CHIRUMAMILLA NAGARANI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed seeking the following relief:

(2.) (a) Contents of the affidavit filed by the Writ Petitioner in support of the Writ Petition, in brief, are that, one late Peda Venkaiah and 7th respondent are wife and husband, and he was the senior paternal uncle of petitioner; that they were not blessed with children out of their wedlock; that the husband of 7th respondent and father of petitioner acquired several ancestral properties; that subsequent to death of Peda Venkaiah, all the ancestral properties that fell to the share of deceased Peda Venkaiah were devolved on 7th respondent as 7th respondent has no children, petitioner has been looking after her care and welfare, since the demise of her husband.

(3.) (a) Respondent No.3 filed counter-affidavit, denying the contents of the Writ Petition and inter alia contended that 7th respondent made application before 3rd respondent seeking for cancellation of Registered Gift Deed executed in favour of petitioner, as she had not looked after the welfare of 7th respondent and requested to return the schedule property to 7th respondent; that 3rd respondent issued notices to petitioner and also 7th respondent with a direction to attend for inquiry and after conducting inquiry, 3rd respondent vide Order, dtd. 18/1/2020, directed 6th respondent to cancel the document No.2214/2018, dtd. 14/5/2018 and pursuant to the said order, 6th respondent cancelled the said document by way of Revocation Deed through Registered Document No.977/2020, dtd. 28/1/2020 and it is in accordance with law.