J.KRISHNAMACHARI Vs. STATE GOVERNMENT OF A.P.

JUDGEMENT

(1.) These two writ petitions arise out of common order in D.Dis.H/701/2011, dated 13.05.2013, of the Revenue Divisional Officer, YSR Kadapa District. For convenience, the parties are referred to as they are arrayed in W.P.No.16891 of 2013.

(2.) The petitioner and respondent Nos.4 to 6 are siblings. It is the case of the petitioner that his mother, by name, Salemma, has purchased Acs.4.85 cents of land in Survey No.1008 of Chemalacheruvu Palli Village, Galiveedu Mandal, YSR Kadapa District (for short 'the subject land') under two registered sale deeds, dated 13.03.1965 and 16.11.1970, from Shaik Masthan Sab and Tirumala Konda Venkatappa respectively. That the petitioner's mother executed a Will on 11.05.1971 in his favour and died in the year 1972. That thereafter the name of the petitioner was mutated by respondent Nos.2 and 3 in the revenue records and pattadar pass books and title deeds were issued in favour of the petitioner in the year 1990.

(3.) S.Venugopala Chari, the husband of respondent No.6, approached the District Collector under the Right to Information Act, 2005 (for short 'the RTI Act') for supply of information relating to the pattadar pass books pertaining to the subject land. The said application was referred by the District Collector to respondent No.3 under Section 6(3) of the RTI Act. Respondent No.3 has in turn submitted his report, dated 09.06.2011, to respondent No.2. The said report was evidently treated as appeal by respondent No.2 and after issuing notices to the petitioner as well as respondent Nos.4 to 6, respondent No.2 has passed the impugned order.