.2,6 & 7, GP FOR HOME for respondent No.8, and the Court
made the following.
ORDER
> Pattadar passbooks and revenue records filed by the petitioner indicates that the petitioner is in possession of the subject property and the respondent authorities are interfering with the possession of the petitioner over the subject property without adherence to any procedure of Law.
Learned counsel for the petitioner submits that in similar circumstances in writ petition No.27005 of 2025, this Court has granted interim order on 29.10.2025.
In view of the same, the similar interim order is extended in this case also. There shall be a direction to the respondents to maintain status quo existing as on today for a period of six (6) weeks.
List the njatter along with W.P.No.27005 of 2025.
SD/- K.SRINiVASA RAJU //TRUE COPY// ASSISTANT REGISTRAR SECTION OFFICER To,
1. The Principal Secretary, Revenue Department,State of Andhrg Pradesh, Secretariat Buildings, Amaravati.
2. The Principal Secretary, Forest Department, State of Andhra Pradesh,Secretariat Buildings, Amaravati.
3. The District Collector,Eluru District (Erstwhile West Godavari District).
4. The Revenue Divisional Officer,Jangareddygudem Division, Eluru District (Erstwhile West Godavari District).
5. The Mandal Revenue Officer, T. Narsapuram, Veerabhadravaram Village, Eluru District (Erstwhile West Godavari District).
6. The District Forest Officer, Eluru District (Erstwhile West Godavari District). >
7. The Forest Range Officer," Eluru District (Erstwhile West Godavari District).
8. The Station House Officer, T Narsapuarm RS, Eluru District (Erstwhile West Godavari District).(1 to 8 by RPAD)
9. One CC to SRI. SINGAMSETTY V.M. SANKAR Advocate [OPUC]
10. Two CCs to GP FOR REVENUE ,High Court Of Andhra Pradesh. [OUT]
11. Two CCs to GP FOR FOREST, High Court of Andhra Pradesh. [OUT]
12. Two CCs to GP FOR HOME, High Court Of Andhra Pradesh. [OUT]
13. One spare copy = 4' KSR HIGH COURT DR, J DATED:05/01/2026 List the matter W.P.No.27005 of 2025.
ORDER WP.No.36832 of 2025 DIRECTION