Andhra Pradesh High Court - Amravati
Sompally Satish Naidu vs The State Of Andhra Pradesh on 14 August, 2025
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APHC010408362025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI .0
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(Special Original Jurisdiction) ^5
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THURSDAY,THE FOURTEENTH DAY OF AUGUST r'^ 'V
4.>.
C:
TWO THOUSAND AND TWENTY FIVE ■r:-'
PRESENT
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
WRIT PETITION NO: 20884 OF 2025
Between;
Sompally Satish Naidu, S/o Doraswamy Naidu, aged about 50 Years, R/o
D.No.3-167, Adivikodiyambedu Village and Post Pichatur Mandal, Tirupati
District.
...Petitioner
AND
1. The State of Andhra Pradesh, rep., by its Principal Secretary, Revenue
Department, Secretariat, Velagapudi, Amaravati Capital City Guntur
District.
2. The District Collector, Tirupati District, Tirupati.
3. The Revenue Divisional Officer, Sri Kalahasthi Revenue Division Sri
Kalahasthi, Tirupati District.
...Respondents
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 an appropriate Writ, Order or Direction more particularly in
the nature of Writ of Mandamus declaring the action of the 3rd Respondent in
not disposing of the appeal filed by the Petitioner, even after issuing notice
vide Roc.A/923/2025 dated 10-06-2025 as arbitrary, illegal, in violation of
Article 14, and 300A of the Constitution of India, and consequently direct the
3rd Respondent to dispose of the appeal filed by the Petitioner on 10-4-2025
in accordance with law with in a reasonable time.
lA 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 3rd Respondent to consider and dispose of the appeal filed by the
petitioner on 10-4-2025 and take appropriate steps in accordance with law
with in a reasonable time pending disposal of the above writ petition.
Counsel for the Petitioner: SRI SUBBA RAO KORRAPATI
Counsel for the Respondents: GP FOR REVENUE
The Court made the following Order:
%
APHC010408362025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATl [3330]
(Special Original Jurisdiction)
THURSDAY, THE FOURTEENTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
WRIT PETITION NO: 20884/2025
Between:
1 SOMPALLY SATISH NAIDU, S/O DORASWAMY NAIDU,
AGED ABOUT 50 YEARS R/0 D.NO.3-167,
PICHATUR
ADIVIKODIYAMBEDU VILLAGE AND POST
MANDAL, TIRUPATl DISTRICT.
...PETITIONER
AND
1.THE STATE OF ANDHRA PRADESH, REP., BY ITS
REVENUE DEPARTMENT,
PRINCIPAL SECRETARY,
SECRETARIAT, VELAGAPUDI, AMARAVATl CAPITAL CITY
GUNTUR DISTRICT. ^ -..r.. .r,A-r.
2.THE DISTRICT COLLECTOR, TIRUPATl DISTRICT, TIRUPATL
3 REVENUE DIVISIONAL OFFICER, SRI KALAHASTHl
REVENUE DIVISION SRI KALAHASTHl, TIRUPATl 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 an appropriate Writ, Orderdec
or Direction
aring he
more particularly in the nature of Writ of Mandamusappeal filed by the
action of the 3^'^ Respondent in not disposing of the
Petitioner, even after issuing notice vide Roc.A/923/2025 dated
^nd^ onnA
300A o
10.06.2025 as arbitrary, illegal, in violation of Article
the Constitution of India, and consequently direct the ^ 10.04.2025 in
to dispose of the appeal filed by the Petitioner toonpass
accordance with law with in a reasonsable time and
lA 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 3^' respondent to consider and dispose of
the ^ appeal filed by the petitioner on 10-4-2025 and take appropriate
■* •
7
# A
Steps in accordance with law within a reasonable time pending
disposal of the above writ petition and to pass
Counsel for the Petitioner:
1.SUBBA RAO KORRAPATI
Counsel for the Respondent(S):
1.GP FOR REVENUE
The Court made the following:
■
^■2
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
WRIT PETITION NO. 20884 of 2025
ORDER:
In shorn of all necessary facts, the present writ petition is filed seeking a direction to the 3^^ respondent to dispose of the appeal filed notice vide by the petitioner on 10.04.2025, even after issuing rd Roc.A/923/2025, dated 10.06.20225 to the petitioner by the 3 respondent in the said appeal.
2. Learned counsel for the petitioner would submit that it would suffice if a direction is given to the respondents to dispose of the appeal filed by the petitioner within a stipulated period/time.
3. Acceding the request made by the learned counsel for the petitioner, without going into merits of the case, this Court feels it appropriate to dispose of this writ petition, at the admission stage, directing the 3'"' respondent to dispose of the appeal filed by the petitioner on 10.04.2025 as expeditiously as possible not later than three months from the date of receipt of a copy of this order.
4. With the above direction, the Writ Petition is disposed of. There shall be no order as to costs.
As a sequel, interlocutory applications, if any pending in this Writ Petition shall stand closed.
Sd/- K TATA RAO DEPUTY REGISTRAR //TRUE COPY// ^TIC^^FICER To, Secretariat,
1. The Principal Secretary, Revenue Department Velagapudi, Amaravati Capital City Guntur District.
2. The District Collector, Tirupati District, Tirupati.
3. The Revenue Divisional Officer, Sri Kalahasthi Revenue Division Sri Kalahasthi, Tirupati District
4. One CC to Sri. Subba Rao Korrapati, Advocate [OPUC]
5. Two CCs to GP for REVENUE High Court of Andhra Pradesh [OUT]
6. Two CD Copies vna HIGH COURT DATED;14/08/2025 ORDER WP NO. 20884 OF 2025 Cj 'V'' o I 0 3 SEP 2025 m Co DISPOSING OF THE WRIT PETITION WITHOUT COSTS