SUNKARA SUJANA Vs. DISTRICT COLLECTOR,RANGA REDDY DISTRICT

JUDGEMENT

(1.) This Writ Petition is filed for a Mandamus to set aside memo in File No. B/51/13, dated 29.01.2013, of respondent No. 3, whereby he has rejected the application filed by the petitioner in Form-VIA for mutation of her name in the record of rights in respect of the land admeasuring Acs. 4.39 cents in Survey No. 268/2 of Kammeta Village and Gram Panchayat, Chevella Mandal, Ranga Reddy District (for short the subject land'). I have heard Sri Mahmood Ali, the learned counsel for the petitioner and the learned Assistant Government Pleader for Revenue (Telangana Area).

(2.) The petitioner averred that she has purchased the subject land under registered sale deed, dated 21.05.2001, from one Kancherla Buchi Reddy. The petitioner traced the title to the property by referring to the registered sale transactions, viz., sale deed, dated 25.02.1975, executed by one Junnawada Papaiah in favour of Budda Anthaiah and the sale deed, dated 16.07.1998, executed by Budda Anthaiah in favour of the petitioner's vendor. The petitioner further pleaded that her predecessors-in-title had been in possession of the subject land and that the revenue records recorded their names as the owners/pattadars.

(3.) The petitioner filed an application before respondent No. 3 in Form-VIA for mutation of her name in the record of rights in respect of the subject land. By the impugned proceedings, the said application was rejected on the ground that it is a Government land and that it is covered by laoni patta. The petitioner assailed the said order by stating that the subject land is neither a Government land nor covered by laoni patta. She has also referred to the circumstance of granting of pattadar passbooks and title deeds in favour of her vendor, to buttress her claim that the subject land is a private land. The petitioner filed copies of the sale deeds, dated 25.02.1975, 16.07.1998 and 21.05.2001, which prove that the sale transactions were registered without any objection by the registering authority. The petitioner has also filed a copy of the pattadar passbooks and title deeds issued in favour of her vendor by name Kancherla Buchi Reddy on 08.08.1995, wherein the subject land is described as his own.