CHEPURI VENKATESWARLU Vs. JOINT COLLECTOR ONGOLE PRAKASAM

JUDGEMENT

(1.) ORDER dated 15. 11. 2005 of respondent No. 1, being one among many, passed over years concerning a small extent of Ac. 1. 70 cents, is the subject-matter of challenge in this writ petition.

(2.) THE journey of litigation through two successive generations is replete with multitudinous events, which are confined in a brief chronology hereunder:

(3.) THE petitioner's father Sri Ch. Peda mallaiah (for short, 'mallaiah') applied to the then Tahsildar for assignment of the abovementioned extent of land in Sy. No. 238/ 1b of J. P. Cheruvu, Racherla Mandal, prakasam District, obviously not knowing that the said land is not worth the time, money and efforts that are required to be spent in future. As his ill-luck would have it, one Smt. Pagadala Venkatarangamma also made a competing claim over the same land. As the Tahsildar preferred smt. Venkatarangamma to Mallaiah for granting assignment vide his proceedings dated 19. 11. 1971, Mallaiah filed appeal before respondent No. 1. After calling for a report and considering the same, respondent no. 2 allowed the appeal by order dated 29. 5. 1974, wherein he held that Smt. Pagadala Venkatarangamma was not eligible for assignment and remanded the case to the Tahsildar for considering the claim of Mallaiah. Two successive revision petitions filed before the District Revenue officer and the Board of Revenue and revision petition filed before the Government of Andhra Pradesh were dismissed by orders dated 22. 9. 1973, 3. 9. 1976 and 18. 9. 1976 respectively.