KOMMINENI HARIBABU Vs. TAHSILDAR, CHANDRAGIRI MANDAL, CHITTOOR DISTRICT

JUDGEMENT

(1.) This writ petition is filed for certiorari to quash proceedings bearing R.Dis.No.D4/6818/2011, dated 10.07.2013, of respondent No.3, whereby he has dismissed the petitioner's revision petition for default.

(2.) The facts leading to filing of this writ petition are as under:

(3.) The petitioner claims ownership and possession in respect of Ac.0.01 cents in Sy.No.661/3, Ac.0.01 cents in Sy.No.661/6, Ac.0.03 cents in Sy.No.662/2J, Ac.0.22 cents in Sy.No.662/2K, Ac.3.04 cents in Sy.No.370, Ac.1.09 cents in Sy.No.673/11, Ac.1.10 cents in Sy.No.688/5, Ac.1.00 in Sy.No.731/1B, totally admeasuring Ac.6.50 cents, of Mungilipattu Kothapalli Village, Chandragiri Mandal, Chittoor District. Based on a gift deed stated to have been executed by his grandmother in respect of the above-mentioned properties, the petitioner approached respondent No.1 for issuance of pattadar passbooks and title deeds. In the year 2005, respondent No.1 has issued pattadar passbooks and title deeds in favour of the petitioner.