Katta Rangaiah vs The State Of Ap
2023 Latest Caselaw 4612 AP

IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, CHIEF JUSTICE
&
HON'BLE MR. JUSTICE A.V.SESHA SAI
WRIT APPEAL Nos.706 & 707 of 2025

W.A.No.706 of 2025

Katta Rangaiah, s/o. Chalamaiah,

aged 64 years, Occ: Agriculture, Jattivaripalli Village,
Nagaripadu Post Office, Chittivel Mandal,
Annamayya District, A.P.State.

... Appellant
Versus
State of Andhra Pradesh, rep. by its Secretary,
Forest Department, Secretariat Buildings,
Amaravathi and 10 others.
... Respondents

W.A.No.707 of 2025

Sangaraju Ravi Kumar Raju, s/o. Subbarama Raju, aged 47 years, Occ:Business, R/o. Door No.5-C,

C.M. Rachapalli Nagavaram Village, Chittivel Mandal, Annamayya District, A.P.State, A.P.State.

. Appellant Versus State of Andhra Pradesh, rep. by its Secretary, Forest Department, Secretariat Buildings, Amaravathi and 6 others.

.. Respondents Dated:29.09.2025

COMMON JUDGMENT: (per Hon'ble Sri Justice A.V. Sesha Sai)

Since the contentions raised and issues involved in these

HC) & AVSS,J W.A.Nos.706 & 707 of 2023

appeals are the same, this Court deems it appropriate to dispose of

these cases by way of this common judgment.

2. In W.A.No.706 of 20283, challenge is to order dated 21.06.2023, passed in W.P.No.14219 of 2025 and W.A.No.707 of 2025 calls in question the order dated 21.06.2023, passed in W.P.No.14218 of 2025. By way of the said orders the learned single Judge dismissed the Writ Petitions, instituted by the appellants

herein.

3. The essence of the case of the Writ Petitioners-appellants as advocated by the learned counsel, Sri D.S.N.V.Prasada Babu is that by totally ignoring the agreements between them and the unofficial respondents, the official respondents are permitting to cut and remove the sandalwood trees from the subject lands. On the other hand, it is the specific case of the unofficial respondents that no such agreements have been entered into with the Writ Petitioners-

appellants herein.

4. The tenor of the pleadings in the Affidavits, filed in Support of the Writ Petitions, indicate, in clear and vivid terms, that the Writ Petitioners-appellants are seeking enforcement of contractual

HC) & AVSS,J W.A.Nos.706 & 707 of 2023

obligations, under the agreements said to have been entered into. This in the considered opinion of this Court is impermissible by way of invoking the jurisdiction of this Court under Article 226 of the Constitution of India. In fact, the learned single Judge, by assigning cogent and convincing reasons, dismissed the writ petitions. Therefore, this Court is not inclined to meddle with the said well

articulated orders passed by the learned Single Judge.

(5) For the aforesaid reasons Writ Appeals are dismissed. There

shall be no order as to costs.

Miscellaneous petitions, if any, pending in this case, shall

stand closed.

AV SESHA SAL, J

29% September, 2023.

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