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Andhra Pradesh High Court - Amravati

Meda Vijaya Sravani Reddy vs The State Of Andhra Pradesh on 12 December, 2025

Author: D Ramesh

Bench: D Ramesh

        IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT^^
                          (Special Original Jurisdiction)
                    FRIDAY, THE TWELFTH DAY OF DECEMBER
                       TWO THOUSAND AND TWENTY FIVE

                                     : PRESENT:

                    THE HONOURABLE SRI JUSTICE D RAMESH

                       WRIT PETITION NO: 34749 OF 2025

Between:



Meda Vijaya Sravani Reddy, W/o. P. Somasekhar Reddy, Aged about 37
years, Occ; House Wife, R/o. Chennaiahgari Palli Village, Nandalur Mandal,
Annamayya District.

                                                                         Petitioner

                                        AND



     1. The State of Andhra Pradesh, rep., by its Principal Secretary, Revenue
        Department, Secretariat Buildings, Velagapudi, Amaravathi,             Guntur

        District.


     2. The District Collector, Annamayya District, Rayachoty.

     3. The Joint Collector, Annamayya District, Rayachoty.

     4. The     Revenue    Divisional   Officer,   Rajampet    Revenue        Division

       Annamayya District.

     5. The Tahsildar, Nandalur Mandal Annamayya District.

                                                                     Respondents

        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, Order or direction more particularly one
in   the   nature     of Writ   of   Mandamus      declaring   the   orders     in   D
 Dis.(D2)/427/2025, dated 27.11.2025 passed by the respondent No.3 ordering
deletion of Webland entries in respect of the land in extent of Ac.3.86 cents in
Sy.No. 119-4 of Lebaka Village field, Nandalur Mandal, Annamayya District of
Lebaka Village, Nandalur Mandal, Annamayya District, under the purported
exercise of the powers conferred under section 9 of the Andhra Pradesh
Rights in Land and Pattadar Pass Books Act, 1971 as arbitrary, illegal, quite
contrary to the provisions of the Andhra Pradesh Rights in Land and Pattadar
Pass Books Act, 1971 and also the violation of well established legal
principles apart from being violative of the fundamental and Constitutional
rights guaranteed to me under Articles 14, 19, 21 and                   300-A     of the

Constitution   of   India    and    consequently    set   aside   the   orders        in    D

Dis.(D2)/427/2025, dated 27.11.2025 pissed by the respondent No.3

lA NO: 1 OF 2025


               Petition     under   Section   151    CPC     praying    that     in        the
circumstances stated in the affidavit          in support of the petition, the High
Court may be pleased to grant stay of all further proceedings in pursuance of
the orders in D Dis.(D2)/427/2025, dated 27.11.2025 passed                       by the
respondent No.3, Pending disposal of ^P No.34749 of 2025, on the file of the
High Court.

      The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and ujDoh hearing the arguments of Sri V R
Reddy Kovvuri, Advocate for the Petitioner, and of GP for Revenue for the
Respondents, the Court made the following.

ORDER

Heard the learned counsel for the petitioner and the learned Government Pleader for Revenue appearing for the respondents.

The grievance of the petitioner is that the Joint Collector, who is the respondent, has initiated proceedings under Section 4 of the Andhra Pradesh Assigned Lands(Prohibition of Transfers) Act, 1977 for resumption of the land and authorizing the respondent No.4 to execute the cancellation deed in respect of the land in extent of Ac.3.86 cents in Sy.No.119-4 of Lebaka village, Nandalur Mandal, Annamayya district under the purported exercise of the powers conferred under section 9 of the Andhra Pradesh Rights in Land and Pattadar Passbooks Act, 1971 after a long lapse of time, though the name of the petitioner was recorded in the revenue records in the year 2006. Originally the subject land belongs to the ancestors of the father of the petitioner and has been in the possession and enjoyment family. Subsequently, the father of the petitioner continued in possession and enjoyment of the said land till his demise. Pursuant to the application submitted by the father of thd petitioner, the respondent authorities mutated the name of the petitioner in the revenue records and is^iied Pattadar Passbooks and 1-B Adangals.

It is further contended th^t the respondents have now initiated ^ction by issuing notice to a deceased person, namely. Late Somsekhar Reddy the father of the petitioner^ which is wholly contrary to the principles of natural justice. It. is also contended that without considering the fact that the petitioner is the original pattadar and that the land in question is neither Government land nor DKT patta land, the initiation of proceedings under Section 4 of the Andhra Pradesh Assigned Lands (Prohibition of Transfers) Act, 1977 could not have arisen. Further, the respondents ought not to have issued a direction straightaway to initiate proceedings under Section 26(1) of the Registration Act, 1908. f, • ;? ■' In reply to the said contentipns, the learned Government Pleader, cn instructions, submits that when the illegal occupation of Government land was brought to the notice initiate action under Section 26(k)(1) and that final report has been called for.

The learned counsel for the petitioner submits that once the respondents proceed with cancellrfibn of the deed, it would adversely affect the rights of the petitioner and would also enable the respondents to alienate the property by creating third-party interests.

Considering the submissions made by both sides and upon perusal of the impugned orders, this Court finds that the respondent authorities have granted liberty to the petitioner to proceed in nd accordance with the directions issued by the 2 respondent to initiate proceedings under Section 4 of the Andhra Pradesh Assigned Lands (Prohibition of Transfers) Act, ISlg With regard to the direction issued under clause (c), the operation of th^aid order is stayed for a period of eight (08) weeks. The respondeTit| are directed to file their counter affidavit within a period of four (04) weeks.



                                                                    SDI~ B.PRASAD RAO
                                                                    DEPUTy^REGlSTRAR
                                //TRUE COPY//                        SECti'    OFFiCER

                                                    For




                                                                              Revenue

1. The Principal Secretary, tSt^ of Andhra Pradesh Department, Secretariat Buildings, Velagapudi, Amaravathi, Guntuf District.

2. The District Collector, Annamayya District, Rayachoty.

3. The Joint Collector, Annamayya District, Rayachoty.

Division

4. The Revenue Divisional Officer, Rajampet Revenue Annamayya District.

«

5. The Tahsildar, Nandalur Mandal Annamayya District. (1 to 5 by RPAD)

6. One CC to Sri V R Reddy Koyvuri, Advocate [OPUC] ( 7. Two CCs to GP for Revenue, High Court of Andhra Pradesh [OUT]

8. One spare copy f ■i \ HIGH COURT DR, J DATED: 12/12/2025 ORDER WP.No.34749 of 2025 INTERIM STAY