T.RAJASEKARAPPA v. THE STATE OF ANDHRA PRADESH, Andhra Pradesh High Court, Judgment, Law, casemine.com

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Case Number

WP/8143/2024

Disposition

Attorney(S)

Judges

VENKATA JYOTHIRMAI PRATAPA

Acts

ARTICLE 226 CONSTITUTION OF INDIA

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T.RAJASEKARAPPA v. THE STATE OF ANDHRA PRADESH

APHC010153832024

IN THE HIGH COURT OF ANDHRA PRADESH

AT AMARAVATI

(Special Original Jurisdiction)

[3396]

FRIDAY,THE FIFTH DAY OF DECEMBER

TWO THOUSAND AND TWENTY FIVE

PRESENT

THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA

WRIT PETITION NO: 8143/2024

Between:

1. T.RAJASEKARAPPA, S/O. T. ESHWARAPPA, AGED 84 YEARS, OCC AGRICULTURE, RESIDING AT H.NO. 80/20, MAIN ROAD,

BUDILI VILLAGE, GORENTIA MANDAL, SRI SATYA SAI DISTRICT.

...PETITIONER

AND

1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL

SECRETARY, HOME DEPARTMENT, SECRETARIAT BUILDINGS,

VELAGAPUDI,AMARAVATHI,GUNTUR DISTRICT.

2. THE SUPERINTENDENT OF POLICE, SRI SATYA SAI DISTRICT, AT

PUTTAPARTY.

3. THE CIRCLE INSPECTOR OF POLICE, GORANTIA POLICE

STATION, SRI SATYA SAI DISTRICT.

4. SRI RANGANAYAKULU, S/O. NOT KNOWN TO THE PETITIONER.

AGED MAJOR, OCC TAHSILDAR, GORANTIA MANDAL, SRI SATYA

SAI DISTRICT.

5. C KALPANA, W/O. CHENDRASEKAR, AGED 54 YEARS, OCC

HOUSE WIFE, RESIDING AT DHARMASHALA ROAD, HINDUPUR

VILLAGE, SRI SATYA SAI DISRICT.

...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

Page 2 of 5

pleased toPleased to issue an appropriate Writ, Order or Direction more particularly one in the nature of a Writ of Mandamus declaring the action of the respondent Nos. 2 and 3 in not conducting an enquiry with regard to manipulation of the petitioners revenue record in respect to the land admeasuring Ac.1.75 cents in survey No.153 in Khata No.2485 situated Budili Village, Gorantia Mandal, Sri Satya Sai District, in pursuance of his complaint dated 20.02.2024 as illegal, arbitrary, and against their obligatory duties and consequently direct the respondent Nos. 2 and 3 to conduct an enquiry in pursuance of his complaint dated 20.02.2024 against the respondent Nos. 4 and 5 with regard to the fraud played in changing the revenue record in respect to the survey No. 153 in Khata No.2485 of Budili Revenue Village, Gorantia Mandal, Sri Satya Sai District, and to pass

IA NO: 1 OF 2024

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 respondent Nos. 2 and 3 to conduct an enquiry in pursuance of the petitioner's complaint dated 20.02.2024 against the respondent Nos. 4 and 5 with regard to the fraud played in changing the revenue record in respect to the survey No. 153 in Khata No.2485 of Budili Revenue Village, Gorantia Mandal, Sri Satya Sai District, pending disposal of the above writ petition and to pass

Counsel for the Petitioner:

1. SESHADRI GOALLA

Counsel for the Respondent(S):

1. GP FOR HOME

The Court made the following:

Page 3 of 5

THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA

WRIT PETITION NO: 8143 of 2024

ORDER:

This Writ Petition is filed under Article 226 of Constitution of India with the following prayer for:

"…pleased to issue an appropriate Writ, Order or Direction more particularly one in the nature of a Writ of Mandamus declaring the action of the respondent Nos. 2 and 3 in not conducting an enquiry with regard to manipulation of the petitioners revenue record in respect to the land admeasuring Ac.1.75 cents in survey No.153 in Khata No.2485 situated Budili Village, Gorantia Mandal, Sri Satya Sai District, in pursuance of his complaint dated 20.02.2024 as illegal, arbitrary, and against their obligatory duties and consequently direct the respondent Nos. 2 and 3 to conduct an enquiry in pursuance of his complaint dated 20.02.2024 against the respondent Nos. 4 and 5 with regard to the fraud played in changing the revenue record in respect to the survey No. 153 in Khata No.2485 of Budili Revenue Village, Gorantia Mandal, Sri Satya Sai District, and to pass.…"

2. Heard Sri Seshadri Golla, learned counsel for the petitioner and Sri V. Farook, learned Assistant Government Pleader for Home appearing for the respondents.

3. Learned Assistant Government Pleader for Home, on written instructions would submit that the police have conducted a preliminary enquiry pursuant to the complaint made by the petitioner and came to conclusion that the subject matter is purely civil in nature. He would further submit that an appeal filed by respondent No.5 in respect of Sy.No.153 of Budili Village, Gorantla Mandal, Sri Satya Sai District is pending before the Revenue

Page 4 of 5

Divisional Officer. However, the Revenue Divisional Officer has not been made as party respondent to the writ petition.

4. Learned counsel for the petitioner submits that the appeal pending before the Revenue Divisional Officer has been decided in favour of the petitioner and that the petitioner's name has been mutated in the revenue records.

5. Recording the above said submissions, the Writ Petition is disposed of. However, the petitioner is at liberty to workout his remedy before the appropriate forum according to law. There shall be no order as to costs. As a sequel thereto, miscellaneous petitions pending, if any, shall stand closed.

_________________________________________

Dr. JUSTICE VENKATA JYOTHIRMAI PRATAPA

Date: 02.12.2025.

TVN

Page 5 of 5

HON'BLE DR. JUSTICE VENKATA JYOTHIRMAI PRATAPA W.P.No.8143 of 2024

Dated.02.12.2025

TVN

203

T.RAJASEKARAPPA v. THE STATE OF ANDHRA PRADESH

T.RAJASEKARAPPA v. THE STATE OF ANDHRA PRADESH

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