K S LAKSHMINARASIMHACHAR Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal is from the judgment of our learned brother , Chinnappa Reddy , J. given in W.P. No. 5183 of 1970 on 22-11-1971.

(2.) The facts lie in a narrow compass and are not in dispute. The Settlement Officer, Chittoor initiated a suo motu inquiry to determine the question whether the village of Tirumalapuram in Dharmavaram Taluk , Anantapur District is an inam village in an inam estate. After a proper inquiry, the Settlement Officer by his order dated 28-1-1950 reached the conclusion that the grant was of a whole village within the meaning of Section 3 (2) (d) of the Madras Estates Land Act. He further found that it was not the melwaram alone that was granted but both the warams were granted. As a result of these findings the Settlement Officer held that the village Tirumalapuram is not an inam estate within the meaning of the Inam Abolition Act.

(3.) No appeal as against this order was filed by anybody.