DAMA KOTILINGAM Vs. JOINT COLLECTOR PRAKASAM DIST

JUDGEMENT

(1.) By consent of the parties, the Writ Appeal itself is taken up for final hearing at the admission stage and disposed of by this judgment.

(2.) The Writ Appeal is directed against an order dated 26th June 2002 passed by a learned Single Judge of this Court in W.P.No. 11369 of 2002.

(3.) The Writ Petition was filed seeking a Writ of Mandamus declaring the action of the first respondent in not disposing of the application filed by the petitioner for grant of ryotwari patta under Section 11 (a) of the A.P. (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948, (the Act) pursuant to the orders passed by the Commissioner of Survey, Settlements and Land Records, Hyderabad dated 9-11-1990 in respect of Ac. 4.14 cents of dry land in Survey No.38 (1) of Kallur village Kuraichedu Mandal, Prakasam District and seeking to dispossess the petitioner and to assign the land to third parties as illegal, arbitrary unjust, discriminatory and violative of Articles 14,19 (1) (g) and 300-A of the Constitution of India as well as violative of the provisions of the Act and consequently direct the first respondent to dispose of the application filed by the petitioner under Section ll{a) of the Act and not to assign the land in question to third parties.