MANTHENA PRAVEEN KUMAR Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri B. V. Narayana Rao, learned counsel appearing for Smt. J. Madhavi, learned counsel appearing for the appellant, Sri K. V. Aditya Chowdary, learned counsel appearing for the private respondents, learned Government Pleader for Revenue appearing for the official respondents and Sri S. Lakshmi Narayana Reddy, learned Amicus Curiae.

(2.) The appellant herein claims ownership and possession of two extents of land admeasuring Ac.6.75 cents and Ac.5.05 cents, aggregating to Ac.11.80 cents in Sy.No.132/1 of Kona Village, Machilipatnam Mandal, Krishna District. These lands are said to have been purchased by the appellant, by way of a deed of sale, dtd. 4/7/2007, bearing document No.3509/2007 and another deed of sale, dated18.01.2008, bearing document No.250/2008.

(3.) The appellant has approached this Court with the complaint that the Deputy Inspector of Survey, in the office of the District Collector, Machilipatnam, had pasted a notice on 9/9/2024, informing the appellant that a survey of the land would have to be conducted at the behest of the private 6th respondent, under the provisions of the A.P. Survey and Boundaries Act, 1923 (here-in-after referred to as the "1923 Act").