Nune Atchutha Ramayya, vs The State Of Andhra Pradesh
2021 Latest Caselaw 1211 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
(SPECIAL ORIGINAL JURISDICTION)
MONDAY, THE FIRST DAY OF MARCH,
- TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA

 

WRIT PETITION NO: 10605 OF 2020
Between:

1. Nune Atchutha Ramayya, S/o Late Veeraraju, Aged about 68 Years, Cultivation,
R/o D.No. 2-99, Chelluru Village, Rayavaram Mandal, East Godavari District.

2. Nune Veera Venkata Satyanarayana, S/o Late Veeraraju, Aged about 64 Years,
Cultivation, R/o D.No. 2-97, Chelluru Village, Rayavaram Mandal, East Godavari
District.

3. Gunnam Surya Chandra Prabhavathi, W/o Balakrishna, Aged about 72 years,
R/o Muramanda Village, Kaidyam Mandal, East Godavari District

Petitioners
AND

1. The State of Andhra Pradesh, represented by its Principal Secretary, Revenue

Department. Secretariat, Velagapudi, Guntur District.

2. The District Collector and District Magistrate, East Godavari, Kakinada.

3. The Revenue Divisional Officer (Sub- Collector), Rajamahendravaram, East
Godavari Dist.

4. The Tahsildar, Seethanagaram Mandal, East Godavari District.

5. Chundru Ramakrishna Chowdary, S/o Late Bhaskarrao, Aged about 68 years,

Rtd Employee, R/o D.No. 86-16-2/1, VLPuram, Mantena Gardens,
Rajamahendravaram, East Godavari District.

6. Chundru Mohana Rudra Babu, S/o Late Bhaskarrao, Aged about 66 years,
Srinagar, Chelluru Village, Rayavaram Manal, East Godavari District.

7. Chundru Achyuta Ramayya, S/o Late Bhaskarrao, Aged about 64 years, Plot No.
249, Srinidhi Enclace Ravindrabharath School beside road, J.N Road,
Rajamahendravaram, East Godavari District.

8. Chundru Veera Venkata Prabhakar Chowdary, S/o. Late Bhaskarrao, aged about
62 years, R/o OD.No. 86-16-2/1, VLPuram, Mantena Gardens,
Rajamahendravararn, East Godavari District.

9. Chundru Narayana Rao, S/o Late Veeraswamy, Aged about 64, years, R/o D.No.
10-12/1, Srinagar, Chelluru Village, Rayavaram Manal, East Godavari District.
10.Chundru Prasada Rao, S/o Late Veeraswamy, Aged about 63 years, Srinagar,

Chelluru Village, Rayavaram Manal, East Godavari District.

11.Chundru Rudra Babu, S/o Late Veeraswamy, Aged about 61 years, Srinagar,
Chelluru Village, Rayavaram Manal, East Godavari District.

12.Chundru Venkata Rao, S/o Late Veeraswamy, Aged about 59 years, Srinagar,
Chelluru Village, Rayavaram Manal, East Godavari 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 a Writ, order or direction, especially one in the nature of Writ of Mandamus,
declaring the action of the respondents more particularly the 4th respondent herein in
mutating the name of the respondents no 5 to 12 in revenue records (Adangal, etc)
pertaining to the lands to an extent of Ac 23.90 cts, Ac17.42cts, Ac3.07cts, Ac 6.64cts,
Ac 25.46cts and Ac 51.04cts in S.No. 210, 211, 212/1, 212/2, 213, 222, of
Purushothapatnam Village, Seethanagaram Mandal, East Godavari District contrary to
the Civil Court decree in O.S.No. 19/1988, dt 09-07-1991, is illegal, arbitrary, violaive of
Principles of Natural Justice, Contrary to the Provisions of the A.P. Rights in Land and
Pattadar Pass Books Act, 1971 and the rules made there under and Arts 14, 21 and
300-A of the Constitution of India and consequently direct the respondent to delete the
entries made in revenue records pertaining to the Survey number and extent stated

supra.
 

IA NO: 2 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents not to issue pattadar pass books and Title deeds, to the respondents no 5
to 12 herein pertaining to the lands to an extent of Ac 23.90 cts, Ac17.42cts, Ac3.07cts,
Ac 6.64cts, Ac 25.46cts and Ac 51.04cts in S.No. 210, 211, 212/1, 212/2, 213, 222, of
Purushothapatnam Village, Seethanagaram Mandal, East Godavari District, pending
disposal of Writ Petition 10605 of 2020, on the file of the High Court.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondents particularly the 4th respondent to follow the decree and judgment, dt 09-
07-1991, in O.S.No.19 of 1988, on the file of the District Judge, Rajahmundry in
mutating the name of the petitioner branch and the unofficial respondents branch
names in the on-line revenue records(adangal, 1B, etc) pertaining to fhe lands to an
extent of Ac 23.90 cts, Ac17.42cts, Ac3.07cts,Ac 6.64cts, Ac 25.46cts and 51.04cts in
S.No. 210, 211, 212/1, 212/2, 213, 222, of Purushothapatnam Village, Seethanagaram
Mandal, East Godavari District, pending disposal of the above Writ Petition No. 10605
of 2020, 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 the Orders of the High Court dated 28.07.2020, 17.08.2020
02.09.2020, 01-10-2020, 01-12-2020, 31-12-2020 & 08-02-2021 made herein and upon
hearing the arguments of Sri S. Subba Reddy, Advocate for the Petitioners, of the GP
for Revenue, for the Respondents No. 1 to 4 and of Sri Ghanta Sridhar, Advocate for
Respondent Nos. 5 to 12 and the Court made the following: .

ORDER:

Counter filed by the contesting respondents is not available on file. Registry to verify and put up the same on file.

List the matter on 04.03.2021.

Interim order, passed earlier, is extended by one week.

. Sd/-E.KameswaraRao

IITRUE COPY// ASSISTANAREGISTRAR SECTION FFICER .

To

One CC to Sri S Subba Reddy, Advocate [OPUC] One CC to Sri Ghanta Sridhar, Advocate [OPUC]

Two CCs to GP for Revenue, High Court of AP. [OUT] One spare copy.

RON

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HIGH COURT

NJS,J

DATED: 01.03.2021

NOTE: LIST THE MATTER ON 04.03.2021

ORDER

WP.NO.10605 OF 2020

EXTENSION OF INTERIM ORDER

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- 3 MAR 2021