K NARAYANASWAML NALDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard.

(2.) Joint Collector, Chittoor has found error in the assignment of land in favour of the appellants. Learned Single Judge, however, has recorded as follows:-

(3.) An attempt is made before us to contend that learned Single Judge has not appreciated the fact that the original assignment had become final and created in favour of the appellants vested right for the reason of the limitation upon the revisional power of the Collector (this, power is exercised by the Joint Collector) as contemplated under the Andhra Pradesh Board Standing Orders, Order 15(18) which provides, inter alia, as follows:-