BODDU NAGESWARAMMA W/O. NAGENDRUDU, HINDU, AGED ABOUT 59 YRS, R/O. CHORAMPUDI VILLAGE, BANTUMILLI MANDAL, KRISHNA DISTRICT & OTHERS Vs. MANDAL REVENUE OFFICER, BANTUMILLI MANDAL, KRISHNA DISTRICT & OTHERS

JUDGEMENT

(1.) The litigation has chequered history. The avowed object of State to provide land to landless poor so that they can cultivate the land, stand on their own and eke out a living is ploughed by long drawn litigation by rival claimants and insincere State machinery. The litigation dates back to 1975 and has so far completed four decades. At least one generation has lost the opportunity to become self sufficient and eke out a living. For many land less poor it is still a mirage. To a great extent State machinery has contributed to all the evils noticed in the judgment.

(2.) In all these writ petitions the subject matter relates to assignment of land in R.S.No.429 of Chorampudi Village to landless poor. There are rival claims for such assignment. Ramuri Guruvulu are on one side and Basvani Bogeswara Rao are on the other side. Basvani Bogeswara Rao is the petitioner in W.P.No.25531 of 2003 and Ramuri Guruvulu are petitioners in W.P.No.20818 of 2002. Splinter groups of Ramuri Guruvulu are petitioners in W.P.No.6304 of 2003 and W.P No. 21236 of 2001. Having regard to the nature of controversy involved in these writ petitions, they are disposed of by this Common order.

(3.) Heard learned counsel for the petitioners and respondents respectively and learned Assistant Government Pleader for Revenue (Assignment), State of Andhra Pradesh.