DUVVURU MOHANA REDDY 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 the petitioner in nutshell is that the petitioner inherited the schedule property from his forefathers to an extent of Ac.0.87 cents in Sy.No.148-2B and an extent of Ac.1.13 cents in Sy.No.368-8 of Mutyalapadu Village, Chillakuru Mandal. When the petitioner submitted the title deeds, the bank authorities found that there was a difference of number between the online entries and physical pass book. In online the survey numbers shows as 151-2 and where as in title deeds it was shown as 151-A. The petitioner made an application to the 3rd respondent for rectification of the mistake i.e., to change the survey number in the pass book as 151-2. The 3rd respondent conducted enquiry as per rules and conformed that the petitioner got Ac.0.76 cents in Sy.No.151-2. But the application of the petitioner bearing No. APLC012107854788 was rejected as per column meant for 'status and remarks'. Therefore, the order of rejection is now challenged in this writ petition on the ground that the administrative authorities must have passed a reasoned order, since it is an appealable order under the provisions of the Act. But no such reasoned order is passed, except the order impugned in the writ petition. Hence, the petitioner sought to set aside the impugned order and requested to issue a direction to respondent No.3.

(3.) During hearing Sri G.Kondala Rao, 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 3rd respondent, since the order passed by the 3rd respondent is appealable and requested to issue appropriate direction to the authorities.