TONANGI NANDODU Vs. STATE OF AIKIHRA PRADESH

JUDGEMENT

(1.) WP No.11174 of 2022 is filed under Article 226 of the Constitution of India for the following relief:

(2.) Since the facts in both the writ petitions are similar and identical, therefore WP No.11174 of 2022 is taken as lead case, and the facts therein hereinafter will be referred to for convenience.

(3.) Brief facts of the case are that, after Abolition of S.M. Puram Zamindari Estate as per Inams Abolition Act, the lands covered by T.D.Nos.647 admeasuring Ac.150-39 cts. (Ac.117- 50 cents un-assessed Hill and Forest as per Inam 'B' Register, T.D. 218 covering Ac.1-74 cts. and T.D.No.219 admeasuring Ac.6-76 cents of Narayanapuyram Village in erstwhile Chepurupalli Taluk and in Etcherla Mandal was notified as Inam lands in an Inam Village not held by any institution as per Srikakulam District Gazette published on 5/5/1972 and hence the provisions of Sec. 56 of Inams Abolition Act (for short "the Act") are applicable to these lands. It is stated that the ancestors of Writ Petitioners are tenants in occupation of the lands of Narayanapuyram Village in erstwhile Chepurupalli Taluk and at present in Etcherla Mandal though held by 4th Respondent in occupation of tenants as on the commencement of the Inams Abolition Act, but negatived the claim of the ancestors of writ petitioners to grant Ryotwari Patta to them falsely claimed that they failed to file any application for grant of the Patta before Revenue Court.