MADDUKURI SUSHEELA BAI Vs. PRL SECY

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking a writ of Mandamus with the following prayer:

(2.) This Court has heard Sri Dasari S.V.V.S.V.Prasad, learned counsel for the petitioner, the learned Government Pleader for Revenue appearing for the respondents 1 to 4 and Sri Sai Gangadhar Chamarthi, learned counsel appearing for respondent No.5. This case was heard along with WP.No.17301 of 2016 wherein the same question has arisen.

(3.) In this writ petition, the petitioner is the purchaser of the property in the year 2013 for valid sale consideration. Her vendor got the property through a registered Will, executed in his favour. The State is of the opinion that by virtue of principle of escheat, the land is vested in the State.