Andhra Pradesh High Court - Amravati
Pidugu Chinappa Reddy vs The State Of Andhra Pradesh on 16 March, 2026
[ 3458 ]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
MONDAY, THE SIXTEENTH DAY OF MARCH
TWO THOUSAND and TWENTY SIX
:PRESENT:
HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA'^"'^^
' s'
WRIT PETITION NO; 16214 OF 2022
Between:
Pidugu Chinappa Reddy, S/o. Pidugu Konda Reddy, Aged 65 years
R/o. D.No.9-26, Malinenipatnam Village, Peddapalle, Sidhout Mandat
Kadapa District.
Petitioner
A And
■t. .'!* A-'-'-'v.. ;
1. The State of Andhra Pradesh, Rep by its Principal Secretary,
Department of Revenue,'^, Stamps and Registration, Secretariat,
Velagapudi, Guntur District.
2. The District Collector, YSR Kadapa District, Kadapa.
3. The Revenue Divisional Officer, YSR Kadapa District, Kadapa
4. The Tahsildar, Sidhout Mandal, Kadapa District.
5. The District Registrar, YSR Kadapa District, Kadapa.
6. The Joint Sub-Registrar, Sidhout Mandal, YSR Kadapa District,
Kadapa.
7. Sri.K.Subbaiah, S/o.Subbaiah, R/o. Peddapalli Harizanawada,
H/o.Peddapalli Village, Sidhout Mandal, Kadapa.
8. Sontu Venkata Subbaiah, S/o.Venkata Subbaiah, R/o.Peddapalli
Harizanawada, H/o.Peddapalli Village, Sidhout Mandal, Kadapa.
9. Pasupuleti Jayaram, S/o Subbarayudu, Aged about years, R/o
Peddapalli Village, Sidhout Mandal, Kadapa, Y.S.R. District.
10. Kaveti Saritha, W/o P. Jayaram, Aged about years, R/o Peddapalli
Village, Sidhout Mandal, Kadapa, Y.S.R. District.
(RR 9 and 10 are impleaded as per the Court Order dt.20.06.2024 vide
orders passed in I.A.No.01 of 2024.)
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, Order of Direction, more particularly one in the
nature of Writ of Mandamus, declaring the proceedings issued by the 2
nd
respondent issued in R.Dis.No.REWSWLAOPOT/18/202l-SA(SWLA) Dt.28-
03-2022 and also the prQcaedings issued vide Ref.No.REV-
SWLA022A/18/2022-SA (SDLA),. .,dt.28.03.2022 and a registration of
cancellation deed registered by the 6*^ respondent under document number
523/2022 and 524/2022, executed by the 4'*^ respondent in respect of the
subject property admeasuring Ac.3.80 cents, respectively situated in
Sy.No.616/1 and 616/2, of Ac. 1.90 cents each at Peddapalli Revenue Village,
Sidhout Mandal, YSR Kadapa District as illegal, arbitrary, ultravires of the
provisions of the Registration Act; un-constitutional, violative of article
14,21,300-A of the Constitution of India and consequently direct the 6 th
respondent to restore the sale deed executed by my vendors on 08-08-2019
and 16-09-2019, registered as doetinient No.641/2022 and 642/2022'
(Prayer is amended as per the Court Order dt.29.07.2024 vide orders passed
in I.A.No. 02 of2024.)
lA NO: 1 OF 2022
Petition under Section 151 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 2 to 4 not to interfere with the
possession of the properties of the petitioner situated in Sy.No.616/1 and
616/2, of Ac.1.90cents each at_ Peddapalli Revenue Village, Sidhout Mandal,
YSR Kadapa District and not to make any correction in revenue records of the
ownership of the said property, pursuant to the orders passed by the 2nd
respondent Dt.28-03-2022, pending disposal of the Writ Petition and pass.
Pending disposal of WP 16214 of 2022, 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 the High Court order dated 02.03.2026
made herein and upon hearing the arguments of Sri. N PRAMOD Advocate
for the Petitioner and of GP FOR; REGISTRATION AND STAMPS (AP), for
the Respondent Nos.1, 5 & 6 and of GP FOR REVENUE, for the Respondent
Nos.2 to 4 and of Sri. P.V. RAGHU RAM, Advocate for the Respondent Nos.7
& 8 and of Sri. D. CHANDRA SEKHAR, Advocate for the Respondent Nos.9 &
10;
The Court made the following ORDER:
Pursuant to the dlrectipnsf of this Court dated 02.03.2026,
respondent Nos.7 and 8 have appeared before the Court.
The respondent No.2 was directed to produce the original record
relating to the impugned proceedings dated 28.03.2022 and the
representation of respondent Nos.7 and 8 dated 23.03.2022. However, no
such record has been produced and further time has been sought by the
learned Assistant Government Pleader for Revenue.
In such cases, it is expected from the concerned officer to at least
file an affidavit or send written instructions to the learned Assistant
Government Pleader to seek adjournment.
However, an oral request hais been made by the learned Assistant
Government Pleader seeking further time.
List on 30.03.2026.
By the next date of hearing;:the District Collector shall ensure that
the record is produced before the Court as directed by this Court on
02.03.2026
The Registry is directed to communicate a copy of this order to the
2"'* respondent forthwith.
nd
If for any reason the 2 respondent is unable to produce the
record before the Court, he shall appear and explain the reasons for not
r ;
placing the record before the Court;
The 7*^ and 8*^ respondents shall also appear before the Court on
the next date of hearing.
SD/-T. SRINIVASA RAO ,
^ ASSISTANT REGISTRAR
//TRUE COPY//
4^
SECTION OFFICER
To,
1. The District Collector, YSR Kadapa District, Kadapa. (BY SPEED
POST) (along with a copy of this order)
2. Sri.K.Subbaiah, S/o.Subbaiah-^ R/o. Peddapalli Harizanawada,
H/o.Peddapalli Village, Sidhout Mandal, Kadapa.
3. Sontu Venkata Subbaiah, S/o.Venkata Subbaiah, R/o.Peddapalli
Harizanawada, H/o.Peddapalli Village, Sidhout Mandal, Kadapa.
(Addressee Nos.2 & 3 BY SPEED POST)
4. One CC to Sri. N PRAMOD, Advocate [OPUC]
5. One CC to Sri. P.V. RAGHU RAM, Advocate [OPUC]
6. One CC to Sri. D. CHANDRA SEKHAR, Advocate [OPUC]
7. Two CCs to GP FOR REGISTRATION AND STAMPS (AP), High Court
. f -
Of Andhra Pradesh. [OUT]
8. Two CCs to GP FOR REVENUE, High Court Of Andhra Pradesh, [OUT]
9. One spare copy
AJ
HIGH COURT
KM, J
DATED: 16/03/2026
LIST ON 30.03.2026
ORDER
WP.No.16214of 2022 DIRECTION !