BOYA NAGAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Questioning the action of the respondents more particularly 4th respondent in recording the name of the 5th respondent in revenue records vide Khata No.524 in respect of petitioner's land in Sy.No.198-D to an extent of Ac.5.61 cents situated at Halaharvi Village, Nandavaram Mandal, Kurnool District the present writ petition is filed.

(2.) Heard Sri Butta Vijaya Bhasker, learned counsel for the petitioner, Sri Venkata Satyanarayana, learned Assistant Government Pleader appearing for Revenue and Sri Marella Radha, learned Counsel for respondent No.5.

(3.) Learned counsel for the petitioner while reiterating the contents of the affidavit submitted that the petitioner is the absolute owner of the subject land as reflected in the Revenue Records. In the year 2016, without notice to the petitioner, the name of the 5th respondent was mutated by the revenue authorities in the revenue records, as such grievance has been raised before the authorities concerned by way of complaint for deletion of the 5th respondent name and to incorporate her name. Accordingly, the revenue authorities have set right the revenue records and once again mutated the petitioner's name. Subsequently, without putting the petitioner on notice, at the instance of 5th respondent, once again got mutated the 5th respondent name in the revenue records. If such mutation subsists it affects the rights of the petitioner. The petitioner and her husband got filed civil suit vide O.S.No.86 of 2014 for declaration of right and the same is pending consideration, as such prayed to pass appropriate orders protecting the interest of the petitioner.