Andhra Pradesh High Court - Amravati
Sri Raghavendra Swamy Mutt vs The State Of Andhra Pradesh on 18 December, 2025
Author: D Ramesh
Bench: D Ramesh
APHC010666352025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3208]
(Special Original Jurisdiction)
THURSDAY, THE EIGHTEENTH DAY OF DECEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NO: 34549/2025
Between:
1. SRI RAGHAVENDRA SWAMY MUTT, MANTRALAYAM, KURNOOL
DISTRICT, REPRESENTED BY ITS MANAGER, SRI SRINIVASA
RAO S/O.LATE S.H.KESHAVA RAO, AGE 73 YEARS, R/O
MANTRALAYAM, KURNOOL DISTRICT.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP.BY ITS PRINCIPAL
SECRETARY REVENUE DEPARTMENT, SECRETARIAT
BUILDINGS, AMARAVATI AT VELAGAPUDI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, KURNOOL DISTRICT, AT KURNOOL.
3. THE REVENUE DIVISIONAL OFFICER, ADONI REVENUE DIVISION,
ADONI, KURNOOL DISTRICT
4. THE TAHSILDAR, MANTRALAYAM MANDAL, MANTRALAYAM
KURNOOL DISTRICT.
5. THE DISTRICT ENDOWMENTS OFFICER, KURNOOL, KURNOOL
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 to issue a Writ, Order Or Direction, more
particularly one in the nature of a writ of Mandamus declaring the
action of the Respondents in not cancelling pattas, pattadar
passbooks, mutation entries and occupation certificates to various
private individuals issued by the Revenue Authorities in respect of the
land in Survey No.157 of Manchala Village, Mantralayam Mandal,
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Kurnool District, belonging to the Petitioner Mutt as illegal and
consequently direct the Respondents to take action to evict the private
individuals from the land of the Petitioner Mutt situated in Survey No.
157 of Manchala Village, Mantralayam Mandal, Kurnool District and
restore possession to the Petitioner Mutt and pass
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 to direct the Respondents to consider and take action in
accordance with the Proceedings of the District Endowment Officer in
his Proceedings Lr.Rc.No.A1/2528/2019-2/Adm., dt.10.11.2022 and to
evict the private individuals from the land of the Petitioner Mutt situated
in Survey No.157 of Manchala Village, Mantralayam Mandal, Kurnool
District pending disposal of the above writ petition and to pass
IA NO: 2 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 May be pleased to permit the petitioner to implead
proposed respondents 6 to 15 as Respondents 6 to 15 in W.P. No.
34549 of 2025 and the interlocutory applications there in and pass
Counsel for the Petitioner:
1. K SITA RAM
Counsel for the Respondent(S):
1. GP FOR REVENUE
2. GP FOR ENDOWMENTS
The Court made the following:
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ORDER:
The present Writ Petition is filed, under Article 226 of the Constitution of India, seeking the following relief:
"to issue any writ, order or direction more particularly one in the nature of Writ of Mandamus or an appropriate writ or order declaring the action of the Respondents in not cancelling pattas, pattadar passbooks, mutation entries and occupation certificates to various private individuals issued by the Revenue Authorities in respect of the land in Survey No.157 of Manchala Village, Mantralayam Mandal, Kurnool District, belonging to the Petitioner Mutt as illegal and consequently direct the Respondents to take action to evict the private individuals from the land of the Petitioner Mutt situated in Survey No.157 of Manchala Village, Mantralayam Mandal, Kurnool District and restore possession to the Petitioner Mutt and pass...."
2. Heard M/s. K.Sitaram, learned counsel for the petitioner and learned Assistant Government Pleader appearing for respondents.
3. The Writ Petition is filed praying the Court to declare the action of the respondents in not cancelling pattas, pattadar passbooks, mutation entries and occupation certificates to various private individuals issued by the revenue authorities in respect of land in Sy.No.157 of Manchala Village, Mantralayam Mandal, Kurnool District belonging to the petitioner Mutt as illegal, arbitrary and consequently direct the respondents to take action to evict the private individuals from the subject land and restore possession to the petitioner Mutt.
4. Learned Assistant Government Pleader submitted that the Court may pass appropriate orders.
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5. Considering the submissions made by the petitioner and also on perusal of the record, this Court is not inclined to go into the merits of the case and notice to the proposed respondents is dispensed with and the official respondents are directed to conduct proper enquiry by issuing notice to all concerned and take appropriate decision. The said exercise shall be completed within a period of three (03) months from the date of receipt of a copy of the order.
6. With the above directions, the Writ Petition is disposed of. No costs.
As a sequel thereto, interlocutory applications pending, if any, in the Writ Petition, shall also stand closed.
____________________ JUSTICE D.RAMESH 18.12.2025 RD 5 THE HONOURABLE SRI JUSTICE D.RAMESH WRIT PETITION No.34549 of 2025 18.12.2025 RD