K M KAMALLULA BASHA Vs. DISTRICT COLLECTOR CHITTOR

JUDGEMENT

(1.) SAME questions of fact and law arises for consideration in these two Writ Petitions. Hence, both the writ petitions are taken up together for disposal.

(2.) AN extent of Acs. 6. 19 cents situated in Survey No. 1968/2 of Doddipalli village, Piler Mandal, Chittoor District, was assigned way back in the year 1934 in favour of Shaik Davood Saheb. Similarly, an extent of Acs. 9. 44 cents situated in survey No. 1966/1 of the same village was assigned in favour of Attar Abdul Khadar @ Khadu Saheb. Both the pieces of land changed hands on account of subsequent sales in favour of various individuals. The petitioners in W. P. No. 27249 of 2007 and w. P. No. 28393 of 2007 are at present said to be in possession and enjoyment of the lands in Survey Nos. 1968/2 and 1966/1 respectively.

(3.) THE petitioners approached the Sub-Registrar, Piler Mandal, Chittoor District-the fourth respondent herein, to ascertain stamp duty for effecting sale of the lands in their respective possession and enjoyment. However, the fourth respondent is said to have informed the petitioners that according to the information available to them, lands belong to the Government and unless they obtain No Objection Certificate from the revenue Authorities, registration of the documents could not be possible. It is in this context, the petitioners approached the tahsildar, Piler.