M.MANI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri K. Rama Koteswara Rao learned counsel, appearing for the appellants, the learned Government Pleader for Revenue, appearing for respondents 1 to 5 in W.A.No.1132 of 2023 and respondents 1 to 14 in W.A.No.1172 of 2023, Sri Subba Rao Korrapati learned Counsel, appearing for respondent Nos.6 to 13 in W.A.No.1132 of 2023 and respondents 15 to 22 in W.A.No.1172 of 2023.

(2.) The appellants 5 to 10 are said to have purchased Ac.10.81 cents of land in Sy.Nos.64 and 68 to 70 of Nagari Village and Mandal from the writ petitioners 2 to 4 and the father of writ petitioner No.1, by way of a deed of sale dtd. 4/6/2012, registered as document No.1363 of 2012. Subsequently, respondents 6 to 13 are said to have approached the 2nd respondent-District Collector, through the local representative of the people, contending that certain bogus pass books have been issued in relation to the Ac.10.81 cents of land and the sale deed mentioned above had been registered on the basis of the said bogus pass books and title deeds and the same need to be revoked. The said complaint is said to have been forwarded to the 5th respondent-Tahsildar, who submitted a report to the 3rd respondent-Joint Collector, Chittoor and the said 3rd respondent endorsed the report to the 4th respondent-Revenue Divisional Officer to take up the issue as an appeal and to initiate further action.

(3.) On this basis, the 4th respondent-Revenue Divisional Officer issued a notice, dtd. 1/10/2019, to the appellants and the 1st petitioner in the Writ Petition to appear before the 4th respondent on 11/10/2019. On that date, the appellants appeared before the 4th respondent and submitted their objections. Thereafter, the 4th respondent by his proceedings bearing ROC.No.G/2920/2019 dtd. 17/10/2019, without considering the objections of the appellants, had directed that the said land be kept in the dispute Register of the Tahsildar's login. Aggrieved by the said order dtd. 17/10/2019 and initiation of the proceedings by way of the notice dtd. 1/10/2019 in proceedings ROC.No.G/2920/2019, the appellants and the 1st petitioner, in the writ petition, had approached this court by way of W.P.No.18066 of 2019 to set aside the above order as well as the proceedings initiated against the appellants and the 1st Petitioner in the writ petition.