MADDIRALLA KANCHAM REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) The facts and law raised in these writ petitions are one and the same. Hence, both these writ petitions are taken up for hearing together and are being disposed of by this common order.

(2.) The lis revolves around the land extent Ac.15.00 cents in Sy.No.684 of T.Sakibanda Village, Chinnamandyam Mandal, Kadapa District. Assignments were made in favour of the petitioners and respondents sought to cancel the said assignments on the ground that the land is Reserve Forest land and the Tahsildar granted DKT pattas in respect of the forest land contrary to the provisions of Paragraph No.18(1) of the Revenue Board Standing Order No.15.

(3.) The gravamen of the petitioners in WP.No.5418 of 2021 is that they are in peaceful possession and enjoyment of the land assigned in their favour by the 6th respondent vide DKT patta Nos.8/1419, 9/1419, 10/1419, 12/1419 dtd. 14/4/2010 whereby each petitioner was assigned land extent Ac.2.50 cents in Sy.No.684/4, 684/5, 684/6 and 684/8 of Devarandlapalli, T.Sakibanda Village, Chinnamandyam Mandal, Kadapa District. Their names were mutated in the revenue records and pattadar passbooks were also issued vide khata Nos.930, 931, 932, 933, 934 & 936. In Form 1B and adangals their names are reflected as D Form pattadars. As per RSR, the subject land in Sy.No.684 of T. Sakibanda village is classified as Gayalu and subject land is purely revenue land. It is not a reserve forest land as claimed by the forest department and respondent authorities are interfering with the peaceful possession and enjoyment of the land by the petitioners without issuing any notice and without cancelling the said pattas.