KAVALI SEKHAR 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 case of petitioner in nutshell is that the land in Sy. Nos. 135 and 136 of Cherlopalli Village, C.K. Dinne Mandal, YSR Kadapa District was originally Government land, on 26/9/1936, the land in an extent of Acs. 4.99 cents was assigned to one SettipalliSubbamma vide proceedings DA Dis. No. 1598-1346. Likewise, an extent of Acs. 5.20 cents in Sy. Nos. 135 and 136 was assigned on 21/2/1939 to one C. Konda Reddy vide DA Dis. No. 1698-1348, dtd. 21/2/1939. The said assignees continued in possession and after their demise, their legal heirs continued in possession.

(3.) On 29/3/1971, legal heirs of the above said assignees sold the subject lands under registered sale deeds vide Document Nos. 980 of 1971 and 983 of 1971. Thereafter, the lands were changed from so many persons vide Registered Document Nos. 1783 of 1973, 2976 of 2004, 9174 of 2005 and 286 of 2007. Finally, on 11/6/2013, the petitioner alongwith one G. Chandra Sekhar Reddy jointly purchased Acs. 3.80 cents under a registered sale deed vide Document No. 3722 of 2013, came into possession and continued in possession of the property. According to RSR, the subject lands were classified as dotted lands'.