ALAVALA VENKKATA REDDY Vs. STATE OF A. P.

JUDGEMENT

(1.) This writ petition is filed for the following relief:

(2.) This Court has heard learned counsel for the petitioner, Sri. K.J.V.N. Pundareekakshudu, learned Government Pleader for Revenue and Sri. O. Manohar Reddy, learned senior counsel for the unofficial respondents.

(3.) Learned counsel for the petitioner took a lot of effort to argue the matter. A written note was also filed. According to the learned counsel for the petitioner, the petitioner's predecessor in title is the owner of Ac.30.45 cents of land. He alienated Ac.23.92 cents of land under various sale deeds which are mentioned at more than one place in the writ petition and that a balance of Ac.6.53 cents of land is still available and is in possession of the petitioner. The grievance of the petitioner as expressed by the learned counsel for the petitioner, basing on the record, is that he has made a request to survey the land and to fix boundaries of Ac.6.53 cents and that the same was not done. In addition, it is also submitted that the unofficial respondents have managed to get pattadar passbooks and record of rights book for the entire extent of land without taking into consideration that the sales were only for Ac.23.92 cents. The petitioner, according to the learned counsel, made representations to the respondents, but no action was taken to cancel the passbook issued to the unofficial respondents or for issuing pattadar passbooks in favour of the petitioner for Ac.6.53 cents of land (2.30 cents in Sy. No. 301/2, Ac.1.39 cents in Sy. No. 303/1 and Ac.2.84 cents in Sy. No. 297/2B).