JAMPANI SESHAGIRI RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India seeking the following relief:-

(2.) The petitioner is the absolute owner and possessor of agricultural land admeasuring Ac.1.69 cents in Sy.No.409-C and Ac.0.31 cents in Sy.No.409-E, total admeasuring Ac.2.00 cents of land in Rajupalem Village, Martur Mandal, Prakasam District and the same property was devolved upon him after death of his ancestors, which was acquired under a registered partition deed took place in the year 1957. The petitioner's father and brothers have divided the properties under registered a partition deed, dtd. 17/9/1957. By virtue of the said partition, the petitioner himself and his brothers viz., Veeraiah, Pedda Venkateswarlu, Chinna Venkateswarlu got 1/3rd extent in northern side Ac.7.06 cents out of Ac.14.12 cents bearing Sy.Nos.409/B and 409/D of Rajupalem Village, Martur Mandal, Prakasam District. The petitioner's family has also surrendered the excess land before Land Ceiling Authorities vide File No.CC685/ADK/75. The petitioner's land was also included in the list of prohibited property notified under Sec. 22-A of the Act. Hence, he filed an application for deletion of the subject property from the List of Prohibited Properties.

(3.) On the application of petitioner, the District Collector addressed a letter to the Tahsildar, 4th respondent herein on 9/11/2020 and 4/5/2021 directing him to send revised list of properties notified under Sec. 22-A of the Act, but the