MADIGA PAPANNA Vs. STATE OF A P

JUDGEMENT

(1.) This Writ Petition is filed for a mandamus to declare the action of Respondent Nos. 2 and 3 in including land in Sy. No. 174 of Dinne Devarapadu village, Kurnool Mandal and District, in the list of prohibited lands under the provisions of A.P. Assigned Lands (Prohibition of Transfers) Act 1977 and consequently the action of Respondent No. 4 in not registering the documents sought to be presented by the Petitioner for registration as illegal and arbitrary.

(2.) I have heard the learned Counsel for the Petitioner and the learned Assistant Government Pleader for Revenue.

(3.) The Petitioner claims to be the owner and possessor of land admeasuring Ac.1-78 cents in Sy. No. 174 of the above mentioned village. In support of his claim that he is the owner of the property, the Petitioner has filed pattadar pass book and title deeds apart from the extract of record of holding purportedly maintained under B.S.O. No. 31. When the Petitioner sought to present a sale deed for registration in respect of the above mentioned land, the same was not entertained on the ground that in the list of prohibited lands communicated by Respondent Nos. 2 and 3 to Respondent No. 4, the entire land of Ac.10-72 cents in Sy. No. 174 was shown as assigned land.