RANDHI SRIDHAR PRABHU Vs. STATE OF A.P.

JUDGEMENT

(1.) Writ Petition No. 6384 of 2023 is filed under Article 226 of the Constitution of India for the following relief:-

(2.) Since the facts and issue involved in both the Writ Petitions, I find it expedient to decide these matters by a Common Order.

(3.) The precise case of the petitioner in both the writ petitions is that one Sri Rama Chandra Rao and his wife Randhi Parvathi have adopted the petitioner as their son. While so, on 23/7/1997 the mother of the petitioner by name Randhi Parvathamma died intestate. The father of the petitioner have executed a Registered Will dtd. 11/6/1998 (Doc.No.230/98) in favour of the petitioner bequeathing his various properties owned by him in favour of petitioner including the subject lands. Subsequently, the father of the petitioner died on 16/7/2021, since then the petitioner is in physical possession and enjoyment of the properties bequeathed upon him under the Will executed by his father. Subsequently, the petitioner made an application to the 2nd respondent requesting to mutate the name of the petitioner in all the revenue records and issue pattadar pass book and title deed in his favour. The 2nd respondent without assigning any reasons, rejected the application on 14/11/2022. Thereby, the petitioner filed W.P.No.41526 of 2022 before this Court and the same was disposed of. Pursuant t the directions of this Court, the 2nd respondent after issuing notice to the petitioner, rejected the request of petitioner vide endorsement dtd. 1/3/2023 on the ground that the petitioner shall file appeal before the Revenue Divisional Officer, Anakapalli to cancel the Pattadar Pass Books. Assailing the same, the petitioner filed W.P.No.6384 of 2023.