Andhra Pradesh High Court - Amravati
Chinna Subba Rayudu Gantasala vs The State Of Andhra Pradesh on 6 November, 2025
Author: D Ramesh
Bench: D Ramesh
1
DR,J
W.P.No.31696/2023
APHC010615472023
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3208]
(Special Original Jurisdiction)
THURSDAY, THE SIXTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NO: 31696 of 2023
Between:
1. CHINNA SUBBA RAYUDU GANTASALA, S/O LATE G.VENKATA
SUBBAIAH CHETTY, AGED ABOUT 90YRS, OCC SENIOR CITIZEN,
R/O H.NO.3-4-233, KADAPA ROAD, PULIVENDULA V AND M, YSR
KADAPA DISTRICT.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP BY ITS PRINCIPAL
SECRETARY, REVENUE DEVELOPMENT, SECRETARIAT
BUILDING, AMARAVATHI.
2. THE COMMISSIONER AND INSPECTOR GENERAL OF
REGISTRATION, AND STAMPS REGISTRATION, REGISTRATION
AND STAMPS DEPARTMENT, V SQUARE BUILDING, KSR PARK
ROAD, WARD NO.2, TADEPALLI, GUNTUR DISTRICT.
3. THE ENDOW DEPARTMENT OF ANDHRA PRADESH, REP. BY ITS
COMMISSIONER, NEAR POLICE CONTROL ROOM, GOVERNOR
PETA, VIJAYAWADA 520001.
4. THE DISTRICT REGISTRAR, ASSURANCE REGISTRATION AND
STAMPS DEPARTMENT, YSR KADAPA DISTRICT, YSR KADAPA.
5. THE SUB REGISTRAR, KAJAPA, YSR KADAPA DSITRICT.
6. THE TAHSTIDAR, PULIVENDULA MANDAL, PULIVENDULA YSR
KADAPA DISTRICT.
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DR,J
W.P.No.31696/2023
7. SRI ANKALAMMA DEVATHA TEMPLE, REP. BY ITS EXECUTIVE
OFFICER, PULIVENDULA VILLAGE AND MANDAL, YSR KADAPA
DSITRICT.
...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 more particularly one in the nature
of WRIT OF MANDAMUS to declare the action of the 2nd respondent in
listing the lands situated in Survey No. 160 to an extent of Ac.1.37cents (Plot
No. 35) situated at Pulivendula Village and Mandal, YSR Kadapa District as
Prohibited lands without there being a publication of notification as envisaged
under section 22 A (1) (c) of Registration Act, 1908 A.P Amendment Act 19 of
2007 as being illegal arbitrary and violative of Article 14 and 21 of
Constitution of India and consequently direct the 5th respondent to receive
and register the documents presented by the petitioner and pass
IA NO: 1 OF 2023
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 5th respondent to receive and register the document
presented by the petitioner in respect of the land in Survey No. 160 to an
extent of Ac.1.37cents (Plot No. 35) situated at Pulivendula Village & Mandal,
YSR Kadapa District, pending disposal of the Writ Petition, and to pass
Counsel for the Petitioner:
1. SUBRAHMANYAM KOTARI
Counsel for the Respondent(S):
1. GP FOR REGISTRATION AND STAMPS (AP)
2. GP FOR ENDOWMENTS
3. T V S KUMAR
The Court made the following:
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DR,J
W.P.No.31696/2023
THE HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NO: 31696 of 2023
ORDER:-
Learned counsel for the petitioner has submitted a letter dated 04.11.2025 to the Registrar (Judicial), requesting that the writ petition be listed under the caption 'for withdrawal' as the matter is settled out of Court and the petitioner is inclined to withdraw the writ petition.
2. Sri Subrahmanyam Kotari, learned counsel for the petitioner has submitted that the writ petition may be dismissed as withdrawn.
3. Recording the same, the writ petition is dismissed as withdrawn. There shall be no order as to costs.
As a sequel thereto, miscellaneous petitions pending, if any, shall stand closed.
__________________ JUSTICE D RAMESH Dt.06.11.2025 Pmk 4 DR,J W.P.No.31696/2023 177 THE HONOURABLE SRI JUSTICE D RAMESH WRIT PETITION NO: 31696 of 2023 Dt.06.11.2025 Pmk 5 DR,J W.P.No.31696/2023