GUDALA APPALARAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition under Article 226 of Constitution of India is filed, to declare the action of respondents in interfering with petitioners' peaceful possession of lands in survey Nos:362-2, 361-4 and 362-1 admeasuring Ac.2.03 cents, Ac.1.93 cents and Ac.2.08 cents in Cheemalapadu Revenue Village, Ravikamatham Mandal, Visakhapatnam District, as illegal, irregular and irrational; consequently to direct the respondents not to interfere with petitioners' possession and enjoyment over their agricultural lands without following any known procedure established by law.

(2.) The 1st petitioner is claiming to be absolute owner, possessor and enjoyer of land admeasuring Ac.2.03 cents in survey No.362-2 of Cheemalapadu Revenue Village, Ravikamatham Mandal, Visakhapatnam District and the said land was assigned by the Revenue Authorities in the year 1989, however, she lost the assignment (patta), as they used to reside in a small hut at that point of time, and the original assignment (patta) got damaged, due to climatic conditions. However, they were issued pattadar passbooks, title deeds and their names were also mutated in the revenue records.

(3.) The 2nd petitioner is claiming that she was assigned land admeasuring Ac.1.93 cents in Survey No.361-4 through her deceased husband, again she married one Reddimalla Kalyanam and after the death of said Reddimalla Kalyanam, she succeeded the property in an extent of Ac.2.08 cents in Survey No.362-1 of Cheemalapadu Revenue Village, Ravikamatham Mandal, Visakhapatnam District.