KONDRU SUNITHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India seeking the following relief:

(2.) The case of the petitioner is that she and other person by name Sri R.V.Bhaskar Rao jointly purchased an extent of Ac 1.59 cents in T.S.No.33 of Maharajupeta, North Ward of Vizianagaram North Town, vide registered Document No.6487 of 2012 dtd. 8/10/2012 from Smt Konduru Eswaramma, W/o Late Appalaswamy. T.S.No.33 of Maharajupeta, North Ward of Vizianagaram, North Town is noted as private land registered as "Sri Sri Estate Varu" (Ralla Gutta) in the town survey register. The total extent of the land is Ac 2.59 cents and originally the vendor"s father Guntuboyina Sanyasi was in possession as per public copies and the Adangalpahanies issued by the then Estate Deputy Tahsildar, Vizianagarm.

(3.) No counter is filed by the respondents.