MURAMALLA PADMAVATHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader for Revenue appearing for respondents.

(2.) In this Writ Petition, the petitioner is aggrieved by the action of respondents for not conducting survey in demarcating the petitioners land and in not considering the petitioners representations dt.04 -02 -2013, 10 -12 -2015 and 14 -12 -2015.

(3.) Learned counsel for the petitioner as well as the learned Government Pleader for Revenue have placed before me order dt.14 -06 -2013 in W.A.No.110 of 2013 wherein a Division Bench of this Court, after referring to the Government Circular Rc.No.N2/1741/2010 dt.18 -05 -2010, prescribing guidelines, based on Board Standing Order No.34 -A paragraph 20 and proceeding in D.O.Rc.No.N1/4296/2012 dt.22 -08 -2012 of the Commissioner, Survey, Settlements & Land Records, Andhra Pradesh, Hyderabad in regard to the demarcation of survey numbers, opined that there is no bar for revenue officials to conduct survey of lands at request of private parties subject to their furnishing relevant documents. It specifically held that the Circular referred to above issued by the Government permits revenue officials to conduct survey on applications of the private parties.