GOVERNMENT OF A P 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 A.P. 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.) The petitioners in WP No.8346 of 2000, which is tagged on with the writ appeals, claims to be purchasers of the subject land from one P.Gopal Reddy and others on 10-9-1985. According to them, possession of the land was delivered and they are in possession of the land. THEy filed the writ petition seeking direction to the respondents i.e. the District Collector, Chittoor and MRO, Tirupathi (Urban) to treat the subject land as patta land and not to interfere with their possession over the subject land. Since the subject matter in the writ appeals and the writ petition is same and interconnected, they are heard and being disposed of by common judgment.