SANAPALA NARASAMMA Vs. STATE OF A P

JUDGEMENT

(1.) The subject-matter of Second Appeal Nos.346 of 2000; 642 of 2001 and W.P. No.22517 of 1999 is the same landed property. Hence, they are disposed of through a common judgment.

(2.) For the sake of convenience, the parties are referred to, as arrayed in the writ petition.

(3.) The circumstances under which the second appeals and the writ petition came to be filed may briefly be stated as under : The mother of the petitioners, viz., Kancharana Visakamma, is said to have been granted lease, over an extent of Ac.7.08 cents of land in Sy.No.42 (old), of Madhavadhara Village, Vishakapatnam Taluk and District, in or around the year 1937, by the erstwhile Zamindar of Vizianagaram Estate. She is said to have raised mango and cashew nut groves over the land. She died on 7-1-1975. The Estate was abolished under The Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 (for short "the Act").