PERIKALA INDRAVENAMMA Vs. STATE OF A.P.

JUDGEMENT

(1.) The present writ appeal is filed aggrieved by order dtd. 28/2/2025 passed in WP No.21817 of 2020. The appellant is the petitioner in the said writ petition. She claims that the husband of the 5th respondent along with his son executed agreement of sale dtd. 30/4/1977 vide document No.555 of 1977 in respect of land admeasuring an extent of Ac.6.24 cents in Sy.No.274 of Etheru Revenue Village, Bapatla Mandal and District for total sale consideration of Rs.56,000.00.

(2.) It is further stated that the appellant paid an amount of Rs.3,000.00 towards part-payment and possession was delivered to her. It is agreed that the appellant has to discharge the loans mentioned in the said agreement of sale. It is further stated that the appellant got mutated her name in revenue records as the possession was delivered to her by virtue of the said agreement of sale and the unofficial respondents did not object to the same.

(3.) Be that as it may, the 5th respondent filed suit in OS No.118 of 2015, on the file of Senior Civil Judge, Bapatla against the appellant seeking declaration of title and to grant permanent injunction in respect of the subject land. Incidentally, a representation dtd. 4/5/2015 was filed to cancel the pattadar pass books and title deeds in respect of subject lands before the 3rd respondent. In turn, the same was entertained and by order dtd. 18/1/2019, the 3rd respondent cancelled pattadar pass books issued in favour of the appellant. As against the said order, a revision was filed before the 2nd respondent whereunder the order of the 3rd respondent was confirmed by order dtd. 3/10/2020. Questioning the same, the appellant filed writ petition vide W.P.No.21817 of 2020 and the same was dismissed by order dtd. 28/2/2025, which is impugned in the present writ appeal.