Andhra Pradesh High Court - Amravati
Sanapureddy Rajasekhar Reddy vs The State Of Andhra Pradesh on 13 March, 2026
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
APHC010126142026
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3558]
(Special Original Jurisdiction)
FRIDAY, THE THIRTEENTH DAY OF MARCH
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
THE HONOURABLE SRI JUSTICE TUHIN KUMAR GEDELA
WRIT PETITION NO: 6935/2026
Between:
1. SANAPUREDDY RAJASEKHAR REDDY, S/O. LATE CHINAKONDA
REDDY, AGED
GED 72 YEARS, OCC. CULTIVATION, R/O.
PAKKIRAPALLE VILLAGE, CHINNACHOWK, KADAPA CITY, YSR
KADAPA DISTRICT
DISTRICT-516001.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS SECRETARY TO
GOVERNMENT, L.A. J DEPARTMENT, SECRETARIAT,
VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT
DISTRICT-522237.
522237.
2. THE DISTRICT LEGAL SERVICES AUTHORITY, KADAPA REP. BY
ITS CHAIRMAN, KADAPA DISTRICT.
3. AVULA SUBBA REDDY, (DIED).
4. AUVULA PRASANNA KUMARI, W/O. SUBBA REDDY, AGED 40
YEARS, OCC.HOUSE WIFE, R/O. D.NO.1 THAGEDUPALLE VILLAGE,
V.N. PALLE MANDAL, KADAPA DISTRICT
DISTRICT-516502.
5. AUVULA DHARIKA REDDY ALIAS BABY ALIAS THANU, D/O. SUBBA
REDDY, MINOR, R/O. D.NO.1, THAGEDUPALLE VILLAGE, V.N.
PALLE MANDAL, KADAPA DISTRICT
DISTRICT-516502.
...RESPONDENT(S):
2
CMR,J & GTK,J
W.P.No.6935 of 2026
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 an appropriate writ or order or a direction more particularly
one in the nature of writ of MANDAMUS declaring the action of the
respondents more particularly the 2nd respondent/District Legal Services
Authority, Kadapa, rejecting the application vide I.A. SR.No.7422/25 in
O.S.No.678 of 2022 for amendment of Lok Adalat Award by incorporating the
suit schedule and survey numbers in the award, which is illegal, arbitrary,
violative of Articles 14 and 300-A of the Constitution of India and also violative
of Principles of Natural Justice, consequently direct the 2nd respondent receive
the I.A. SR.No.7422/25 in O.S.No.678 of 2022 and amend the Lok Adalat
Award by incorporating the suit Scheduled property along with survey
numbers and pass
IA NO: 1 OF 2026
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
direct the 2nd respondent to receive the application in I.A. SR.No.7422/25 in
O.S.No.678 of 2022 on the file of the court of the II Additional Junior Civil
Judge, Kadapa for amendment of Lok Adalat award passed by the 2nd
respondent by incorporating the suit scheduled property and pass
Counsel for the Petitioner:
1. SUBBA RAO JANDHYAM
Counsel for the Respondent(S):
1. GP FOR LAW LEGISLATIVE AFFAIRS
3
CMR,J & GTK,J
W.P.No.6935 of 2026
The Court made the following:
ORDER:(Per Hon'ble Sri Justice Cheekati Manavendranath Roy) Heard learned counsel for the writ petitioner.
2. An award was passed in the Lok Adalat as per the terms of settlement arrived at by both the parties. Thereafter, an application was filed by the writ petitioner seeking amendment of the said award relating to the suit schedule property and its survey numbers. The said application was returned with an office objection as to how the application is maintainable. But, without re-presenting the said application after answer the objection, he has filed this writ petition, stating that the said application was rejected. In fact, the application was not rejected. It was only returned to explain as to how the application is maintainable. The writ petitioner as well can re-present the application stating as to how the application is maintainable. Therefore, we do not find any ground to entertain this writ petition.
3. Resultantly, the Writ Petition is disposed of with a direction to the writ petitioner to comply with the objection and re-present the application. If the Lok Adalat still refuses to entertain the application by passing any order to that effect, he is at liberty to approach this Court and challenge the same. There shall be no order as to costs.
As a sequel, Interlocutory Applications pending, if any, shall stand closed.
________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY _____________________________ JUSTICE TUHIN KUMAR GEDELA Date: 13.03.2026 MDP