LINGAMDINNE CHANDRASEKHAR REDDY Vs. JOINT COLLECTOR

JUDGEMENT

(1.) THE petitioners feel aggrieved by an order, dated 13. 3. 2006, passed by the Joint Collector, Kadapa, the 1st respondent herein, in exercise of power under Section 9 of the A. P. Rights in land and Pattadar Pass Books Act, 1971 (for short 'the ROR Act' ).

(2.) THE facts, that gave rise to fee passing of impugned order, are as under:

(3.) THERE is a dispute as to the ownership of rights in Survey Nos. 336 (Ac. 0. 56 cents) and 480 (Acs. 14. 35 cents)of Sivapuram Village, Mydukur Mandal, kadapa District. The petitioners assert that the land was owned by their ancestors and it has accrued to them by succession. Sri Anjaneyaswamy Temple, Sivapuram, also laid claim, vis-a-vis the land. The 7th respondent, one of the devotees, pleaded that the land was endowed to the Temple.