SHAIK SHAMSHUNNISA BEGUM 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 petitioner in brief is that one Mr. Roshi Reddy and others of Peddapadu Village of Kurnool District sold land admeasuring an extent of Ac.1-00 cents, from their ancestral property situated in Sy.No.94-A1 of Kallur Panchayat and Mandal, Kurnool District to the petitioner's sister Smt. Shaik Khamrunnisa Begum, W/o. Late Abdul Khayam, resident of Vaddegeri, Kurnool vide Registered Sale Deed bearing Document No.966, dtd. 2/3/1982 of Sub-Registrar's Office at Kallur, Kurnool District.

(3.) Smt. Shaik Khamrunnisa Begum gifted the land admeasuring an extent of Ac.0-50 cents in Sy.No.94-A1 of Kallur Panchayat and Mandal, Kurnool District to the petitioner vide Gift Deed bearing Document No.2241, dtd. 9/4/1994 of Sub-Registrar's Office at Kallur. Thereafter, the petitioner made an application to respondent No.5 for mutating her name in the revenue records. On verifying the revenue records, the respondent authorities issued pattadar pass book and title deed in favour of the petitioner.