BAIMUTHAKA YASHODA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners seek a Writ of Mandamus directing the respondents to forbear from enforcing the impugned proceeding Rc.B. /2019 dated 11.10.2019 of Tahsildar/3rd respondent in respect of the land to an extent of Ac.0.11 cents in Sy.Nos.308-3, 308-4, 308-5 and 308-6 of Vallampatla Village, A. Konduru Mandal, Krishna District, by holding the said proceedings as illegal without jurisdiction and consequently to set aside the same.

(2.) The petitioner's case succinctly is thus. The petitioner is the owner and possessor of the land mentioned supra, having purchased the same from Muttamala Venkaiah, Muttamala Varahalu and Muttamala Venkateswarlu under a registered sale deed bearing document No.2712 of 2000 dated 28.09.2000. In recognition of the possession and enjoyment of the petitioner, the 3rd respondent issued Pattadar Pass Book and Adangal to the petitioner. The subject land is not an assigned land and it is also not entered in the prohibitory register.

(3.) The 3rd respondent filed counter inter alia contending thus. An extent of Acs.3.00 cents of land covered by R.S.No.308/3 of Vallampatla Village of A. Konduru Mandal is classified in the Fair Adangal as Anadheenam Punja (Assessed Waste Dry). The land has been sub-divided into R.S.Nos.308/3, 4,5, 6, 7 and 8 and assigned in favour of the following individuals as per the changes incorporated in the Fair Adangal on 03.12.1971.