R.Neelamma vs The State Of Ap on 22 December, 2025

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Andhra Pradesh High Court - Amravati

R.Neelamma vs The State Of Ap on 22 December, 2025

Bench: D Ramesh

APHC010669872025
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI
                          (Special Original Jurisdiction)

       MONDAY,THE TWENTY SECOND DAY OF DECEMBER
             TWO THOUSAND AND TWENTY FIVE

                                 PRESENT

             THE HONOURABLE SRI JUSTICE D RAMESH

                    WRIT PETITION NO: 34654 OF 2025

Between:

1. R.NEELAMMA, W/o G.Narayana swamy Aged about. 57 Years, Occ
House Wife       R/at. D.No. 3-51, Govindha Puram,   V. Kota
Mandal,Chittoor District.

                                                             ...Petitioner

                                     AND

1. THE STATE OF AP, Rep. by its Principal Secretary,Revenue
Department, Secretariat, Velagapudi, Amaravati.

2. The District Collector, Chittoor District, Chittoor.

3. The Revenue Divisional Officer, Palamaner Division, Palamaner,
Chittoor District.

4. The Tahsildar, V. Kota Mandal, Chittoor District.

5. The Mandal Surveyor, Office of the Tahsildar,                V. Kota
Mandal,Chittoor District.

6. The Village Surveyor, V. Kota Panchayath Chittoor District

                                                          ...Respondents

Counsel for the Petitioner: B.V.DURGA PRASAD Counsel for the Respondents: GP FOR REVENUE 2 W.P.No.34654 of 2025 The Court made the following ORDER:

This Writ Petition is filed under Article 226 of the Constitution of India seeking the following relief:

"...to issue an appropriate Writ, Order or direction more particularly one in the nature of Writ of Mandamus the action of the respondents No.4 to 6 in forming or proposing to form house pattas in the existing Government-formed layout roads situated in Sy.Nos.26/3 and 26/5, Papepalli Village, V. Kota Mandal, Chittoor District, as illegal, arbitrary, without authority of law and colorable exercise of power and contrary to the well established legal principles apart from being violative of the fundamental and the Constitutional rights guaranteed to the petitioner under Articles 14 , 19 , 21 and 300-A of the Constitution of India and consequently direct the respondents No.4 to 6 not to convert/alter/modify the existing roads area of the said layout into house sites and pass..."

2. Heard learned counsel for the petitioner and learned Assistant Government Pleader for Revenue appearing for the respondents.

3. As directed by this Court on 12.12.2025, learned Assistant Government Pleader for Revenue, secured written instructions of the respondent No.4 and submitted that the plot No.53 with an extent of 72.6 Sq.yd was allotted in favour of the petitioner and there is some open space adjacent to the west side of petitioner's land and it could be used for the purpose of road connectivity, but as of now, the respondent authorities have no proposals to grant any house site patta in the subject area.

W.P.No.34654 of 2025

4. Considering the submissions made, the Writ Petition is disposed of with a direction to the respondents to not to dispossess the petitioner for the house site granted in his favour. No order as to costs.

Consequently, miscellaneous petitions, if any, pending in the writ petition shall stand closed.

___________________________ JUSTICE D. RAMESH Date: 22.12.2025 NSM 4 W.P.No.34654 of 2025 139 THE HONOURABLE SRI JUSTICE D RAMESH WRIT PETITION NO: 34654 OF 2025 22.12.2025 NS M

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Andhra Pradesh High Court - Amravati