Degala Adinarayana S/O Subbaiah vs The Government Of Andhra Pradesh, ...
2023 Latest Caselaw 3398 Tel

Citation : 2023 Latest Caselaw 3398 Tel
Judgement Date : 30 October, 2023

Telangana High Court

Degala Adinarayana S/O Subbaiah vs The Government Of Andhra Pradesh, ... on 30 October, 2023

Bench: Alok Aradhe, N.V.Shravan Kumar

           THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
                                              AND
            THE HON'BLE SRI JUSTICE N.V.SHRAVAN KUMAR
                              Writ Petition No.24683 of 2006
ORDER: (Per the Hon'ble the Chief Justice Alok Aradhe)

         Heard Mr. Bobbili Srinivas, learned counsel representing

Mr. K.R.Prabhakar, learned counsel for the petitioners.


2.       In this writ petition, the petitioner has prayed for the

following relief:

            "issue an appropriate writ, order or direction, more
            particularly, one in the nature of Writ of Mandamus
            declaring the action of the respondents in treating all

the 23 villages viz., 1.Kamalapur, 2.Mangapet (Podumuru), 3.Komatipalli, 4.Tondyal Lakshmipur,

5.Narasapuram, 6.Cherupalli, 7.Timmapet, 8.Mallur,

9.Narasimhasagar, 10.Pooredipalli, 11.Chenchupalli,

12.Wadagudem, 13.Ramanakkapet, 14.Gollagudem,

15.Rajupet, 16.Kathigudem, 17.Ramachandrunipet,

18.Barlagudem, 19.Bandarugudem, 20.Brahmanapalli,

21.Domeda, 22.Lodgugudem and 23.Akinipalli Mallaram As agency villages in Mangapet Mandal without any notification to that effect and issuing proceedings in Rc.No., directing the 7th respondent not to register any lands of Mangapet Mandal as arbitrary, illegal, unjust, thereby, in violation of the ::2::

fundamental rights guaranteed under Articles 14 and 300A of the Constitution of India apart from being contrary to the notification of the President of India notifying the agency areas and consequentially, direct the respondents not to treat the villages in Mangapet Mandal as agency villages as there is no such notification and set aside the proceedings of the 6th respondent dt.30/9/2006 and 26/8/2006 as without power or authority and pass such order or orders as are deemed fit and proper in the circumstances of the case."

3. For the reasons assigned by us in judgment dated 05.07.2023,

passed in W.A.No.743 of 2014, this Writ Petition is dismissed. No

costs.

As a sequel, miscellaneous petitions, pending if any, stand

closed.

__________________ ALOK ARADHE, CJ

_______________________ N.V.SHRAVAN KUMAR, J Date: 30.10.2023 LUR