Andhra Pradesh High Court - Amravati
Yelika Srinivasulu vs The State Of Andhra Pradesh, on 6 July, 2021
*IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
***
W.P.No.19149 of 2020
Between:
# 1. Yelika Srinivasulu, S/o.Y.Brahmaiah,
Aged about 58 years, Agriculture,
R/o.Indupuru, Allur Mandal, Nellore,
SPSR Nellore District.
2. Thirumuru Peda Ramanaiah, S/o.T.Gunaiah,
Aged about 74 years, Agriculture,
R/o.Purini Village, Allur Mandal, Nellore,
SPSR Nellore District.
3. Gandavarapu Subbarayudu,
S/o.late G.Venkaiah,
Aged about 64 years, Agriculture,
R/o.Pallipalem, Indupur, Allur Mandal,
Nellore, SPSR Nellore District.
4. Natakarani Pandu Rangaiah, S/o.N.Chinnaiah,
Aged about 70 years, Agriculture,
R/o.Ramalayam Street, Indupur,
Allur Mandal, Nellore, SPSR Nellore District.
5. Shaik Khadar Hussen, S/o.Shaik Basha,
Aged about 46 years, Agriculture,
R/o.Palipalem, Indupur, Allur Mandal,
Nellore, SPSR Nellore District.
6. Shaik Gousu Basha, S/o.late Gudu Saheb,
Aged about 63 years, Agriculture,
R/o.Palipalem, Indupur, Allur Mandal,
Nellore, SPSR Nellore District.
7. Shaik Ramthulla, S/o.Shaik Khalesha,
Aged about 61 years, Agriculture,
R/o.Palipalem, Indupur, Allur Mandal,
Nellore, SPSR Nellore District.
8. Shaik Badulla, S/o.Shaik Rahunth Saheb,
Aged about 63 years, Agriculture,
R/o.Palipalem, Indupur, Allur Mandal,
Nellore, SPSR Nellore District.
9. Shaik Khadar Hussain,
S/o.Shaik Nanni Saheb,
Aged about 73 years, Agriculture,
R/o.Palipalem, Indupur, Allur Mandal,
Nellore, SPSR Nellore District.
2 RRR,J
W.P.No.19149 of 2020
10. Shaik Khalesha, S/o.Shaik Barre Saheb,
Aged about 60 years, Agriculture,
R/o.Palipalem, Indupur, Allur Mandal,
Nellore, SPSR Nellore District.
11. Shaik Munthaj Begum, W/o.Khajameeya,
Aged about 68 years, Agriculture,
R/o.Palipalem, Indupur, Allur Mandal,
Nellore, SPSR Nellore District.
12. Shaik Mahaboob Basha,
S/o.Shaik Basha Saheb,
Aged about 73 years, Agriculture,
R/o.Palipalem, Indupur, Allur Mandal,
Nellore, SPSR Nellore District.
... PETITONERS
AND
$ 1. The State of Andhra Pradesh,
Rep. by its Principal Secretary,
Endowments Department,
Secretariat Buildings, Velagapudi,
Amaravathi, Guntur District.
2. The Assistant Commissioner,
Endowment Department,
SPSR Nellore District.
3. Sri Rebala Kodanda Rami Reddy Charities,
Rep. by its Executive Officer,
North Mopur Village, Allur Mandal,
SPSR Nellore District.
... RESPONDENTS
Date of Judgment pronounced on : 06.07.2021
HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
1. Whether Reporters of Local newspapers : Yes/No
may be allowed to see the Judgments ?
2. Whether the copies of judgment may be : Yes/No
marked to Law Reporters/Journals:
3. Whether the Lordship wishes to see the : Yes/No
fair copy of the Judgment ?
3 RRR,J
W.P.No.19149 of 2020
*IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
***
% Dated: 06.07.2021
+W.P.No.19149 of 2020
Between:
# 1. Yelika Srinivasulu, S/o.Y.Brahmaiah,
Aged about 58 years, Agriculture,
R/o.Indupuru, Allur Mandal, Nellore,
SPSR Nellore District.
2. Thirumuru Peda Ramanaiah, S/o.T.Gunaiah,
Aged about 74 years, Agriculture,
R/o.Purini Village, Allur Mandal, Nellore,
SPSR Nellore District.
3. Gandavarapu Subbarayudu,
S/o.late G.Venkaiah,
Aged about 64 years, Agriculture,
R/o.Pallipalem, Indupur, Allur Mandal,
Nellore, SPSR Nellore District.
4. Natakarani Pandu Rangaiah, S/o.N.Chinnaiah,
Aged about 70 years, Agriculture,
R/o.Ramalayam Street, Indupur,
Allur Mandal, Nellore, SPSR Nellore District.
5. Shaik Khadar Hussen, S/o.Shaik Basha,
Aged about 46 years, Agriculture,
R/o.Palipalem, Indupur, Allur Mandal,
Nellore, SPSR Nellore District.
6. Shaik Gousu Basha, S/o.late Gudu Saheb,
Aged about 63 years, Agriculture,
R/o.Palipalem, Indupur, Allur Mandal,
Nellore, SPSR Nellore District.
7. Shaik Ramthulla, S/o.Shaik Khalesha,
Aged about 61 years, Agriculture,
R/o.Palipalem, Indupur, Allur Mandal,
Nellore, SPSR Nellore District.
8. Shaik Badulla, S/o.Shaik Rahunth Saheb,
Aged about 63 years, Agriculture,
R/o.Palipalem, Indupur, Allur Mandal,
Nellore, SPSR Nellore District.
9. Shaik Khadar Hussain,
S/o.Shaik Nanni Saheb,
Aged about 73 years, Agriculture,
R/o.Palipalem, Indupur, Allur Mandal,
Nellore, SPSR Nellore District.
4 RRR,J
W.P.No.19149 of 2020
10. Shaik Khalesha, S/o.Shaik Barre Saheb,
Aged about 60 years, Agriculture,
R/o.Palipalem, Indupur, Allur Mandal,
Nellore, SPSR Nellore District.
11. Shaik Munthaj Begum, W/o.Khajameeya,
Aged about 68 years, Agriculture,
R/o.Palipalem, Indupur, Allur Mandal,
Nellore, SPSR Nellore District.
12. Shaik Mahaboob Basha,
S/o.Shaik Basha Saheb,
Aged about 73 years, Agriculture,
R/o.Palipalem, Indupur, Allur Mandal,
Nellore, SPSR Nellore District.
... PETITONERS
AND
$ 1. The State of Andhra Pradesh,
Rep. by its Principal Secretary,
Endowments Department,
Secretariat Buildings, Velagapudi,
Amaravathi, Guntur District.
2. The Assistant Commissioner,
Endowment Department,
SPSR Nellore District.
3. Sri Rebala Kodanda Rami Reddy Charities,
Rep. by its Executive Officer,
North Mopur Village, Allur Mandal,
SPSR Nellore District.
... RESPONDENTS
! Counsel for petitioners : Mr. Somisetty Ganesh Babu
^Counsel for Respondents 1 & 2 : Government Pleader for
Endowments
^Counsel for Respondent No.3 : Standing Counsel for Endowments
<GIST :
>HEAD NOTE:
? Cases referred:
5 RRR,J
W.P.No.19149 of 2020
HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
WRIT PETITION No.19149 of 2020
ORDER:
The petitioners herein are the tenants of the 3rd
respondent-Charitable Institution, who are all holding lands
below Ac.2.50 cents of wet land or Ac.5.00 cents of dry land and
had been recognized as landless poor persons, under Section 82
of the Andhra Pradesh Charitable and Hindu Religious
Institutions & Endowments Act, 1987 (for short 'the Act'), by
way of proceedings of the 2nd respondent bearing
D.Dis.No.A3/1541/2004, dated 12.05.2004. The petitioners
were being given all the benefits of the status of the landless
poor persons and had continued as lessees of the 3rd respondent
till now.
2. The 3rd respondent on 12.10.2020 issued an auction
notice proposing to hold an auction on 22.10.2020, in respect of
the lease hold rights of the lands which were being cultivated by
the petitioners as lessees of the 3rd respondent. Thereupon, the
petitioners had approached the 3rd respondent and placed the
proceedings of the 2nd respondent, dated 12.05.2004 before the
3rd respondent in support of their claim, that they are the
landless poor persons and would be entitled to continue as
lessees of the 3rd respondent. However, the 3rd respondent
sought to continue the auction. Aggrieved by the same, the
petitioners approached this Court by way of this writ petition.
6 RRR,J
W.P.No.19149 of 2020
3. This Court on 20.10.2020 had granted interim stay
of all further proceedings in the auction for a period of six (6)
weeks and the said order has been extended from time to time.
4. Heard Sri Somisetty Ganesh Babu, learned counsel
for the petitioners and Sri G.Ramana Rao, learned Standing
Counsel for the Endowments.
5. It is the case of Sri Somisetty Ganesh Babu, learned
counsel for the petitioners that once the petitioners have been
recognized as landless poor persons, the said status would
continue until an order is passed by the competent authority
setting aside the said status. He submits that in the absence of
any such order, the status of the petitioners as landless poor
persons cannot be disturbed and they would be entitled to all
the benefits available to such landless poor persons, including
the right to continue as lessees of the 3rd respondent, subject to
the conditions in the Andhra Pradesh Charitable and Hindu
Religious Institutions & Endowments Act, 1987 (for short 'the
Act') and the Andhra Pradesh Charitable and Hindu Religious
Institutions and Endowments Lease of Agricultural Lands Rules,
2003 (for short, 'the Rules of 2003').
6. Sri G.Ramana Rao, learned Standing Counsel for the
3rd respondent would submit that it is true that the orders of the
2nd respondent, dated 12.05.2004 declaring the status of the
petitioners as landless poor persons has not been set aside.
However, he submits that in view of the proviso to Sub-Rule (3)
7 RRR,J
W.P.No.19149 of 2020
of the Rule 3 of the Andhra Pradesh Charitable and Hindu
Religious Institutions and Endowments Lease of Agricultural
Lands Rules, 2003, the burden of getting their declaration
renewed every three years is on the petitioners and in view of
the fact that such a renewal has not taken place, the 3rd
respondent would be entitled to disregard the status of the
petitioners as landless poor persons and go ahead with the
auction.
7. The Proviso to Sub-Rule (3) of Rule 3 of Andhra
Pradesh Charitable and Hindu Religious Institutions and
Endowments Lease of Agricultural Lands Rules, 2003 reads as
follows.
"(3) Notwithstanding anything contained under
sub-rule(2), where a small farmer, being a lessee is
holding land in excess of Ac.0-25 cents wet land or
Ac.0.50 cents of dry land over and above the ceiling
limits of Ac.2.50 cents went land or Ac.5.00 cents dry
land respectively, they may be allowed to continue in
lease subject to payment of 2/3rd of prevailing market
rent and excess land if any more than the above limits
shall be taken over by the institutions and such piece of
land shall be put in public auction for lease".
"Provided the status of every Land Less Poor
tenant shall be reexamined once every three years and
appropriate orders shall be passed by the Assistant
Commissioner having territorial jurisdiction as the
economic status of any person is not a constant. It is
equally applicable to cases where persons already
declared as Land Less Poor tenants shall also be
reviewed once every three years henceforth".
8 RRR,J
W.P.No.19149 of 2020
8. A conspectus of the provisions of the Act and the
Rules would show that the proviso to Section 82 (2) of the Act
and the explanation to the proviso was added by Act 27 of 2002
with effect from 26.08.2002. Under this provision any person
whose total extent of land held by him either as owner or
cultivating tenant does not exceed Ac.2.50 cents of wet land or
Ac.5.00 cents of dry land and whose monthly income other than
from such lands does not exceed Rs.1,000/- per month or
Rs.12,000/- per annum would be entitled to declared as a
landless poor person. Rule 3 of the Andhra Pradesh Charitable
and Hindu Religious Institutions and Endowments Lease of
Agricultural Lands Rules, 2003 sets out the manner in which
the lessee of a religions Endowment or Charitable Institution
could be declared as a landless poor person.
9. Once such a person is declared as a landless poor
person, he would be entitled to certain benefits. Firstly, he
would be entitled to purchase the lands under lease whenever
the Endowment or Charitable Institution chooses to sell the
land. Secondly, he would be entitled to continue as lessee of the
property by paying 2/3rd of the prevailing market rent to the
Endowment or Charitable Institution.
10. The Proviso to Rule 3 (3) as extracted above provides
for a review of the status of the tenant as a landless poor person
once in every three years. This provision does not require the
landless poor persons to obtain a fresh certificate every 3 years
9 RRR,J
W.P.No.19149 of 2020
setting out his status as a landless poor person. The said
proviso only permits the Endowments Authorities to review the
status of the lessee and to ascertain whether the said lessee is
entitled to be continued as a landless poor person or not.
11. In that view of the matter, the contentions of Sri
G.Ramana Rao that the burden of renewing the landless poor
certification is on the tenant, cannot be accepted.
12. In the present case, the petitioners have already
been recognized as landless poor persons by way of proceedings
in 2004. There has been no subsequent proceedings setting
aside the proceedings passed in 2004 on the ground that all or
any of the petitioners have ceased to landless poor persons.
13. In the circumstances, the petitioners would be
entitled to continue as tenants of the 3rd respondent, subject to
the condition of paying 2/3rd of the market value of the rent and
subject to such other provisions of the Act and Rules.
14. Needless to say, it shall always be open to the 3rd
respondent to ascertain or verify the market value of the rent in
accordance with the rules.
15. For the reasons set out above, this writ petition is
allowed by setting aside the auction notice dated 12.10.2020.
However, it shall be open to the 3rd respondent to ascertain the
market value of the rent payable by the petitioners either by way
10 RRR,J
W.P.No.19149 of 2020
of a public auction or any other method permitted under the
Rules. Upon such verification, the 3rd respondent would have to
call upon the petitioners to pay 2/3rd of the said market value as
rent.
16. Accordingly, the writ petition is allowed. There shall
be no order as to costs.
As a sequel, pending miscellaneous petitions, if any,
shall stand closed.
____________________________
R. RAGHUNANDAN RAO, J.
06.07.2021
Note: L.R. copy to be marked.
B/o.
SDP
11 RRR,J
W.P.No.19149 of 2020
HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
WRIT PETITION No.19149 of 2020
06-07-2021
Note: L.R. copy to be marked.
B/o.
SDP
