DASARI GNANA PRAKASAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The prayer of the Writ Petitioner reads as follows:-

(2.) The grievance of the petitioner herein is that the respondent authorities have deleted the name of the petitioner in Adangal/Pahani in the Pattadar column and entered the name of the deceased mother of the petitioner's vendor in respect of the land in Sy.No.215 admeasuring Ac.7.68 cents situated in 75-Talluru Village and the land in Sy.No.48/1B admeasuring Ac.5.74 cents situated at Balusupadu village, Pedakurapadu Mandals without issuing any notice and without following due procedure as contemplated under the law and consequently prayed to direct the respondents herein to incorporate the name of the petitioner in Adangal/Pahani.

(3.) Learned counsel for the respondents filed counter and would content that Smt. Saripudi Alivelamma wife of Venkaiah who possessed an extent of land Ac.70.00 cents in Parasa, Balusupadu and Kambhampadu villages of the same mandal, as she has no issues as such executed a registered will in the name of one Smt. Sai Kumari, who is the vendor of the petitioner herein and in pursuance of orders in RC.No.1661/2009/SDT, dtd. 16/4/2012 issued by the L.R.T and R.D.O., Guntur, legal heir of the declarant have to surrender the excess land equal to 1.1431 S.H., for which a notice in From- VI dtd. 16/2/2015 was issued to Smt. Sarapudi Sai Kumari (legal heir and adopted daughter to Smt. Sarapudi Alivelamma). But, she died on 16/3/2015, even before serving the said notice. Hence the Land Reforms Tribunal, Guntur, issued Form-VI notice to Sri Kolanati Srinivasa Rao, husband and legal representatives of the deceased Smt. Sarapudi Sai Kumari dtd. 14/8/2015. But the said Sri Srinivasa Rao also did not surrender the land.