Y.RAMADEVI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Writ Petition is filed under Article 226 of Constitution of India seeking to declare the action of the 2nd respondent's endorsement proceedings Rc.REV-KRRC/38/2019-DT(KRRC)- COLLKRNL, dated 30.01.2020 as arbitrary, illegal and consequently to set aside the same as the same is contrary to section 7(1) of A.P.Wakf Act and consequently direct the respondent authorities to change the status in column no.6/7 and 8/9 in Weh Adangal, RSR and column no.6 in 1B (ROR) and to pass other orders.

(2.) Heard Sri Gudapati Venkateswararao, learned Counsel for the petitioners and of the learned Assistant Government Pleader for Revenue appearing for respondents.

(3.) As per the averments in the affidavit, the petitioners have purchased land in an extent of Ac.5.00cents in Sy.No.19, subsequently the same has been sub divided as Sy.No.19/2 situated at Dinna Devarapadu Village, Kurnool Mandal and District vide registered sale deeds bearing document no.2126/84 dated 05.4.1984 admeasuring an extent of Ac.1.00cents; document no.2024/84 dated 29.3.1984 admeasuring an extent of Ac.1.00cents; document no.2025/84 dated 29.3.1984 admeasuring an extent of Ac.1.00cents and document no.2125/84 dated 05.4.1984 admeasuring an extent of Ac.2.00cents. The 2nd petitioner's husband had purchased the property situated at Sy.No.19 vide document no.1453/84 admeasuring Ac.2.50cents dated 05.3.1984 which has later been sub divided as Sy.No.19/3.