Andhra Pradesh High Court - Amravati
Sompally Satish Naidu vs The State Of Andhra Pradesh on 14 August, 2025
APHC010408362025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3330]
(Special Original Jurisdiction)
THURSDAY, THE FOURTEENTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
WRIT PETITION NO: 20884/2025
Between:
1. SOMPALLY SATISH NAIDU, S/O DORASWAMY NAIDU,
AGED ABOUT 50 YEARS, R/O D.NO.3-167,
ADIVIKODIYAMBEDU VILLAGE AND POST PICHATUR
MANDAL, TIRUPATI DISTRICT.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP., BY ITS
PRINCIPAL SECRETARY, REVENUE DEPARTMENT,
SECRETARIAT, VELAGAPUDI, AMARAVATI CAPITAL CITY
GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, TIRUPATI DISTRICT, TIRUPATI.
3. THE REVENUE DIVISIONAL OFFICER, SRI KALAHASTHI
REVENUE DIVISION SRI KALAHASTHI, TIRUPATI 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 an appropriate Writ, Order or Direction
more particularly in the nature of Writ of Mandamus declaring the
action of the 3rd Respondent in not disposing of the appeal filed by the
Petitioner, even after issuing notice vide Roc.A/923/2025 dated
10.06.2025 as arbitrary, illegal, in violation of Article 14, and 300A of
the Constitution of India, and consequently direct the 3rd Respondent
to dispose of the appeal filed by the Petitioner on 10.04.2025 in
accordance with law with in a reasonsable time and to pass
IA NO: 1 OF 2025
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 direct the 3rd respondent to consider and dispose of
the appeal filed by the petitioner on 10-4-2025 and take appropriate
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steps in accordance with law within a reasonable time pending
disposal of the above writ petition and to pass
Counsel for the Petitioner:
1. SUBBA RAO KORRAPATI
Counsel for the Respondent(S):
1. GP FOR REVENUE
The Court made the following:
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THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
WRIT PETITION NO. 20884 of 2025
ORDER:
In shorn of all necessary facts, the present writ petition is filed seeking a direction to the 3rd respondent to dispose of the appeal filed by the petitioner on 10.04.2025, even after issuing notice vide Roc.A/923/2025, dated 10.06.20225 to the petitioner by the 3rd respondent in the said appeal.
2. Learned counsel for the petitioner would submit that it would suffice if a direction is given to the respondents to dispose of the appeal filed by the petitioner within a stipulated period/time.
3. Acceding the request made by the learned counsel for the petitioner, without going into merits of the case, this Court feels it appropriate to dispose of this writ petition, at the admission stage, directing the 3rd respondent to dispose of the appeal filed by the petitioner on 10.04.2025 as expeditiously as possible not later than three months from the date of receipt of a copy of this order.
4. With the above direction, the Writ Petition is disposed of. There shall be no order as to costs.
As a sequel, interlocutory applications, if any pending in this Writ Petition shall stand closed.
___________________________________ JUSTICE TARLADA RAJASEKHAR RAO Date: 14.08.2025 SPP 4 THE HON'BLE SRI JUSTICE TARLADA RAJASEKHARA RAO W.P.No. 20884 OF 2025 Date: 14.08.2025 SPP