VELAGAPUDI SATYANARAYANA Vs. DISTRICT COLLECTOR NAIGONDA

JUDGEMENT

(1.) This writ petition is filed seeking a direction to call for the records of the 1st respondent containing the impugned proceedings Case No. C3/District Collector/Rev/6/89 dated 13-8-1990 and to quash the same as illegal and without jurisdiction.

(2.) It is stated by the petitioner that he is the absolute owner and possessor of an extent of Ac. 6.25 guntas of land out of Survey Nos. 43, 188, 189 and 190 of Malkapuram village, Ramannapet Mandal of Nalgonda District and has been in exclusive possession and enjoyment as owner of the said lands and his name is also recorded in the village Records for the last over 20 years. In the year 1975-76, the Revenue Divisional Officer being the Jamabandi Officer, also approved the mutation of the said lands in his name.

(3.) It is further stated that some time in the year 1988 the respondents 2 to 7 herein tried to interfere with his possession of the said land without having any right, title and interest therein. Hence he filed a Civil Suit in O.S.No. 846 of 1988 in the Court of the District Munsif, Ramannapet for perpetual injunction and pending the said suit, he also obtained interim injunction against the respondents from interfering with his possession and enjoyment of the said land vide order dated 15-11-1988 made in I.A.No. 477 of 1988 in O.S.No. 846 of 1988 and the said injunction is still in tact. Thereafter the respondents 2 to 7 filed a suit against him O.S.No. 7 of 1989 in the Court of the Additional District Judge, Nalgonda for a declaration of their title in respect of suit lands and for perpetual injunction and both the suits are pending.