GANGARAJU VENKATA RAMA RAJU Vs. COMMISSIONER OF SURVEY

JUDGEMENT

(1.) Heard both the Counsel at the admission stage. Respondent No. 4 has filed the counter-affidavit. With the consent of both the Counsel, the main writ petition is being disposed of.

(2.) This writ petition is the third in sequence wherein the petitioner seeks the relief for demarcating the land claimed by him in Survey No. 1908, dry, of an extent of Ac.4-00 out of Ac.7.01 cents Survey No.i911/lA, dry, of an extent of Acs.14.80 cents out of Acs.22.93 cents situated at Kodur West, near Desettypalli village Kodur Mandal, Cuddapah District having purchased under a registered sale deed dt. 1-3-1952. The petitioner, having purchased the said lands, sought for demarcation of the lands through various representations filed earlier. This Court disposed of the Writ Petition No. 28562 of 1997 as per orders dated 18-1-1997 directing the respondents to dispose of the said representations for demarcating the boundaries between the petitioner and his neighbouring lands by a qualified Surveyor or Inspector of Survey at an early date preferably within a period of three months from the date of receipt of the order. However, in spite of the said direction and the petitioner making once again representations, and no demarcation as such having been done, the petitioner had filed a second writ petition and this Court as per orders in W.P.No, 18380 of 1997 dt.10-9-1997 disposed of the same after hearing the parties to the following effect:

(3.) The respondent No. 4 in his counteraffidavit has stated that in spite of service of notice, the petitioner did not attend and, therefore, they had to proceed with the demarcation process.