Andhra Pradesh High Court - Amravati
Makkena Ramadas vs The State Of Andhra Pradesh on 13 November, 2025
Author: D Ramesh
Bench: D Ramesh
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APHC010593202025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3208]
(Special Original Jurisdiction)
THURSDAY,THE THIRTEENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NO: 31367/2025
Between:
1.MAKKENA RAMADAS, S/O. VENKATA SUBBAIAH, AGED ABOUT 85
YEARS,R/O.GURUJEPALLI VILLAGE SANTHAMAGALURU MANDAL,
BAPATLA DISTRICT
...PETITIONER
AND
1.THE STATE OF ANDHRA PRADESH, REP BY ITS PRINCIPAL
SECRETARY, REVENUE DEPARTMENT, SECRETARIATBLDGS,
VELAGAPUDI, AMARAVATI
2.THE COMMISSIONER OF ENDOWMENTS, ENDOWMENTS OFFICE,
GOLLAPUDI, AT VIJAYAWADA
3.THE DISTRICT COLLECTOR, BAPATLA DISTRICT
4.THE ASST COMMISSIONER OF ENDOWMENTS, BAPATLA, BAPATLA
DIST.
5.THE TEHSILDAR, SANTHAMAGULURU MANDAL BAPATLA
DISTRICT
6.THE DISTRICT SURVEYOR, BAPATLA, BAPATLA DISTRICT
7.THE VILLAGE REVENUE OFFICER, GURIJEPALLY VILLAGE,
SANTHAMAGULURU MANDAL BAPATLA DISTRICT
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This 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 a writ, order or direction more particularly
one in the nature of writ of Mandamus, declaring the
inaction on the part of the 3rd respondent in not disposing
petitioners representation dated 22.10.2025 and consequent action of making efforts to record the name of Seetharamaswamy Devasthanam of Gurijepalli Village, Bapatla District as possessor of an extent of Ac. 3.85 cents in RS No. 75-1 of Gurijepalli Village of Santhamagaluru Mandal, Guntur District now Bapatla District without any records is illegal, and arbitrary and violative of Articles 14 a 21 of constitution of India and consequently direct the respondents to issue pattadar pass book in petitioners name with regard to an extent of Ac. 3.85 cents in RS No. 75/1 of Gurijepalli Village of Santhamaguluru Mandal, Guntur District now Bapatla District in the interest of justice and to pass
2. Heard the learned counsel for the petitioner and the learned Government Pleader for the respondents.
3. The present Writ Petition is filed, aggrieved by the inaction of the 3rd respondent in not considering the representation of the petitioner dated 22.10.2025, wherein the petitioner sought issuance of a Pattadar Passbook in his name in respect of land admeasuring an extent of Ac.3.85 cents in R.S. No.75/1 of Gurijepalli Village, Santhamaguluru Mandal, Guntur District, now Bapatla District.
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Considering the submissions made by the learned counsel for the petitioner and upon perusal of the material available on record, this Court is of the considered view that, in view of the representation of the petitioner dated 22.10.2025 submitted to the 3rd respondent, and as the 3rd respondent is not the competent authority to grant pattas, this Court is not inclined to issue any direction for consideration or disposal of the petitioner's representation.
Accordingly, the Writ Petition is disposed of, granting liberty to the petitioner to file an appropriate application under the ROR Act before the competent authority within a period of one month from the date of receipt of a copy of this order. Upon filing such application, the respondent authorities shall consider the same and pass appropriate orders in accordance with law within a period of three (03) months thereafter. There shall be no order as to costs.
As a sequel, interlocutory applications if any pending, shall stand closed.
________________________ JUSTICE D. RAMESH Dt:13.11.2025 klk ::4::
THE HONOURABLE SRI JUSTICE D. RAMESH 150 WRIT PETITION No.31367 of 2025 Dt:13.11.2025 klk