KALLURI SAVITRI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel appearing for the unofficial respondent Nos.5 to 8.

(2.) This writ petition was filed questioning the proceedings of the 4th respondent vide Rc.No.336/2021C, dtd. 29/9/2022 rejecting the mutation application filed by the petitioner dtd. 14/9/2022 with respect to the subject property in an extent of Ac.0.62 cents in Sy.No.45/3 and Ac.4.48 cents in Sy.No.45/2 of Nerellavalasa Village, Bheemunipatnam Mandal, Visakhapatnam District, Andhra Pradesh, without assigning proper reasons.

(3.) The learned counsel for the petitioner submits that originally, the subject land belongs to one Thota Satyanarayana who is the father of 11 children (1 son and 10 daughters). The eldest son Thota Ramachandra Rao was managing the joint family properties. Subsequent to the demise of Thota Satyanarayana and thereafter Thota Ramachandra Rao, Thota Ramachandra Rao's son T.V.Syamala Rao was managing the property. The petitioner in the instant case is the daughter of Late Thota Satyanarayana. Therefore having right over the property she asked T.V.Syamala Rao to partition the property as there was no proper income being derived from the property. Since the same was denied, the petitioner issued a Newspaper publication about the same.