S MADHUSUDHAN Vs. GRADE DY COLLECTOR

JUDGEMENT

(1.) THE respective fathers of the petitioners herein are said to have purchased different extents of land, aggregating to 92 acres in survey Nos.668 to 673 and 679 of Gundlapochampally Village, Medchal Mandal, Ranga Reddy District, from the owners thereof through unregistered documents, in the year 1975. It is stated that the petitioners, or their fathers, as the case may be, have initiated proceedings under Section 5-A of the A.P. Rights in Land and Pattadar Pass Books Act, 1971 (for short 'the Act'), for validation of the unregistered sale deeds. Orders are said to have been passed in the year 2000, as regards the individual sale transactions, duly collecting the stamp duty. Pattdar pass books and title deeds are issued in favour of the petitioners, apart from making entries in their favour in the revenue records.

(2.) ACTING on certain items in the newspapers and representations from the persons in the locality, the District Collector, Ranga Reddy District, the 2nd respondent herein, called for a report from the Tahasildar, the

(3.) HEARD learned counsel for the petitioners, learned Government Pleader for Revenue and learned counsel for respondents 4 and 5.