YEDIRESWARAPU VEERAMMA Vs. REDDIPALLI SURUDAMMA

JUDGEMENT

(1.) This writ appeal arises out of a decision rendered by our brother. Obdul Reddi, J, in Writ Petn. No. 806 of 1967 (Andh Pra). The appeal has been referred to the Full Bench by an order of the Division Bench consisting of Gopal Rao Ekbote and Ramachandra Rao, JJ., D/- 13-8-1970. The order of reference reads:

(2.) By the order of reference, the whole of the appeal has been referred to us.

(3.) Two questions arise in this appeal and they are: (1) Whether the Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act (Act No. 37 of 1956), hereinafter referred to as the "Inams Abolition Act" effect the effacement of the inam tenure on the date of the passing of the act, or merely enables the conversion of the tenure under the procedure prescribed in the Act; and (2) whether the Act repeals the Madras Hereditary Villages Officers Act, (Act No . III of 1895), hereinafter referred to as "Act III of 1895" in regard to Class IV service.