VOLETI SATYANARAYANA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of Constitution of India seeking to declare the inaction on the part of 3rd respondent in passing orders on the representations of the petitioners dated 07.7.2020 for deletion of their lands situated in RS.No.346 and 347 of Madicherla Village, Bapulapadu Mandal, Krishna District from the Prohibitory list issued under G.O.Ms.No.196 dated 05.5.2016 as illegal, arbitrary violation of circulation memo no.57443/Assn I/2012 dated 04.01.2019 issued by 1st respondent and consequently direct the 3rd respondent to pass orders on the representations of the petitioners dated 07.7.2020.

(2.) Heard the learned counsel appearing for the petitioners and learned Assistant Government Pleader appearing for the respondents.

(3.) As per the averments made in the affidavit, the petitioners have got the subject lands through registered sale deeds and recognizing their title and possession, the authorities have issued pattadar pass books and title deeds in the name of the petitioners. Originally all these lands are estate lands which are part and parcel of R.S.No.1 of Madicharla village. The total extent of land in Old Sy.No.1 of Madicharla Village is Ac.1,610.00cents out of which Ac.700.00cents of land was sold by the Vuyuru Estate Zamindar prior to the year 1945 to one Mr. M.Sitharamaiah, who in turn sold different extents and the petitioners have purchased the said lands from the legal heirs of Jwaladi Sriramulu and their family members. After purchasing, the petitioners have obtained crop loans from the Primary Agriculture Co-operative Society of Madicherla Village for several years by mortgaging their lands. The contention of the petitioners is that their lands are patta lands and there is no dispute with regard to the patta. But without verifying the records, the authorities have included the lands in RS.No.346 and 347 in Prohibitory list and issued a notification under section 22-A (i)(e) of Registration Act 1908 through G.O.Ms.No.196 dated 05.5.2016.