A SAROJAMMA Vs. A PARVATH REDDY

JUDGEMENT

(1.) THE petitioner prays for a writ of certiorari, to call for the records connected with the orders, dated 14. 11. 1994, 7. 10. 1995 and 12. 11. 1997, passed by respondent Nos. 4, 3 and 2, respectively, and to quash the same, as being illegal, arbitrary, without jurisdiction, and contrary to the provisions of A. P. Record of Rights Act, 1971.

(2.) THE 1st petitioner is the wife and 2nd petitioner is the son of late kishta Reddy. The 1st respondent, Parvath Reddy, and Kishta Reddy are said to be brothers. Kishta Reddy died, leaving behind him, the petitioners as his legal representatives. The family held vast extents of agricultural lands, and a partition is said to have taken place between the brothers.

(3.) THE 1st respondent filed an application before the Mandal Revenue Officer, balrmoor Mandal, the 4th respondent herein, with a prayer to validate an unregistered deed of partition, dated 14. 2. 1968, in respect of an extent of acs. 7-00 in Sy. No. 27 of Balamoor village. He claimed that though he became absolute owner of that land, the relevant entries in the revenue records are made in favour of the petitioners herein. He accordingly prayed for validation of the unregistered partition deed, dated 14. 2. 1968, under Section 5-A of the a. P. Rights in Land and Pattadar Pass Book Act, 1971 (for short "the Act" ).