Andhra Pradesh High Court - Amravati
Pydikondala Srinivas vs The State Of Ap on 27 November, 2025
Author: D Ramesh
Bench: D Ramesh
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APHC010636912025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3208]
(Special Original Jurisdiction)
THURSDAY,THE TWENTY SEVENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NO: 33043/2025
Between:
1.PYDIKONDALA SRINIVAS, S/O BRAHMANANDAM, 58 YEARS, 13-6-
434/8/60, PLOT NO.60, GROUND FLOOR, OMNAGAR,GOLKONDA,
HYDERABAD-500008
...PETITIONER
AND
1.THE STATE OF AP, REPRESENTED BY ITS PRINCIPAL
SECRETARY, REVENUE DEPARTMENT, SECRETARIAT BUILDINGS,
VELAGAPUDI, GUNTUR DISTRICT.
2.THE CHIEF COMMISSIONER OF LAND ADMINISTRATION, N.T.R.
MARG, LIC COLONY, GOLLAPUDI, VIJAYAWADA
3.THE DISTRICT COLLECTOR, WEST GODAVARI DISTRICT.
4.THE JOINT COLLECTOR, WEST GODAVARI DISTRICT.
5.THE DISTRICT SURVEY AND LAND RECORDS, BHEEMAVARAM,
WEST GODAVARI DISTRICT.
6.THE REVENUE DIVISIONAL OFFICER, NARASAPUR, WEST
GODAVARI DISTRICT.
7.THE TAHASILDAR, NARSAPUR, WEST GODAVARI DISTRICT
...RESPONDENT(S):
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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 an appropriate Writ, Order or direction especially one in the nature of Writ of mandamus declaring the action of the respondents in deleting the data/information as regards the lands of the Petitioner to an extent of Ac.2.14 cents poora in Revision Survey No. 227/3, Ac.0.12 Cents out of Ac.0.67 cents in Revision Survey No. 239/5, Ac.0.31 cents Survey No. 252/3, Ac.0.24 Cents out of Ac.0.29 cents in Revision Survey No. 252/4 totalling an extent of Ac.2.81 cents to the petitioner from his father in Chinamamidipalli village, Narasapuram Municipal area covered by Registered Settlement deed dated 06-05-2009 bearing No. 1676/2009, S.R.O, Narasapuram and an extent of Ac.0.90 cents in S. Nos. 230 and 239/3 inherited by the petitioner from his mother and Southern Ac.0.50 cents out of Ac.1.11 cents in Revision Survey No. 230 coverd by Registered sale deed 08-07-2010 bearing No. 2658/2010, S.R.O, Narasapuram totalling an extent of Ac. 4.28 cents situated in Revision an extent of Chinamamidipalli village, Narasapuram Municipal area into the Web land of Public Domain Portal under the guise of resurvey of the land under YSR Jagananna Shaswath Bhu Hakku and Bhu Raksha Patakam, arbitrary, and in violation of rights guaranteed unde Article Constitution of India and consequently direct the respondents to upload the details of the land of the petitioner to an extent Ac.2.14 cents poora in Revision Survey No. 227/3, Ac.0.12 Cents out of Ac.0.67 cents in Revision Survey No. 239/5, Ac.0.31 cents in Revision Survey No. 252/3, Ac.0.24 Cents out of Ac.0.29 cents as illegal, 14 of the in Revision Survey No. 252/4 totalling extent of Ac.2.81 cents and an extent of Ac.0.90 cents in S. No. 230 and 239/3 and also an extent of Southern Ac.0.50 cents out of Ac.1.11 m Revision Survey No. 230 totalling an extent of Ac. 4.28 cents siuated in Chinamamidipalli village, Narasapuram Municipal area of West Godavari District into the Webland Public Domain Portal and pass..."
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2. Heard learned counsel for the petitioner and learned Government Pleader for Revenue appearing for the respondents.
3. The case of the petitioner herein is that without conducting an enquiry and following principles of natural justice, the entries stands in the name of the petitioner in the web land public domain portal were deleted.
Hence, the Writ Petition.
4. On the other hand, the learned Government Pleader for Revenue placed on record written instructions dated 26.11.2025, wherein it is stated that:
"Chinamamidipalli is one of the Revenue villages of Narsapur Mandal which was taken up for Re-Survey in earlier phases. In this connection, it is submitted that part of the extent of Chinamamidipalli Village to an extent of Ac.696.865 Cts in some of the Survey Numbers comes under the Jurisdiction of Rural area and remaining extent of Ac. 841.785 Cts in 227 Survey Numbers merged with the Urban Area i.e., Narsapur Town Muncipality. Therefore, as per the Government instructions, Re-Survey in entire rural area of China Mamidipalli Village to an extent of Ac. 696.865 Cts in some of the Survey Numbers has been completed and the Re- Survey in urban area of Narsapur Muncipality to an extent of Ac. 841.785 Cts in 227 Survey Numbers is not yet completed. Therefore, the owner ship of Ac. 696.865 cts in Survey Numbers of the Rural area is ::4::
reflecting in Web Land and there is no dispute regarding the subject land in Rural Area.
Regarding the land in urban area which is merged with Narsapur Municipal area to an extent of Ac. 841.785 Cts in 227 Survey Numbers of Chinamamidipalli Village, the data is not reflecting in Webland because the process of porting the data is under process. Hence the petitioners filed the present Writ Petition."
5. Having regard to the submissions made by learned counsel for the petitioner and learned Government Pleader for Revenue, on perusal of material on record, more particularly, the written instructions submitted by the respondents herein dated 20.02.2025, it is observed that the survey conducted by the respondents in respect of the land admeasuring Ac.841.785 Cts in Sy.No.227 of Chinamamidipalli Village is not yet completed and for the said reason only data is not being reflected in web land and after completion of the survey the same can be restored. Therefore, in view of the categorical statement of the respondents this Court is of the opinion that the Writ petition can be disposed of directing the respondents to complete the entire exercise of conducting survey and updation of Revenue Records within a period of four (04) months from the date of receipt of a copy of the order and update the web land public domain portal as required under the provisions of Andhra Pradesh Rights in Land and Pattadar Passbooks Act, 1971.
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6. With the above directions, the Writ Petition is disposed of. There shall be no order as to costs.
As a sequel, interlocutory applications if any pending, shall stand closed.
________________________ JUSTICE D. RAMESH Dt:27.11.2025 klk ::6::
THE HONOURABLE SRI JUSTICE D. RAMESH 237 WRIT PETITION No.33043 of 2025 Dt:27.11.2025 klk