Andhra Pradesh High Court - Amravati
Tolu Bhemanna vs The State Of Ap on 8 September, 2025
APHC010466172025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3330]
(Special Original Jurisdiction)
MONDAY, THE EIGHTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
WRIT PETITION NO: 23610/2025
Between:
1. TOLU BHEMANNA, S/O BI BUDDANNA, AGED ABOUT MAJOR
R/O SUGURU VILLAGE, MANTRALAYAM MANDAL KARNOOL
DISTRICT
...PETITIONER
AND
1. THE STATE OF AP, REP. BY ITS PRINCIPAL SECRETARY,
REVENUE DEPARTMENT, SECRETARIAL BUILDINGS,
VELAGAPUDI GUNTUR DISTRICT - 522 503.
2. THE DISTRICT COLLECTOR, KARNOOL, KARNOOL
DISTRICT
3. THE SUB COLLECTOR, ADONI, KARNOOL DISTRICT
4. THE REVENUE DIVISIONAL OFFICER, MANTRALAYAM,
KARNOOL DISTRICT
5. THE TAHSILDAR, MANTRALAYAM, KARNOOL DISTRICT
6. MRS LALITHAMMA, . W/O NARAYANA REDDY, AGE MAJOR,
R/O SUGURU VILLAGE, MANTRALAYAM MANDAL,
KARNOOL DISTRICT
7. RAVI PRAKASH REDDY, S/O NARAYANA REDDY, AGE
MAJOR, R/O SUGURU VILLAGE, MANTRALAYAM MANDAL
KARNOOL DISTRICT
8. SREENIVASA REDDY, S/O NARAYANA REDDY, AGE MAJOR,
R/O SUGURU VILLAGE, MANTRALAYAM MANDAL,
KARNOOL DISTRICT
9. YEJAPPA REDDY, S/O GOVINDA REDDY, AGE MAJOR, R/O
SUGURU VILLAGE, MANTRALAYAM MANDAL, KARNOOL
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 Writ Order or direction more particularly
one in the nature of WRIT OF MANDAMUS declaring the action of the
Respondent in issuing the endorsement vide LPR(B) 224/2024 dated
2
19-06-2025 whereby the request for issuance of possession certificate
was declined on the ground of pendency of O.S. No. 53/2024 before
the Hon'ble Court of the Civil Judge (Junior Division), Yemmiganur, in
response to the Petitioners representation dated 03.06.2025 in
respect of agricultural land situated in Survey No. 41OA of Suguru
Village, Mantralayam Mandal, Kurnool District, admeasuring Ac. 5.94
cents as illegal, arbitrary, and unconstitutional, being violative of the
Petitioners fundamental and constitutional rights guaranteed under
Articles 14, 21, and 300-A of the Constitution of India of the
Constitution of India and consequently direct the Respondents no 2 to
5 issue possession certificate in respect of agricultural land situated in
Survey No. 410A of Suguru Village, Mantralayam Mandal, Kurnool
District, admeasuring Ac. 5.94 cents and 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 pass interim directions by directing the
Respondents No.2 to 5 issue possession certificate in respect of
agricultural land situated in Survey No. 41OA of Suguru Village,
Mantralayam Mandal, Kurnool District, admeasuring Ac. 5.94 cents,
pending disposal of the main Writ Petition.
Counsel for the Petitioner:
1. J.JYOTHI
Counsel for the Respondent(S):
1. GP FOR REVENUE
The Court made the following:
3
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
WRIT PETITION NO. 23610 of 2025
ORDER:
Learned counsel for the petitioner seeks permission of this Court for withdrawal of this writ petition on the ground that the petitioner wants to avail remedy before the competent civil Court, hence, prayed to grant liberty to file petition before the competent civil Court.
Permission is accorded.
Accordingly, the Writ Petition is dismissed as withdrawn granting liberty to file petition before the competent civil Court. There shall be no order as to costs.
As a sequel thereto, miscellaneous petitions pending, if any, shall stand closed.
___________________________________ JUSTICE TARLADA RAJASEKHAR RAO Date : 08.09.2025 SPP 4 THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO Writ Petition No:23610 of 2025 Date : 08.09.2025 SPP