KAKKERA PEDA AUDEYYA Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This appeal is filed against the order of our learned brother Chinnappa Reddy, J., dismissing Writ Petition No. 310 of 1967.

(2.) The writ Petition is filed under Article 226 of the Constitution of India to quash an order of the Revenue Divisional Officer, Narasaraopet dismissing an application filed by the petitioners to excuse the delay in filing an appeal before him under the provisions of the Andhra Inams Abolition Act, hereinafter referred to as "the Act", and in the alternative to quash the patta issued by the Inams Tahsildar on 24-8-1966.

(3.) The dispute is as regards certain service Inam lands bearing S. No. 52 about Ac. 5-77 cents in extent, T. D. No. 1114, situate in the village Pasumarru. An enquiry under Section 3 (1) of the Andhra Inams Abolition Act, 1956 was conducted, as a result of which it was held that the Inam lands belong to individuals situated in a ryotwari village The decision under Section 3 was duly published on 30-10-1961.