SHAIK ALI Vs. DISTRICT COLLECTOR CHITTOOR

JUDGEMENT

(1.) DESPITE granting of time, respondents have neither filed counter affidavit nor reported instructions.

(2.) THE petitioners filed the present Writ Petition feeling aggrieved by the action of respondent No.4 in not receiving the documents sought to be presented by them for registration in respect of land admeasuring Ac.2-40 cents, comprised in Sy.No.15/1 of Bodumalluvaripalle Revenue village, Piler Mandal, Chittoor District.

(3.) THIS court in P. Suresh and A.P. State and others (1) 2009 (3) ALT 419 = 2009 (3) ALD 802, K.M.Kamulla Basha v. District Collector, Chittoor (2), W.P.No. 27249 and 28393 of 2007, dt. 16-2-2009, Meda Subbarayudu v. Sub Registrar, Rayachoty (3) W.P.No. 11675/2008, dt. 30-7-2008 and S. Zakhir v. District Collector, Anantapur (4) W.P.No. 19419 of 2008, dt. 16-2-2009 held that mere entries in R.S.R. do not constitute conclusive proof of title. In a recent Judgment in Shaik Dudekula Pyari Jan @ Lal Bi and others v. The Reivenue Divisional Officer, Madanapalli (5) W.P.No. 6016 of 2010, dt. 2-7-2010, this court reiterated this position following the above mentioned Judgments of this court.