KORUKONDA SREENU Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The present writ petition has been filed challenging the proceedings in R. Dis. B2/ 15927/90, dated 22-8-1991, passed by the Joint Collector, East Godavari District at Kakinada-the 1st respondent.

(2.) Through the said proceedings, the competent authority i.e., the 1st respondent found that Sri Korukonda Nagaraju alias Abbai as belongs to 'Kapu' community but not 'Konda Kapu', which belongs to Scheduled Tribe and declared the said Nagaraju and his children as "kapus' duly cancelling their certificates issued by the Tahsildar, in which their caste was mentioned as 'Konda Kapu'.

(3.) The factual matrix of the case is that the said Nagaraju was being treated as 'Konda Kapu', which community belongs to Scheduled Tribe. While so, an enquiry had been conducted and basing on various reports from the authorities concerned, the competent authority-the 1st respondent under G.O.Ms.No.282, dated 19-2-1988, cancelled the caste certificates of the said Nagaraju and his children and declared them as 'Kapus'. The said Nagaraju and his five children have filed a separate writ petition in W.P.No.11781 of 1991, which will be dealt with separately.