KAMBHAM RAJA REDDY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners in the instant writ petition pray for issuance of a Writ of Mandamus declaring the action of the respondents in interfering with the possession and enjoyment of the lands admeasuring an extent of Ac. 1-50 cents in Sy.Nos. 234/45 and 46, Ac. 4-00 cents in Sy.No. 234/11 and 47-P, Ac. 0-50 cents in Sy.No. 234/41 and A. 1-00 cents in Sy.No. 234/42 situated at Tiruchanoor village, Chittoor District as arbitrary, illegal and without jurisdiction.

(2.) The facts in detail may have to be noticed before adverting to the question as to whether the petitioners are entitled for any relief in this writ petition.

(3.) The Tiruchanoor village, according to the petitioners, is a minor Inam village and the provisions of the A.P. Inams (Abolition and Conversion into Ryotwari) Act, 1956 (for short 'the Act') was made applicable to this particular village. The petitioners applied for grant of Ryotwari pattas under Sec. 7 of the Act. The lands of which the details are as follows: <FRM>JUDGEMENT_51_ALT1_2001Html1.htm</FRM>