V SUBBAYAMMA Vs. JOINT COLLECTOR

JUDGEMENT

(1.) This Writ Petition is filed for a Mandamus to set aside the order in proceedings, vide Rc.No. 412/2007, dated 23.04.2007, of respondent No. 3, as confirmed in Assignment Appeal No. 257, dated 09.07.2010 and in Case No. R. Dis. No. 5041/2010/E2, dated 15.01.2013, of respondent Nos. 2 and 1 respectively. I have heard Sri Challa Dhanamjaya, the learned counsel for the petitioner and the learned Assistant Government Pleader for Revenue (Assignments).

(2.) The petitioner claims to be the absolute owner of land admeasuring Acs. 8-25 cents in Survey No. 538 (Old Survey No. 498/B1) of Pottur Village, Guntur Rural Mandal and District. She traced her title in the following manner:

(3.) The land was purchased by T. Gurumurthy @ Rama Murthy, S/o Suraiah in an auction held in E.P. No. 1111 of 1915 in Small Cause Case No. 267 of 1915 on the file of the Principal District Munsif, Guntur and the sale was confirmed on 11.01.1916. The auction purchaser-T. Gurumurthy sold the property to the father of the petitioner by name Vokkalagadda Sambaiah under registered sale deed No. 1193, dated 06.03.1967. After the demise of the petitioner's father, her brothers and sisters executed registered gift deed No. 8992/81, dated 06.08.1981, in favour of the petitioner. Following the execution of the gift deed, her name was incorporated in the revenue records and pattadar passbooks and title deeds were issued to her in the year 1991. The Adangals for 1404 to 1407 families also mentioned the said land as patta land and not assigned land.