NADIMINTI VARALAKSHMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed for certiorari to quash order in D.Dis.No.D9/1314/2010, dated 2-1-2012, of respondent No.2 confirming the order in Ref.C.785/2008, dated 19-10-2009, of respondent No.3.

(2.) The husband of petitioner No.1 and respondent No.6 are brothers. Respondent No.5 claims to be the wife of respondent No.6. During the lifetime of petitioner No.1's husband, he was granted pattadar passbook and title deed in respect of Ac.2-75 cents of land in Sy.No.20/1 of Yeleswaram village, Prathipadu Mandal, East Godavari District. In the year 1998, the husband of petitioner No.1 died. On petitioner No.1 approaching respondent No.4, the latter has granted pattadar passbook and title deed in favour of petitioner No.1 in the year 2005 in respect of the said land. Respondent No.5 approached respondent No.4 with an application to issue pattadar passbook and title deed after mutation based on a registered gift deed executed by respondent No.6 in her favour. This application was rejected by respondent No.4 by his order dated 24-3- 2008. Feeling aggrieved by the said rejection order, respondent No.5 filed an appeal before respondent No.3. By order dated 19-10-2009, respondent No.3 allowed the same and set-aside the pattadar passbook and title deed issued to the father-in-law of petitioner No.1 by name Nadiminti Nookaraju and her husband Nadiminti Ravindranath. The revision petition filed by the petitioners against the said order was dismissed by respondent No.2. Questioning both these orders, the petitioners filed this Writ Petition.

(3.) I have heard Sri Krishna Kishore learned counsel representing Sri N. Siva Reddy, learned counsel for the petitioners, learned Assistant Government Pleader for Revenue appearing for respondent Nos.1 to 4 and Sri A.K. Kishore Reddy, learned counsel representing respondent Nos.5 and 6.