BOLLUPALLI MADHAVI LATHA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed with the following relief:

(2.) The petitioner before this Court is the owner of the two properties bearing house No.86/342 and 806/342-1, which were purchased through two different documents dated 31.07.2015 (document No.6504/2015) and 29.03.2016 (document No.2541/2016) from one Sri K.Venugopal Rao (Vendor), who is the brother of the petitioner. He is also the husband of respondent No.6. The said Sri K.Venugopala Rao died on 19.09.2018. Thereafter, dispute arose with regard to the rents payable by the tenants, who are in occupation of the premises.

(3.) The tenants are arrayed as respondent Nos.3 and 4 and their controlling Officer are the other respondents. Only respondent No.6 is the non-official respondent, who has raised a claim to the rents payable.