ANCHULA VENKAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India, claiming the following relief:

(2.) The brief facts of the case are that, the petitioners are residents of Anchulavaripally Village, Rajupalem Mandal, Guntur District, eking their livelihood by doing agricultural works and raising crops. The petitioners father and grandfathers were also in possession of the land in Sy.Nos.342/1, 2,3 since long time.

(3.) The first petitioner is in possession and enjoyment of land of an extent of Ac.1-98 cents. The fourth respondent - Tahsildar issued Pattadar passbook and title deed in favour of the first petitioner vide Patta No.1504 to an extent of Ac.1-98 cents by mentioning survey numbers as Sy.Nos.280/22 and 280/23 of Nemalipuri Village, Rajupalem Mandal, Guntur District. As the first petitioner's forefathers were put in possession in the land in Sy.No.342/1,2,3, the first petitioner submitted representations dtd. 15/12/2014 and 20/4/2015 to the fourth respondent for rectification of the survey number i.e to mention Sy.Nos.342/1,2,3 instead of Sy.Nos.282/22 and 280/23.