P BAPO ROW Vs. CHIEF COMMISSIONER OF APPEALS

JUDGEMENT

(1.) BOTH the writ petitions are filed by the same individual. The respondents are common. Though the subject-matter is one and the same, separate writ petitions had to be filed on technical grounds. Hence, they are disposed of through the common judgment.

(2.) THE writ petitions were filed feeling aggrieved by two separate, but similar orders dated 31-10-2006 and 29-11-2006, passed by the Chief Commissioner of Appeals, 1st respondent herein, confirming the orders dated 19-08-2006 and 20-07-2005, passed by respondents 2 and 3, respectively. During the pendency of the writ petitions, the special Deputy Tahsildar (Inams), the 4th respondent herein, passed an order dated 18-12-2006, implementing the orders passed by his superiors. The prayers in the writ petitions were amended to bring the said proceedings, within the purview of the writ petitions.

(3.) THE matter arises under the Andhra pradesh (Andhra Area) Inams (Abolition and conversion into Ryotwari) Act, 1956 (for short 'the Act' ). An Extent of Ac. 3. 56 cents of land in Sy. No. 24/1, corresponding to r. S. N0. 24/2a in T. D. No. 1208 of gopalapatnam Village, Visakhapatnam Rural mandal, was notified as inam land. It was purchased by Paripudi Venkata Rao, grandfather of the petitioner herein. The 4th respondent granted ryotwari patta under the act, in favour of Venkat Rao, vide proceedings dated 04-02-1961, in respect of the said land.