K.VENKAT RAO Vs. COLLECTOR, KURNOOL DISTRICT

JUDGEMENT

(1.) This Writ Petition is filed assailing the order, dated 29.08.2012, of respondent No.3 in proceedings, vide Rc.B/212/2012, issuing pattadar passbooks and title deeds in favour of respondent No.4 in respect of the land admeasuring Acs.6.70 cents in Survey No.904 of Karivemula Village, Devanakonda Mandal, Krunool District and also to declare the inaction of respondent No.2 in entertaining the appeal filed by the petitioners and disposing of the same as illegal and arbitrary.

(2.) A perusal of the prayer in the Writ Petition would show that the same is in contradictory terms. On one hand, the petitioners sought for invalidation of the action of respondent No.3 in issuing pattadar passbooks and title deeds to respondent No.4 and on the other, they have sought for declaration of the inaction of respondent No.2 in disposing of the appeal filed by them, against the order of respondent No.3 in issuing pattadar passbooks and title deeds to respondent No.4, as illegal and arbitrary.

(3.) In my opinion, having filed an appeal before respondent No.2 against the order of respondent No.3, issuing the pattadar passbooks and title deeds in favour of respondent No.4, the petitioners cannot seek invalidation of the said action in the present Writ Petition.