Andhra Pradesh High Court - Amravati
Unknown vs The State Of Andhra Pradseh on 10 April, 2026
APHC010159032026
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3331]
(Special Original Jurisdiction)
WEDNESDAY,THE EIGHTH DAY OF APRIL
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI
WRIT PETITION NOs: 8142 and 9336/2026
Between:
1. REDDY YESURATNAM, W/O BHANU PRAKASH, AGED ABOUT 35
YEARS, DOOR NO. 4-104, MARRIMOKKA VEEDHI, JAGGAMPETA,
EAST GODAVARI DISTRICT, ANDHRA PRADESH -
533435.AADHAAR NO. 2481 7667 1821.
2. NELLIMI CHANTI,, S/O MUSALAYYA, AGED ABOUT 58
YEARS,DOOR NO. 7- 845, SC PETA, JAGGAMPETA
MANDAL,EAST GODAVARI DISTRICT, ANDHRA PRADESH -
533435.AADHAAR NO. 2030 0721 8289.
3. NILAPALLI APPALAKONDA,, C/O ARJUN, AGED ABOUT 45
YEARS,DOOR NO. 11-289/1, SC PETA, JAGGAMPETA
VILLAGE,KAKINADA, ANDHRA PRADESH.AADHAAR NO. 4089
6760 8112
4. TADIGADAPA MANI KUMARI,, W/O KALI NAGESWARA RAO, AGED
ABOUT 45 YEARS,DOOR NO. 1-28, GANDEPALLI MANDAL,EAST
GODAVARI DISTRICT, ANDHRA PRADESH - 533297.AADHAAR
NO. 9564 6054 6119.
5. MEKA RAMA LAKSHMI,, C/O GANGADHAR,AGED ABOUT 41
YEARS,DOOR NO. 5-58, MARKET STREET, JAGGAMPETA
MANDAL,EAST GODAVARI DISTRICT, ANDHRA PRADESH -
533435.AADHAAR NO. 7620 4542 6242.
Page 2 of 8
6. BADDUKONDA VIMALA,, W/O BADDUKONDA SRINU, AGED
ABOUT 39 YEARS,DOOR NO. 10-427, PADMANABHA
NAGAR,JAGGAMPETA, EAST GODAVARI DISTRICT, ANDHRA
PRADESH.AADHAAR NO. 2634 3076 2380.
7. BURR MANGA,, W/O KANNARAO, AGED ABOUT 50 YEARS,DOOR
NO. 9-15, GEDDA PETA, JAGGAMPETA, EAST GODAVARI
DISTRICT, ANDHRA PRADESH.AADHAAR NO. 6903 1119 9358.
8. KUPPA CHINNAYYA,, S/O RAJU,AGED ABOUT 37 YEARS,DOOR
NO. 1-114, SHETTIBALIJA PETA,JAGGAMPETA, EAST GODAVARI
DISTRICT, ANDHRA PRADESH - 533435.AADHAAR NO. 8791 5502
2629.
9. NAGULAPALLI VENU,, W/O MARKENDELU, AGED ABOUT 61
YEARS,DOOR NO. 7-60, JAGGAMPETA,EAST GODAVARI
DISTRICT, ANDHRA PRADESH - 533435.AADHAAR NO. 9536 7034
9359.
10. BOJJA SATYAVENI,, W/O BOJJA VEERABABU, AGED ABOUT 40
YEARS,DOOR NO. 05-23, VEERRAJUPETA, YELESWARAM
MANDAL,EAST GODAVARI DISTRICT, ANDHRA PRADESH -
533429.AADHAAR NO. 8792 1115 5160.
...PETITIONER(S)
AND
1. THE STATE OF ANDHRA PRADSEH, REP. BY ITS PRINCIPAL
SECRETARY, DEPARTMENT OF PANCHAYATIRAJ AND RURAL
DEVELOPMENT, AP SECRETARIAT BUILDING, VELAGAPUDI,
AMARAVATI, GUNTUR DISTRICT - 522238.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, DEPARTMENT OF REVENUE, AP SECRETARIAT
BUILDING, VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT -
522238.
Page 3 of 8
3. THE DISTRICT COLLECTOR, EAST GODAVARI DISTRICT,
KAKINADA, ANDHRA PRADESH - 533001.
4. THE TAHSILDAR, JAGGAMPETA MANDAL, EAST GODAVARI
DISTRICT, ANDHRA PRADESH - 533001.
5. THE JAGGAMPETA GRAM PANCHAYAT, REP BY ITS SECRETARY,
JAGGAMPETA MANDAL, EAST GODAVARI DISTRICT, ANDHRA
PRADESH - 533001.
...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 or direction particularly, one in the nature of a
writ of Mandamus declaring the action of the respondent authorities,
particularly Respondent Nos. 4 and 5, in making efforts to dispossess the
petitioners from their lands without cancelling the existing D Form pattas and
following the procedure established by the law and taking aid of respondent
no 5 resolution dated Nil.03.2026 proposing to cancel the petitioners' valid
house-site pattas in Survey No. 196/2 of Jaggampeta Gram Panchayat, East
Godavari District, is as illegal arbitrary and violative of Fundamental rights of
persons guaranteed in Articles 14, 21 and 300-A of the Constitution of India
consequently direct the authorities not to interfere over the lands of the
petitioners without following the procedure established by the law and to pass
IA NO: 1 OF 2026
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
directing the respondents not to dispossess the petitioners or take any
coercive steps pursuant to the impugned action from their respective house-
site pattas in Survey No. 196/2 of Jaggampeta Gram Panchayat, East
Godavari District, and not to interfere in any manner with their peaceful
possession and enjoyment thereof pending disposal of the above writ petition
and to pass
Page 4 of 8
Counsel for the Petitioner(S):
1. JADA SRAVAN KUMAR
Counsel for the Respondent(S):
1. GP FOR PANCHAYAT RAJ RURAL DEV
2. GP FOR REVENUE
WRIT PETITION NO: 9336/2026
Between:
1. MUSTIGUDALA SATYA DURGA PRASANNA, W/O. NAGA SIVA RAM,
AGED ABOUT 33 YEARS, R/O. D.NO. 7-612/B, SRIRAM NAGAR,
JAGGAMPETA, EAST GODAVARI DISTRICT, ANDHRA PRADESH-
533435.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, DEPARTMENT OF PANCHAYATIRAJ AND RURAL
DEVELOPMENT, AP SECRETARIAT BUILDING, VELAGAPUDI,
AMARAVATI, GUNTUR DISTRICT - 522238.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, DEPARTMENT OF REVENUE, AP SECRETARIAT
BUILDING, VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT -
522238. 3.
3. THE DISTRICT COLLECTOR, EAST GODAVARI DISTRICT,
KAIKINADA, ANDHRA PRADESH - 533001. 4.
4. THE TAHSILDAR, JAGGAMPETA MANDAL, EAST GODAVARI
DISTRICT, ANDHRA PRADESH - 533001. 5.
5. THE JAGGAMPETA GRAM PANCHAYAT, REP. BY ITS SECRETARY,
JAGGAMPETA MANDAL, EAST GODAVARI DISTRICT, ANDHRA
PRADESH - 533435.
...RESPONDENT(S):
Page 5 of 8
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 or direction particularly, one in the nature of a
writ of Mandamus declaring the action of the respondent authorities,
particularly Respondent Nos. 4 and 5, in making efforts to dispossess the
petitioners from their lands without cancelling the existing D-Form pattas and
taking aid of respondent no. 5 resolution dated Nil.03.2026 proposing to
cancel the petitioners valid house-site pattas in Survey No. 196/2 of
Jaggampeta Gram Panchayat, East Godavari District, is illegal arbitrary and
violative of Fundamental rights of persons as guaranteed in Articles 14, 21
and 300-A of the Constitution of India and consequently direct the authorities
not to interfere over the lands of the petitioners without following the
procedure established by the law and to pass
IA NO: 1 OF 2026
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
directing the respondents not to dispossess the petitioners from their
respective house-site pattas in Survey No. 196/2 of Jaggampeta Gram
Panchayat, East Godavari District, without following the procedure
established by the law pending disposal of the above writ petition and to pass
Counsel for the Petitioner:
1. JADA SRAVAN KUMAR
Counsel for the Respondent(S):
1. GP FOR PANCHAYAT RAJ RURAL DEV
2. GP FOR REVENUE
The Court made the following:
::ORDER ::
Since the issue involved in both these writ petitions is similar, they are disposed of by this common order.Page 6 of 8
2. Heard Ms. Kota Krishna Deepthi, learned counsel for the petitioners; Sri P. Rajesh Kumar, learned Assistant Government Pleader for Panchayat Raj, for respondent No.1, Ms. P. Usha, learned Assistant Government Pleader for Revenue, for respondents 2 to 4, and Sri Chaitanya, learned counsel representing Sri Y. Koteswara Rao, learned standing counsel for respondent No.5.
3. The petitioners filed the above writ petitions to declare the action of respondents 4 and 5 in attempting to dispossess them from their house sites in survey No.196/2, Jaggampeta Gram Panchayat, East Godavari District, without cancelling D-form pattas granted in their favour by the then Tahsildar, as illegal and arbitrary.
4. W.P.No.8142 of 2026 was listed on 24.03.2026, and an interim order was granted by this Court, directing respondents 4 and 5 not to interfere with the petitioner's possession in respect of house sites in survey No.196/2 Jaggampeta Gram Panchayat, East Godavari District, without following due procedure.
5. Thereafter, W.P.No.9336 of 2026 was listed on 08.04.2026, and the learned Assistant Government Pleader for Revenue submitted the instructions of respondent No.4-Tahsildar.
6. As seen from the instructions of respondent No.4, the authority has resumed an extent of Ac.4-585 cents in survey No.196/2, Jaggampeta village, East Godavari District, since the beneficiaries, including the petitioners herein, failed to construct houses. Since the date of resumption was not mentioned in the instructions, the writ petition was directed to be listed today along with W.P.No.8142 of 2026.
Page 7 of 87. Today, when the matters are taken up, the learned Assistant Government Pleader for Revenue produced a copy of the proceedings issued by respondent No.4 vide Rc.No.E/177/2025 dated 11.03.2026. A copy of the said proceedings is handed over to the learned counsel for the petitioners across the bar.
8. Given the resumption proceedings, dated 11.03.2026, issued by respondent No.4, the grievance of the petitioners that respondents 4 and 5 are attempting to dispossess them of their lands is misconceived. The petitioners ought to have challenged the resumption proceedings passed by the Tahsildar, Jaggampeta, before the appropriate authority. This Court does not find any merit in the writ petitions, and they are liable to be dismissed.
9. Accordingly, these writ petitions are dismissed. However, this order will not preclude the petitioners from challenging the proceedings issued by respondent No.4 vide Rc.No.E/177/2025 dated 11.03.2026, before the appropriate Court. No costs.
As a sequel, pending miscellaneous petitions, if any, shall stand closed.
___________________________ JUSTICE SUBBA REDDY SATTI Date: 10.04.2026 IKN Page 8 of 8 THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI WRIT PETITION NOs: 8142 and 9336 of 2026 Date: 10.04.2026 IKN