Andhra Pradesh High Court - Amravati
M Ayyanna Goud vs The State Of Andhra Pradesh on 18 December, 2025
Author: D Ramesh
Bench: D Ramesh
DR,J
W.P.NO.35262 of 2025
APHC010661272025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3208]
(Special Original Jurisdiction)
THURSDAY,THE EIGHTEENTH DAY OF DECEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NO: 35262/2025
Between:
1. M AYYANNA GOUD, S/O. HAMPANNA GOUD AGED ABOUT 62
YEARS, D.NO.1/75, OLD TOWN, MANTRALAYAM, KURNOOL
DISTRICT.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, ENDOWMENTS DEPARTMENT, SECRETARIAT,
VELAGAPUDI, AMARAVATHI.
2. THE COMMISSIONER OF ENDOWMENTS, ENDOWMENTS
DEPARTMENT, GOLLAPUDI, VIJAYAWADA.
3. THE DISTRICT COLLECTOR, KURNOOL, KURNOOL DISTRICT.
4. THE SUBCOLLECTOR, ADONI, KURNOOL DISTRICT.
5. THE TAHSILDAR, MANTRALAYAM MANDAL, KURNOOL DISTRICT.
6. THE SUBREGISTRAR, YEMMIGANUR, KURNOOL DISTRICT.
7. SRI RAGHAVENDRA SWAMY MUTT, MANTRALAYAM, KURNOOL
DISTRICT, REP. BY ITS MANAGER.
...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 a writ, order or direction more particularly one in DR,J W.P.NO.35262 of 2025 the nature of WRIT OF MANDAMUS, declaring the action of the respondent authorities more particularly respondents No. 2 and 6 in including the petitioner's land in Sy.No. 280/1A to an extent of Ac. 0.55 cents situated at Mantralayam (Manchala) Village, Mantralayam Mandal, Kurnool District in prohibitory property list and further in-action of the respondent authorities in considering the application dated 10-10-2023 vide application No. TTA012300113714 made by the petitioner seeking for deletion of his said landed property from the prohibitory list by denotifying the same under Section 22-A of the Registration Act, 1908, as illegal, arbitrary, unjust and violative of Art. 14, 21 and 300-A of Constitution of India and consequently DIRECT the respondent authorities to delete petitioner's land in Sy.No. 280/1A to an extent of Ac. 0.55 cents situated at Mantralayam (Manchala) Village, Mantralayam Mandal, Kurnool District from prohibitory list under Section 22-A (1) of the Registration Act, 1908 and pass Counsel for the Petitioner:
1. BUTTA VIJAYA BHASKER Counsel for the Respondent(S):
1. GP FOR REVENUE
2. GP FOR ENDOWMENTS
3. GP FOR REGISTRATION AND STAMPS DR,J W.P.NO.35262 of 2025 The Court made the following ORDER:
This Writ Petition is filed seeking the following relief:
"...to issue a writ, order or direction more particularly one in the nature of WRIT OF MANDAMUS, declaring the action of the respondent authorities more particularly respondents No. 2 and 6 in including the petitioner's land in Sy.No. 280/1A to an extent of Ac. 0.55 cents situated at Mantralayam (Manchala) Village, Mantralayam Mandal, Kurnool District in prohibitory property list and further in-action of the respondent authorities in considering the application dated 10-10-2023 vide application No. TTA012300113714 made by the petitioner seeking for deletion of his said landed property from the prohibitory list by denotifying the same under Section 22-A of the Registration Act, 1908, as illegal, arbitrary, unjust and violative of Art. 14, 21 and 300-A of Constitution of India and consequently DIRECT the respondent authorities to delete petitioner's land in Sy.No. 280/1A to an extent of Ac. 0.55 cents situated at Mantralayam (Manchala) Village, Mantralayam Mandal, Kurnool District from prohibitory list under Section 22-A (1) of the Registration Act, 1908..."
2. Heard learned counsel for the petitioner and learned Assistant Government Pleader appearing for respondents.
3. Learned counsel for petitioner submits that the grievance of the petitioner is to consider the request of the petitioner for deletion of the subject property under 22A list. He further submits that in the same Survey number i.e., Sy.No.280/1A, out of Ac.1.19 cents, Ac.0.64 cents have been acquired by the National Highways Authority under land acquisition and compensation was DR,J W.P.NO.35262 of 2025 not paid and petitioner approached this Court and as directed by this Court, compensation is paid to the petitioner. The rest of the land in Survey No.280/1A at Mantralayam Village of Kurnool District was included in prohibitory list. Accordingly, he made an application/ representation on 10.10.2023, but the same was not considered and was not passed any orders.
Hence, the writ petition.
4. Considering the submissions, this Court is not inclined to go into the merits of the case and the writ petition is disposed of directing the respondents to consider the representation made by the petitioner to delete the subject property from prohibitory list after issuing notice to all concerned by getting report from the concerned authority. The said exercise should be completed within a period of three months from the date of receipt of a copy of this order. No costs.
5. Accordingly, The writ petition is disposed of.
As a sequel, miscellaneous petitions, pending if any, shall stand closed.
_______________________ JUSTICE D.RAMESH Date: 18.12.2025 Dvs DR,J W.P.NO.35262 of 2025 THE HONOURABLE SRI JUSTICE D.RAMESH 202 WRIT PETITION No.35262 of 2025 Dated: 18.12.2025 Dvs