GOPATHI MANIKYAM Vs. JOINT COLLECTOR MEDAK DISTRICT

JUDGEMENT

(1.) This Writ of Certiorari is for calling for the records of the orders of the 1st respondent-Joint Collector, Medak District i

(2.) It is the case of Petitioners Nos.1 to 3 herein that they are absolute owners and possessors of the agricultural land, adm 2(a). After the death of the Gopathi Mallaiah, Petitioners Nos.1 to 3 being sons have inherited the said property and they 2(b). It is stated that in the meanwhile, Respondents Nos.4 to 7 who are the sons of late Yerra Manaiah, and 8th respondent 2(c). Against the said order, Petitioners 1 to 3 filed revision before the 1st respondent-Joint Collector. In the mean

(3.) Counter is filed on behalf of Respondents Nos.1 to 3 revenue officials by the Joint Collector denying the averments made i 3(a). With regard to mortgage deed in favour of the Land Mortgage Bank and the discharge of the loan, it is stated that Pet 3(b). In so far as the possession of the said land by the father of Petitioners Nos.1 to 3 late Gopathi Mallaiah and after 3(c). It is stated that the 2nd respondent-Revenue Divisional Officer after seeking clarification from the Commissioner of 3(d). It is stated that as the Revenue Divisional Officer has got power to entertain the application with regard to rectifi