C. VENKATA JYOTHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Petition is filed, under Article 226 of the Constitution of India, seeking the following relief:

(2.) Heard Sri O.Manohar Reddy, learned senior counsel appearing on behalf of learned counsel for the petitioner, learned standing counsel for Endowments of Rayalaseema Region and learned Assistant Government Pleader appearing for respondents.

(3.) The issue involved in the present Writ Petition is pertaining to a piece of land admeasuring an extent of Ac.6.00cents in Sy.No.608/2 of Kallur Village and Mandal, Kurnool District. The said land was purchased by the petitioner by way of a registered sale deed bearing document nos.5023 to 5028/2003 on 8/12/2003. Ever since from the date of purchase, the petitioner was in possession and enjoyment of the said property.