Andhra Pradesh High Court - Amravati
Garigipati Venkateswara Rao vs State Of Andhra Pradesh on 16 October, 2025
APHC010544442025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3330]
(Special Original Jurisdiction)
THURSDAY,THE SIXTEENTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
WRIT PETITION NO: 28311/2025
Between:
1. GARIGIPATI VENKATESWARA RAO, S/O LATE SRI
RUDRAYYA CHOWDARY AGE 71 YEARS, OCC
CULTIVATION, R/O DOOR NO. 3-1-16/1, KOTTURU,
RAMACHANDRAPURAM - 533 255, DR.B.R.A.KONASEEMA
DISTRICT
...PETITIONER
AND
1. STATE OF ANDHRA PRADESH, REP. BY ITS PRI.
SECRETARY, REVENUE (LANDS - 1) DEPT., A.P.
SECRETARIAT, VELAGAPUDI - 522 237, GUNTUR DISTRICT.
2. THE JOINT COLLECTOR, DR.B.R.A.KONASEEMA DISTRICT
AT AMALAPURAM - 533 201
3. THE REVENUE DIVISIONAL OFFICER,
RAMACHANDRAPURAM - 533 255, DR.B.R.A.KONASEEMA
DISTRICT
4. THE TAHSILDAR, RAMACHANDRAPURAM - 533 255,
DR.B.R.A.KONASEEMA DISTRICT
5. SRI GUNNAM PARDHASARADHI, S/O LATE SRI SUBBA RAO,
R/O GUNNAM VARI STREET, KOTTURU,
RAMACHANDRAPURAM - 533 255, DR.B.R.A.KONASEEMA
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 a writ order direction more particularly
one in the nature of Writ of Mandamus declaring the inaction of the
3rd Respondent in disposing off the suo-moto appeal under Section
5(5) of A.P. Rights in Land and Pattadar Passbooks Act, 1971, which
was taken on file pursuant to the directions of the 2nd respondent/Joint
Collector vide File No. Rev/DSEC/OROR(M S)/66/2019-JA(D6)-CLO-
EG, Dated -.09.2019 as illegal, arbitrary and violative of Articles 21 or
and 300-A of Constitution of India and consequently direct the 3rd
respondent to complete the enquiry contemplated vide Notice bearing
ROR Case No. BI/1216/2019, dated 22-10-2019 for cancellation of the
entries noted in favour of the 5th respondent in respect of the land in
R.S.No. 93 of an extent of Ac. 2.60 Cents and an extent of Ac. 0.86
2
Cents in R.S.No. 101/2 in Kotturu Village of Ramachandrapuram
Town and Mandal, Dr.B.R.A.Konaseema District in the Web Land
Register and other relevant revenue records forthwith 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 Pleased to direct the 3rd respondent to
complete the enquiry contemplated vide Notice bearing ROR Case No.
B1/1216/2019, dated 22-10-2019 for cancellation of the entries noted
in favour of the 5th respondent in respect of the land in R.S.No. 93 of
an extent of Ac. 2.60 Cents and an extent of Ac.0.86 Cents in R.S.No.
101/2 in Kotturu Village of Ramachandrapuram Town and Mandal,
Dr.B.R.A.Konaseema District in the Web Land Register and other
relevant revenue records forthwith, pending disposal of the present
writ petition, and pass
Counsel for the Petitioner:
1. N SIVA REDDY
Counsel for the Respondent(S):
1. GP FOR REVENUE
3
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
WRIT PETITION No.28311 of 2025
ORDER:-
The present Writ Petition is filed under Article 226 of the Constitution of India seeking the following relief:
"...to issue a writ, order or direction more particularly one in the nature of Writ of Mandamus declaring the inaction of the 3rd Respondent in disposing off the suo- moto appeal under Section 5(5) of A.P.Rights in Land and Pattadar Passbooks Act, 1971, which was taken on file pursuant to the directions of the 2nd respondent/Joint Collector vide File No. Rev/DSEC/OROR(MIS)/66/2019- JA(D6)-CLO-EG, Dated --.09.2019 as illegal, arbitrary and violative of Articles 21 and 300-A of Constitution of India and consequently direct the 3rd respondent to complete the enquiry contemplated vide Notice bearing ROR Case No.B1/1216/2019, dated 22-10-2019 for cancellation of the entries noted in favour of the 5th respondent in respect of the land in R.S.No.93 of an extent of Ac.2.60 Cents and an extent of Ac.0.86 Cents in R.S.No.101/2 in Kotturu Village of Ramachandrapuram Town and Mandal, Dr.B.R.A.Konaseema District in the Web Land Register and other relevant revenue records forthwith and pass such other order or orders..."
2. Heard Sri N.Siva Reddy, learned counsel for petitioner and learned Assistant Government Pleader for Revenue for respondent Nos.1 to 4.
3. The petitioner has approached this Court with a prayer for issuance of a direction for expeditious disposal of the suo motu appeal pending before the 3rd respondent-Revenue Divisional Officer, Ramachandrapuram, under Section 5(5) of the Andhra Pradesh Rights in Land and Pattadar Passbooks Act, 1971, which was taken on file 4 pursuant to the directions of the 2nd respondent/Joint Collector vide File No.Rev-DSECOROR(MIS)/66/2019-JA(D6)-CLO-EG, Dated -- .09.2019.
4. Learned counsel for petitioner submits that the appellate authority is bound to decide the case in accordance with the law expeditiously.
5. Ergo, this Court directs the 3rd respondent-appellate authority to make an endeavor, or to put to an end, by making all the efforts, in deciding the appeal with due diligence within a reasonable time, on merits and as per law, after hearing all the parties to the dispute, as expeditiously as possible and in any case, not beyond three (03) months from date of receipt of a copy this order.
6. Accordingly, the Writ Petition is disposed of. There shall be no order as to costs.
As a sequel thereto, miscellaneous petitions pending, if any, shall stand closed.
___________________________________ JUSTICE TARLADA RAJASEKHAR RAO Date: 16.10.2025 KBN