BHUPATI VARALAMMA Vs. JOINT DIRECTOR KRISHNA

JUDGEMENT

(1.) THIS writ petition is filed for a writ of mandamus to set aside proceedings dated 21. 4. 2000 issued by respondent No. 1.

(2.) AT the hearing, there is no representation for the petitioner and respondent no. 4. Heard the learned Assistant government Pleader for Revenue for respondents 1 to 3 and perused the record.

(3.) THE petitioner, who claimed to have purchased extents of Ac. 0. 78 cents and ac. 0. 22 cents in R. S. Nos. 578/1 and 578/3 respectively of Kodur Village from respondent No. 4 and his father under an agreement of sale dated 9. 4. 1980, for a consideration of Rs. 6,500/-, approached respondent No. 3 for grant of pattadar passbook and title deed in her favour vide her application dated 26. 3. 1998. After issuing notice to respondent No. 4, his father having already died, respondent No. 3 addressed a letter to the Sub-Registrar, Avanigadda to furnish a report on the stamp duty and registration fees for the purpose of validation of agreement of sale which was found by him to be genuine. On receipt of the report, respondent No. 3 validated the document in exercise of his power under Section 5-A of the Andhra Pradesh Rights in Land and pattadar Pass Books Act, 1971 (for short 'the Act') and issued a certificate to that effect. Respondent No. 3 also issued pattadar passbooks and title deed in favour of the petitioner.