Andhra Pradesh High Court - Amravati
Nelapati Lakshmi vs The State Of Andhra Pradesh on 11 March, 2026
Author: B Krishna Mohan
Bench: B Krishna Mohan
1
APHC010407562025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3233]
(Special Original Jurisdiction)
WEDNESDAY, THE ELEVENTH DAY OF MARCH
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
W.P. Nos.20829, 20712, 20713, 20714, 20715, 20717, 20718, 20720, 20724,
20770, 20795, 20825, 20827, 20828, 20830, 20831, 20834, 20835, 20838,
20842 & 20862 of 2025
WRIT PETITION NO: 20829/2025
Between:
1. NELAPATI LAKSHMI,, S/O. LATE CHINNA R/O. D.NO. 6-35, BAZAR
STREET, KASIMKOTA VILLAGE, KASIMKOTA MANDAL
ANAKAPALLI DISTRICT, PIN- 531031
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, REVENUE (ASSIGNMENTS), SECRETARIAT
BUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, ANAKAPALLI, ANAKAPALLI DISTRICT.
ANDHRA PRADESH.
3. THE REVENUE DIVISIONAL OFFICER, ANAKAPALLI, ANAKAPALLI
DISTRICT. ANDHRA PRADESH.
4. THE TAHSILDAR, ANAKAPALLI, ANAKAPALLI MANDAL
ANAKAPALLI DISTRICT, ANDHRA PRADESH.
...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 topleased to issue Writ Order or direction more particularly one in the 2 nature of Writ of Mandamas declaring the proceedings vide Rc.No.409- 24/2024/SA/Dt 26.07.2025 of the 4th Respondent is illegal, arbitrary, against the principles of natural justice, violation of Article 14, 21 and 300A of Constitution of India set aside the same 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 pleased to suspend the proceedings vide Rc.No.409-24/2024/SA/Dt 26.07.2025 of the 4th Respondent pending disposal of the above writ petition and to pass Counsel for the Petitioner:
1. S APPADHARA REDDY Counsel for the Respondent(S):
1. GP FOR REVENUE 3 WRIT PETITION NO: 20712/2025 Between:
1. DIMMALA SIVA PRASADA RAO, S/O. DIMMALA SURYANARAYANA, AGED ABOUT 63 YEARS,R/O. D.NO. 1-126, KASIMKOTA VILLAGE, KASIMKOTA MANDAL,ANAKAPALLI DISTRICT,PIN 531031 ...PETITIONER AND
1. THE STATE OF AP, REP. BY ITS PRINCIPAL SECRETARY, REVENUE (ASSIGNMENTS), SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
3. THE REVENUE DIVISIONAL OFFICER, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
4. THE TAHSILDAR, ANAKAPALLI, ANAKAPALLI MANDAL ANAKAPALLI DISTRICT, ANDHRA PRADESH.
...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 topleased to issue Writ Order or direction more particularly one in the nature of Writ of Mandamas declaring the proceedings vide Rc.No.409- 16/2024/SA/Dt 26.07.2025 of the 4th Respondent is illegal, arbitrary, against the principles of natural justice, violation of Article 14,21 and 300A of Constitution of India, set aside the same 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 pleased to suspend the proceedings vide Rc.No.409-16/2024/SA/Dt 26.07.2025 of the 4th Respondent pending disposal of the above writ petition and to pass Counsel for the Petitioner:
1. S APPADHARA REDDY Counsel for the Respondent(S):
1. GP FOR REVENUE 4 WRIT PETITION NO: 20713/2025 Between:
1. VANKARA RAMBABU,, S/O. VANKARA RAMULU, AGED ABOUT 40 YEARS, R/O. D.NO. 1-1, KASIMKOTA VILLAGE AND MANDAL, ANAKAPALLI DISTRICT, PIN- 531031 ...PETITIONER AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, REVENUE (ASSIGNMENTS), SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
3. THE REVENUE DIVISIONAL OFFICER, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
4. THE TAHSILDAR, ANAKAPALLI, ANAKAPALLI MANDAL, ANAKAPALLI DISTRICT, ANDHRA PRADESH ...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 topleased to issue Writ Order or direction more particularly one in the nature of Writ of Mandamas declaring the proceedings vide Rc.No.409- 5/2024/SA/Dt 26.07.2025 of the 4th Respondent is illegal, arbitrary, against the principles of natural justice, violation of Article 14, 21 and 300A of Constitution of India, set aside the same 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 pleased to suspend the proceedings vide Rc.No.409-5/2024/SA/Dt 26.07.2025 of the 4th Respondent pending disposal of the above writ petition and to pass Counsel for the Petitioner:
1. S APPADHARA REDDY Counsel for the Respondent(S):
1. GP FOR REVENUE 5 WRIT PETITION NO: 20714/2025 Between:
1. MUDDADA KRISHNA, S/O. LAXAMAYA, AGED 74 YEARS,R/O. D.NO. 6-20, SANTHA BAYALI, RAMALAYAM BACK SIDE,KASIMKOTA VILLAGE,KASIMKOTA MANDAL, ANAKAPALLI DISTRICT, PIN 531031 ...PETITIONER AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, REVENUE (ASSIGNMENTS), SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
3. THE REVENUE DIVISIONAL OFFICER, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
4. THE TAHSILDAR, ANAKAPALLI, ANAKAPALLI MANDAL, ANAKAPALLI DISTRICT, ANDHRA PRADESH.
...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 tomay be pleased to issue Writ Order or direction more particularly one in the nature of Writ of Mandamas declaring the proceedings vide Rc.No.409-11/2024/SA/Dt 26.07.2025 of the 4th Respondent is illegal, arbitrary, against the principles of natural justice, violation of Article 14, 21 and 300A of Constitution of India, set aside the same and to pass such 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 may be pleased to suspend the proceedings vide Rc.No.409-11/2024/SA/Dt 26.07.2025 of the 4th Respondent pending disposal of the above writ petition and to pass such Counsel for the Petitioner:
1. S APPADHARA REDDY Counsel for the Respondent(S):
1. GP FOR ASSIGNMENT 6 WRIT PETITION NO: 20715/2025 Between:
1. DIMMALA SANTHOSHAM, W/O. YARAKARAO, AGED 75 YEARS, R/O. D. NO. 1-128, INDIRA COLONY, KASIMKOTA VILLAGE, KASIMKOTA MANDAL, ANAKAPALLI DISTRICT,PIN 531031.
...PETITIONER AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, REVENUE (ASSIGNMENTS), SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
3. THE REVENUE DIVISIONAL OFFICER, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
4. THE TAHSILDAR, ANAKAPALLI, ANAKAPALLI MANDAL ANAKAPALLI DISTRICT, ANDHRA PRADESH.
...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 tomay be pleased to issue Writ Order or direction more particularly one in the nature of Writ of Mandamas declaring the proceedings vide Rc.No.409-18/2024/SA/Dt 26.07.2025 of the 4th Respondent is illegal, arbitrary, against the principles of natural justice, violation of Article 14, 21 and 300A of Constitution of India, set aside the same and to pass such 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 Counsel for the Petitioner:
1. S APPADHARA REDDY Counsel for the Respondent(S):
1. GP FOR ASSIGNMENT 7 WRIT PETITION NO: 20717/2025 Between:
1. MANTRI NETHANIEL, S/O. ABRAHAM, AGED 48 YEARS,R/O. D.NO.
1-133A, INDIRA COLONY, KASIMKOTA VILLAGE, KASIMKOTA MANDAL, ANAKAPALLI DISTRICT, PIN 531031.
...PETITIONER AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, REVENUE (ASSIGNMENTS) SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
3. THE REVENUE DIVISIONAL OFFICER, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
4. THE TAHSILDAR, ANAKAPALLI, ANAKAPALLI MANDAL ANAKAPALLI DISTRICT, ANDHRA PRADESH.
...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 tomay be pleased to issue Writ Order or direction more particularly one in the nature of Writ of Mandamas declaring the proceedings vide Rc.No.409-9/2024/SA/Dt 26.07.2025 of the 4th Respondent is illegal, arbitrary, against the principles of natural justice, violation of Article 14, 21 and 300A of Constitution of India, set aside the same and to pass such 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 may be pleased to suspend the proceedings vide Rc.No.409-9/2024/SA/Dt 26.07.2025 of the 4th Respondent pending disposal of the above writ petition and to pass such Counsel for the Petitioner:
1. S APPADHARA REDDY Counsel for the Respondent(S):
1. GP FOR ASSIGNMENT 8 WRIT PETITION NO: 20718/2025 Between:
1. GALI DHAMAYANTI, W/O. LATE SURYANARAYANA, AGED 59 YEARS,R/O. NARAVA POST, PENDURTHI MANDAL VISAKHAPATNAM, PIN 530027.
...PETITIONER AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, REVENUE (ASSIGNMENTS), SECRETARIATBUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
3. THE REVENUE DIVISIONAL OFFICER, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
4. THE TAHSILDAR, ANAKAPALLI, ANAKAPALLI MANDAL, ANAKAPALLI DISTRICT, ANDHRA PRADESH ...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 tomay be pleased to issue Writ Order or direction more particularly one in the nature of Writ of Mandamas declaring the proceedings vide Rc.No.409-3/2024/SA/Dt 26.07.2025 of the 4th Respondent is illegal, arbitrary, against the principles of natural justice, violation of Article 14, 21 and 300A of Constitution of India, set aside the same and to pass such 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 may be pleased to suspend the proceedings vide Rc.No.409-3/2024/SA/Dt 26.07.2025 of the 4th Respondent pending disposal of the above writ petition and to pass such Counsel for the Petitioner:
1. S APPADHARA REDDY Counsel for the Respondent(S):
1. GP FOR ASSIGNMENT 9 WRIT PETITION NO: 20720/2025 Between:
1. KANNIPALLU SURYAKANTAM, W/O,KANNIPALLI JAGGARAO, AGED ABOUT 60 YEARS, R/O. D.NO. 6-19, BAZAR STREET, NEAR RAMALAYAM TEMPLE, KASIMKOTA VILLAGE AND MANDAL, ANAKAPALLI DISTRICT, PIN 531031 ...PETITIONER AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, REVENUE (ASSIGNMENTS), SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
3. THE REVENUE DIVISIONAL OFFICER, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
4. THE TAHSILDAR, ANAKAPALLI, ANAKAPALLI MANDAL, ...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 topleased to issue Writ Order or direction more particularly one in the nature of Writ of Mandamas declaring the proceedings vide Rc.No.409- 4/2024/SA/Dt 26.07.2025 of the 4th Respondent is illegal, arbitrary, against the principles of natural justice, violation of Article 14, 21 AND 300A of Constitution of India, set aside the same 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 Pleased to suspend the proceedings vide Rc.No.409-4/2024/SA/Dt 26.07.2025 of the 4th Respondent pending disposal of the above writ petition and to pass Counsel for the Petitioner:
1. S APPADHARA REDDY Counsel for the Respondent(S):
1. GP FOR REVENUE 10 WRIT PETITION NO: 20724/2025 Between:
1. VANKARA JAGGARAO, S/O. APPANNA, AGED 50 YEARS, R/O. D.NO. 1-130, INDIRA COLONY, KASIMKOTA VILLAGE, KASIMKOTA MANDAL, ANAKAPALLI DISTRICT, PIN 531031.
...PETITIONER AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, REVENUE (ASSIGNMENTS), SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
3. THE REVENUE DIVISIONAL OFFICER, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
4. THE TAHSILDAR, ANAKAPALLI, ANAKAPALLI MANDAL, ANAKAPALLI DISTRICT, ANDHRA PRADESH.
...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 topleased to issue Writ Order or direction more particularly one in the nature of Writ of Mandamas declaring the proceedings vide Rc.No.409- 10/2024/SA/Dt 26.07.2025 of the 4th Respondent is illegal, arbitrary, against the principles of natural justice, violation of Article 14,21 and 300A of Constitution of India set aside the same 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 pleased to suspend the proceedings vide Rc.No.409-10/2024/SA/Dt 26.07.2025 of the 4th Respondent pending disposal of the above writ petition and to pass Counsel for the Petitioner:
1. S APPADHARA REDDY Counsel for the Respondent(S):
1. GP FOR REVENUE 11 WRIT PETITION NO: 20770/2025 Between:
1. SIVA LANKA LAKSHMI, , W/O. JAGGARAO, AGED 57 YEARS, R/O. D.NO. 6-39/1, SC-COLONY, KASIMKOTA VILLAGE, KASIMKOTA MANDAL, ANAKAPALLI DISTRICT, PIN 531031.
...PETITIONER AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, REVENUE (ASSIGNMENTS) SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
3. THE REVENUE DIVISIONAL OFFICER, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
4. THE TAHSILDAR, ANAKAPALLI, ANAKAPALLI MANDAL ANAKAPALLI DISTRICT, ANDHRA PRADESH.
...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 topleased to issue Writ Order or direction more particularly one in the nature of Writ of Mandamas declaring the proceedings vide Rc Rc.No.409- 23/2024/SA/Dt 26.07.2025 of the 4th Respondent is illegal, arbitrary, against the principles of natural justice, violation of Article 14, 21 and 300A of Constitution of India, set aside the same 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 pleased to suspend the proceedings vide Rc.No.409-23/2024/SA/Dt 26.07.2025 of the 4th Respondent pending disposal of the above writ petition and to pass Counsel for the Petitioner:
1. S APPADHARA REDDY Counsel for the Respondent(S):
1. GP FOR REVENUE 12 WRIT PETITION NO: 20795/2025 Between:
1. POLISETTY NOOKA APPARAO, S/O. LATE APPA RAO, R/O. D.NO.
1-130, KASIMKOTA VILLAGE, KASIMKOTA MANDAL, ANAKAPALLI,DISTRICT,PIN 531031 ...PETITIONER AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, REVENUE (ASSIGNMENTS), SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
3. THE REVENUE DIVISIONAL OFFICER, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
4. THE TAHSILDAR, ANAKAPALLI, ANAKAPALLI MANDAL ANAKAPALLI DISTRICT, ANDHRA PRADESH.
...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 tomay be pleased to issue Writ Order or direction more particularly one in the nature of Writ of Mandamas declaring the proceedings vide Rc Rc.No.409-13/2024/SA/Dt 26.07.2025 and Rc.No.409-15/2024/SA/Dt 26.07.2025 of the 4th Respondent is illegal, arbitrary, against the principles of natural justice, violation of Article 14, 21 and 300A of Constitution of India, set aside the same and pass such 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 Counsel for the Petitioner:
1. S APPADHARA REDDY Counsel for the Respondent(S):
1. GP FOR ASSIGNMENT 13 WRIT PETITION NO: 20825/2025 Between:
1. MANTRI SIVA KUMAR, S/O. MAHESHWARA RAO, AGED. 39 YEARS, R/O. D.NO.60-32-14/4, PRAKASH COLONY, MALKAPURAM, KASIMKOTA VILLAGE, KASIMKOTA MANDAL, ANAKAPALLI DISTRICT, PIN. 530011.
...PETITIONER AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, REVENUE (ASSIGNMENTS) SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
3. THE REVENUE DIVISIONAL OFFICER, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
4. THE TAHSILDAR, ANAKAPALLI, ANAKAPALLI MANDAL ANAKAPALLI DISTRICT, ANDHRA PRADESH.
...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 topleased to issue Writ Order or direction more particularly one in the nature of Writ of Mandamas declaring the proceedings vide Rc.No.409- 17/2024/SA/Dt 26.07.2025 of the 4th Respondent is illegal, arbitrary, against the principles of natural justice, violation of Article 14, 21 and 300A of Constitution of India, set aside the same 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 pleased to suspend the proceedings vide Rc.No.409-17/2024/SA/Dt 26.07.2025 of the 4th Respondent pending disposal of the above writ petition and to pass Counsel for the Petitioner:
1. S APPADHARA REDDY Counsel for the Respondent(S):
1. GP FOR ASSIGNMENT 14 WRIT PETITION NO: 20827/2025 Between:
1. MANTRI APPARAO,, S/O. MANTRI SIMHACHALAM, AGED ABOUT 65 YEARS,R/O. D. NO. 1-132, KASIMKOTA VILLAGE, KASIMKOTA MANDAL,ANAKAPALLI DISTRICT, PIN 531031.
...PETITIONER AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, REVENUE (ASSIGNMENTS) SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
3. THE REVENUE DIVISIONAL OFFICER, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
4. THE TAHSILDAR, ANAKAPALLI, ANAKAPALLI MANDAL, ANAKAPALLI DISTRICT, ANDHRA PRADESH.
...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 topleased to issue Writ Order or direction more particularly one in the nature of Writ of Mandamas declaring the proceedings vide Rc.No.409- 22/2024/SA/Dt 26.07.2025 of the 4th Respondent is illegal, arbitrary, against the principles of natural justice, violation of Article 14, 21 and 300A of Constitution of India, set aside the same 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 pleased to suspend the proceedings vide Rc.No.409-22/2024/SA/Dt 26.07.2025 of the 4th Respondent pending disposal of the above writ petition Counsel for the Petitioner:
1. S APPADHARA REDDY Counsel for the Respondent(S):
1. GP FOR ASSIGNMENT 15 WRIT PETITION NO: 20828/2025 Between:
1. RAVVA APPLANARSU, S/O. W/0(LATE) RAVVA APPARAO AGED ABOUT 50 YEARS,R/O. D.NO. 6-27, KASIMKOTA VILLAGE,KASIMKOTA MANDAL, ANAKAPALLI DISTRICT, PIN 531031.
...PETITIONER AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, REVENUE (ASSIGNMENTS) SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
3. THE REVENUE DIVISIONAL OFFICER, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
4. THE TAHSILDAR, ANAKAPALLI, ANAKAPALLI MANDAL, ANAKAPALLI DISTRICT, ANDHRA PRADESH.
...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 tomay be pleased to issue Writ Order or direction more particularly one in the nature of Writ of Mandamas declaring the proceedings vide Rc.No.409-7/2024/SA/Dt 26.07.2025 and Rc.No.409-14/2024/SA/Dt 26.07.2025 of the 4th Respondent is illegal, arbitrary, against the principles of natural justice, violation of Article 14, 21 and 300A of Constitution of India, set aside the same and to pass such 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 may be pleased to suspend the proceedings vide Rc.No.409-7/2024/SA/Dt 26.07.2025&Rc.No.409-14/2024/SA/Dt 26.07.2025 of the 4th Respondent pending disposal of the above writ petition and to pass such Counsel for the Petitioner:
1. S APPADHARA REDDY Counsel for the Respondent(S):
1. GP FOR ASSIGNMENT 16 WRIT PETITION NO: 20830/2025 Between:
1. KAMADHENU RADHA, W/O. LATE CHINNA RAO, AGED ABOUT 51 YEARS,R/O. D.NO.1-7/4, NAGULAPALLE VILLAGE,MUNAGAPAKA MANDAL,ANAKAPALLI DISTRICT,PIN.531001.
...PETITIONER AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, REVENUE (ASSIGNMENTS), SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
3. THE REVENUE DIVISIONAL OFFICER, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
4. THE TAHSILDAR, ANAKAPALLI, ANAKAPALLI MANDAL ANAKAPALLI DISTRICT, ANDHRA PRADESH.
...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 topleased to issue Writ Order or direction more particularly one in the nature of Writ of Mandamas declaring the proceedings vide Rc.No.409- 2/2024/SA/Dt 26.07.2025 of the 4th Respondent is illegal, arbitrary, against the principles of natural justice, violation of Article 14, 21 and 300A of Constitution of India, set aside the same 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 pleased to suspend the proceedings vide Rc.No.409-2/2024/SA/Dt 26.07.2025 of the 4th Respondent pending disposal of the above writ petition and to pass Counsel for the Petitioner:
1. S APPADHARA REDDY Counsel for the Respondent(S):
1. GP FOR ASSIGNMENT 17 WRIT PETITION NO: 20831/2025 Between:
1. BEEMPALLI DEVUDAMMA, S/O. NAGESWARA RAO, AGED ABOUT 51 YEARS,R/O. D. NO. 1-121, THUMPALA VILLAGE KASIMKOTA MANDAL,ANAKAPALLI DISTRICT,PIN 531031.
...PETITIONER AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, REVENUE (ASSIGNMENTS), SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
3. THE REVENUE DIVISIONAL OFFICER, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
4. THE TAHSILDAR, ANAKAPALLI, ANAKAPALLI MANDAL ANAKAPALLI DISTRICT, ANDHRA PRADESH.
...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 tomay be pleased to issue Writ Order or direction more particularly one in the nature of Writ of Mandamas declaring the proceedings vide Rc.No.409-6/2024/SA/Dt 26.07.2025 of the 4th Respondent is illegal, arbitrary, against the principles of natural justice, violation of Article 14, 21 and 300A of Constitution of India, set aside the same and to pass such 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 may be pleased to suspend the proceedings vide Rc.No.409-6/2024/SA/Dt 26.07.2025 of the 4th Respondent pending disposal of the above writ petition and to pass such Counsel for the Petitioner:
1. S APPADHARA REDDY Counsel for the Respondent(S):
1. GP FOR ASSIGNMENT 18 WRIT PETITION NO: 20834/2025 Between:
1. DIMMALA KUMAR,, S/O. (LATE) APPARAO, AGED ABOUT 32 YEARS,R/O. 1-114, KASIMKOTA VILLAGE AND MANDAL, ANAKAPALLI DISTRICT.
...PETITIONER AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, REVENUE (ASSIGNMENTS) SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
3. THE REVENUE DIVISIONAL OFFICER, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
4. THE TAHSILDAR, ANAKAPALLI, ANAKAPALLI MANDAL, ANAKAPALLI DISTRICT, ANDHRA PRADESH.
...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 topleased to issue Writ Order or direction more particularly one in the nature of Writ of Mandamas declaring the proceedings vide Rc.No.409- 21/2024/SA/Dt 26.07.2025 of the 4th Respondent is illegal, arbitrary, against the principles of natural justice, violation of Article 14, 21 and 300A of Constitution of India, set aside the same 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 pleased to suspend the proceedings vide Rc.No.409-21/2024/SA/Dt 26.07.2025 of the 4th Respondent pending disposal of the above writ petition Counsel for the Petitioner:
1. S APPADHARA REDDY Counsel for the Respondent(S):
1. GP FOR ASSIGNMENT 19 WRIT PETITION NO: 20835/2025 Between:
1. YELLABILLI RAMA LAKSHMI, W/O NOOKALU . AGED ABOUT 68 YEARS PISINIKADA VILLAGE,ANAKAPALLI MANDAL.
...PETITIONER AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, REVENUE (ASSIGNMENTS), SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.I
3. THE REVENUE DIVISIONAL OFFICER, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
4. THE TAHSILDAR, ANAKAPALLI, ANAKAPALLI MANDAL ANAKAPALLI DISTRICT, ANDHRA PRADESH.
...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 topleased to issue Writ Order or direction more particularly one in the nature of Writ of Mandamas i declaring the proceedings vide Rc.No.409- 20/2024/SA/Dt 26.07.2025 of the 4th Respondent is illegal, arbitrary, against the principles of natural justice, violation of Article 14, 21 and 300A of Constitution of India, set aside the same 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 pleased to suspend the proceedings vide Rc.No.409-20/2024/SA/Dt 26.07.2025 of the 4th Respondent pending disposal of the above writ petition and to pass Counsel for the Petitioner:
1. S APPADHARA REDDY Counsel for the Respondent(S):
1. GP FOR ASSIGNMENT 20 WRIT PETITION NO: 20838/2025 Between:
1. MANTRI NOOKARATNAM, W/O. PRAKASHARAO, AGED 53 YEARS, R/O. D.NO.1-132, INDIRA COLONY, WARD NO.1, KASIMKOTA VILLAGE, KASIMKOTA MANDAL, ANAKAPALLI DISTRICT, PIN 531031.
...PETITIONER AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, REVENUE (ASSIGNMENTS) SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
3. THE REVENUE DIVISIONAL OFFICER, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
4. THE TAHSILDAR, ANAKAPALLI, ANAKAPALLI MANDAL, ANAKAPALLI DISTRICT, ANDHRA PRADESH.
...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 tomay be pleased to issue Writ Order or direction more particularly one in the nature of Writ of Mandamas declaring the proceedings vide Rc.No.409-19/2024/SA/Dt 26.07.2025 of the 4th Respondent is illegal, arbitrary, against the principles of natural justice, violation of Article 14, 21 and 300A of Constitution of India, set aside the same and to pass such 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 may be pleased to suspend the proceedings vide Rc.No.409-19/2024/SA/Dt 26.07.2025 of the 4th Respondent pending disposal of the above writ petition and to pass such Counsel for the Petitioner:
1. S APPADHARA REDDY Counsel for the Respondent(S):
1. GP FOR ASSIGNMENT 21 WRIT PETITION NO: 20842/2025 Between:
1. SRI KOTHAPALLI NOOKALAMMA, W/0 GANGARAJU. AGED ABOUT 70 YEARS PISINIKADA VILLAGE,ANAKAPALLI MANDAL.
...PETITIONER AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, REVENUE (ASSIGNMENTS), SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.0
3. THE REVENUE DIVISIONAL OFFICER, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
4. THE TAHSILDAR, ANAKAPALLI, ANAKAPALLI MANDAL ANAKAPALLI DISTRICT, ANDHRA PRADESH.
...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 topleased to issue Writ Order or direction more particularly one in the nature of Writ of Mandamas declaring the proceedings vide Rc.No.409- 12/2024/SA/Dt 26.07.2025 of the 4th Respondent is illegal, arbitrary, against the principles of natural justice, violation of Article 14,21 and 300A of Constitution of India, set aside the same 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 pleased to suspend the proceedings vide Rc.No.409-12/2024/SA/Dt 26.07.2025 of the 4th Respondent pending disposal of the above writ petition and to pass Counsel for the Petitioner:
1. S APPADHARA REDDY Counsel for the Respondent(S):
1. GP FOR REVENUE 22 WRIT PETITION NO: 20862/2025 Between:
1. MUNGAPAKA LEVA SATYARAO,, S/O. POTHURAJU, AGED- 57 YEARS,R/O. D.NO. 6-31, SANTHA BAZAR, RAMALAYAM TEMPLE, KASIMKOTA VILLAGE, KASIMKOTA MANDAL, ANAKAPALLI DISTRICT, PIN- 531031.
...PETITIONER AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, REVENUE (ASSIGNMENTS) SECRETARIAT BUILDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
3. THE REVENUE DIVISIONAL OFFICER, ANAKAPALLI, ANAKAPALLI DISTRICT. ANDHRA PRADESH.
4. THE TAHSILDAR, ANAKAPALLI, ANAKAPALLI MANDAL, ANAKAPALLI DISTRICT, ANDHRA PRADESH.
...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 topleased to issue Writ Order or direction more particularly one in the nature of Writ of Mandamas declaring the proceedings vide Rc.No.409- 8/2024/SA/Dt 26.07.2025 of the 4th Respondent is illegal, arbitrary, against the principles of natural justice, violation of Article 14, 21 and 300A of Constitution of India, set aside the same 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 pleased to suspend the proceedings vide Rc.No.409-8/2024/SA/Dt 26.07.2025 of the 4th Respondent pending disposal of the above writ petition and to pass Counsel for the Petitioner:
1. S APPADHARA REDDY Counsel for the Respondent(S):
1. GP FOR REVENUE 23 The Court made the following Common Order:
Heard the learned counsel for the petitioners and the learned Assistant Government Pleader for the respondents.
2. These writ petitions were filed questioning the proceedings of 4th respondent dated 26.07.2025 in respect of the individual petitioners cancelling the assignments relating to the subject lands covered under the said proceedings and ordering resumption of the subject lands to the government by way of the impugned order of the 4th respondent dated 26.07.2025.
3. The learned counsel for the petitioners submits that some of the petitioners are the original assignees and some other petitioners are the legal heirs of the family members of the original assignees of the subject lands as detailed in each writ petition. They are all issued pattadar passbooks and title deeds in view of the continuous possession and enjoyment of the subject lands pursuant to the assignments made by the respondent authorities concerned. The schedule showing the list of LPM numbers confirmed to be assigned and in possession of the original assignee/ legal heir and eligible for freehold as per Act No.35 of 2023 discloses the details of all the petitioners with regard to their individual claims over the subject lands which is as under:24
SHCEDULE List of LPM No's Confirmed to be Assigned and in Possession of the Original Assignee/ Legal heir and Eligible for Freehold as per Act No.35 of 2023 Name of the Name of the Mandal: Name of the Village: Village Code: 1603020 District:- ANAKAPALLI Pisinikada Anakapalli Sl. LPM Extent for Land Khata Pattadar Name Years of Remarks No. No. which Nature No. Assignm pattadar ent possession is confirmed Ac. Cts 1 3 0.8500 Govt 1316 మంత్రి నదానియల్ Prior to Freehold Rights Land 2003 conferred to this Assigned Land 2 4 0.9880 Govt 1305 నుో లిశెట్ి ట నూక Prior to Freehold Rights Land 2003 conferred to this అనుపారపవు Assigned Land 3 5 0.6580 Govt 1666 రవ్పా అనుపారపవు Prior to Freehold Rights Land 2003 conferred to this Assigned Land 4 6 1.5600 Govt 1310 భంలిి దేవుడమమ Prior to Freehold Rights Land 2003 conferred to this Assigned Land 5 7 1.5910 Govt 1318 మెట్ినుపణి నాగమణి Prior to Freehold Rights Land 2003 conferred to this Assigned Land 6 8 1.7260 Govt 1320 దిమమల శివ Prior to Freehold Rights Land 2003 conferred to this ిసపదరపవు Assigned Land 7 10 0.5720 Govt 588 మంత్రి అనుపారపవు Prior to Freehold Rights Land 2003 conferred to this Assigned Land 8 11 0.5670 Govt 1319 కపమధేను రపధ Prior to Freehold Rights Land 2003 conferred to this Assigned Land 9 12 0.4110 Govt 584 శివలంక లక్ష్మమ Prior to Freehold Rights Land 2003 conferred to this Assigned Land 10 13 0.8070 Govt 1667 దిమమల సంతోషమమ Prior to Freehold Rights Land 2003 conferred to this Assigned Land 11 14 1.5770 Govt 1547 గపలి దమయంత్ర Prior to Freehold Rights Land 2003 conferred to this Assigned Land 12 2407 0.4000 Govt 1666 రవ్పా అనుపారపవు Prior to Freehold Rights Land 2003 conferred to this Assigned Land 13 2408 0.4000 Govt 585 కొత్త లిి నూకలమమ Prior to Freehold Rights Land 2003 conferred to this Assigned Land 14 2409 0.4000 Govt 586 యలి బిలిి రపమలక్ష్మమ Prior to Freehold Rights Land 2003 conferred to this Assigned Land 15 2410 1.7070 Govt 1317 వంకర రపంబాబు Prior to Freehold Rights Land 2003 conferred to this Assigned Land 25 16 2411 1.5600 Govt 1315 దిమమల కుమార్ Prior to Freehold Rights Land 2003 conferred to this Assigned Land 17 2412 0.7210 Govt 1313 మునగనుపక లోవ Prior to Freehold Rights Land 2003 conferred to this సతాారపవు Assigned Land 18 2414 0.9600 Govt 1314 మంత్రి సతాానందం Prior to Freehold Rights Land 2003 conferred to this Assigned Land 19 2415 0.6800 Govt 1313 మునగనుపక లోవ Prior to Freehold Rights Land 2003 conferred to this సతాారపవు Assigned Land 20 2416 0.5000 Govt 1663 మంత్రి నూకరత్నం Prior to Freehold Rights Land 2003 conferred to this Assigned Land 21 2417 0.4820 Govt 590 మంత్రి శివకుమార్ Prior to Freehold Rights Land 2003 conferred to this Assigned Land 22 2418 1.4400 Govt 1312 కనినలిి Prior to Freehold Rights Land 2003 conferred to this సూరాకపంత్ం Assigned Land 23 2419 1.1850 Govt 1308 మంత్రి భవ్పనీ Prior to Freehold Rights Land 2003 conferred to this Assigned Land 24 2420 0.5800 Govt 1310 భంలిి దేవుడమమ Prior to Freehold Rights Land 2003 conferred to this Assigned Land 25 2423 1.3200 Govt 1309 నీలనుపట్ట లక్ష్మమ Prior to Freehold Rights Land 2003 conferred to this Assigned Land 26 2425 1.1240 Govt 1306 ముదాాడ కృషణ Prior to Freehold Rights Land 2003 conferred to this Assigned Land 27 2426 1.4190 Govt 1304 వంకర జగపారపవు Prior to Freehold Rights Land 2003 conferred to this Assigned Land 28 2427 1.2800 Govt 1303 తెరిలిి అమామజి Prior to Freehold Rights Land 2003 conferred to this Assigned Land 29 2428 1.4100 Govt 1302 నుో లిశెట్ి ట Prior to Freehold Rights Land 2003 conferred to this నరపసియామమ Assigned Land 30 2429 0.8500 Govt 1666 రవ్పా అనుపారపవు Prior to Freehold Rights Land 2003 conferred to this Assigned Land 31 2438 0.4280 Govt 1305 నుో లిశెట్ి ట నూక Prior to Freehold Rights Land 2003 conferred to this అనుపారపవు Assigned Land
4. Since all the petitioners are in enjoyment and possession of the subject assigned lands, they made applications individually to the 2nd respondent for deletion of the subject lands from the prohibited list. However, pending 26 consideration of the same, the 4th respondent hurriedly issued the impugned notices dated 09.06.2025 alleging that the petitioners herein violated the conditions of assignment by not cultivating the subject lands as detailed in each individual notices of the 4th respondent dated 09.06.2025. For which the petitioners submitted their explanations separately dated 03.07.2025 stating that in the year 2023 approximately the resurvey department surveyed the lands and noticed the possession of the petitioners over the said lands and accordingly the revenue authorities issued pattadar passbooks and title deeds and the then Mandal Revenue Officer prepared LPM numbers confirming the assignment of land and possession of the same in favour of the petitioners and accordingly, the petitioners are entitled for free-hold of the subject lands as per the provisions of the Act 35 of 2023. Without considering the said explanations both on facts and law, the 4th respondent issued the impunged proceedings dated 26.07.2025 ignoring the explanations submitted by the petitioners on the individual basis. Uniformly without applying the mind, only on a short ground that the petitioners did not bring the assigned lands/ subject lands for cultivation within three years basing upon Google maps said to have been taken out, the 4th respondent passed the above said impugned orders. It was further observed in the above said impugned orders that the Google maps clearly shows that the land was not brought under cultivation and no clear demarcation of fencing exists on the ground. Hence, the written explanation submitted by the individual is not convincing as it is not proved.27
He further alleges that the petitioners got mutated their names without any cultivation and possession, hence the entries are liable for cancellation.
5. On the other hand, the learned Assistant Government Pleader relying upon the written instructions from the 4th respondent dated 19.02.2026 submits that the statement showing the list of writ petitioners, assignment beneficiaries and present claimants on ground of POT Act case in Pisinikada Village, Anakapalli Mandal is as under:
Sl. Name of the Name of Date Date Name of Meeseva Present status Sy. No Extent LPM LPM Extent WP No. Year N Assignee the of the the writ application for o. cultivator issued applic petitioner De Notification notice ant in 22(A)(1) to replied applic to the ant notice 1 Mitlapati Melapati The Mitlapati TTA01240012 Rejected, vide 364/1 5.22 2412 1.59 9667 2025 14.11.2025 Rama Rao Nagamani applic Nagamani 1359 Proceedins S/o Erikodu, ant did W/o Late dt.13.08.2024 Comp Dimmala not Ramarao No.93736/202 Atchiyamma give 5/L3/ W/o Apparao any dt.23.01.2025 reply of the District Collector, Anakapalli 2 Dimmala Dimmala Dimmala TTA01240012 Rejected, vide 364/2 4.92 8 1.73 20712 2025 09.06.2025 03.07.2025 Suryanarayan Siva Siva 1340 Proceedins a S/o Prasada Prasada dt.13.08.2024 Comp Appanna Rao S/o Rao S/o No.89541/202 Suryanaray Suryanaray 5/L3/ ana ana dt.14.08.2025 of the District Collector, Anakapalli 3 Relli Vankara Vankara TTA01240012 Rejected, vide 363/1 2.22 2410 1.71 20713 2025 09.06.2025 .03.07.2025 Satyamma Rambabu Rambabu 1338 Proceedins W/o Appanna S/o Ramulu S/o Ramulu dt.13.08.2024 Comp No.89531/202 5/L3/ dt.14.08.2025 of the District Collector, Anakapalli 4 Ravva Muddada Muddada TTA01240012 Rejected, vide 365/1 4.72 2425 1.12 20714 2025 09.06.2025 03.07.2025 Apparao S/o Krishna S/o Krishna S/o 1356 Proceedins Ramulu Lakshmayy Lakshmayy dt.13.08.2024 Comp Neelapati a a No.89527/202 Chinna S/o 5/L3/ Mahalaxmi dt.14.08.2025 of the District Collector, Anakapalli 28 5 Dimmala Dimmala Dimmala TTA01240012 Rejected, vide 363/5 1.68 13 0.81 20715 2025 09.06.2025 03.07.2025 Ramanamma Santhosha Santhosha 1342 Proceedins W/o Sankara mma W/o mma W/o dt.13.08.2024 Comp Rao Yerra Rao Yarakarao No.89536/202 5/L3/ dt.14.08.2025 of the District Collector, Anakapalli
6 Mantri Ishak Mantri Mantri TTA01240012 Rejected, vide 366/2 4.78 3 0.85 20717 2025 09.06.2025 03.07.2025 S/o Nathaniel Nathaniel 1350 Proceedins Appalaswamy S/o S/o dt.13.04.2024 Comp Abraham Abraham No.89524/202 5/L3/ dt.14.08.2025 of the District Collector, Anakapalli 7 Dimmala Gali Gali TTA01240012 Rejected, vide 363/6 1.57 14 1.58 20718 2025 09.06.2025 03.07.2025 Paramatayya Damayanthi Damayanthi 1336 Proceedins S/o W/o W/o dt.13.08.2024 Comp Paramatayya Suryanaray Suryanaray No.89520/202 ana ana 5/L3/ dt.14.08.2025 of the District Collector, Anakapalli 8 Dimmala Kannepalli Kannipalli TTA01240012 Rejected, vide 364/2 4.92 2418 1.44 20720 2025 09.06.2025 03.07.2025 Suryanarayan Suryakanta Suryanaray 1337 Proceedins a S/o m W/o ana W/o dt.13.08.2024 Comp Appanna Jaggarao Jaggarao No.89532/202 5/L3/ dt.14.08.2025 of the District Collector, Anakapalli 9 Mantri Ishak Vankara Vankara TTA01240012 Rejected, vide 366/2 4.78 2426 1.42 20724 2025 09.06.2025 03.07.2025 S/o Jaggarao Jaggarao 1352 Proceedins Appalaswamy S/o S/o dt.13.08.2024 Comp Appanna Appanna No.89544/202 5/L3/ dt.14.08.2025 of the District Collector, Anakapalli 10 Sivalanka Sivalanka Sivalanka TTA01240012 Rejected, vide 363/4 1.6 12 0.41 20770 2025 09.06.2025 03.07.2025 Lakshmi W/o Lakshmi Lakshmi 1351 Proceedins Jaggarao W/o W/o dt.13.08.2024 Comp Jaggarao Jaggarao No.89525/202 5/L3/ dt.14.08.2025 of the District Collector, Anakapalli 11 Mantri Ishak Palisetti Polisetti TTA01240012 Rejected, vide 366/2 4.78 2438 0.43 20795 2025 09.06.2025 03.07.2025 S/o Nooka Nooka 1339 Proceedins Appalaswawm Apparao Apparao dt.13.08.2024 Comp y S/o S/o No.89530/202 Apparao Apparao 5/L3/ dt.14.08.2025 of the District Collector, Anakapalli 12 Mantri Mantri Siva Mantri Siva TTA01240012 Rejected, vide 363/2 1.48 2417 0.482 20825 2025 09.06.2025 03.07.2025 Apparao and Kumar S/o Kumar S/o 1341 Proceedins others Maheswara Maheswara dt.13.08.2024 Comp rao rao No.89545/202 5/L3/ dt.14.08.2025 of the District Collector, Anakapalli 29 13 Mantri Appa Mantri Mantri TTA01240012 Rejected, vide 363/2 1.48 16 0.57 20827 2025 09.06.2025 03.07.2025 Rao S/o Apparao Apparao 1347 Proceedins Simhachalam S/o S/o dt.13.08.2024 Comp Mantri Simhachala Simhachala No.89539/202 Prakasa Rao m m 5/L3/ S/o dt.14.08.2025 Simhachalam of the District Mantri Siva Collector, Sankar S/o Anakapalli Mahesh 14 Ravva Ravva Ravva TTA01240012 Rejected, vide 365/1, 363/4 4.72, 1.60 5, 2407 0.66, 0.40 20828 2025 09.06.2025 03.07.2025 Apparao S/o Appa Rao Appalanars 1355 Proceedins Ramulu, S/o Ramulu u W/o dt.13.08.2024 Comp Neelapati Apparao No.89528/202 Chinna S/o 5/L3/ Mahalaxmi, dt.14.08.2025 Sivalanka of the District Lakshmi W/o Collector, Jaggarao, Anakapalli Kothapalli Nookalamma W/o Gangaraju, Yallabilli Ramalaxmi W/o Venkataswam y, Ravva Appalanarasa mma W/o Late Ramulu 15 Ravva Nellapati Nelapati TTA01241213 Rejected, vide 365/1 4.72 2423 1.32 20829 2025 09.06.2025 03.07.2025 Apparao S/o Lakshmi Lakshmi 53 Proceedins Ramulu, W/o Chinna W/o Chinna dt.13.08.2024 Comp Nellapati No.89535/202 Chinna S/o 5/L3/ Mahalaxmi dt.14.08.2025 of the District Collector, Anakapalli 16 Galim Kamadenu Kamadenu TTA01240012 Rejected, vide 363/3 1.55 11 0.57 20830 2025 09.06.2025 03.07.2025 Appanna S/o Radha W/o Radha W/o 1335 Proceedins Appanna Chinnarao Chinnarao dt.13.08.2024 Comp No.89521/202 5/L3/ dt.14.08.2025 of the District Collector, Anakapalli 17 Bheempalli Bheempalli Bheempalli TTA01240012 Rejected, vide 365/2 5.18 6 2.14 20831 2025 09.06.2025 03.07.2025 Dandayya S/o Demudam Devudamm 1345 Proceedins Appa ma W/o a W/o dt.13.08.2024 Comp Nageswarar Nageswarar No.89529/202 ao ao 5/L3/ dt.14.08.2025 of the District Collector, Anakapalli 18 Dimmala Mantri Mantri TTA01240012 Rejected, vide 364/2 4.92 2414 0.96 20832 2025 09.06.2025 03.07.2025 Surayanaraya Satyananda Satyananda 1334 Proceedins na S/o m S/o m S/o dt.13.08.2024 Comp Appanna Mahalskhmi Mahalskhmi No.89523/202 5/L3/ dt.14.08.2025 of the District Collector, Anakapalli 30 19 Mitlapati Dimmala Dimmala TTA01240012 Rejected, vide 364/1 5.22 2411 1.56 20834 2025 09.06.2025 03.07.2025 Rama Rao Kumar S/o Kumar S/o 1346 Proceedins S/o Erikodu, Apparao Apparao dt.13.08.2024 Comp Dimmala No.89543/202 Athiyamma 5/L3/ W/o Apparao dt.14.08.2025 of the District Collector, Anakapalli 20 Sivalanka Yellabilli Yellabilli TTA01240012 Rejected, vide 363/4 1.6 2409 0.4 20835 2025 09.06.2025 03.07.2025 Lakshmi W/o Ramalaksh Ramalaksh 1344 Proceedins Jaggarao, mi W/o mi W/o dt.13.08.2024 Comp Kothapalli nookalu Nookalu No.89526/202 Nookalamma 5/L3/ W/o dt.14.08.2025 Gangaraju, of the District Yallabilli Collector, Ramalaxmi Anakapalli W/o Venkataswam y, Ravva Appalanarasa mma W/o Late Ramulu 21 Mantri Appa Mantri Mantri TTA01240012 Rejected, vide 363/2 1.48 2416 0.5 20838 2025 09.06.2025 03.07.2025 Rao S/o Nookaratna Nookaratna 1343 Proceedins Simhachalam, m W/o m W/o dt.13.08.2024 Comp Mantri Prakasha Pakasa No.89517/202 Prakasa Rao Rao Rao 5/L3/ S/o dt.14.08.2025 Simhachalam, of the District Mantri Siva Collector, Sankar S/o Anakapalli Mahesh 22 Sivalanka Kothapalli Kothapalli TTA01240012 Rejected, vide 363/4 1.6 2408 0.4 20842 2025 09.06.2025 03.07.2025 Lakshmi W/o Nookalamm Nookalamm 1357 Proceedins Jaggarao a W/o a W/o dt.13.08.2024 Comp Gangaraju Gangaraju No.89519/202 5/L3/ dt.14.08.2025 of the District Collector, Anakapalli 23 Mitlapati Munagapak Munagapak TTA01240012 Rejected, vide 364/1, 364/2 5.22, 4.92 2412, 2415 0.72, 0.68 20862 2025 09.06.2025 03.07.2025 Rama Rao a Lova a Lova 1349 Proceedins S/o Erukodu, Satyarao Satyarao dt.13.08.2024 Comp Dimmala S/o S/o No.89518/202 Atchiyyamma Pothuraju Pothuraju 5/L3/ W/o Apparao, dt.14.08.2025 Dimmkala of the District Suryanarayan Collector, a S/o Anakapalli Appanna
6. The learned Assistant Government Pleader refers to the impugned order of the 4th respondent dated 26.07.2025 and submits that the petitioners submitted their applications dated 13.08.2024 for deletion of the subject lands from the prohibited list before the 2nd respondent. Referring to the said applications, the office letter of the 4th respondent addressed to the 2nd respondent through the 3rd respondent dated 28.03.2025, the above said 31 show cause notices issued by the 4th respondent dated 09.06.2025 and explanations of the petitioners by considering all of them the above said impugned order was passed by the 4th respondent. But as per the table furnished above, he admits that the proceedings of the District Collector/ the 2nd respondent are dated 23.12.2025 and 14.08.2025 in respect of the petitioners which is much later to the impugned proceedings dated 26.07.2025. After considering the explanations submitted by the petitioners, conducting the field inspection of the subject lands and by referring to the Google maps, the above said observation was made by the 4th respondent in his order dated 26.07.2025, hence, the same may be sustained.
7. In view of the above said facts and circumstances, upon consideration of the rival submissions made and upon perusal of the material available on record, it is very clear that there is no enquiry conducted giving due opportunity of hearing for the petitioners and there is no physical participation of the petitioners in the above said enquiry at the time of field inspection as contended by the 4th respondent said to have been conducted and the whole finding and observation of the 4th respondent rests upon the Google maps as could be seen by the 4th respondent alone without having any opportunity for the petitioners to contradict or to explain further on it and the impugned proceedings of the 4th respondent dated 26.07.2025 is much prior to the proceedings of the District Collector/ the 2nd respondent on the applications of the petitioners for deletion of the subject properties from the prohibited list.
328. Therefore, the method and manner in which the enquiry was conducted by the 4th respondent before issuing the above said impugned orders dated 26.07.2025 is not in consonance with the well known procedures under law and the said impugned action of the 4th respondent is in gross violation of the principles of natural justice and contrary to the provisions of law. In view of the same, there shall be a denovo enquiry pursuant to the above said notices issued by the 4th respondent dated 09.06.2025 to meet the ends of justice. For the said purpose, the petitioners are permitted to submit their additional explanations if any enclosing all the necessary documents in support of their claim to the above said notices of the 4th respondent dated 09.06.2025 within a period of four (4) weeks from the date of receipt of this order. On receipt of such additional explanations from the petitioners, the 4th respondent shall proceed with the necessary enquiry pursuant to the above said notices dated 09.06.2025 strictly in accordance with law by hearing all the parties concerned including the petitioners and others concerned giving due opportunity, upon verification of the records and the subject lands, appropriate decision shall be taken on its own merits as expeditiously as possible, preferably within a period of four (4) months thereafter.
9. Pending the above said enquiry, there shall be an order of status-quo as on today to be maintained with respect to the subject lands as detailed in the above said notices of the 4th respondent dated 09.06.2025. Enabling the 4th respondent to proceed with the denovo enquiry, the impugned order of the 33 4th respondent dated 26.07.2025 is hereby set aside to pass fresh orders on merits uninfluenced by the said order dated 26.07.2025.
10. Accordingly, these writ petitions are disposed of. The written instructions of the 4th respondent dated 19.02.2026 shall be made as part of the court record. Interim order, if any, deemed to have been vacated. There shall be no order as to costs.
As a sequel, Miscellaneous Petitions pending, if any, shall stand closed.
_________________________ JUSTICE B KRISHNA MOHAN 11.03.2026 NNN