Andhra Pradesh High Court - Amravati
Golla Anantha Ravamma vs The State Of Andhra Pradesh on 2 February, 2026
APHC010456312018
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3459]
(Special Original Jurisdiction)
MONDAY, THE SECOND DAY OF FEBRUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM
WRIT PETITION NO: 21425/2018
Between:
1. GOLLA ANANTHA RAVAMMA,, W/O. GOLLA NARASIMHA RAO,
AGED ABOUT 76 YEARS, OCC.HOUSE WIFE, R/O. NADIKUDI
VILLAGE, DACHEPALLI MANDAL, GUNTUR DISTRICT.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, REVENUE DEPARTMENT, SECRETARIAT,
VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE DISTRICT COLLECTOR, GUNTUR DISTRICT, GUNTUR.
3. THE MANDAL TAHSILDAR, DACHEPALLI MANDAL, GUNTUR
DISTRICT.
4. THE VILLAGE REVENUE OFFICER, DACHEPALLI MANDAL,
GUNTUR 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 toto issue an appropriate writ order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the Respondent Nos. 3 and 4 are interfering with dny peaceful possession and enjoyment of the land admeasuring Patta Land, Patta No. 533, Ac. 0-50 cents Survey No. 196-2B situated at Nadikudi Village, Dachepalli Mandal, Guntur District, without any notice of acquisition proceedings as being arbitrary and illegal 2 violative of Article 14, 21 and 300-A of the Constitution of India and consequently direct the respondents to consider petitioner representation dated .18.05.2018 and to pass IA NO: 1 OF 2018 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 shall not to dispossess without following due process of law the petitioner from patta land No. 533, Sy.No. 196-2B, Acs. 0-50 cents of at Nadikudi Village, Dachepalli Mandal, Guntur District, valid patta land an immediate, pending disposal of the above Writ Petition and to pass IA NO: 1 OF 2022 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 be pleased to bring the Legal Representatives on record as Petitioner Nos. 2 to 7 for deceased Petitioner No.1 in W.P.No. 21425 of 2018 and to pass Counsel for the Petitioner:
1. LAKSHMI D S Counsel for the Respondent(S):
1. GP FOR REVENUE (AP) 3 The Court made the following ORDER:
Sri M.S.P. Reddy, learned counsel, representing Smt. Lakshmi D S, learned counsel for the petitioner, submits that the cause in the writ petition does not survive for adjudication.
Recording the submission of learned counsel appearing for the petitioner, the Writ Petition is dismissed as infructuous. There shall be no order as to costs.
As a sequel, miscellaneous applications pending, if any, shall stand closed.
__________________________________ JUSTICE SUMATHI JAGADAM Dated: 02.02.2026 KAS 4 139 THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM WRIT PETITION NO: 21425/2018 Dated: 02.02.2026 KAS