KARANAM SURYANARAYANA MURTHY Vs. STATE OF A.P.

JUDGEMENT

(1.) The present Writ Petition is filed by the petitioners seeking the following relief:

(2.) The case of the petitioners is that the 1st petitioner is the owner and possessor of the subject property, having acquired the same from his ancestors, by virtue of the partition affected in the year 1970. The 4th respondent-Tahsildar, after considering the records and the documents, issued pattadar passbook and title deed in favour of the 1st petitioner, in the year 1995 and revenue records were mutated in his name. In the year 2014, the 1st petitioner executed settlement deed in favour of his wife-2 nd petitioner for an extent of Ac.1.40 1/2 cts of the subject property and the 4th respondent issued pattadar passbooks in her favour on 20/5/2015, after making necessary entries in the Revenue Records.

(3.) Heard Sri T.V.S. Prabhakar Rao, learned counsel for the petitioner, Sri PSP Suresh Kumar, learned counsel for Respondents 5 to 7 and learned Assistant Government Pleader for Revenue.