P. LAXSHMI REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners are challenging the proceedings dtd. 20/3/2021 in Rc.No.2048/2020/B passed by the Sub-Collector and Sub-Divisional Magistrate, Penukonda, Anantapuram District / 2nd respondent cancelling the entries in pattadar passbooks and title deeds standing in the names of the petitioners in respect of subject land and directing the Tahsildar, Penukonda/3rd respondent to conduct denovo enquiry by verifying the documents of both parties as per the A.P. Rights In Land And Pattadar Passbooks Act, 1971 (for short 'The Act, 1971') as illegal, arbitrary and without jurisdiction and devoid of principles of natural justice.

(2.) The petitioners' case succinctly is thus:

(3.) The 3rd respondent filed counter and opposed the writ petition contending as follows: