Andhra Pradesh High Court - Amravati
K. Chandran, vs The State Of Andhra Pradesh, on 13 August, 2025
APHC010033402024
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3330]
(Special Original Jurisdiction)
WEDNESDAY, THE THIRTEENTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
WRIT PETITION No.
N 1946/2024
BETWEEN:
1. K. CHANDRAN, S/o.. KANDAPPA REDDY, AGED ABOUT
69 YEARS, OCC:
OCC AGRICULTURIST, R/o. H.No.1/100,
1/100,
DHRAVUPATHI AMMAN KOVIL STREET, S.S.B. PETA
VILLAGE, PITCHATOOR MANDAL, CHITTOOR DISTRICT.
2. V. YESUDAS, S/o.
S/ T. VAJRAM, AGED ABOUT 51 YEARS,
OCC: AGRICULTURIST, R/
R/o.No. 1-12,
12, S.S.B. PETA
VILLAGE, PITCHATOOR MANDAL, CHITTOOR
DISTRICT.
...PETITIONER(S)
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, REVENUE DEPARTMENT,
SECRETARIAT, VELAGAPUDI, AMARAVA
AMARAVATHI,THI, GUNTUR
DISTRICT.
2. THE DISTRICT COLLECTOR, CHITTOOR, CHITTOOR
DISTRICT.
3. THE REVENUE DIVISIONAL OFFICER, TIRUPATI,
CHITTOOR DISTRICT,
4. THE TAHSILDAR, PITCHATOOR MANDAL, CHITTOOR
DISTRICT.
5. K RAMADASS S/O LATE MUNASWAMY NAIDU, AGED
ABOUT 58 YEARS, OCC AGRICULTURE, RESIDENT OF
HUNUMANTHAPURAM, H/o SAMSHAD BAHAPUR PETA,
KARANI POST, PITCHATOOR MANDAL, TIRUPATI,
TIRUPATI DISTRICT.
ISTRICT.
2
6. SMT J RANI W/O J V RAMANAIAH NAIDU, AGED ABOUT
61 YEARS, RESIDENT OF HUNUMANTHAPURAM H/O
SAMSHAD BAHAPUR PETA, KARANI POST,
PITCHATOOR MANDAL, TIRUPATI, TIRUPATI DISTRICT.
RR 5 AND 6 ARE IMPLEADED AS PER THE COURT'S
ORDER DT.10.04.2025 IN I.A.NO.02 OF 2024
...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 For the reasons stated above, it is
therefore prayed that this Honble court may be pleased to issue
a Writ, or direction more particularly one in the nature of Writ of
Mandamus declaring the action of the respondents 2 to 4 in not
considering the representation of the petitioners dated 07.10.2023
for grant of House Site Pattas to the petitioners in Sy. No. 196,
197, 198 and 199 of S.S.B. Peta Village, Pitchatoor Mandal,
Chittoor district is illegal, arbitrary and violative of principles of
natural justice and violation of directive principles of State policy
and consequently direct the Respondents to consider the case of
the petitioners for grant of House Site Pattas in pursuance of the
representation of the petitioners dated 07.10.2023 and to pass
such pass such other or further orders as this Honble court may
deem fit and proper in the circumstances of the case. Prayer is
amended as per the CO dt.30.07.2024 vide orders passed in IA
No.3 of 2024
Counsel for the Petitioner(S):
1. G M SWAMULU
Counsel for the Respondent(S):
1. GP FOR REVENUE
2. A CHANDRAIH NAIDU
The Court made the following:
3
ORDER:
The present Writ Petition is filed under Article 226 of Constitution of India for the following relief/s:
"pleased to issue a Writ, or direction more particularly one in the nature of Writ of mandamus declaring the action of the respondents 2 to 4 in not considering the representation of the petitioners dated 07.10.2023 for grant of House Site Pattas to the petitioners in Sy.No.196, 197, 198 and 199 of S.S.B. Peta Village, Pitchatoor Mandal, Chittoor district is illegal, arbitrary and violative of principles of natural justice and violation of directive principles of State policy and consequently direct the Respondents to consider the case of the petitioners for grant of House Site Pattas in pursuance of the representation o the petitioners dated 07.10.2023 and to pass such other or further orders....
2. On careful reading of the affidavit, it is asserted that the petitioners herein filed application/representation for grant of house sites particularly over the lands situated in Sy.No.196, 197, 198 & 199 of S.S.B. Peta Village, Pitchatoor Mandal, Chittoor District.
3. Learned counsel for the respondents would submit that there is a dispute with regard to the land in the above said survey 4 numbers. Therefore, the petitioner cannot seek direction to consider the representation for allotment of house site in that particular survey numbers.
After considering the arguments of both sides, the Writ Petition is disposed of directing the petitioners to submit fresh representation to the concerned authorities for allotment of house sites within a period of two weeks from the date of receipt of the order. On filing such representation, the respondents are directed to examine and pass appropriate orders and communicate the same to the petitioners within a period of six weeks there from. No costs. costs.
As a sequel, interlocutory applications, if any pending shall stand closed.
__________________________________ JUSTICE TARLADA RAJASEKHAR RAO Date: 13.08.2025 Harin 5 209 THE HON'BLE SRI JUSTICE TARLADA RAJASEKHARA RAO W.P.No. 1946 OF 2024 Date: 13-08-2025 Harin