VELIVELA SAROJINI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Smt. Velivela Sarojini w/o late Sri V. Purnachandra Rao, filed this writ petition under Article 226 of the Constitution of India questioning the action of Respondents 3 and 4 in altering the names in records of rights and mutating the names of Respondent Nos. 5 and 6 and issuing pattadar passbooks and title deeds in their favour with Khata Nos.906 and 918 in respect of land of following extent of land in Gudavalli Village, Vijayawada Rural Mandal, Krishna District. <IMG>JUDGEMENT_66_LAWS(APH)8_2021_1.jpg</IMG>

(2.) The petitioner is the wife of Sri V. Purnachandra Rao. She is in possession and enjoyment of the land referred above situated in Gudavalli Village, Vijayawada Rural Mandal, Krishna District. The petitioner was blessed with only two daughters namely (1) Smt. Karlapudi Parvathi and (2) Kakarla Sivaleela. Husband of this petitioner V. Purnachandra Rao died intestate on 29.08.2017.

(3.) The properties held by husband of the petitioner devolved upon the petitioner and her two daughters equally and thereby, 1/3rd share was prearranged to each person being Class-I heirs. Since then, the petitioner and her daughters are in possession and enjoyment of the land held by late V. Purnachandra Rao, as on the date of his death.