DUBBASI MALLAIAH Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners herein, twelve in number, challenge the orders of the 1st respondent dated 13-7-1977 refusing to confirm the sale of the lands in S.Nos. 248, 249, 293 and 310 situate in Bhupalapalli village and of the land in No. 7 situate in jangaid village of Patkal Taluk, Waranga| District.

(2.) The facts giving rise to this writ petition are as follows :-One Sri. G. Venkata Mutyam Rao who was a pattadar of the lands in Bhupalapalli and jangaid villages became a defaulter in payment of Land revenue to the extent of Rs. 5,515-19 Ps. Certain extents of land in S.Nos. 248, 249, 293 and 310 of Bhupalapalli village and the land in S.No. 7 of Jangaid village belonging to him were attached under the provisions of the Andhra Pradesh Revenue Recovery Act on 24-12-1970 and were brought to sale by public auction by the Tahsildar, Parkal on 28-5-1973. Different extents of land were purchased by the petitioners herein as mentioned below : <FRM>JUDGEMENT_258_APLJ2_1979Html1.htm</FRM>

(3.) The petitioners deposited 15%of the bid amount on 28-5-1973, but failed to deposit the remaining 85% of the bid amount within 30 days as prescribed by the rules. Bidders shown at S. Nos. 1 to 7 and 9 deposited 85% of the bid amount on 28-6-1973 after a delay of two days. The bidder at S. No. 8 (Smt. Shamseerunisa Begum) failed to deposit the 85% of the bid amount. The Tahsildar, Parkal forfeited 15% of the bid amount of Smt. Shamseerunnisa Begum and put the land in S. No. 310 of Bhupalapalli village to reauction on 18-4-1974 and different extents of land in the said survey number were purchased by the following persons:- <FRM>JUDGEMENT_258_APLJ2_1979Html2.htm</FRM>