P SURESH Vs. A P STATE

JUDGEMENT

(1.) STRANGE are the ways, in which the authorities of the Revenue Department would defeat the rights of the citizens. To trample upon the rights, they would go to any extent. If any instance is needed, this writ petition provides for one.

(2.) ONE Sri Mamillapalli Subbaiah and Mallkka were the owners of Ac. 5. 03 cents of land in Survey No. 602 of Proddutur Village in the year 1932. Transactions in relation to that land took place in the years 1935, 1939, 1944, 1945 and 1963 through different sale deeds. The petitioners purchased about Ac. 1. 13 cents of land from different persons or agencies through sale deeds dated 14. 03. 2006, 18. 04. 2006 and 03. 03. 2008. They intended to sell the land to others. For this purpose, they approached the Office of Joint Sub-Registrar-I, Proddutur, 3rd respondent herein either for collecting necessary information or for presentation of documents. They were however informed that the Tahsildar, praddutur, 2nd respondent herein addressed a letter dated 09. 09. 2008 to the district Collector, 1st respondent herein stating that as per the revenue records, the land in Survey No. 602 belongs to Government and on that basis, 3rd respondent refused either to furnish information or to accept the documents. The petitioners feel aggrieved by the action of the respondents.

(3.) ON behalf of the respondents, a counter affidavit is filed. It is admitted that from the year 1932 on wards, several transactions have taken place and land is recorded as patta. The possession of the private individuals over the land is also admitted. However, by making mention to an R. S. R. of the year 1909, it is sought to be pleaded that the land belongs to Government.