As per case facts, petitioners, who were granted lease pattas for lands in Mutukur Village, sought the transfer of ownership rights by collecting nominal or market value, citing the inaction ...
APHC010222782023
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI
(Special Original Jurisdiction)
[3457]
MONDAY, THE 7
th
DAY OF SEPTEMBER 2026
PRESENT
THE HONOURABLE SRI JUSTICE HARINATH.N
WRIT PETITION NO: 11877, 5969, 5970 and 5972 of 2023
WP.No.11877 of 2023
Between:
1. KOTAPATI MARTHAMMA, W/O. K CHANDRA SHEAKAR, AGED
ABOUT 49 YEARS, OCC. AGRICULTURE, R/O. H.NO.4/27,
SANTHINAGAR, MUTHUKURU (V), ATLUR MANDAL, KADAPA
DISTRICT, ANDHRA PRADESH.
2. SMT. KOTAPATI SUVARTHAMMA,, W/O. K.RAMESH, AGED ABOUT
50 YEARS, OCC. AGRICULTURE, R/O. H.NO.34/130,
SANTHINAGAR, MUTHUKURU (V), ATLOOR MANDAL, KADAPA
DISTRICT, ANDHRA PRADESH.
3. SMT. KOTAPATI SAROJINI,, W/O. SRI KOTAPATI BASKAR, AGED
ABOUT 48 YEARS, OCC. AGRICULTURE, R/O. H.NO.2 3/25,
SANTHINAGAR, MUTHUKURU (V), ATLUR MANDAL, KADAPA
DISTRICT, ANDHRA PRADESH.
4. SMT. PONNAPALI LAKSHMIDEVI,, W/O. GURRAYA, AGED ABOUT
50 YEARS, OCC. AGRICULTURE, R/O. H.NO.6 -1-48/1,
SANTHINAGAR, MUTHUKURU (V), ATLUR MANDAL, KADAPA
DISTRICT, ANDHRA PRADESH.
5. SRI KOTAPATTI GANGAMMA,, S/O. KOTAPATI NARASHIMHULU,
AGED ABOUT 68 YEARS, OCC. AGRICULTURE, R/O. H.NO.3/59,
SANTHINAGAR, MUTHUKURU (V), ATLUR MANDAL, KADAPA
DISTRICT, ANDHRA PRADESH.
6. SMT. NAGADASARI ADI LAKSHUMMA, , W/O. VENKATAIAH, AGED
ABOUT 52 YEARS, OCC. AGRICULTURE, R/O. H.NO.6 -3-449,
SANTHINAGAR, MUTHUKURU (V), ATLUR MANDAL, KADAPA
DISTRICT, ANDHRA PRADESH.
7. SMT. KOTAPATI ROSHAMMA,, W/O. KOTAPATI NARASHIMLU,
AGED ABOUT 73 YEARS, OCC. AGRICULTURE, R/O. H.NO.6/191,
SANTHINAGAR, MUTHUKURU (V), ATLOOR MANDAL, KADAPA
DISTRICT, ANDHRA PRADESH.
8. SMT. KOTAPATI OBULAMMA,, W/O. K.PENCHALAIAH, AGED
ABOUT 49 YEARS, OCC. AGRICULTURE, R/O. EAST SC COLONY,
SANTHINAGAR, MUTHUKURU (V), ATLUR MANDAL, KADAPA
DISTRICT, ANDHRA PRADESH.
9. SMT. KOTAPATI ADI LAKSHMIAMMA, , W/O. PENCHELAIAH, AGED
ABOUT 63 YEARS, OCC. AGRICULTURE, R/O.EAST SC COLONY,
SANTHINAGAR, MUTHUKURU (V), ATLUR MANDAL, KADAPA
DISTRICT, ANDHRA PRADESH.
//2//
...PETITIONER(S)
AND
1. THE STATE OF AP, REP. BY ITS PRINCIPAL SECRETARY,
SOCIAL WELFARE DEPARTMENT, SECRETARIAT, VELAGAPUDI,
AMARAVATHI, ANDHRA PRADESH.
2. THE STATE OF AP, REP. BY ITS PRINCIPAL SECRETARY,
REVENUE DEPARTMENT, SECRETARIAT, VELAGAPUDI,
AMARAVATHI, ANDHRA PRADESH.
3. THE STATE OF AP, , REP. BY ITS PRINCIPAL SECRETARY, CO -
OPERATIVE DEPARTMENT, SECRETARIAT, VELAGAPUDI,
AMARAVATHI, ANDHRA PRADESH.
4. THE DISTRICT COLLECTOR, (YSR) KADAPA DISTRICT, 0 /O.
KADAPA, ANDHRA PRADESH.
5. THE COMMISSIONER/REGISTRAR OF COOPERATION, CO -
OPERATION DEPARTMENT, GUNTUR, AMARAVATHI, ANDHRA
PRADESH.
6. THE CHIEF COMMISSIONER OF LAND ADMINISTRATION, REP. BY
ITS SPECIAL CHIEF SECRETARY, APIIC HEAD OFFICE,
MANGALAGIRI, AMARAVATI, ANDHRA PRADESH
7. THE REVENUE DIVISIONAL OFFICER, , RDO, BADVEL
TALUK/REVENUE DIVISION, KADAPA DISTRICT, ANDHRA
PRADESH.
8. THE TAHSILADAR, ATLOOR MANDAL, ATLOOR, KADAPA
DISTRICT.
9. THE DISTRICT COOPERATIVE OFFICER/ SPECIAL CATEGORY
DEPUTY REGISTRAR, KADAPA, KADAPA DISTRICT, ANDHRA
PRADESH.
10. THE DISTRICT SCHEDULE CASTES SERVICE COOP SOCIETY
LIMITED, REGT.NO.1269, REP. BY ITS CHAIRMAN, D-BLOCK, NEW
COLLECTORATE, KADAPA, KADAPA DISTRICT, A.P.
11. THE DISTRICT SCHEDULE CASTES SERV ICE COOP SOCIETY
LIMITED, REGT.NO.1269, REP. BY ITS EXECUTIVE DIRECTOR, D -
BLOCK, NEW COLLECTORATE, KADAPA, KADAPA DISTRICT, A.P.
12. THE ANDHRA PRADESH SCHEDULED CASTES COOPERATIVE
FINANCE CORPORATION LIMITED A P S C C F C, REP. BY ITS
VICE CHAIRMAN AND MANAGING DIRECTOR, AMARAVATHI,
ANDHRA PRADESH.
...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
pleased topray that this Hon'ble Court for issuance of an appropriate Writ,
Order, or direction more particularly one in the nature of Writ of Mandamus
declaring the a)inaction of the Respondents in invoking the provisions of
Section 12-A of the Andhra Pradesh Co-operative Socities Act, 1964 thereby
transfering/converting the ownership rights of the society lands to the
petitioners, who are granted with Lease Pattas in the year 1994 and 2003-04,
//3//
by collecting the nominal or market value for the lands under the petitioners
possession which are situated in Sy.No.763 to 775, 777, 779 to 786 and 803
to 809 in Mutukur Village, Atloor Mandal, (YSR) Kadapa District, Andhra
Pradesh, and b)further inaction of the Respondant No's. 3 to 5 and 9 to 11
not finilizing the proposals that are sent by the then Respondent No.4, 6 and
12 and other authotities vide Ref.no.3020/B/HDC/2003, dated 10.02.2011,
Refno.3020/B/HDC/2003, dated 10.05.2011, Ref.no. E6/956/2014, dated
11.06.2014, Lr.Rc.No.30201B/HDC/2003, dated 25.06.2014, Letter
No.8691/SCP.A1/2011, dated 12.04.2015, Lr.Rc.No.30201B/1-1DC/2003,
dated 21.07.2016, ReEno.E3/418/2017, dated 13.04.2017, CCLA's
Assn.III(1)690/2017, dated 27.10.2017, Rc.No.3020/B/HDC/2013, dated
24.07.2019 and Rc.No.3020/B/HDC/ 2013, dated 09.11.2019 and Memo
No.CAB01-NEIN/285/2022-ADDL-SECY to CM, dated 17.10.2022 and c)not
considering the representations made by the petitioners and others on
03.12.2008, 09.04.2015, 09.09.2017, CMPNo.5010/Addl. Secy (MR)/2022,
'dated 10.10.2022 and 28.01.2023. d)and further action of the Respondent
No.7 and 8 in trying to Assign and grand pattas to 3rd parties to the subject
lands i.e., land admeasuring Ac.207-14 Cents situated in Sy.No.763 to 775,
777, 779 to 786 and 803 to 809 in Mutukur Village, Atloor Mandal, (YSR)
Kadapa District without legally evicting petitioners by following due process of
law, as illegal, arbitrary, unjust and discriminatory and contrary to the
principles of natural justice, violative of Fundamental Rights guaranteed under
Article 14, 19, 21 and 300-A of the Constitution of India and contrary to the
provisions of the Andhra Pradesh Co-operative Socities Act, 1964 and rules
made therein and e)consequently, direct the Respondents to invoke the
provisions of Section 12-A of A.P.Co-operative Socities Act, 1964 and transfer
the ownership of land by collecting the nominal or market value for the land
from the respective petitioners, who are allotted with the land on lease by the
Respondent No's.10 and 11 and pass
IA NO: 1 OF 2023
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 Respondents not to dispossess the petitioners from their
respective lands given under lease in Sy.No.763 to 775, 777, 779 to 786 and
803 to 809 in Mutukur Village, Atloor Mandal, (YSR) Kadapa District, Andhra
Pradesh, pending disposal of the above Writ Petition and pass
IA NO: 2 OF 2023
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 No.11 to receive the arrears of rent from
2017 to till date and future lease amount from the respective petitioners,
pending disposal of the above Writ Petition and 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
//4//
Pleased to grant leave to file counter Affidavit of the Respondents in WP No.
11877 of 2023 and pass
Counsel for the Petitioner(S):
1. SRINIVAS BASAVA
Counsel for the Respondent(S):
1. GP FOR REVENUE
2. GANDRALA RATHNA KUMAR SC For APSCCFC LTD
3. GP FOR SOCIAL WELFARE
4. GP FOR COOPERATION
WP.No.5969 of 2023
Between:
1. SRI VEERISETTY SREENIVASULU, S/O. V.VENKATAIH, AGED
ABOUT 45 YEARS, OCC. AGRICULTURE, R/O. H.NO.3/25,
SANTHINAGAR, MUTHUKURU (V), ATLOOR MANDAL, KADAPA
DISTRICT, ANDHRA PRADESH.
2. SMT. VEERISETTY PADMAVATHI,, W/O. SRI V. VENKATA RAMANA,
AGED ABOUT 45 YEA RS, OCC. AGRICULTURE, R/O. H.NO.3/25,
SANTHINAGAR, MUTHUKURU (V), ATLUR MANDAL, KADAPA
DISTRICT, ANDHRA PRADESH.
3. SRI VEERISETTY SREELAKSHMI, W/O. SRI V. SREENIVASULU,
AGED ABOUT 45 YEARS, OCC. AGRICULTURE, (MOTHER
ALLOTTEE) R/O. H.NO.3/25, SANTHINAGAR, MUTHUKURU (V),
ATLUR MANDAL, KADAPA DISTRICT, ANDHRA PRADESH.
4. SMT. ERASETTI LAKSHMAMMA,, W/O. VEERISETTY VENKATAIAH,
AGED ABOUT 72 YEARS, OCC. AGRICULTURE, R/O. H.NO.3/24,
SANTHINAGAR, MUTHUKURU (V), ATLUR MANDAL, KADAPA
DISTRICT, ANDHRA PRADESH.
5. SRI KAKARAKAYALA NARASIMHARAO,, S/O. LATE
KAKARAKAYALA LAKSHMAIAH (ORIGINAL ALLOTEE) AGED
ABOUT 35 YEARS, OCC. AGRICULTURE, R/O. H.NO.3/45,
SANTHINAGAR, MUTHUKURU (V), ATLUR MANDAL, KADAPA
DISTRICT, ANDHRA PRADESH.
6. SMT. BOYILLA RAMANAMMA,, W/O. BOYILLA BALAIAH, AGED
ABOUT 42 YEARS, OCC. AGRICULTURE, R/O. H.NO.3/52,
SANTHINAGAR, MUTHUKURU (V), ATLUR MANDAL, KADAPA
DISTRICT, ANDHRA PRADESH
7. SRI VADAPARTHI SUBRAMANYAM,, S/O. LATE MUSALAIAH,
VADAPARTHI PENCHALAMMA (ALLOTEE MOTHER ) AGED ABOUT
38 YEARS, OCC. AGRICULTURE, R/O. H.NO.3/52, SANTHINAGAR,
MUTHUKURU (V), ATLOOR MANDAL, KADAPA DISTRICT, ANDHRA
PRADESH.
8. SRI BOYILLA BALAIAH,, (ORIGINAL ALLOTEE MOTHER) S/O.
B.CHENNAIAH @ BALA GURAVAIAH, AGED ABOUT 43 YEARS,
OCC. AGRICULTURE, R/O. H.NO.EAST SC COLONY,
SANTHINAGAR, MUTHUKURU (V), ATLUR MANDAL, KADAPA
DISTRICT, ANDHRA PRADESH.
//5//
9. SMT. GALI SARASWATHAMMA,, W/O. GALI. OBULESU, AGED
ABOUT 35 YEARS, OCC. AGRICULTURE, R/O. H.NO.EAST SC
COLONY, SANTHINAGAR, MUTHUKURU (V), ATLUR MANDAL,
KADAPA DISTRICT, ANDHRA PRADESH
...PETITIONER(S)
AND
1. THE STATE OF AP, REP. BY ITS PRINCIPAL SECRETARY,
SOCIAL WELFARE DEPARTMENT, SECRETARIAT, VELAGAPUDI,
AMARAVATHI, ANDHRA PRADESH.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, REVENUE DEPARTMENT, SECRETARIAT,
VELAGAPUDI, AMARAVATHI, ANDHRA PRADESH.
3. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, CO -OPERATIVE DEPARTMENT, SECRETARIAT,
VELAGAPUDI, AMARAVATHI, ANDHRA PRADESH.
4. THE DISTRICT COLLECTOR, - (YSR) KADAPA DISTRICT, 0/O.
KADAPA, ANDHRA PRADESH.
5. THE COMMISSIONER/ REGISTRAR OF COOPERATION, CO -
OPERATION DEPARTMENT, GUNTUR, AMARAVATHI, ANDHRA
PRADESH.
6. THE CHIEF COMMISSIONER OF LAND ADMINISTRATION, REP. BY
ITS SPECIAL CHIEF SECRETARY, APIIC HEAD OFFICE,
MANGALAGIRI, AMARAVATI, ANDHRA PRADESH
7. THE REVENUE DIVISIONAL OFFICER, RDO, BADVEL
TALUK/REVENUE DIVISIO N, KADAPA DISTRICT, ANDHRA
PRADESH.
8. THE TAHSILADAR, ATLOOR MANDAL, ATLOOR, KADAPA
DISTRICT.
9. THE DISTRICT COOPERATIVE OFFICER/ SPECIAL CATEGORY
DEPUTY REGISTRAR, KADAPA, KADAPA DISTRICT, ANDHRA
PRADESH.
10. THE DISTRICT SCHEDULE CASTES SERVICE COOP SOCIETY
LIMITED, REGT.NO.1269, REP. BY ITS CHAIRMAN, D-BLOCK, NEW
COLLECTORATE, KADAPA, KADAPA DISTRICT, A.P.
11. THE DISTRICT SCHEDULE CASTES SERVICE COOP SOCIETY
LIMITED, REGT.NO.1269, REP. BY ITS EXECUTIVE DIRECTOR, D -
BLOCK, NEW COLLECTORATE, KAD APA, KADAPA DISTRICT, A.P.
12. THE ANDHRA PRADESH SCHEDULED CASTES COOPERATIVE
FINANCE CORPORATION LIMITED, (A.P.S.C.C.F.C.,), REP. BY ITS
VICE CHAIRMAN AND MANAGING DIRECTOR, AMARAVATHI,
ANDHRA PRADESH.
...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
pleased topleased to issue an appropriate Writ, Order, or direction more
particularly one in the nature of Writ of Mandamus declaring the a) inaction of
//6//
the Respondents in invoking the provisions of Section 12-A of the Andhra
Pradesh Co-operative Socities Act, 1964 thereby transfering/converting the
ownership rights of the society lands to the petitioners, who are granted with
Lease Pattas in the year 1994 and 2003-04, by collecting the nominal or
market value for the lands under the petitioners possession which are situated
in Sy.No.763 to 775, 777, 779 to 786 and 803 to 809 in Mutukur Village, Atloor
Mandal, (YSR) Kadapa District, Andhra Pradesh, and b) further inaction of
the Respondant No's. 3 to 5 and 9 to 11 not finilizing the proposals that are
sent by the then Respondent No.4, 6 and 12 and other authotities vide
Ref.no.3020/B/HDC/2003, dated 10.02.2011, Ref.no.3020/B/HDC/2003, dated
10.05.2011, Reno. E6/956/2014, dated 11.06.2014,
Lr.Rc.No.3020/B/HDC/2003, dated 25.06.2014, Letter No.8691/SCP.A1/2011,
dated 12.04.2015, Lr.Rc.No.3020/B/HDC/2003, dated 21.07.2016,
Ref.no.E3/418/2017, dated 13.04.2017, CCLA's Assn.111(1)690/2017, dated
27.10.2017, Rc.No,3020/B/HDC/2013, dated 24.07.2019 and
Rc.No.3020/B/HDC/ 2013, dated 09.11.2019 and Memo No.CAB01 -
NEIN/285/2022-ADDL-SECY to CM, dated 17.10.2022 and c) not considering
the representations made by the pet itioners and others on
03.12.2008,4)9.04.2015, 09.09.2017, CMPNo.5010/Addl. Secy (MR)/2022,
dated 10.10.2022 and 28.01.2023 d) and further action of the Respondent
No.7 and 8 in trying to Assign and grand pattas to 3rd parties to the subject
lands i.e., land admeasuring Ac.207-14 Cents situated in Sy.No.763 to 775,
777, 779 to 786 and 803 to 809 in Mutukur Village, Atloor Mandal, (YSR)
Kadapa District without legally evicting petitioners by following due process of
law, as illegal, arbitrary, unjust and discriminatory and contrary to the
principles of natural justice, violative of Fundamental Rights guaranteed under
Article 14, 19, 21 and 300-A of the Constitution of India and contrary to the
provisions of the Andhra Pradesh Co-operative Socities Act, 1964 and rules
made therein and e) consequently, direct the Respondents to invoke the
provisions of Section 12-A of A.P.Co-operative Socities Act, 1964 and transfer
the ownership of land by collecting the nominal or market value for the land
from the respective petitioners, who are allotted with the land on lease by the
Respondent No's.10 and 11 and pass
IA NO: 1 OF 2023
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 Respondents not to dispossess the petitioners from their
respective lands given under lease in Sy.No.763 to 775, 777, 779 to 786 and
803 to 809 in Mutukur Village, Atloor Mandal, (YSR) Kadapa District, Andhra
Pradesh, pending disposal of the above Writ Petition and pass
IA NO: 2 OF 2023
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 No.11 to receive the arrears of rent from
2017 to till date and future lease amount from the respective petitioners,
pending disposal of the above Writ Petition and pass
//7//
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 grant leave to file Counter Affidavit of the Respondents in WP No.
5969 of 2023 and pass
Counsel for the Petitioner(S):
1. SRINIVAS BASAVA
Counsel for the Respondent(S):
1. GANDRALA RATHNA KUMAR SC For APSCCFC LTD
2. GP FOR REVENUE
3. GP FOR LAND ACQUISITION
4. GP FOR SOCIAL WELFARE
5. MAHENDRA REDDY
6. GP FOR COOPERATION
WP.No.5970 of 2023
Between:
1. P NARAYANAMMA @ NARAYANAMMA, W/O. P.NARAYANA, AGED
ABOUT 44 YEARS, OCC. AGRICULTURE, R/O. H.NO.
SANTHINAGAR, MUTHUKURU (V), ATLUR MANDAL, KADAPA
DISTRICT, ANDHRA PRADESH.
2. SMT. PATHURI SANTHAMMA,, W/O. P. BALA OBAIAH, AGED
ABOUT 81 YEARS, OCC. AGRICULTURE, R/O. H.NO.
SANTHINAGAR, MUTHUKURU (V), ATLUR MANDAL, KADAPA
DISTRICT, ANDHRA PRADESH.
3. SRI KOTAPATI NARASIMHULU, , S/O. K.NARASIMHULU, AGED
ABOUT 44 YEARS, OCC. AGRICULTURE, R/O. H.NO.3/83,
SANTHINAGAR, MUTHUKURU (V), ATLUR MANDAL, KADAPA
DISTRICT, ANDHRA PRADESH. (LATE KOTAPATI GURRAMA -
MOTHER -ALLOTEE).
4. SMT.MEDABALA ADILAKSHAMMA,, W/O.PENCHALAIAH, AGED
ABOUT 57 YEARS, OCC. AGRICULTURE, R/O.SANTHINAGAR,
MUTHUKURU (V), ATLUR MANDAL, KADAPA DISTRICT, ANDHRA
PRADESH.
5. SMT. KOTAPATI SAVITRIAMMA,, W/O. K.NARASAIAH, AGED ABOUT
46 YEARS, OCC. AGRICULTURE, R/O. H.NO. SANTHINAGAR,
MUTHUKURU (V), ATLUR MANDAL, KADAPA DISTRICT, ANDHRA
PRADESH.
6. SINT. BADDALA CHAAMMI,, W/O. B TIRUPALU, AGED ABOUT 53
YEARS, OCC. AGRICULTURE, R/O. SANTHINAGAR, MUTHUKURU
(V), ATLUR MANDAL, KADAPA DISTRICT, ANDHRA PRADESH.
7. SRI BADDALA VENKATARAMANAIAH,, S/O. B.VENKATAIAH, AGED
ABOUT 43 YEARS, OCC. AGRICULTURE, OCC. AGRICULTURE,
R/O. SANTHINAGAR, MUTHUKURU (V), ATLUR MANDAL, KADAPA
DISTRICT, ANDHRA PRADESH. ( ORIGINAL ALLOTTEE WIFE
NARASAMMA)
8. SRI BADDALA KONDAMMA,, W/O. B.PENCHAILAIAH, REP. BY HER
//8//
HUSBAND SRI B.PENCHAILIAH, AGED ABOUT 43 YEARS, OCC.
AGRICULTURE, R/O. SANTHINAGAR, MUTHUKURU (V), ATLUR
MANDAL, KADAPA DISTRICT, ANDHRA PRADESH.
9. SRI ANAKARLA CHINAIAH, , S/O. A.KESAVALU, AGED ABOUT 73
YEARS, OCC. AGRICULTURE, R/O. HARIJANAWADA,
SANTHINAGAR, MUTHUKURU (V), ATLUR MANDAL, KADAPA
DISTRICT, ANDHRA PRADESH.
...PETITIONER(S)
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, SOCIAL WELFARE DEPARTMENT, SECRETARIAT,
VELAGAPUDI, AMARAVATHI, ANDHRA PRADESH.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, REVENUE DEPARTMENT, SECRETARIAT,
VELAGAPUDI, AMARAVATHI, ANDHRA PRADESH.
3. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, CO -OPERATIVE DEPARTMENT, SECRETARIAT,
VELAGAPUDI, AMARAVATHI, ANDHRA PRADESH.
4. THE DISTRICT COLLECTOR, - (YSR) KADAPA DISTRICT, O/O.
KADAPA, ANDHRA PRADESH.
5. THE COMMISSIONER/REGISTRAR OF COOPERATION, CO -
OPERATION DEPARTMENT, GUNTUR, AM ARAVATHI, ANDHRA
PRADESH.
6. THE CHIEF COMMISSIONER OF LAND ADMINISTRATION, REP. BY
ITS SPECIAL CHIEF SECRETARY, APIIC HEAD OFFICE,
MANGALAGIRI, AMARAVATI, ANDHRA PRADESH
7. THE REVENUE DIVISIONAL OFFICER, RDO, BADVEL
TALUK/REVENUE DIVISION, KADAPA DI STRICT, ANDHRA
PRADESH.
8. THE TAHSILADAR, ATLOOR MANDAL, ATLOOR, KADAPA
DISTRICT.
9. THE DISTRICT COOPERATIVE OFFICER/ SPECIAL CATEGORY
DEPUTY REGISTRAR, KADAPA, KADAPA DISTRICT, ANDHRA
PRADESH.
10. THE DISTRICT SCHEDULE CASTES SERVICE COOP SOCIETY
LIMITED, REGT.NO.1269, REP. BY ITS CHAIRMAN, D-BLOCK, NEW
COLLECTORATE, KADAPA, KADAPA DISTRICT, A.P.
11. THE DISTRICT SCHEDULE CASTES SERVICE COOP SOCIETY
LIMITED, REGT.NO.1269, REP. BY ITS EXECUTIVE DIRECTOR, D -
BLOCK, NEW COLLECTORATE, KADAPA, KADAPA DISTRICT, A.P.
12. THE ANDHRA PRADESH SCHEDULED CASTES COOPERATIVE
FINANCE CORPORATION LIMITED A P S C C F C, REP. BY ITS
VICE CHAIRMAN AND MANAGING DIRECTOR, AMARAVATHI,
ANDHRA PRADESH.
...RESPONDENT(S):
//9//
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 topray that this Honpercentle Court for issuance of an appropriate
Writ, Order, or direction more particularly one in the nature of Writ of
Mandamus declaring the a) inaction of the Respondents in invoking the
provisions of Section 12-A of the Andhra Pradesh Co-operative Socities Act,
1964 thereby transfering/converting the ownership rights of the society lands
to the petitioners, who are granted with Lease Pattas in the year 1994 and
2003-04, by collecting the nominal or market value for the lands under the
petitioners possession which are situated in Sy.No.763 to 775, 777, 779 to
786 and 803 to 809 in Mutukur Village, Atloor Mandal, (YSR) Kadapa District,
Andhra Pradesh, and b) further inaction of the Respondant No's. 3 to 5 and 9
to 11 not finilizing the proposals that are sent by the then Respondent No.4, 6
and 12 and other authotities vide Refno.3020/B/I-IDC/2003, dated 10.02.2011,
Relno.3020/B/HDC/2003, dated 10.05.2011, Ref.no. E61956/2014, dated
11.06.2014, Lr.Rc.No.3020/B/HDC/2003, dated 25.06.2014, Letter
No.8691/SCP.A1/2011, dated 12.04.2015, Lr.Rc.No.3020/B/HDC/2003, dated
21.07.2016, Ref.no.E3/418/2017, dated 13.04.2017, CCLA's
Assn.III(1)690/2017, dated 27.10.2017, Rc.No.3020/13/1-1DC/2013, dated
24.07.2019 and Rc.No.3020/B/HDC/ 2013, dated 09.11.2019 and Memo
No.CAB01-NEIN/285/2022-ADDL-SECY to CM, dated 17.10.2022 and c) not
considering the representations made by the petitioners and others on
03.12.2008, 09.04.2015, 09.09.2017, CMPNo.5010/Addl. Secy (MR)/2022,
dated 10.10.2022 and 28.01.2023. d) and further action of the Respondent
No.7 and 8 in trying to Assign and grand pattas to 3rd parties to the subject
lands i.e., land admeasuring Ac.207-14 Cents situated in Sy.No.763 to 775,
777, 779 to 786 and 803 to 809 in Mutukur Village, Atloor Mandal, (YSR)
Kadapa District without legally evicting petitioners by following due process of
law, as illegal, arbitrary, unjust and discriminatory and contrary to the
principles of natural justice, violative of Fundamental Rights guaranteed under
Article 14, 19, 21 and 300-A of the Constitution of India and contrary to the
provisions of the Andhra Pradesh Co-operative Socities Act, 1964 and rules
made therein and e) consequently, direct the Respondents to invoke the
provisions of Section 12-A of A.P.Co-operative Socities Act, 1964 and transfer
the ownership of land by collecting the nominal or market value for the land
from the respective petitioners, who are allotted with the land on lease by the
Respondent No's.10 and 11 and pass
IA NO: 1 OF 2023
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 Respondents not to dispossess the petitioners from their
respective lands given under lease in Sy.No.763 to 775, 777, 779 to 786 and
803 to 809 in Mutukur Village, Atloor Mandal, (YSR) Kadapa District, Andhra
Pradesh, pending disposal of the above Writ Petition and pass
IA NO: 2 OF 2023
//10//
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 No.11 to receive the arrears of rent from
2017 to till date and future lease amount from the respective petitioners,
pending disposal of the above Writ Petition and 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 grant leave to file Counter Affidavit of the Respondents in WP no.
5970 of 2023 and pass
Counsel for the Petitioner(S):
1. SRINIVAS BASAVA
Counsel for the Respondent(S):
1. GP FOR REVENUE
2. GANDRALA RATHNA KUMAR SC For APSCCFC LTD
3. GP FOR LAND ACQUISITION
4. GP FOR SOCIAL WELFARE
5. MAHENDRA REDDY
6. GP FOR COOPERATION
WP.No.5972 of 2023
Between:
1. KAKARAKAYALA SUMATHI, D/O. KAKARAKAYALA PENCHALAIAH,
(ORIGINAL ALLOTEE) AGED ABOUT 21 YEARS, OCC.
AGRICULTURE, R/O. H.NO.3/46, SANTHINAGAR, MUTHUKURU (V),
ATLUR MANDAL, KADAPA DISTRICT, ANDHRA PRADESH.
2. SMT. KOTAPATI LAKSHUMMA,, W/O. K.CHANNAIAH, AGED ABOUT
65 YEARS, OCC. AGRICULTURE, R/O. H.NO.3/56, SANTHINAGAR,
MUTHUKURU (V), ATLUR MANDAL, KADAPA DISTRICT, ANDHRA
PRADESH.
3. SRI VADAPARTI NARENDRA,, S/O. V.CHENCHU RATHNAM, AGED
ABOUT 29 YEARS, OCC. AGRICULTURE, R/O. H.NO.3/ 58,
SANTHINAGAR, MUTHUKURU (V), ATLUR MANDAL, KADAPA
DISTRICT, ANDHRA PRADESH. (LATE PATTURI PENCHALAMMA
GRAND-MOTHER -ALLOTEE).
4. SMT. GALI CHITTAMMA,, W/O. GALI OBULAIAH, AGED ABOUT 35
YEARS, OCC. AGRICULTURE, R/O.SANTHINAGAR, MUTHUKURU
(V), ATLUR MANDAL, KADAPA DISTRICT, ANDHRA PRADESH.
5. SMT. GALI SALAMMA,, W/O. GALI OBAIAH, AGED ABOUT 52
YEARS, OCC. AGRICULTURE, R/O. H.NO.3/48, SANTHINAGAR,
MUTHUKURU (V), ATLUR MANDAL, KADAPA DISTRICT, ANDHRA
PRADESH.
6. SMT. MURUVA OBULAMMA, , W/O. LATE M. CHINNA KONDAIAH,
AGED ABOUT 31 YEARS, OCC. AGRICULTURE, R/O.
SANTHINAGAR, MUTHUKURU (V), ATLUR MANDAL, KADAPA
DISTRICT, ANDHRA PRADESH.
//11//
7. SMT. MURUVA GANESH,, S/O. LATE M.CHINNA KONDAIAH, AGED
ABOUT 16 YEARS, REP. BY NATURAL GUARDIAN MOTHER SMT.
MURUVA OBULAMMA AGED 31 YEARS, OCC. AGRICULTURE, R/O.
SANTHINAGAR, MUTHUKURU (V), ATLUR MANDAL, KADAPA
DISTRICT, ANDHRA PRADESH.
8. SMT. SIRALA UMA MAHESWARI,, W/O. S.VENKATA RAMANA,
(ALLOTEE MOTHER - M.VENKATA SUBBAMA), AGED ABOUT 25
YEARS, OCC. AGRICULTURE, R/O. SANTHINAGAR, MUTHUKURU
(V), ATLUR MANDAL, KADAPA DISTRICT, ANDHRA PRADESH.
9. SRI ANAKARLA RAVIKUMAR,, S/O.A.CHINNAIAH, AGED ABOUT 35
YEARS, OCC. AGRICULTURE, (MOTHER - ALLOTEE LATE A
SEETAMMA), RIO. HARIJANAWADA, SANTHINAGAR, MUTHU KURU
(V), ATLUR MANDAL, KADAPA DISTRICT, ANDHRA PRADESH.
...PETITIONER(S)
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, SOCIAL WELFARE DEPARTMENT, SECRETARIAT,
VELAGAPUDI, AMARAVATHI, ANDHRA PRADESH.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, REVENUE DEPARTMENT, SECRETARIAT,
VELAGAPUDI, AMARAVATHI, ANDHRA PRADESH.
3. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, CO -OPERATIVE DEPARTMENT, SECRETARIAT,
VELAGAPUDI, AMARAVATHI, ANDHRA PRA DESH.
4. THE DISTRICT COLLECTOR, (YSR) KADAPA DISTRICT, 0/O.
KADAPA, ANDHRA PRADESH.
5. THE COMMISSIONER/REGISTRAR OF COOPERATION, CO -
OPERATION DEPARTMENT, GUNTUR, AMARAVATHI, ANDHRA
PRADESH.
6. THE CHIEF COMMISSIONER OF LAND ADMINISTRATION, REP. BY
ITS SPECIAL CHIEF SECRETARY, APIIC HEAD OFFICE,
MANGALAGIRI, AMARAVATI, ANDHRA PRADESH
7. THE REVENUE DIVISIONAL OFFICER, RDO, BADVEL
TALUK/REVENUE DIVISION, KADAPA DISTRICT, ANDHRA
PRADESH.
8. THE TAHSILADAR, ATLOOR MANDAL, ATLOOR, KADAPA
DISTRICT.
9. THE DISTRICT COOPERATIVE OFFICER/ SPECIAL CATEGORY
DEPUTY REGISTRAR, KADAPA, KADAPA DISTRICT, ANDHRA
PRADESH.
10. THE DISTRICT SCHEDULE CASTES SERVICE COOP SOCIETY
LIMITED, REGT.NO.1269, REP. BY ITS CHAIRMAN, D-BLOCK, NEW
COLLECTORATE, KADAPA, KADA PA DISTRICT, A.P.
11. THE DISTRICT SCHEDULE CASTES SERVICE COOP SOCIETY
LIMITED, REGT.NO.1269, REP. BY ITS EXECUTIVE DIRECTOR, D -
BLOCK, NEW COLLECTORATE, KADAPA, KADAPA DISTRICT, A.P.
//12//
12. THE ANDHRA PRADESH SCHEDULED CASTES COOPERATIVE
FINANCE CORPORAT ION LIMITED, (A.P.S.C.C.F.C.,), REP. BY ITS
VICE CHAIRMAN AND MANAGING DIRECTOR, AMARAVATHI,
ANDHRA PRADESH.
...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
pleased toissuance of an appropriate Writ, Order, or direction more
particularly one in the nature of Writ of Mandamus declaring the a) inaction of
the Respondents in invoking the provisions of Section 12-A of the Andhra
Pradesh Co-operative Socities Act, 1964 thereby transfering/converting the
ownership rights of the society lands to the petitioners, who are granted with
Lease Pattas in the year 1994 and 2003-04, by collecting the nominal or
market value for the lands under the petitioners possession which are situated
in Sy.No.763 to 775, 777, 779 to 786 and 803 to 809 in Mutukur Village, Atloor
Mandal, (YSR) Kadapa District, Andhra Pradesh, and b) further inaction of
the Respondant No's. 3 to 5 and 9 to 11 not finilizing the proposals that are
sent by the then Respondent No.4, 6 and 12 and other authotities vide
Refno.3020/B/HDC/2003, dated 10.02.2011, Ref.no.3020/B/HDC/2003, dated
10.05.2011, Ref.no. E6/956/2014, dated 11.06.2014,
Lr.Rc.No.3020/B/HDC/2003, dated 25.06.2014, Letter No.8691/SCP.A1/2011,
dated 12.04.2015, Lr.Rc.No.3020/B/HDC/2003, dated 21.07.2016,
Refno.E3/418/2017, dated 13.04.2017, CCLA's Assn.III(1)690/2017, dated
27.10.2017, Rc.No.3020/B/HDC/2013, dated 24.07.2019 and
Rc.No.3020/B/BDC/ 2013, dated 09.11.2019 and Memo No.CAB01 -
NEIN/285/2022-ADDL-SECY to CM, dated 17.10.2022 and c) not considering
the representations made by the petitioners and others on 03.12.2008,
09.04.2015, 09.09.2017, CMPNo.5010/Addl. Secy (MR)/2022, dated
10.10.2022 and 28.01.2023. d) and further action of the Respondent No.7
and in trying to Assign and grand pattas to 3rd parties to the subject lands i.e.,
land admeasuring Ac.207-14 Cents situated in Sy.No.763 to 775, 777, 779 to
786 and 803 to 809 in Mutukur Village, Atloor Mandal, (YSR) Kadapa District
without legally evicting petitioners by following due process of law, as illegal,
arbitrary, unjust and discriminatory and contrary to the principles of natural
justice, violative of Fundamental Rights guaranteed under Article 14, 19, 21
and 300-A of the Constitution of India and contrary to the provisions of the
Andhra Pradesh Co-operative Socities Act, 1964 and rules made therein and
e) consequently, direct the Respondents to invoke the provisions of Section
12-A of A.P.Co-operative Socities Act, 1964 and transfer the ownership of
land by collecting the nominal or market value for the land from the respective
petitioners, who are allotted with the land on lease by the Respondent No's.10
and 11 and pass
IA NO: 1 OF 2023
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 Respondents not to dispossess the petitioners from their
//13//
respective lands given under lease in Sy.No.763 to 775, 777, 779 to 786 and
803 to 809 in Mutukur Village, Atloor Mandal, (YSR) Kadapa District, Andhra
Pradesh, pending disposal of the above Writ Petition and pass
IA NO: 2 OF 2023
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 No.11 to receive the arrears of rent from
2017 to till date and future lease amount from the respective petitioners,
pending disposal of the above Writ Petition and 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 grant leave to file Counter Affidavit of the Respondents in WP.No.
5972 of 2023 and pass
Counsel for the Petitioner(S):
1. SRINIVAS BASAVA
Counsel for the Respondent(S):
1. GANDRALA RATHNA KUMAR SC For APSCCFC LTD
2. GP FOR REVENUE
3. GP FOR LAND ACQUISITION
4. GP FOR SOCIAL WELFARE
5. GP FOR COOPERATION
The Court made the following:
//14//
THE HONOURABLE SRI JUSTICE HARINATH.N
WRIT PETITION Nos.11877, 5969, 5970 and 5972 of 2023
COMMON ORDER :
The learned counsel appearing for the petitioners seeks the permission
of this Court to withdraw the writ petitions.
2. Permission is accorded.
3. Accordingly, the writ petitions are dismissed as withdrawn. There shall be no
order as to costs.
As a sequel, miscellaneous petitions pending, if any, shall stand closed.
___________________
JUSTICE HARINATH.N
Dated 07.09.2026
KGM
//15//
55
THE HONOURABLE SRI JUSTICE HARINATH.N
WRIT PETITION Nos.11877, 5969, 5970 and 5972 of 2023
Dated 07.09.2026
KGM
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