TUMMALA ANNAYYA CHOUDHAR Vs. DISTRICT COLLECTOR, NELLORE

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India, questioning the proceedings D.Dis.NO.4842/06 dtd. 22/2/2007 issued by the second respondent under Sec. 9 of the Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 (for short 'the Act'), deleting the entries in the pattadar pass book and title deed and further, directing the fourth respondent to take possession of the land of this petitioner as illegal, arbitrary and without jurisdiction.

(2.) The facts of the case as pleaded in the writ petition are that, the petitioner purchased land admeasuring an extent of Ac.12-73 cents under various registered sale deeds in Nekunampeta, Kondapuram Mandal, Nellore District and he has been in possession of the property. The third respondent issued pattadar passbook and title deed in favour of the petitioner. At the time of purchase of the property, the petitioner verified the records and after fully satisfied about the authenticity of the title of the vendor and entries reflected in the revenue records, he purchased the same.

(3.) After lapse of more than eight years, on a complaint made by one Dama Chanchaiah, the third respondent/Revenue Divisional Officer sent a report vide RCF 1339/2005 dtd. 8/8/2006 stating that the lands which the petitioner has purchased is Government Lands and the pattadar passbooks and title deeds were issued in favour of the petitioner without following procedure, as the petitioner played fraud deliberately.