RANI SUNDARAMMANI Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) THIS appeal by the writ petitioner is directed against the order of the learned single Judge dated 07-06-2006 dismissing W.P.NO.25265 of 2000 filed questioning the action of the respondents in placing the forest areas covered by Yerrangavaripalle village and the lands in Paimash Nos.120 to 139 of Penubalakala village of Chittoor District in Prohibitory Order Book register dated 03-06-1999 and 17-05-2000 as illegal and for a consequential direction to the respondents to implement G.O.Ms.No.439, dated 13-03-1957 by incorporating the name of the petitioner in the revenue records.

(2.) THE facts have been extensively dealt with by the learned single Judge in the impugned order. THErefore, it is unnecessary to reproduce the same except those which are relevant and they may, briefly, be stated as under.

(3.) ON issuing declaration proposing to constitute the land with the boundaries specified in the schedule to the G.O. reserve forest under the A.P. Forest Act, 1967 (for short "the Act 1/1967"), one Sri A.Raja Reddy and 13 others requested the Settlement Officer to grant Ryotwari patta in their favour in an extent of Ac.27.55 cts. in Sy.No.210 and Ac.1605.70 cts. in Sy.No.211 of Peddakapalli village. The Settlement Officer, Nellore conducted an enquiry under Section 11(a) of the Act 26/1948 and granted Ryotwari patta in favour of A.Raja Reddy and 13 others for an extent Ac.381.00 out of Ac.1605.70 cts. in Sy.No.211. He further held that the rest of the land be notified as "assessed waste" according to the existing classification in the village accounts.