RAJA SOMASEKHAR CHIKKA Vs. M PADURAVATAMMA
LAWS(SC)-1999-4-22
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on April 22,1999

RAJA SOMASEKHAR CHIKKA Appellant
VERSUS
M.PADURAVATAMMA Respondents





Cited Judgements :-

B R VASUDEVAMURTHY VS. MINISTER FOR REVENUE GOVERNMENT OF KARNATAKA [LAWS(KAR)-2006-12-1] [REFERRED TO]
MS. JYOTI YADAV AND ANR. VS. GOVT. OF NCT OF DELHI AND ORS. [LAWS(DLH)-2010-8-354] [REFERRED TO]
ABDUL RASHEED VS. MUSLIM MAHADAVIA JAMATH [LAWS(MAD)-2012-7-386] [REFERRED TO]


JUDGEMENT

Kirpal, J. - (1.)Punganur Estate in Chittoor District in Andhra Pradesh was an impartible estate of which Raja Veera Basava Chikkar Royal Varu was the last Zamindar. The question involved in these appeals by special leave relates to the alienations made by the said Raja of some of the properties which formed part of the said estate.
(2.)It is an admitted case that the estate was governed by the provisions of the Impartible Act, 1904. Under Section 4 of the said Act the Zamindar had no right to alienate impartible property beyond his lifetime. The estate was governed by the rule of primogeniture and an alienation under the 1904 Act could, inter alia, be done for the benefit of the family.
(3.)In 1908 the Madras Estates Land Act was passed defining the substitution, rights and liabilities of landholders of ryoti and made declarations of the existence of the occupancy rights of the ryoti. The lands were divided into two clases:(1) ryoti land and; (2) private land. It is not necessary to consider this Act in great detail because it is not in dispute that the Raja continued to be the Zamindar of the Punganur estate. In 1948 the Madras Estates (Abolition and Conversion into Ryotwari) Act (hereinafter referred to as the 'Abolition Act') was enacted. The said Act was made applicable to the Andhra area and the erstwhile State of Madras so as to provide for the repeal of the Permanent Settlement, the acquisition of the rights of landholders in permanently settled and certain other estates in the Province of Madras, and the introduction of the ryotwari settlement in such estates.


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