CHINNABOINI NARASAIAH Vs. TAHSILDAR MAHABUBABAD WARANGAL DISTRICT

JUDGEMENT

(1.) (Judgment of the Court delivered by Narasinga Rao, J.,) 1. These two writ appeals are directed against the common judgment of our learned brother Jeevan Reddy, J.. in Writ Petition Nos. 3279 and 3280 of 1977.

(2.) The points raised in the two writ petitions are common. The facts are, however, slightly different end they are stated hereinafter.

(3.) The case of the petitioner in writ petition No. 3279 of 1977 is that he entered into an agreement of sale on 2-7-1964 with the 3rd respondent for purchase of certain lands at Macharajpalli in Mahabubabad Taluk, for a sum of Rs. 25,000/-. He was put in possession of the said lands and he paid the entire sale consideration on 10th May, 1965, He has been paying the cist for these lands since the date he was put in possession. At the time of purchase he veri. fIed from the revenue records that respondents 4 to 7 were not at all in possession of the lands and it was also not shown that they have any interest in the said lands. Even for 12 years prior to the date of the agreement, the name of the vendor has been shown as the owner and possessor. While so, on 20-8-1977 the petitioner received a notice from the village patwari informing the petitioner that a patta certificate in respect of the said lands has been granted under Sec. 38-E of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950, hereinafter referred to as 'the Act', in favour of respondents 4 to 7 and that an order dispossessing the petitioner has been passed and therefore he has to vacate the possession of the lands.