Andhra Pradesh High Court - Amravati
Loyola School Society, vs The State Of Andhra Pradesh on 24 September, 2025
APHC010388532025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3330]
(Special Original Jurisdiction)
WEDNESDAY,THE TWENTY FOURTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
WRIT PETITION NO: 20198/2025
Between:
1. LOYOLA SCHOOL SOCIETY,, REP BY ITS VICE PRESIDENT,
BASKARAN A, S/O ALEXANDER, AGED ABOUT 55 YEARS, R/O
LOYOLA HIGH SCHOOL, BRAMHANAPALLI VILLAGE VINUKONDA
MANDAL, PALNADU DISTRICT
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REPRESENTED BY ITS
PRINCIPAL SECRETARY, REVENUE DEPARTMENT
SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR AND DISTRICT MAGISTRATE,
PALNADU DISTRICT, NARASARAOPET.
3. THE JOINT DISTRICT COLLECTOR, PALNADU DISTRICT,
NARASARAOPET.
4. THE REVENUE DIVISIONAL OFFICER, NARASARAOPET,
NARASARAOPET.
5. THE TAHSILDAR, VINUKONDA MANDAL, VINUKONDA, PALANADU
DISTRICT.
6. THE SUBREGISTRAR, VINUKONDA PALANADU 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
Page 2 of 6
pleased topleased to issue a Writ, order or direction, especially one in the
nature of Writ of Mandamus, declaring the action of the Respondents No.1 to
5 herein in not changing the classification of petitioner land from
Mandabayalu, Vagu, Konda/Gutta, in the revenue record pertaining to the
land to an extent of Ac.26.80.cts in S.No.285/1, 285/5, 285/7, 290/1-3, 287/3,
279/2 (L.P No. 2302, 1825, 2305, 1839,2303, 1849, 1848 and 1847) of
Bramhanapalli Village, Vinukonda Mandal, Palnadu District (erstwhile Guntur
District), as A.W.D and also not deleting the said lands from the prohibited
list, u/s 22(A)(1)(b) of The Registration Act, 1908, basing on the report of the
5th respondent dt. 19-03-2025 is illegal, arbitrary and contrary to principles of
natural justice and the Arts 14, and 300-A of the Constitution of India and
consequently direct the respondents no. 1 to 5 to change the classification of
the land from Mandabayalu, Vagu Konda/Gutta to AWD in the Revenue
Records and also to delete from prohibited list, u/s 22(A)(1)(b) of the
Registration Act, 1908 for the land stated supra and pass Prayer is amended
as per the Court Order dated 11.08.2025 vide order passed in I.A.No. 02 of
2025.
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 direct the Respondent No.1 to 5, to consider the
representation/petition dt.25-10-2024 made by the petitioner School Society
by changing the classification of petitioner lands from Mandabayalu, Vagu,
Konda/Gutta, in the revenue record pertaining to the land to an extent of
Ac.26.80.cts in S.No.285/1, 285/5, 285/7, 290/1-3, 287/3 and 279/2 (L.P
No.2302, 1825, 2305, 1839, 2303, 1849, 1848 and 1847) of Bramhanapalli
Village, Vinukonda Mandal, Palnadu District (erstwhile Guntur District) of
Bramhanapalli Village, Vinukonda Mandal, Palnadu District (erstwhile Guntur
District) A.W.D and also to delete the said lands from the prohibited list, u/s
22(A)(1)(b) of The Registration Act, 1908, basing on the report of the 5th
respondent dt. 19-03-2025, pending disposal of the above Writ Petition and
pass
IA NO: 2 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 Amend the Main prayer in W.P No.20198 of 2025 and also
the Interim Prayer in I.A No.1 of 2025 in W.P No.20198 of 2025, to the extent
of land to an extent of Ac.26.80.cts in S.No.285/1, 285/5, 285/7, 290/1-3,
Page 3 of 6
287/3 and 279/2 (L.P No.2302, 1825, 2305, 1839, 2303, 1849, 1848 and
1847) of Bramhanapalli Village, Vinukonda Mandal, Palnadu District
(erstwhile Guntur District), instead of land to an extent of Ac.24.82.cts in
S.No.285/9, 295/6, 302/6 and 302/8 (L.P No. 1989, 1990, 1991 and 2308) of
Bramhanapalli Village, Vinukonda Mandal, Palnadu District (erstwhile Guntur
District) and pass
Counsel for the Petitioner:
1. T V JAGGI REDDY
Counsel for the Respondent(S):
1. GP FOR REVENUE
2. GP FOR REGISTRATION AND STAMPS
Page 4 of 6
HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
WRIT PETITION No.20198 of 2025
ORDER:-
The present Writ Petition is filed under Article 226 of the Constitution of India seeking the following relief:
"...issue a Writ, order or direction, especially one in the nature of Writ of Mandamus, declaring the action of the Respondents No.1 to 5 herein in not changing the classification of petitioner land from Mandabayalu, Vagu, Konda/Gutta, in the revenue record pertaining to the land to an extent of Ac.26.80.cts in S.No.285/1, 285/5, 285/7, 290/1-3, 287/3, 279/2 (L.P No. 2302, 1825, 2305, 1839,2303, 1849, 1848 and 1847) of Bramhanapalli Village, Vinukonda Mandal, Palnadu District (erstwhile Guntur District), as A.W.D and also not deleting the said lands from the prohibited list, u/s 22(A)(1)(b) of The Registration Act, 1908, basing on the report of the 5th respondent dt. 19-03-2025 is illegal, arbitrary and contrary to principles of natural justice and the Arts 14, and 300-A of the Constitution of India and consequently direct the respondents no. 1 to 5 to change the classification of the land from Mandabayalu, Vagu Konda/Gutta to AWD in the Revenue Records and also to delete from prohibited list, u/s 22(A)(1)(b) of the Registration Act, 1908 for the land stated supra and pass..."
2. Learned Assistant Government Pleader has placed the written instructions dated 23.09.2025, addressed by the Collector & District Magistrate, Palnadu. The written instructions would manifests that the petitioner's representation regarding the change of classification of land from Mandabayalu, Vagu, etc., to A.W.D., is under active persuasion. Further, the issue of deletion of the alienated lands from the prohibited properties list is under consideration at the Government level. Following the petitioner's Page 5 of 6 application, necessary steps have been initiated, and the matter is under active consideration by the Revenue Officials.
3. Recording the written instructions, the Writ Petition is disposed of, directing the respondent No.1 to take necessary steps for change of classification of land, as expeditiously as possible. 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: 24.09.2025 TVN Page 6 of 6 46 THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO WRIT PETITION No.20198 OF 2025 Date: 24.09.2025 TVN