THRIPURAVARAM KRISHNA REDDY Vs. JOINT COLLECTOR

JUDGEMENT

(1.) THIS writ petition is filed for a writ of Mandamus to set aside order dated 21-02-2001 passed by respondent No. 1-Joint Collector, whereby he confirmed order dated 16-03-1999 passed by respondent No. 2-Revenue Divisional Officer.

(2.) HEARD Sri T. Balaji, learned counsel representing sri G. Dasaradha Rami Reddy, learned counsel for the petitioner, learned assistant Government Pleader for Revenue for respondents 1 to 3, sri V. R. Reddy Kovvuri, learned counsel for respondent No. 4, and perused the record.

(3.) THE dispute pertains to Ac. 0. 14 cents of land in Survey No. 602/2 of chinna Chowk Village, Kadapa Mandal and District. On the basis of the entries in the revenue record, pattadar passbooks and title deeds were issued in favour of the petitioner by respondent No. 3 - Mandal Revenue Officer, Kadapa on 18-09-1997. Feeing aggrieved by the said act of respondent No. 3, respondent No. 4 approached respondent No. 2 by way of a petition. Respondent No. 2 entertained the said petition and even without a notice to the petitioner, by his order dated 16-03-1999 set aside the pattadar passbooks and title deeds issued in favour of the petitioner, on the basis of the report of respondent No. 3, wherein he stated that as per sale deed dated 15-04-1981, and encumbrance certificate produced by respondent No. 4, respondent No. 4 is the owner of the property. The revision petition filed by the petitioner, against the said order of respondent No. 2, before respondent No. 1 was dismissed by order dated 21-02-2001. Questioning the said two orders, the present writ petition is filed.