GOVERNMENT OF ANDHRA PRADESH Vs. P GOPALA REDDY,

JUDGEMENT

(1.) THE subject matter of dispute in these three writ appeals and writ petition relates to the land situate in an extent of Ac.23 -83 cents in Sy. No. 46 of Akkarampalle Village, Chandragiri Taluk, locally called as 'Poolavanigunta Cheruvu', for short, 'the subject land'.

(2.) WA No. 1802 of 2005 is filed by the Government of AP represented by the Principal Secretary, Revenue (JA) Department, Hyderabad, and two other officers questioning the order dated 8 -8 -2005 passed in WP No. 22656 of 2002. WA No. 1817 of 2005 is filed by the Mandal Revenue Officer, Tirupati (Urban) Mandal, Tirupati, questioning the order dated 8 -8 -2005 passed in WP No. 22868 of 2002.

(3.) WA No. 731 of 2006 is filed by the 3rd party Appellant, who is not a party in the writ petition, with the leave of the Court, questioning the order dated 8 -8 -2005 passed in WP No. 22868 of 2002. The Appellant in this writ appeal claims that the subject land is an inam land and in the year 1883 there was an enquiry by the Inam Commissioner and after enquiry a title deed, being deed No. 2946 has been granted in the names of the then inamdars Aparokham Nayayana Char and two others and the subject land has been in continuous and uninterrupted possession of the family of the said inamdars from generations to generations and at present the Appellant -Aparoksham Satyanarayana Char is in physical possession and enjoyment of the subject land through his tenants.