MANCHIKALAPUDI VENKATANADH Vs. JANYAVULA VENKATA SUBBA RAO

JUDGEMENT

(1.) The 1St respondent herein, had approached this Court, by way of W.P.No.2343 of 2025. The case of the 1St respondent was that, he is the owner of Ac.2.66 cents of land in R.S.No.136/2 of Yanamalakuduru Village, Penarnaluru Mandal, Krishna District. The appellants 2 & 3, had sought to obtain pattadhar passbooks and title deeds to an extent of Ac. 1.3050 cents each, even though they were not entitled to any such title deeds or pattadar passbooks.

(2.) The 1' respondent, is said to have filed a suit in this regard before the learned II Additional District Judge Cum Metropolitan Judge, Krishna at Vijayawada and a copy of the said plaint was included in the material papers.

(3.) The 1' respondent, apprehending that the pattadar passbooks and title deeds would be issued to the appellants 2 & 3, filed the above Writ Petition for setting aside the deletion of the name of the 1ST respondent and for an injunction against the official respondents from entering the names of the appellants 2 & 3 in the revenue records and consequential issuance of pattadar passbooks and title deeds.