GUDE VENKATESWARLU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Writ Petition is filed under Article 226 of Constitution of India, seeking the following relief:

(2.) The petitioner questioning the inaction of the respondents in denotifying Sy.No.823/2A to an extent of Ac 5.32 cents of P.C. Palli Village & Mandal, Prakasam District from the list of the prohibited lands under Sec. 22-A of the Registration Act, 1908 pursuant to the proceedings issued by the 3rd respondent vide proceedings D.Dis(E9)/492/2018 dtd. 30/11/2018 and to implement the orders under Sec. 10 read with Rule 7(i) & (ii) of the A.P. Dotted Lands (Updation in Re- settlement Register) Act, 2017 (for short "the Act"), for deleting the lands existed and that of failure of the respondents in updation of resettlement register as contemplated under Sec. 9 of the Act as illegal, arbitrary and discriminative and violative of Articles 14 and 21 of the Constitution of India, sec. 9, 10 and Rule 7 of the A.P. Dotted Lands (updation in RSR ) Act.

(3.) It is the contention of the petitioner that, he is the claimant in Claim No.APDL011700020311, dated 13.09.2017requesting entry of his name in RSR and other Revenue Records and for deletion from the list of Prohibited properties furnished to the Registration department under Sec. 22-A(1) of the Registration Act, 1908 in respect of Sy.No.823/2A to an extent of Ac 5.32 cents of P.C. Palli Village & Mandal, Prakasam District.