M K V SHARMA Vs. JOINT COLLECTOR

JUDGEMENT

(1.) THE petitioner states that he purchased Ac.1.00 of land in Survey No.788 of Kistapur Village, Medchal Mandal, Ranga Reddy District through a sale deed, dated 19.02.1980, from respondent No.4. Long after the said purchase, he filed an application on 27.01.2003 before the Tahsildar, Medchal Mandal, respondent No.3 herein, under Section 5 of the Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 (for short 'the Act') for mutation of the entries and issuance of pattadar pass book and title deed. Respondent No.3 issued a notice to respondent No.4. The latter denied the execution of sale deed in favour of the petitioner. It also emerged that on 20.06.2002, she transferred her land in favour of her daughters -in -law. Taking note of the same, respondent No.3 rejected the application of the petitioner through order, dated 20.06.2003. The petitioner filed an appeal before the Special Deputy Collector & Revenue Divisional Officer, Ranga Reddy District, respondent No.2 herein. The appeal was allowed on 30.07.2007 and the matter was remanded to respondent No.3 for fresh enquiry and disposal. Respondent No.4 filed a revision under Section 9 of the Act before the Joint Collector, respondent No.1 herein. However, even when the revision was pending, respondent No.3 passed an order, dated 07.06.2008, in favour of the petitioner directing mutation of entries in his favour.

(2.) THEREAFTER , respondent No.1 allowed the revision filed by respondent No.4 on 18.10.2008. Faced with this situation, the petitioner filed a writ petition before this Court. By that time, respondent No.4 filed an appeal before respondent No.2 against the order, dated 07.06.2008, passed by respondent No.3. The writ petition was disposed of leaving it open to the petitioner to contest the matter before respondent No.2.

(3.) THROUGH order, dated 20.08.2009, respondent No.2 has allowed the appeal and set aside the order, dated 07.06.2008. The petitioner filed a revision before respondent No.1 and the same was dismissed through order, dated 07.01.2012. Hence, this writ petition.