MUTTALURI SIVARAMAPPA 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 proceedings, D.Dis.No.G3/2087/2016 dated 12.5.2016, rejecting the petitioner's claim for re-conveyance of land on market value in Sy.No.76-D1 an extent of Ac.6.00cents situated at Shaikshanipalli Village, Uravakonda Mandal, Ananthapuramu District is illegal, arbitrary, unreasonable, non-application of mind and besides contrary to the amended Board Standing Orders (herein after referred to as BSO for the sake of convenience) orders issued vide G.O.Ms.No.783 Revenue (LA) Department dated 09.10.1998 and consequently direct the 2nd respondent to consider afresh.

(2.) Heard both sides.

(3.) As per the averments in the affidavit, the petitioner was the owner of the property/land situated in Sy.No.76-D1 of an extent of Ac.6.00cents of Shaiksanipalli Village, Uravakonda Mandal, Ananthapuramu District and he is an illiterate and doing agriculture work.