Andhra Pradesh High Court - Amravati
Smt. Kovvuru Nagamani vs The State Of Andhra Pradesh on 2 February, 2026
Author: B Krishna Mohan
Bench: B Krishna Mohan
APHC010470532023
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3233]
(Special Original Jurisdiction)
MONDAY,THE SECOND DAY OF FEBRUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
WRIT PETITION NO: 24291/2023
Between:
1. SMT. KOVVURU NAGAMANI, HINDU, AGED 77 YEARS, W/O SRI
TRICHUR VEERA RAGHAVAN NATARAJAN , RESIDING AT D.NO.6-
22-9/25, FLAT NO.B-201, NEAR VUDA PARK, EASTPOINT COLONY,
VISAKHAPATNAM. REP., BY HER GPA HOLDER SRI SUMAN
NATARAJAN, S/O TVR NATARAJAN,
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP., BY PRINCIPAL
SECRETARY REVENUE, STAMPS AND REGISTRATIONS
SECRETARIAT BULDINGS, VELAGAPUDI, AMARAVATHI, GUNTUR
DISTRICT
2. THE DISTRICT COLLECTOR, VISAKHAPATNAM
3. THE MANDAL REVENUE OFFICER, CHINAGADILA,
VISAKHAPATNAM.
...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 toplease to issue, writ, order or direction more particularly one in the nature of the writ of mandamus declaring the action of the respondents 1 to 3 in putting the Patta No.316, in S.NO.32 for a total extent of 450 Sq yds in Plot No.6 of Paradesipalem Village within the limits of GVMC is illegal arbitntory violacion of principles of natural justice and unconstitutional constant and 2 HBKM,J W.P.No.24291 of 2023 direct the respondents 1 to 3 declaring that the land in S.N0.32 in Patta.No.316 in Plot NO.6 for an extent of 450 Sq yds was not within the purview of Section 22(a) IA NO: 1 OF 2023 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 direct the respondents 1 to 3 not to interfere my possession with respect of the land in S.N0.32 of Paradesipalem, Patta No.360 it Pict NO.6 for an extent of 450 Sq yds within the purview of Section 22(a) Counsel for the Petitioner:
1. VARDHINEEDI SAI KIRAN Counsel for the Respondent(S):
1. GP FOR REGISTRATION AND STAMPS (AP) 3 HBKM,J W.P.No.24291 of 2023 The Court made the following Order:
The learned counsel for the petitioner seeks permission of this Court to withdraw this writ petition, for which he has taken a Court slip dated 30.01.2026.
2. Permission is accorded.
3. Accordingly, this Writ Petition is dismissed as withdrawn. Interim order if any deemed to have been vacated. There shall be no order as to costs.
As a sequel, Interlocutory Applications pending, if any, shall stand closed.
__________________________ JUSTICE B. KRISHNA MOHAN 02.02.2026 PGT