KATTELA RAMAIAH Vs. GOVERNMENT OF A.P.

JUDGEMENT

(1.) This Writ Petition is filed challenging the proceedings Nos.B/14/97, dtd. 21/1/2008 and BYB/B/14/06, dtd. 3/10/2007 issued by the respondent No.2 and sought to set aside the same on the ground that the said proceedings were issued without affording any opportunity to the petitioner.

(2.) Heard Sri Laxmaiah Kanchani, learned representing Sri V.Brahmaiah Choudhary, learned Counsel for the petitioner, learned Assistant Government Pleader for Revenue, Sri Kiran Kumar Gattu, learned Standing Counsel for respondent No.2. In spite of service of notice none appeared for the unofficial respondent No.4.

(3.) The learned Counsel for the petitioner would submit that the respondnet No.2, in the year, 1979, allotted the land admeasuring to an extent of Ac.5.00 guntas in Sy.No.190 of Tatiparti Village of Yacharam Mandal, Ranga Reddy District in favour of the father of the petitioner i.e. Kattela Ramaiah, vide Proc.No.3827 dtd. 20/3/1979. One Kattela Yellaiah S/o. Chinnaiah and Kattela Jangaiah S/o. Veeraiah were also allotted the land admeasuring to an extent of Ac.5.00 guntas each through Proc.No.3825 and 3826 dtd. 20/3/1979 in the same survey number and the name of father of the petitioner was also recorded in the revenue records and they are cultivating the same since then. While it being so, the respondent No.2 issued Proc.No.B/14/97, dtd. 21/1/2008 directing the respondent No.3/Tahsildar to amend the name of Kattela Ramaiah and incorporate the name of the unofficial respondent No.4 i.e. Kattela Ramaiah S/o K.Yellaiah. The respondent No.2 also issued Proc.No.BYB/B/14/06 dtd. 3/10/2007 directing the respondent No.3 to issue patta by incorporating the name of the unofficial respondent No.4.