LAWS(APH)-2024-11-38

INDUKURI TRIMURTHI RAJU Vs. STATE OF A.P.

Decided On November 19, 2024
Indukuri Trimurthi Raju Appellant
V/S
STATE OF A.P. Respondents

JUDGEMENT

(1.) The Writ Petition is filed challenging the proceedings of the 4th respondent issued under Sec. 7 of Andhra Pradesh Land Encroachment Act, 1905, (hereafter referred to as "the Act").

(2.) The petitioner contends that the subject lands were purchased by him through a registered sale deed dtd. 19/8/1960, from one Sri Govindacharyulu, and mutation of their names was also effected in revenue records. Vide notice issued under Sec. 7 of the Act, the petitioners were asked to submit their explanation as to why they should not be evicted from the subject lands as they were occupying the government lands. The petitioners have submitted their explanation vide reply dtd. 14/1/2020, stating that their predecessors' in title was a freedom fighter, in recognition of the same a patta was granted in his favour in the year 1952, and that the petitioners have purchased the said land in the year 1960, from him for valuable consideration. It is further contended that the land was purchased much prior to the coming into force of the Act 9 of 1977.

(3.) Heard Sri T.V. Jaggi Reddy, learned counsel for the petitioners and learned Government Pleader for Revenue, appearing for the respondents.