GOURISHETTI NARAYANA Vs. SPL. DEPUTY COLLECTOR

JUDGEMENT

(1.) This Writ Petition, under Article 226 of the Constitution of India, is filed seeking the following relief:

(2.) The facts pertinent and essential for the disposal of the present Writ Petition are as under:

(3.) The petitioner and the Respondents 3 and 4 are the sons and 2nd respondent is the wife of late Gourishetti Lachaiah and petitioner and respondents 3 and 4 have two sisters namely Kalluri Vijaya and Komma Kousalya. Late Gourishetti Lachaiah was the pattadar of the lands admeasuring 0.06 gts. in S. No. 39 and Ac.5.09 1/2 gts. in S. No. 44 and Ac.4.11 gts. in S. No. 108 of Rapally village, Mancherial mandal, Adilabad District and he also owned a house bearing No. 5-64 at Kondapally village, Mancherial mandal, Adilabad District. As per the petitioner herein, his father acquired the said property from his grand father, as such, the petitioner has also a share along with respondents 2 to 4 and his sisters.