Puvvada Venkata Rama Krishna, vs The State Of Andhra Pradesh
2021 Latest Caselaw 4180 AP

      IN THE HIGH COURT OF ANDHRA PRADESH : AMARAVATI

HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                         &
              HON'BLE MR. JUSTICE C. PRAVEEN KUMAR

        I.A. No. 2 OF 2021 in WRIT APPEAL No. 172 of 2021
                                &
                   WRIT APPEAL No. 172 of 2021
                     (Hybrid hearing through video conferencing)

Puvvada Venkata Rama Krishna
S/o. late Narasimha Swamy,
69 years, R/o. H.No.45-1-150,
Kothapatnam road, Ongole-523 001,
Prakasam District and others.                                .. Appellants/
                                                                Third parties

        Versus

The State of Andhra Pradesh
Rep.by its Principal Secretary,
Revenue Department,
Government of Andhra Praesh,
Secretariat Building, A.P. Secretariat,
Velagapudi, Amaravathi,
Guntur District, Andhra Pradesh and others.                  .. Respondents

Counsel for the Appellants : Mr. Marella Radha

Counsel for respondents No.1 to 4 : Mr. G.L. Nageswara Rao G.P. for Revenue

Counsel for respondent No.5/ writ petitioner : Dr. K. Manmadha Rao

ORAL JUDGMENT Dt: 22.10.2021 (per Prashant Kumar Mishra, CJ)

Ms. Marella Radha, learned counsel for the appellants submits

that the directions issued in the order dated 23.12.2020 passed by the

learned single judge in W.P. No.24731 of 2020, which was filed by the

respondent No.5/writ petitioner, relate to the land in question belongs to

the appellants.

2. In view of the statement made by the learned counsel for the

appellants, I.A. No.2 of 2021, which is an application seeking leave to

file the writ appeal, is allowed.

3. At this stage, Mr. G.L. Nageswara Rao, learned Government

Pleader for Revenue, appearing for the respondents No.1 to 4 submits

that pursuant to the directions issued by the learned single Judge in

W.P. No.24731 of 2020, the respondent No.4 i.e., the Tahasildar, Ongole

Mandal, Ongole, Prakasam District, has completed the enquiry, but

rejected the prayer of the respondent No.5/writ petitioner for issuance

of pattadar passbook in respect of the land in question.

4. In view of the above, nothing remains for adjudication in this writ

appeal and the writ appeal is dismissed as infructuous. However, if the

respondent No.5/writ petitioner moves any Court including this Court

against the refusal of her representation by the respondent No.4, the

appellants herein would be entitled to intervene or implead as parties in

the proceedings.

5. No costs. Pending miscellaneous applications, if any, shall stand

closed.

PRASHANT KUMAR MISHRA, CJ C. PRAVEEN KUMAR, J

GM

HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE & HON'BLE MR. JUSTICE C. PRAVEEN KUMAR

I.A. No. 2 OF 2021 in WRIT APPEAL No. 172 of 2021 & WRIT APPEAL No. 172 of 2021

(per Prashant Kumar Mishra, CJ)

Dt: 22.10.2021

GM