Andhra Pradesh High Court - Amravati
Addanki Sri Krishna vs State Of Andhra Pradesh on 9 December, 2025
Author: D Ramesh
Bench: D Ramesh
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
TUESDAY, THE NINTH DAY OF DECEMBER,
TWO THOUSAND AND TWENTY FIVE
iPRESENT:
THE HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NO: 34285 OF 2025
Between:
Addanki Sri Krishna, S/o Peraiah, R/o flat No. 102, Amrutha Residency, 4/2
Line, Vidhya Nagar, Guntur City, Andhra Pradesh
...Petitioner
AND
1. State of Andhra Pradesh, Rep. by its Principal Secretary, Revenue
Department, A.P.Secretariat, Velagapudi, Amaravati, Guntur District,
Andhra Pradesh.
2. The District Collector, Collectorate Office, Guntur District, Andhra
Pradesh.
3. The Tahsildar, Tulluru Mandal, Guntur district, Andhra Pradesh.
4. The Joint Sub-Registrar, Office of the Sub-Registrar, Tadikonda, Guntur
District, Andhra Pradesh.
5. Bashyam Rajendra Prasad, S/o Siva Nageswarao, Pedaparimi Village,
Tulluru Mandal, Guntur District, Andhra Pradesh.
...Respondents
Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue a Writ of Mandamus or any other appropriate writ, order
that:
a) Declare the action of the Respondents in unilaterally reducing the
Petitioner's extent of land from Ac.0.83 cents to Ac.0.81 cents in Sy. No. 194/1
as illegal, arbitrary, violative of principles of natural justice, and contrary to
Articles 14, 21 and 300-A of the Constitution of India and
.-y
b) Direct the Respondents to undertake any proposed resurvey or
remeasurement strictly in accordance with law and, in the event of any
reduction in the total extent, to apportion such reduction proportionately
among all landowners in Sy. No. 194/1, instead of burdening the Petitioner
alone;
lA NO: 1 OF 2025
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to Suspend the operation of the impugned notice dated
22.11.2025 vide R.C.No.218/2025-B issued by Respondent no.3 proposing to
conduct a further survey of the Petitioner's land, pending disposal of WP
34285 of 2025, on the file of the High Court.
lA NO: 2 OF 2025
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to direct the Respondents not to alter, amend, or
modify the revenue records pertaining to Sy. No. 194/1, to the Petitioner's
extent, until a comprehensive and lawful survey of all landowners of the
respective land in Sy.No. 194/1 is conducted upon due notice and
consideration of their objections, pending disposal of WP 34285 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 upon hearing the arguments of Sri Tagore
Yadav Yaragorla, Advocate for the Petitioner and of GP FOR REVENUE for
Respondent Nos. 1 to 3, the Court made the following
ORDER:
The present writ petition is filed seeking to declare the action of the respondents in unilaterally reducing the petitioner's land extent from Ac.0.83 cents to Ac.0.81 cents in Sy.No.194/1, and to consequently direct the respondents to conduct any proposed resurvey or remeasurement strictly in accordance with law and, if any reduction in the total extent is found to apportion such reduction proportionately among all landowners in Sy.No.194/1 instead of imposing the burden solely on the petitioner.
The contention of the petitioner is that the subject notice dated 22.11.2025 is contrary to the record. Earlier, the petitioner's name was mutated for an extent of Ac.0.83 cents in Sy.No.194/1 of Pedaoarimi Village. However, after survey, the respondents unilaterally reduced Ac.0.02 cents from the petitioner's land and recorded only Ac.0.81 cents in place of Ac.0.83 cents. The petitioner submitted an application requesting reconsideration of the survey and for proportionate reduction, if any, to be made across the entire survey number. While such application is still pending, the respondents entertained the representation made by respondent No.5 and issued the present notice without considering the petitioner's application.
Accordingly, there shall be stay of all further proceedings pursuant to the notice dated 22.11.2025.
The learned counsel for the petitioner is permitted to take out fresh personal notice to the respondent No.5 through RPAD and file proof of service before the registry.
List the matter after four (04) weeks.
SOI- T.SRINIVASA RAO
ASSISTANT REGISTRAR
//TRUE COPY//
SECTION ICER
To,
1. The Principal Secretary, Revenue Department, State of Andhra
Pradesh, A.P.Secretariat, Velagapudi, Amaravati, Guntur District,
Andhra Pradesh.
2. The District Collector, Collectorate Office, Guntur District, Andhra Pradesh.
3. The Tahsildar, Tulluru Mandal, Guntur district, Andhra Pradesh.
4. The Joint Sub-Registrar, Office of the Sub-Registrar, Tadikonda, Guntur District, Andhra Pradesh.
5. Bashyam Rajendra Prasad, S/o Siva Nageswarao, Pedaparimi Village, Tulluru Mandal, Guntur District; Andhra Pradesh. (Addressee Nos. 1 to SbyRPAD)
6. One CC to Sri Tagore Yadav Yaragorla, Advocate [OPUC]
7. Two CCs to GP FOR REVENUE, High Court of Andhra Pradesh. [OUT]
8. One spare copy.
PSD HIGH COURT DR,J DATE:09/12/2025 NOTE: LIST THE MATTER AFTER FOUR (04) WEEKS.
ORDER WP.No.34285 of 2025 STAY