Andhra Pradesh High Court - Amravati
Smt.P.Sri Devi, vs The State Of Andhra Pradesh on 12 August, 2025
APHC010065502024
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3330]
(Special Original Jurisdiction)
TUESDAY, THE TWELFTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
WRIT PETITION NO: 3652/2024
Between:
1. SMT.P.SRI DEVI, W/O.P.SRINIVASA RAJU, AGED 50 YEARS,
OCC- HOUSE-WIFE,
2. .SMT.P.SAVITRAMMA, W/O.ATE P.R.K.RAJU, AGED 60
YEARS, OCC- HOUSE-WIFE,
3. P.GOPALA KRISHNAM RAJU, S/O.LATE P.R.K.RAJU, AGED-
55 YEARS, OCC- SERVICE, ALL ARE R/O.D.NO.5-12/6,
MARIKALAVALASA, PARADESIPALEM, VISAKHAPATNAM
RURAL MANDAL, VISAKHAPATNAM DISTRICT.
...PETITIONER(S)
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY(REVENUE), DEPARTMENT,
SECRETARIAT BUILDINGS, VELAGAPUDI,GUNTUR
DISTRICT.
2. THE DISTRICT COLLECTOR, VISAKHAPATNAM DISTRICT.
3. THE GREATER VISAKHAPATNAM MUNICIPAL
CORPORATION, REP. BY ITS COMMISSIONER,
VISAKHAPATNAM.
4. TAHSILDAR, VISAKHAPATNAM RURAL MANDAL,
VISAKHAPATNAM 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 appropriate Writ, Order or direction
more particularly one in the nature of WRIT OF MANDAMUS declaring
the action of the Respondents No.2 to 4 failed to regularize the
petitioners house sites submitted through Meeseva application
Nos.(l)VZG1001-4-73845, DT 05-08-2016 in D.No.5-12/6,
(2)VZG1001-4-73790, DT 30-07-2016 in D.No.5-12/3 and
(3)VZG1001-4 97837, DT- 12-12-2017 in Sy.No. 174/2 and 173/3 in
Marikavalasa, Paradesipalem, Visakhapatnann Rural Mandal,
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Visakhapatnam District for an extents of (1)327 Sq.Yards (2)469
Sq.Yards and (3)386 Sq.Yards as arbitrary, illegal against Art. 19, 21
and 300-A of the Constitution of India and consequentially direct the
respondents to pass
IA NO: 1 OF 2024
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 respondents to consider the petitioners
representations Dt:29-05-2023 to regularize the petitioners house sites
as per Meeseva application Nos.(l)VZG1001-4-73845, DT:05-08-2016
in D.No.5-12/6, (2)VZG1001-4-73790, DT:30-07-2016 in D.No.5-12/3
& (3)VZG1001-4-97837, DT: 12-12-2017 in Sy.No. 174/2 & 173/3 in
Marikavalasa, Paradesipalem, Visakhapatnam Rural Mandal,
Visakhapatnam District by a consequential APOnline Application
Nos.(l)RUEGLN012000000944D, (2) RUEGLN012000009437 &
RUEGLN012000009345, Dt:28-02-2020 pending disposal of the above
writ petition and to pass
Counsel for the Petitioner(S):
1. SAIDULU SHAIK
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. 3652 of 2024
ORDER:
Learned counsel for the petitioners seeks permission of this Court for withdrawal of the writ petition by granting leave to file fresh writ petition on the same cause of action. Learned counsel endorsed the same on the bundle.
Permission is accorded.
Accordingly, the Writ Petition is dismissed as withdrawn with a liberty to the petitioners to file fresh writ petition on the same cause of action. 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: 12.08.2025 SPP 4 THE HON'BLE SRI JUSTICE TARLADA RAJASEKHARA RAO W.P.No. 3652 OF 2024 Date: 12.08.2025 SPP