Abhay Manohar Sapre, J. - (1.)This appeal is directed against the final judgment and order dated 24.08.2007 passed by the High Court of Judicature, Andhra Pradesh at Hyderabad in Writ Appeal No.675 of 2007 whereby the Division Bench of the High Court dismissed the said writ appeal filed by the appellants herein.
(2.)A few facts need mention hereinbelow for the disposal of the appeal, which involves a short point.
(3.)The dispute relates to the land measuring around 60 acres comprised in survey Nos.462 and 472 situated at Ganaparavaram village of Buttaigudem Mandal, West Godavari District (hereinafter referred to as "the suit land"). This dispute is governed by the provisions of Andhra Pradesh Scheduled Areas Land Transfer Regulation, 1959 as amended by Regulation 1 of 1970 (hereinafter referred to as "the Regulation").