M VENKATA RAMANA NAIDU Vs. MANDAL REVENUE OFFICER

JUDGEMENT

(1.) This writ petition has been filed by the petitioner herein under Article 226 of the Constitution of India with a prayer to issue a writ, order or direction more particularly one in the nature of writ of Mandamus, declaring the action of the respondents in not issuing the title deed to the petitioner relating to the lands in Survey No. 656/A dry over an extent of Ac. 4-37 cents and Survey No. 659/10 dry over an extent of Ac. 1-37 cents of Vampalle Revenue Village of Madanapalle Mandal, Chittoor District, despite issuing the pattadar pass book in favour of the petitioner and inspite of repeated representations including the representation of the petitioner dt. 1-9-1996 as totally arbitrary, illegal, unjust and unconstitutional, being violative of Articles 14, 21 and 300-A of the Constitution of India.

(2.) The writ affidavit filed by the petitioner herein shows that the petitioner is an absolute owner of the property of an extent of Ac. 4-37 cents dry in Sy. No. 656/A and an extent of Ac.1-37 cents dry in Sy.No. 659/10 of Vampalle Revenue Village, Madanapalle Mandal, Chittoor District. The said property was purchased by the petitioner herein by virtue of a Registered sale deed dated 22-1-1962 and that he has become lawful owner as having been in actual possession and enjoyment of the said property and is paying cost to the Government.

(3.) It is the further case of the petitioner that after conducting due enquiry and after following the procedure, the 1st respondent herein had issued Pattadar Pass Book on 4-1-1996 bearing No.K. 330362. It is the further case of the petitioner that the petitioner is entitled to the title deed as per the provisions of the A.P. Rights in Land and Pattadar Pass Books Act, 1971 but the respondents are delaying to issue the title deed. Under these circumstances, the petitioner herein was constrained to file the present writ petition.