GADDE MURALI MOHAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The writ petition is filed seeking the following relief:

(2.) The case of the petitioner, in brief, is that petitioner is in possession and enjoyment of agricultural land of an extent of Ac.12.10 cents in Rs. No.292/5 of Vempadu Agraharam. Petitioner is claiming the possession by virtue of possessory agreement of sale dtd. 10/12/2014, executed by one Maganti Satyanarayana. The total extent of land in S.No. 292/5 (old S.No. 35) is Ac.2539-00 cents. Numbers of farmers are in possession of the land. Disputes arose in between some farmers and 4th respondent Temple. Matter went upto Apex Court. A compromise order was passed. About five years back, officials of Endowment Department and Revenue Department conducted joint survey and recorded the names of persons in possession. Land is prohibited from registration. However, the executive Officer of the 4th respondent Temple is recognizing sales under unregistered agreements and collecting rents from them as per the judgement of Supreme Court in Civil Appeal No. 2541/1972.

(3.) One Late Chalasani Kali Mardhana Rao, Chalasani Ramadevi and others purchased lands from one Potluri Ramaswamy under unregistered possessory agreements of sale. The Executive Officer of the respondent No.4-Temple is collecting land rents from the said persons, recognising their possession. Petitioner has been requesting respondent No.4 to collect the land rent from him and made representation on 15/4/2023. Since the said representation was not considered, the above writ petition is filed.