VUNDAVALLI VEERA RAGHAVAMMA Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) This Writ Petition is filed for a Mandamus to set aside endorsement in Rc.C.No.4265/2013, dated 31.12.2013, of respondent No.3, whereby he has declined to grant permission to the petitioners for conversion of the agricultural land, admeasuring Acs.8.80 cents, in Survey Nos.370 and 386 of Jammalapalem Village, Jaladanki Mandal, East Godavari District (for short 'the subject land') for non- agricultural purpose.

(2.) I have heard Sri T.C.Krishnan, the learned counsel for the petitioners and the learned Assistant Government Pleader for Revenue (Andhra Area).

(3.) A perusal of the impugned endorsement shows that the only ground on which respondent No.3 has refused the petitioners' application for conversion was that the Re-Survey and Re-settlement Register (RSR) contains dot marks. The petitioners have filed copies of the sale deeds, dated 02.10.1915, 16.08.1969, 29.06.1969 and 22.06.2006 pertaining to the subject land. Apart from the same, the petitioners have filed copies of the pattadar passbooks and title deeds issued in their favour by the competent authority. These documents would clinchingly establish that the subject land is treated as private land for times innumerable.