Andhra Pradesh High Court - Amravati
G. Indumathi vs The State Of Andhra Pradesh on 17 February, 2026
Author: B Krishna Mohan
Bench: B Krishna Mohan
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[ 3233 ]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
TUESDAY ,THE SEVENTEENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY SIX
■4
:PRESENT:
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN
WRIT PETITION NO: 4433 OF 2026
Between:
1. G. Indumathi, D/o. G.Nageswarao (Late), Aged about 39 years, R/o.
D.No.22/288, Old Guntakal, Guntakal, Ananthapur District.- 515801
2. G. Nageswararao (Died), as per Lrs,
3. P. Swapna, D/o. G. Nageswarao (Late), Aged about 44 years, R/o. Flat
No. 411, Gayathri Residence, Dream Valley Road, Manikonda, K.V
Rangareddy District.-500089
4. G. Leela Sagar, S/o. G. Nageswarao (Late), Aged about 41 years, R/o.
D.No.22/288, Old Guntakal, Guntakal, Ananthapur District. 515801
5. G. Samangala, D/o. G.Nageswarao (Late), Aged about 46 years, R/o.
D.No.22/288, Old Guntakal, Guntakal, Ananthapur District.- 515801
(Petitioner 3 to 5 are LR's of Deceased Petitioner No. 2)
Petitioners
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Revenue
Department, Secretariat, Amaravathi, Guntur District. -522237
2. The Joint Collector, Ananthapuramu, Ananthapuramu District. 515701
3. The Revenue Divisional officer, Guntakal Division, Ananthapuramu
District. 515801.
4. The Tahsildar, Guntakal Mandal, Ananthapuramu District. 515801.
5. Geetha, D/o. late Naganna, Aged about not known, R/o.H.No.
C-3-35- 1048/2m, Durgaiah Garden, West Maredpalli, Secundrabad.-
500026
6. Sarojamma, (Died) W/o. Late Naganna as per Lr
7. Sri. Itukula Sridhar,, S/o. Late Naganna, Aged about not known
R/o.H.No. C-3-35-1048/2mT Durgaiah Garden, West Maredpalli,
Secundrabad-500026.
Respondents
Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue a Writ or direction, more particularly one in the nature of
Writ of Mandamus, declaring the action of the 3'^'^ respondent in passing orders
vide D. Dis No. A/1180/2025 dated 05.12.2025, for deletion of entries in
respect of land in Sy. No 134 an extent of Ac 9.09 Cents situated at
Thimmapuramu village, Gunthakal Mandal, Ananthapur District is illegal,
arbitrary and violation of principles of natural justice and consequently set
aside the same.
lA NO: 1 OF 2026
Petition under Section 151 CPC is filed praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may be
pleased to suspend the operation of proceedings issued by the 3'^'^ respondent
vide D. Dis No. A/1180/2025 dated: 05.12.2025, for deletion of entries in
respect of land in Sy. No 134 an extent of Ac 9.09 Cents situated at
Thimmapuramu village, Gunthakal Mandal, Ananthapur District,Pending
disposal of WP 4433 of 2026, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and upon hearing the arguments of
Sri K SRINIVAS, Advocate for the Petitioner, GP FOR REVENUE for the
Respondent Nos.1 to 4, the Court made the following.
ORDER
Heard the learned counsel for the petitioners and the learned counsel for the petitioners is permitted to take out personal notices to the respondent Nos.5 and 7 and proof of service shall be filed within a period of three (03) weeks from today.
Liston 17.03.2026.
The learned Assistant Government Pleader for Revenue takes notice for the respondent Nos.1 to 4, to file counter affidavit.
This writ petition is filed against the order in appeal passed by the 3'^'* respondent dated 05.12.2025 directing the 4*'' respondent as under:
"1. The mutation and revenue entries made in favour of Respondent No.1 and Respondent No.2 in respect of the land in Sy.No.134 of Thimmapuramu Village to the extent of Ac.9.09 cents are hereby set aside, as they were affected without following due procedure.
2. The Tahsildar, GuntakaT Mandal is hereby directed to take necessary action to mutate the names of the Petitioner (iy2 share) and the Respondents (1/2 share) in respect of the subject land, strictly in accordance with the documentary evidence produced during the hearing, after following the due procedure prescribed under law.
3. As the village is a re-surveyed village, the necessary revenue entries shall be carried out based on the LPM (Land Parcel Map)
4. This order shall not confer or declare absolute title and the parties are at liberty to approach the competent Civil Court, If so advised, for adjudication of title, if any dispute persists.
If aggrieved to this order, an Appeal lies before the Joint Collector, Ananthapuramu within 30 days from the date of receipt of this order.
J9 The learned counsel for the petitioners submits that there is no order passed by the 4^*' respondeht to assail the same in the above said rd appeal by the unofficial respondents herein before the 3 respondent/the Appellate Authority. But the said authority entertained their appeal and passed the above said impugned order.
In view of the above said facts and circumstances, it is observed that any action taken by the 4*'' respondent pursuant to the orders of the 3'^'* respondent dated 05.12.2025 is subject to outcome of this writ petition.
However, It does not preclude for the petitioners to file revision before the 2"'' respondent to pursue the matter further and the interim relief, if any, can also be sought%efore the said authority.
SD/- K.SRSS^rVASA RAJU ASSISTANT REGISTRAR //TRUE COPY// SECTION OFFICER To,
1. The Principal Secretary, Revenue Department, The State of Andhra Pradesh, Secretariat, Amaravathi, Guntur District. -522237.[By Special Messenger]
2. The Joint Collector, Ananthapuramu, Ananthapuramu District. 515701
3. The Revenue Divisional officer, Guntakal Division, Ananthapuramu District. 515801.
4. The Tahsildar, Guntakal Mandal, Ananthapuramu District. 515801.
5. Geetha, D/o. late Naganna, Aged about not known, R/o.H.No. C-3-35- 1,048/2m, Durgaiah Garden, West Maredpalli, Secundrabad.- 500026
6. Sri. Itukula Sridhar, S/o. Late Naganna, Aged about not known R/o.H.No. C-3-35-1048/2m, Durgaiah Garden, West Maredpalli, Secundrabad-500026. (2 to 6 by RPAD)
7. One CC to SRI. K SRINIVAS Advocate [OPUC]
8. TwoCCsto GP FOR REVENUE ,High Court Of Andhra Pradesh. [OUT]
9. One spare copy HIGH COURT BKM,J DATED: 17/02/2026 LIST ON 17.03.2026 ORDER WP.No.4433 of 2026 DIRECTION