Andhra Pradesh High Court - Amravati
Padmanabham Rajendra vs The State Of Ap on 19 November, 2025
Author: D Ramesh
Bench: D Ramesh
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APHC010617862025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3208]
(Special Original Jurisdiction)
WEDNESDAY,THE NINETEENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NO: 31982/2025
Between:
1. PADMANABHAM RAJENDRA, S/O LATE P. SURYA PRAKASA RAO,
TRILLIUM JASMINE, PLOT NO.119, 1ST FLOOR, FLAT NO. 101,
RAJA RAJESWARI NAGAR, BESIDE VENKATA SAI NIVAS, NEAR
ARBOR INTERNATIONAL SCHOOL COMPOUND WALL, KONDAPUR,
K.V. RANGAREDDY - TELANGANA- 500084.
...PETITIONER
AND
1. THE STATE OF AP, REP BY ITS PRINCIPAL SECRETARY, REVENUE
DEPARTMENT (STAMPS AND REGISTRATION), SECRETARIAT
BUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT
2. THE CHIEF COMMISSIONER OF LAND ADMINISTRATION AND
SPECIAL CHIEF SECRETARY, GOLLAPUDI, VIJAYAWADA, NTR
DISTRICT, ANDHRA PRADESH.
3. THE DISTRICT COLLECTOR, VISAKHAPATNAM, VISAKHAPATNAM
DISTRICT, ANDHRA PRADESH
4. THE REVENUE DIVISIONAL OFFICER, VISAKHAPATNAM,
VISAKHAPATNAM DISTRICT. ANDHRA PRADESH
5. THE DISTRICT REGISTRAR, VISAKHAPATNAM, VISAKHAPATNAM
DISTRICT.
...RESPONDENT(S):
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The Court made the following ORDER:
1. This Writ Petition is filed under Article 226 of the Constitution of India by the Petitioners for the following relief:
"to issue an order, direction or writ, more particularly one in the nature of writ of Mandamus, declaring the inaction of the respondent authorities in not deleting the petitioners land in an extent of 187 Square Yards, out of total extent of Ac. 10.11 Cents in Kanaka Durga Layout, bearing Plot No.36, in S.No.62, Paradesipalem Panchayat, Paradespalem Village, Visakhapatnam from 22(A) list of Registration Act, 1908 as illegal, arbitrary, violative of Article 300-A of Constitution of India and consequently direct the respondents not to take any coercive steps in respect of the petitioners land in an extent of 187 Square Yards, out of total extent of Ac. 10.11 Cents in Kanaka Durga Layout, bearing Plot No.36, in S.No.62, Paradesipalem Panchayat, Paradespalem Village, Visakhapatnam, and pass..."
2. Heard the learned counsel for the petitioner and the learned Government Pleader for the respondents.
3. The Writ Petition is filed, aggrieved by the action of the respondent authorities in not deleting the petitioner's land, admeasuring an extent of Ac. 10.11 cents, situated in Kanaka Durga Layout, bearing Plot No. 36, in S.No. 62, Paradesipalem Panchayat, Paradesipalem Village, Visakhapatnam, from the prohibitory list under Section 22-A of the Registration Act, 1908.
4. Learned counsel for the petitioner submits that the petitioner had, in fact, submitted a Spandana application online dated 24.03.2025, requesting the respondent authorities to remove the subject property from ::3::
the prohibitory list under Section 22-A of the Registration Act, 1908.
However, despite receipt of the application, the respondent authorities have neither considered it nor issued any proceedings till date. Hence, the present Writ Petition.
5. Having regard to the submissions of the learned counsel for the petitioner and upon perusal of the material on record, this Court is of the considered view that the Writ Petition is disposed of, directing the respondent No. 3 to consider the application of the petitioner dated 24.03.2025, after obtaining reports from the concerned authorities, and to pass appropriate orders, if necessary, after giving an opportunity of hearing to the petitioner, within a period of three (03) months from the date of receipt of a copy of this order. No costs.
As a sequel, interlocutory applications if any pending, shall stand closed.
________________________ JUSTICE D. RAMESH Dt:19.11.2025 klk ::4::
THE HONOURABLE SRI JUSTICE D. RAMESH 64 WRIT PETITION No.31982 of 2025 Dt:19.11.2025 klk