N.SANKARA PRASAD Vs. PRINCIPLE SECRETARY, REVENUE DEPARTMENT

JUDGEMENT

(1.) The petitioner prays for writ of mandamus declaring the action of the respondents 3 and 4 in issuing pattadar pass-books (PPBs) and title deeds (TDs) to respondents 5 to 7 with Khatha Nos.2651, 2652 and 2650 respectively for the lands mentioned in the petitioner's notice dtd. 17/6/2017 as illegal, arbitrary and consequently set aside the PPBs and TDs.

(2.) Petitioner's case succinctly is thus:

(3.) The 4th respondent filed counter opposing the writ petition contending thus: