K HARINATH REDDY Vs. INAMS DEPUTY TAHSILDAR CHITTOOR

JUDGEMENT

(1.) The petitioners have filed this writ petition seeking a writ of mandamus directing the respondents to grant Ryotwari Patta under Section 7 of the Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 (hereinafter referred as "Act") in respect of the land in Survey No.246 of Vallerigunta Patteda in Tiruchanur Village, Tirupathi Rural Mandal.

(2.) Few undisputed facts which are necessary to dispose of this writ petition are the following : The petitioners are the legal heirs of one K.R. Krishna Reddy. Originally, the lands in Survey Nos.243 to 260 of Vallerigunta Patteda in Tiruchanur village were inam lands and M. Singarachari and others were the inamdars. Under a registered sale-deed dated 2-2-1970, K.R. Krishna Reddy purchased the lands in the said Survey Nos. from M. Singarachari and other inamdars. During the year 1979, the said lands were partitioned by a decree of the civil Court between K.R. Krishna Reddy and others. In the said partition, the land admeasuring Ac.41-61 cents in Survey No.246 of Vallerigunta Patteda in Tiruchanur village fell to the share of K.R Krishna .Reddy. The said K.R Krishna Reddy died in the year 1984 leaving behind the petitioners who are his legal heirs.

(3.) Vide notifications dated 3-9-1984, 9-8-1985, 27-12-1985, 4-4-1986 and 29-7-1995, the Deputy Tahsildar in exercise of powers under sub-section (3) of Section 3 of the Act passed an order notifying the land in an extent of Ac.33-00 in Survey No.246 and also other lands as Inam lands. Before publication of notifications, various persons obtained Ryotwari pattas, but the said pattas were set aside by the Revenue Divisional Officer, Tirupathi, and a de novo enquiry was ordered. Challenging the same, Writ Petition Nos. 10021 and 15961 of 1990 were filed, which were dismissed by the learned single Judge holding that the order passed by the Revenue Divisional Officer is correct. The order of learned single Judge was confirmed by the Division Bench of this Court in Writ Appeal Nos. 1220 and 1221 of 1993 by judgment dated 29-1-1994.