Andhra Pradesh High Court - Amravati
Jangam Reddy Gowtham vs Tbp State Of Andhra Pradesh on 1 December, 2025
Author: D Ramesh
Bench: D Ramesh
X.
[3208 ]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
MONDAY, THE FIRST DAY OF DECEMBER
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NO: 33575 OF 2025
Between:
1. Jangam Reddy Gowtham, S/o. Subba Reddy, Aged about 43 years,
Occ: Self Employee, R/o.4-157, DevapatIa Village, Sambepalli Mandal
Annamayya Distirct.
2. Anipireddy Sankar Narayana Reddy Vijaya, W/o. Subba Reddy Aged
about 65 years, Occ: House Wife R/o.3-17, Avulavandalpalli, DevapatIa
Village, Sambepalli Mandal, Annamayya District.
3. S.Siva Gangamma, W/o. Veera Narayana, Aged about 36 years, Occ;
House Wife, R/o. 3-17, Aulavandlapalli, Devapatala Village, Sambepalli
Mandal Annamayya District.
4. N.Uday Kumar Reddy, S/o. Raja Gopal Reddy, Aged about 62 years.
Occ; Agriculture, R/o. D.No.24-20, Vattamvandlapalle, DevapatIa
Village, Sambepalli Mandal, Annamayya District.
Petitioners
AND
1. Tbp State of Andhra Pradesh, rep., by its Principal Secretary Revenue
Department, Secretariat Buildings, Velagapudi, Amaravathi, Guntur
District.
2. The District Collector, Annamayya District Rayachoty.
3. The Joint Collector, Annamayya District, Rayachoty.
4. The Revenue Divisional Officer, Rayachoty Revenue Division
Annamayya District.
5. The Tahsildar, Sambepalli Mandal, Annamayya District.
Respondents
Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue an appropriate Writ, Order or direction more particularly
one in the nature of Writ of Mandamus declaring the Order in
D.Dis.(D2)/1389/2025, dated 10.11=2025 passed by the respondent No.3
under Section 9 of the A.P.Rights in Pattadar Pass Books Act, 1971 stating
that, irregular entries were found in the web- land for the land in Sy.1253,
1254 and 1256 and thereby cancelling the web-land entries updated in our
favour and further directing the respondent No.5 to make necessary changes
in the web-land entries and resume the aforementioned land to Government
account and to take physical possession of the same and also include the
same in prohibited properties list, as arbitrary, illegal, contrary to the well
established legal principles, apart from being violative of the fundamental and
Constitutional rights guaranteed to us under Articles 14, 19, 21 and 300-A of
the Constitution of Indiaand consequently set aside the same.
lA NO: 1 OF 2025
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the grounds filed in support of the petition, the
High Court may be pleased to grant stay of all further proceedings in
pursuance of the Order in D.Dis.(D2)/1389/2025, dated 10.11.2025 passed by
the respondent No.3, Pending disposal of WP 33575 of 2025, on the file of the
High 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 V R
REDDY KOWURI, Advocate for the Petitioners, learned GP FOR REVENUE
for Respondent Nos.1 to 5, the Court made the following
ORDER:
"The Writ Petition is filed aggrieved by the orders passed by respondent no.3 vide proceedings in D.Dis. (D2)/1389/2025, dated 10.11.2025 wherein the revision has been allowed directing respondent No.5 to resume the lands and make necessary corrections in the RSR register, 1-B Register and web-land portal by deleting the name of the petitioners.
The contention of the petitioners is that though the respondents have proceeded and decided the matter treating that the lands are DKT patta lands and assignment granted in favour of the petitioners, but the case of the petitioners is that these are patta lands and they inherited the lands from their ancestors. The respondents, merely basing on the entries made in RSR register, cannot decide the title and declare that it is a Government land.
Considering the said submissions and on perusal of the orders as well as the explanation/reply submitted by the petitioners to the Joint Collector dated 26.7.2025, there shall be stay of all further proceedings in pursuance of the order dated 10.11.2025 passed by respondent no.3. for a period of eight (08) weeks.
For filing counter-affidavit, list the matter after four (04) weeks.
SD/-B.CHITTI JOSEPH
DEPUTY,R TRAR
//TRUE COPY//
SECTION OFFICER
I
To,
1. The Principal Secretary Revenue Department, Secretariat Buildings, Velagapudi, Amaravathi, Guntur District, State of Andhra Pradesh (BY SPECIAL MESSENGER)
2. The District Collector, Annamayya District Rayachoty.
3. The Joint Collector, Annamayya District, Rayachoty.
4. The Revenue Divisional Officer, Rayachoty Revenue Division Annamayya District.
T'
5. The Tahsildar, Sambepalli Mandal, Annamayya District.(Address ee Nos.2 to 5 by RPAD)
6. One CC to SRI. V R REDDY KOWURI Advocate [OPUC]
7. Two CCS to GP FOR REVENUE ,High Court Of Andhra Pradesh [OUT]
8. One spare copy KJ HIGH COURT DR,J DATED:01/12/2025 LIST THE MATTER AFTER FOUR (04) WEEKS ORDER WP.No.33575 of 2025 STAY o i ^ i =1=
-1 DEC* if/y