GANGAVARAM GNANESWARAMMA Vs. STATE OF A.P.

JUDGEMENT

(1.) Petitioners, 57 in number filed the above writ petition under Article 226 of the Constitution of India seeking the following relief:

(2.) a) Petitioner No.2 deposed the affidavit on his behalf as well as on behalf of other petitioners. It was contended, interalia, that petitioners cultivated different extents of agricultural lands in survey Nos.192, 209 and 224 of Ponnam Palli Village, Mylavaram Mandal, Y.S.R. Kadapa District. The particulars of the extents of land over which petitioners are claiming possession are as follows:

(3.) a) Counter affidavit, deposed by respondent No.4, was filed on behalf of respondent Nos.1, 3 and 4. It was contended interalia, that as per RSR, land of an extent of Ac.50-85 cents and Ac.78-40 cents in survey Nos.192 and 209 respectively are classified as Raallagutta and an extent of Ac.340.04 cents of land in survey No.224 is classified as 'Hill Poramboke'. The lands are covered by big boulders and small hillocks, and they are totally unfit for cultivation. There are no traces of cultivation.