I V SAIBABA REDDY Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) Petition under Article 226 of the constitution of India praying that in the circumstances stated in the Affidavit filed herein the High Court will be pleased to issue a writ of Mandamus or any other appropriate writ or Direction declaring the action of the 1st respondent in not enquiring into the matter and not disposing the appeal filed by the petitioner and not sending the documents to the Director of Forensic Lab as illegal and arbitrary and consequently direct the 1st respondent to send the documents to the Director of Forensics and Science Lab and further direct the 1st respondent to enquire into the matter and dispose of the appeal filed by the petitioner as expeditiously as possible.

(2.) The petitioner is allegedly owner of agricultural land admeasuring Acs.2.531/2 in survey Nos.1097 and 1098 situated in Nellore Bit-II. It appears, the second respondent approached the Mandal Revenue Officer (MRO), Nellore for issue of Pattadar passbooks based on agreement of sale. The same was decided by the MRO in favour of the second respondent. Alleging that the agreement of sale based on which the second respondent claimed title and occupation, is a forged document and also for other grounds, the petitioner filed an appeal before the first respondent herein on 13.6.2005. The same is kept pending. Aggrieved by the same, the present writ petition is filed. The petitioner seeks a direction to the first respondent to enquiry into the matter and send the document to the Director of Forensic Science Laboratory, and disposed of the appeal expeditiously.

(3.) Heard the learned counsel for petitioner and learned Assistant Government Pleader for Revenue (General).