SHAIK KHADAR BABU Vs. MAREEDU VENKATA RAO

JUDGEMENT

(1.) The unsuccessful petitioner/applicant, aggrieved by the Order dtd. 30/1/2018 in LGOP No. 633 of 2012 passed by the Principal District Judge, West Godavari at Eluru, preferred the present appeal to set aside the impugned order. The said OP was filed under Sec. 7A (1), Sec. 8 and Sec. 10 of the A.P. Land Grabbing Prohibition Act, 1982.

(2.) For the sake of convenience, the parties hereinafter are referred to as they are arrayed before the trial Court.

(3.) The brief facts as set out in the O.P. are that the petitioner owns 65 sq. yards of the petition schedule property in Sy.No.577 of Eluru Municipal Corporation. The predecessor of the petitioner's grand-father Shaik Amma Saheb acquired remaining land in Sy.No.577 i.e., 171 Sq.Yards and his name was incorporated in the municipal records in 1959 as occupier and trustee of Imam Khasim Panja and using the extent of 171 Sq.Yards in Sy.No.577 for religious purposes.