PERIKALA INDRAVENAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri Balaji Medamalli, learned counsel for the petitioner, and learned Assistant Government Pleader for Revenue, appearing for the respondents.

(2.) Challenging the proceedings of the 2nd respondent, confirming the proceedings of the 3rd respondent, the present Writ Petition is filed.

(3.) The brief facts leading to filing of the present Writ Petition as culled out from the writ affidavit are that the 5th respondent's husband along with his son during their lifetime had agreed to sell an extent of Ac.6.24 cents of land in Sy. No.274, Etheru Revenue ViIlage, Bapatla, under a registered agreement of sale dtd. 30/4/1977 vide document bearing No.555/1977, for a total sale consideration of Rs.56,000.00. It is further stated that out of the said agreed sale consideration an amount of Rs.3000.00 was paid as advance and possession was delivered to the petitioner. It is contended by the petitioner that as agreed under the agreement, the petitioner has discharged the loans. During the lifetime of the husband as well as the son of the 5th respondent, they have not raised any objection to the petitioner of her possession of the subject land. In recognition of the possession, in the revenue records the necessary mutation was effected and pattadar passbooks were issued.