Thudumuladinne Radha Krishna vs The State Of Andhra Pradesh
2023 Latest Caselaw 5947 AP

Citation : 2023 Latest Caselaw 5947 AP
Judgement Date : 8 December, 2023

Andhra Pradesh High Court - Amravati

Thudumuladinne Radha Krishna vs The State Of Andhra Pradesh on 8 December, 2023

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

               MAIN CASE No.W.P.No.31689 of 2023

                      PROCEEDING SHEET

Sl.                                                                        Office
                                      ORDER

No DATE Note 01 08.12.2023 SRS,J

Notice before admission.

Learned Government Pleader for Revenue takes notice on behalf of respondent Nos.1 to 6.

Learned counsel for the petitioner is permitted to take out personal notice on respondent Nos.7 to 11 by registered post with acknowledgment due and file proof of service in the Registry.

Sri Srinivas Ambati, learned counsel for the petitioner submits that the appeal filed by respondent Nos.7 to 11 under Section 5B of Andhra Pradesh Rights in Land and Pattadhar Passbooks Act, 1971, per se, is not maintainable in view of the judgment in Ratnamma v/s Revenue Divisional Officer, Dharmavaram, Anantapur District and Others reported in 2015 6 ALD 609.

A perusal of the appeal filed by the unofficial respondents would disclose that the unofficial respondents are seeking to set aside Contd... the entries in web land revenue records, pattadar

passbooks and title deeds pertaining to entries as per ROR Act, 1971 and pass necessary speaking orders in respect of land in Sy.No.1092 of Surabhi Revenue Village, Chakrayapeta Mandal, YSR Kadapa District.

In the light of the prayer sought for by the unofficial respondents whether the RDO got any jurisdiction particularly in the light of judgment referred to supra need to be examined.

List the matter on 05.01.2024.

Till such time, respondent No.5 shall not proceed with the adjudication of the review Appeal No.H/592 of 2019.

_________ SRS, J

RKS