Andhra Pradesh High Court - Amravati
Convention Of Baptist Churches Of The ... vs The State Of Andhra Pradesh on 13 November, 2025
Author: D Ramesh
Bench: D Ramesh
APHC010451882025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3208]
(Special Original Jurisdiction)
THURSDAY,THE THIRTEENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NO: 23368/2025
Between:
1. CONVENTION OF BAPTIST CHURCHES OF THE NORTHERN
CIRCARS (CBCNC), , REGD.NO. 16/1948-49, REPRESENTED BY
ITS GENERAL SECRETARY REV.DR.ADDURI S.J.D.V.PRASANNA
KUMAR, S/O. SAMARPANA RAO, AGED 63 YEARS, R/O. D.NO 8-
426, R.K. COLONY, NH-16, LEVA ROAD, S. ANNAVARAM, TUNI
MANDAL, KAKINADA DISTRICT, ANDHRA PRADESH - 533401.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REPRESENTED BY ITS
PRINCIPAL SECRETARY, MUNICIPAL ADMINISTRATION AND
URBAN DEVELOPMENT DEPARTMENT, SECRETARIAT BUILDINGS
AT VELAGAPUDI, AMARAVATL, GUNTUR DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REPRESENTED BY ITS
PRINCIPAL SECRETARY, REVENUE, REGISTRATION AND
STAMPS DEPARTMENT, SECRETARIAT BUILDINGS AT
VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT.
3. INSPECTOR GENERAL OF REGISTRATION AND STAMPS IGRS,
GOVERNMENT OF ANDHRA PRADESH, VIJAYAWADA.
4. THE DISTRICT COLLECTOR AND DISTRICT MAGISTRATE,
VIZIANAGARAM DISTRICT.
5. THE DISTRICT REGISTRAR, REGISTRATION AND STAMPS
DEPARTMENT, VIZIANAGARAM DISTRICT.
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DR, J
W.P.No.23368 of 2025
6. BOBBTLI MUNICIPALITY, REPRESENTED BY ITS COMMISSIONER,
BOBBIN, VIZIANAGARAM DISTRICT.
7. KASI BABU RAO, S/O. K.CHANDRAIAH, AGED 54 YEARS, R/O.
D.NA.24-5-31, NAGESWARA RAO STREET, CBCNC HEAD
QUARTERS, CBM COMPOUND, RAMARAOPETA, KAKINADA TOWN
AND MANDAL.KAKINADA DISTRICT.
8. M/S T B R METALS AND CONSTRUCTIONS, REGD.FIRM
NO.167/2000, REPRESENTED BY ITS MANAGING PARTNER, MR.
TUMULA NAGA SURYA KARTHIK, REGD.OFFICE AT DNO.23-
156/1A, MAIN ROAD, PATHA BOBBIN VILLAGE, BOBBIN,
VIZIANAGARAM 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
pleased tomay be pleased to issue a writ or order or direction more
particularly one in the nature of writ of mandamus declaring the action of 6th
respondent in trying to mutate the name of 8th respondent in Municipal
Records with respect to subject property admeasuring an extent of Ac.1.20
cents in'Sy.No.96 of Mallampet Village, Bobbin Mandal, Vizianagaram
District, despite respondent no.8 has no right and tile over the subject
property, in spite of several representations addressed by the petitioner as
illegal. arbitrary, unconstitutional, unjust, violative of Article 14, 21 and 300-A
of the Constitution of India, direct the official respondents herein not to mutate
the name of 8th respondent in Municipal and Revenue Records with respect
to subject property admeasuring an extent of Ac.1.20 cents in Sy.No.96 of
Mallampet Village, Bobbili Mandal, Vizianagaram District and to pass such
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
Counsel for the Petitioner:
1. S V INDIRA
Counsel for the Respondent(S):
1. GP FOR MUNCIPAL ADMN URBAN DEV
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DR, J
W.P.No.23368 of 2025
2. Sireesha Rani Vallabhaneni,Standing Counsel For Municipalities
3. RAMESH BABU PEDAPALLI
4. GP FOR REGISTRATION AND STAMPS
The Court made the following:
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DR, J
W.P.No.23368 of 2025
ORDER:
The present writ petition is filed aggrieved by the action of the 6th respondent in attempting to mutate the name of the 8th respondent in the Municipal Records with respect to the subject property admeasuring an extent of Ac.1.20 cents in Sy.No.96 of Mallampet Village, Bobbili Mandal, Vizianagaram District, despite the fact that the 8th respondent has no right or title over the said property, in spite of several representations addressed by the petitioner.
2. In fact, the apprehension of the petitioner is that the 8th respondent has approached this Court in W.P. No. 31009 of 2024 seeking a direction to the authorities from enforcing the proceedings dated 27.06.2024 issued by the 2nd respondent therein and the consequential endorsement dated 04.11.2024 issued by the 4th respondent therein. The said writ petition was disposed of on 09.05.2025 with the following directions:
"12. Therefore, in the light of the above, the Writ Petition is disposed of with the following directions:-
(i) The Respondent No.4 shall consider the application of the Petitioner for mutation in the Municipal records;
(ii) The Respondent No.4 shall provide opportunity of hearing to Petitioner and any interested person opposing the claim;
(iii) The above exercise should be completed within a period of twelve (12) weeks from the date of receipt of the web copy of the order;5
DR, J W.P.No.23368 of 2025
(iv) No order as to costs."
3. Consequent to the said directions, the 8th respondent has presented the document before the authorities for mutation, and the same was considered and resulted in the endorsement dated 29.07.2025. The operative portion of the said endorsement is as follows:
"In view of the lands explained above, the M/s TBR Metals and Constructions Represented by its Managing Partner, Sri T. Naga Surya Karthik S/o Sri T. Bhaskar Rao, Patha Bobbili, Bobbili, Vizianagaram District, is here by informed that, the said title transfer of the Assessment No.1000001/86 of the Property of CBM Girls High School, Bobbili, which was represented in the reference 1" cited cannot be considered due to not fulfilling the conditions of the Rule 3 of the Transfer of Registry of Ownership of Properties in the Assessment Books of Municipalities of Andhra Pradesh Municipalities (Alteration of Ownership of Property in Assessment Books Rules, 1986)."
4. In view of the above circumstances, learned counsel for the petitioner is unable to place any relevant material to substantiate the apprehension expressed by the petitioner.
5. Accordingly, this Court is not inclined to pass any orders. The present Writ Petition is dismissed. There shall be no order as to costs. 6
DR, J W.P.No.23368 of 2025 Consequently, miscellaneous applications pending, if any, shall stand closed.
__________________ JUSTICE D. RAMESH 13th November, 2025 cbn 7 DR, J W.P.No.23368 of 2025 250 THE HON'BLE SRI JUSTICE D. RAMESH Writ Petition No.23368 of 2025 13th November, 2025 cbn