Andhra Pradesh High Court - Amravati
Tanukula Nageswara Rao, vs The State Of Andhra Pradesh on 21 July, 2025
APHC010350942025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3331]
(Special Original Jurisdiction)
MONDAY, THE TWENTY FIRST DAY OF JULY
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI
WRIT PETITION NO: 18229/2025
Between:
1. TANUKULA NAGESWARA RAO,, S/O VEERLA VENKANMNA, AGED
64 YEARS, R/O KALIPATNAM (EAST), MOGALTHUR MANDAL,
WEST GODAVARI DISTRICT, ANDHRA PRADESH.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, REVENUE DEPARTMENT, SECRETARIAT,
VELAGAPUDI, ARNARAVATI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, WEST GODAVARI DISTRICT,
BHIMAVARAM, ANDHRA PRADESH.
3. THE JOINT COLLECTOR, WEST GODAVARI DISTRICT,
BHIMAVARAM, ANDHRA PRADESH.
4. THE REVENUE DIVISIONAL OFFICER RDO, NARASAPURAM
DIVISION, WEST GODAVARI DISTRICT ANDHRA PRADESH.
5. THE MANDAL REVENUE OFFICER TAHSILDAR, MOGALTHUR
MANDAL, WEST GODAVARI DISTRICT ANDHRA PRADESH.
6. THE MANDAL SURVEYOR, MOGALTHUR MANDAL, WEST
GODAVARI DISTRICT, ANDHRA PRADESH.
7. GANNABATTULA PEDDIRAJU, S/O. VEGESWARARAO, AGED
ABOUT 45 YEARS, OCCU.AGRICULTURE, R/O NEAR MP SCHOOL,
KALIPATNAM EAST, MOGALTURU, WEST GODAVARI DISTRICT.
2
...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 WRIT OF MANDAMUS declaring the inaction on the part of the
Respondents herein in conducting Survey and fixation of boundary stones in
respect of the property of the Petitioners herein covered by Revenue Survey
No. 338/6 (old R.S. No. 338/3), to an extent of Ac. 0.1625 cents in
Kalipatnam (East), Mogalthur Mandal, West Godavari District inspite of
Representation Dated. 13.03.2023 and 28.04.2025 as illegal, arbitrary,
irregular, violative of the provisions of Andhra Pradesh Survey and
Boundaries Act, 1923 and offends Article 14, 21 and 300(A) of the
Constitution of India and consequently direct the Respondents herein to
undertake survey and fix boundary for the above property of the Petitioners,
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 herein to conduct Survey and fix boundaries in respect
of the property of the Petitioners herein covered by Revenue Survey No.
338/6 (old R.S. No. 338/3), to an extent of Ac. 0.1625 cents in Kalipatnam
(East), Mogalthur Mandal, West Godavari District, pending disposal of the
main Writ Petition and pass
Counsel for the Petitioner:
1. SRIMAN
Counsel for the Respondent(S):
1. GP FOR REVENUE
The Court made the following:
::ORDER::
Heard Sri Sriman, learned counsel for the petitioner, Sri Divya Teja, learned Assistant Government Pleader for respondents 1 to 6 and Sri Dasari S.V.V.D.Prasad, learned counsel for the 7th respondent.3
2. The above writ petition has been filed to declare the inaction of respondents 5 and 6 in conducting the survey and fixation of boundaries to an extent of Ac.0.1625 cents in Sy.No.338/6 of Kalipatnma (East), Mogalthur Mandal, West Godavari District, despite the representations dated 13.03.2023 and 28.04.2025, as illegal and arbitrary.
3. Learned counsel for the petitioner would submit that the petitioner made aforementioned representations requesting respondents 4 and 5 to conduct the survey and fix boundaries. Earlier, a survey was conducted at the behest of the 7th respondent. However, the survey was not concluded. Thereafter, the petitioner made the aforementioned representations.
4. Learned Assistant Government Pleader for Revenue would submit that unless the petitioner makes an F-Line application by paying the necessary fee through Meeseva, the conduct of the survey does not arise.
5. In reply, learned counsel for the petitioner would submit that the petitioner will make an appropriate F-Line application through Meeseva regarding the survey.
6. Given the facts and circumstances, without going into merits, the writ petition is disposed of, at the admission stage, with the consent of both the learned counsel, giving liberty to the petitioner to make F-line application through Meeseva by paying the necessary fee to the 5th respondent. If the petitioner makes an application, the 5th respondent shall follow the procedure and pass appropriate orders. No order as to costs.
As a sequel, pending miscellaneous petitions, if any, shall stand closed.
___________________________ JUSTICE SUBBA REDDY SATTI Date: 21.07.2025 SNI 4 304 THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI WRIT PETITION NO: 18229/2025 Date: 21.07.2025 SNI