LAWS(APH)-2021-11-63

B.SRIDEVI Vs. STATE OF ANDHRA PRADESH

Decided On November 09, 2021
B.Sridevi Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) All these petitions are filed claiming same relief by different petitioners having land in different survey numbers, but the issue involved in these petitions is one and the same. Therefore, I find that it is expedient to decide all the petitions by common order treating Writ Petition No.5464 of 2019 as leading petition.

(2.) The case of the petitioner, in brief, is that one A.Subba Ramaiah, S/o Jaya Ramaiah, was a freedom fighter. On 10/4/1992 P.Venu Gopal, Secretary, Chittoor District Freedom Fighters Association, made an application to the then Mandal Revenue Officer, Tirupathi Revenue Mandal (Urban), Tirupathi, with a request to allot house sites to all Freedom Fighters numbering 32 persons including the vendor of the petitioner A.Subba Ramaiah. All 32 Freedom Fighters were given plots at Konka Chennaiah Gunta, Puthur Village and the vendor of the petitioner Sri A. Subba Ramaiah was allotted Plot No.28 in Sy.No.173/3 to an extent of Ac0- 04 cents (25 X 80) vide patta bearing THS No. 595/1992 dtd. 25/5/1992. The petitioner purchased the above said land from his vendor Sri A.Subba Ramaiah on 29/1/2004, he sold the said land to the petitioner because of his old age ailments and for his livelihood.

(3.) The petitioner specifically raised the following grounds in the writ petition.