P.NIRMALA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Since the issue involved in both the writ petitions is one and the same, these two writ petitions disposed of together with a common order.

(2.) Both the writ petitions are filed assailing the order passed by the Revenue Divisional Officer in Proceedings R.Dis.H/2377/2015 dtd. 2/12/2020 and to set aside the same and consequently, direct the respondent to mutate the names of the petitioners in the revenue records.

(3.) The case of the petitioners in W.P.No.8744 of 2021 is that the petitioners are absolute owners and possessors of the lands, admeasuring Ac.0.29 cents in Sy.No.141/7 and Ac.1.03 cents in Sy.No.141/1A. Their grand fathers, one late Srinivasulu Reddy, Apthiri Siva Reddy and father of the petitioners purchased the aforesaid lands from its lawful owner one Sri Konappacharyulu through a registered Sale Deeds vide Doc.Nos.1117 of 1936 and 2654 of 1963 respectively. Since then, father of the petitioners was in possession and enjoyment and also got issued Pattadhar Pass Books and title deeds in his favour vide Khata No.723 and his name was also mutated in revenue records. After his demise the petitioners succeeded the property and continuing the possession.