VARRE VENKATA RAMANA JAGANMOHAN RAO Vs. JOINT COLLECTOR

JUDGEMENT

(1.) The petitioners assail the order of the 1st respondent dt. 24-1-1990 whereby the respective Social Status Certificates granted to them by the Tahsildar, Yellavaram, declaring them as belonging to Konda Kapu community, have been cancelled.

(2.) All the petitioners are brothers being sons of one Varre Ayyappa Naidu. It would appear that the earliest known ancestor in the male line of the petitioners one Varre Ayyappa Naidu had two sons - Veeraiah and Venkata Narasaiah. Veeraiah had a son by name Krishnamurthy, who in turn had four sons-Apparao, Satyanarayana, Paparao and Ramarao. The other son of Ayyappa Naidu, Venkata Narasaiah had a son by name Ayyappa Naidu, the father of the petitioners herein. This Ayyappa Naidu had 8 sons, the petitioners herein who are six in number and two others Satyanarayana and Suryanarayana.

(3.) The petitioners assert that they are all native of Pidatamamidi village since their ancestors from 1830 and that all their education records as well as birth extracts describe them as Konda Kapu. The petitioners' father Ayyappa Naidu served as the Village Munsif of Pidatamamidi village, a village in the Agency tract of Yellavaram in East Godavari District. After Ayyappa Naidu served as Village Munsif for 30 years, the 1st petitioner was appointed as such in 1976 and continued to be so till the institution was abolished in 1983. The 1st petitioner has also been elected as Sarpanch of Pidatamamidi Gram Panchayat for two times during 1966 to 1976 in a situation where the post of Sarpanch was reserved for members belonging to Scheduled Tribe community, the village being situate in a scheduled area.