LAWS(APH)-2024-12-71

JINKA CHENDRAYUDU Vs. JINKA CHENDRAYUDU

Decided On December 13, 2024
JINKA CHENDRAYUDU Appellant
V/S
Jinka Chendrayudu Respondents

JUDGEMENT

(1.) This present intra court appeal is preferred by the respondents 4 and 5, being aggrieved by the orders dtd. 21/10/2010 passed in W.P.No.1773 of 2008. In the said Orders, the learned Single Judge of erstwhile High Court of Andhra Pradesh at Hyderabad, allowed the writ petition thereby setting aside the orders of the Joint Collector, Kadapa District, while leaving it open to the respondents 1 to 3 to initiate an enquiry, after providing an opportunity of hearing to the petitioner.

(2.) For the sake of convenience, the parties involved in this litigation are hereinafter referred to as they were arrayed in the writ petition. The crux of the petitioner's case are as follows:-

(3.) The petitioner, is an Ex-Serviceman, served as an Air Craftsmen-II for a period of 15 years, from 6/5/1961 to 31/5/1976 and he retired from service on 31/5/1976. Consequent to the application filed by him as an Ex-Serviceman along with his civilian brother (who is father of the respondents 4 and 5), the revenue authorities allotted land by subdividing Sy.No.236 of Rameswaram Village, Proddutur Mandal, Kadapa District., into Sy.Nos.236/A1, 236/A2 & 236-A. For the sake of convenience, the relevant details are set-out in the below format:-