MAKINA SURYA NARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

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

(2.) The case of the petitioner is that his father by name Makena Satyam Pathrudu and paternal aunt Pilla Koteswaramma were the pattadars of the subject land and their names have been recorded in the SFA Register, but taking advantage of the petitioners absence from the village for a considerable period, the respondents deleted the names of the pattadars and recorded the names of the respondents as pattadars. The petitioner made a request through online on 21.01.2021 to the 4th respondent-Tahsildar to issue pattadar passbook and title deed by recording his name as pattadar of the subject land. However, the Tahsildar rejected the petitioner's request through Online without issuing any notice. As per the advice of the 4th respondent-Tahsildar, the petitioner once again applied through Online on 03.02.2021, but the same was also rejected by the 4th respondent- Tahsildar once again dated 23.03.2021. Thereafter, the petitioner made a detailed representation dated 24.04.2021 to the 4th respondent by enclosing the Xerox copies of extracts from the Settlement fair Adangal in respect of the above lands showing his father and his sister PIlla Lakshminarasamma as pattadars. But the 4th respondent has not taken any action till date. Hence, the present writ petition requested to issue a direction to the 4th respondent.

(3.) During hearing Sri Jithender Rao Veeramalla, learned counsel for the petitioner reiterated the contentions urged in the petition, whereas learned Assistant Government Pleader for Revenue submitted that reasoned order is required to be passed by the 4th respondent, since the order passed by the 4th respondent is appealable and requested to issue appropriate direction to the authorities.