DUDEKULA VANNUR Vs. MARKAPUR MUNICIPALITY

JUDGEMENT

(1.) the learned Counsel for the petitioner and the learned Standing Counsel for the respondent-Municipality.

(2.) In the instant writ petition, the petitioner prays for issuance of an appropriate writ, particularly one in the nature of writ of Certiorari calling for the records relating to the impugned notice dated 26-10-1994 and quash the same.

(3.) Brief facts of the case, for the purpose of adjudicating this writ petition may be noticed: The petitioner's father is stated to have purchased the site in question under a registered sale-deed as early as in the year 1946. The petitioner became owner of the site in question under a gift-deed stated to have been executed by his mother along with house bearing D.No.102-A of Markapur Gramapanchayat. The Gift-deed is stated to have been registered on 4-6-1984. The petitioner claims to be in exclusive possession and enjoyment of the site in question.