Andhra Pradesh High Court - Amravati
G V Ramana Reddy vs The State Of Ap on 6 April, 2026
APHC010062402019
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3459]
(Special Original Jurisdiction)
MONDAY, THE SIXTH DAY OF APRIL
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM
WRIT PETITION NO: 2831/2019
Between:
1. G V RAMANA REDDY, S/O. ANJI REDDY, HINDU, AGED
ABOUT 37 YEARS, CULTIVATION CUM TEACHER IN
PRIVATE SCHOOL, R/O. YERRAMVARIPALEM,
KARAMCHEDU MANDAL, PRAKASAM DISTRICT.
...PETITIONER
AND
1. THE STATE OF AP, REP. BY ITS PRINCIPAL SECRETARY,
REVENUE DEPARTMENT, SECRETARIAT, VELAGAPUDI
AT AMARAVATHI, GUNTUR DISTRICT, ANDHRA
PRADESH.
2. THE JOINT COLLECTOR, PRAKSAM DISTRICT AT
ONGOLE, PRAKASAM DISTRICT.
3. THASILDAR, KARAMCHEDU MANDAL, PRAKASAM
DISTRICT.
4. TATIPARTHI AKKIREDDY, S/O. VEERA REDDY, HINDU,
AGED ABOUT 72 YEARS, CULTIVATION, R/O.
YERRAMVARIPALEM, KARAMCHEDU MANDAL,
PRAKASAM DISTRICT.
5. TATIPARTHI VENKATA REDDY, S/O. AKKIREDDY, HINDU,
AGED ABOUT 50 YEARS, CULTIVATION, R/O.
YERRAMVARIPALEM, KARAMCHEDU MANDAL,
PRAKASAM DISTRICT.
6. TATIPARTHI RANGA REDDY, S/O. AKKIREDDY, HINDU,
AGED ABOUT 46 YEARS, CULTIVATION, R/O.
2
YERRAMVARIPALEM, KARAMCHEDU MANDAL,
PRAKASAM DISTRICT.
7. SYAMALA RAMA DEVI, W/O. SRINIVASA REDDY, HINDU,
AGED ABOUT 47 YEARS, HOUSEWIFE, RIO.
YERRAMVARIPALEM, KARAMCHEDU MANDAL,
PRAKASAM DISTRICT.
8. BOLLA VENKATA RATNAM, W/O. VENKATA REDDY,
HINDU, AGED 52 YEARS, CULTIVATION,
YERRAMVARIPALEM, KARAMCHEDU MANDAL,
PRAKASAM DISTRICT.
9. SYAMALA HANUMAYAMMA, W/O. PUNNA REDDY, HINDU,
AGED 44 YEARS, CULTIVATION, RIO.
YERRAMVARIPALEM, KARAMCHEDU MANDAL,
PRAKASAM 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 to issue a writ, order or direction, more
particularly a writ in the nature of mandamus under Art. 226 of the
Constitution of India declaring the Proceedings of the 2nd
respondent bearing D.Dis.D2/498/218 dt. 26.01.2019 cancelling the
1-B entries in Khata No. 2076 in respect of an extant of A.C.1.98
cents in S.No.146/1 of Audipudi village of Karamchedu Mandal,
Prakasam District at Ongole, is contrary to Act 26 of 1971, illegal,
arbitrary, void.
IA NO: 1 OF 2019
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 to suspend the Proceedings of the
2nd respondent bearing D.Dis.D2/498/218 dt. 26.01.2019 cancelling
the I-B entries in Khata No. 2076 in respect of an extant of A.C.1.98
cents in S.No.146/1 of Audipudi village of Karamchedu Mandal,
Prakasam District at Ongole, pending disposal of the above writ
petition.
IA NO: 2 OF 2019
3
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 to vacate the interim orders dated
07-03-2019 passed in I.A.No. 1/2019 in WP No. 2831/2019 and
consequently dismiss the writ petition.
IA NO: 1 OF 2021
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 to vacate the interim order granted
on 07.03.2019 in I.A.No.1 of 2019 in W.P.No. 2831 of 2019.
Counsel for the Petitioner:
1. M RAMMOHAN
Counsel for the Respondent(S):
1. GP FOR REVENUE (AP)
2. GUDISEVA VENKATA SAI KIRAN
The Court made the following
4
ORDER:
When the matter is taken up for hearing, Sri Venkateswarlu Chakkilam, learned counsel for the un-official respondents herein, submits that the suit in O.S. No.72 of 2015, pending on the file of the Court of Junior Civil Judge, Parchur, Prakasam District was dismissed on 27.11.2025. He further submits that, pursuant thereto, the petitioner filed another suit in O.S. No.27 of 2026 on the file of the Court of Junior Civil Judge, Parchur for declaration and since the petitioner and the un-official respondents herein were arrayed as parties in the said Suit, this Writ Petition may be disposed of with a direction to both the parties to agitate their grievances in O.S. No.27 of 2026.
2. Learned counsel for the petitioner did not dispute for the said submission.
3. In view of the above, with the consent of both the parties and without going into other aspects, this Court finds it appropriate to dispose of the Writ Petition by the directing the petitioner and the un-official respondents herein to work out their remedies in O.S. No.27 of 2026, pending on the file of the Court of Junior Civil Judge, Parchur.
4. With this observation, the Writ Petition stands disposed of. No order as to costs.
Consequently, Miscellaneous Applications pending, if any, shall stand closed.
__________________________ JUSTICE SUMATHI JAGADAM Date:06.04.2026 DSH