BURRA VENUGOPAL GOUD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The subject matter of both these Writ Petitions is land in the same village Sikanderguda Village of erstwhile Hyderabad (West) Taluq of Hyderabad District, which is presently in Gandipet Mandal of Ranga Reddy District and common questions of law and facts arise for consideration. So these two Writ Petitions are being disposed of by this common order.

(2.) The petitioners are claiming new e-Pattadar Pass Books to replace old pattadar pass books and title deeds given to them by the Tahsildar / Mandal Revenue Officer, Gandipet Revenue Mandal, Gandipet, Ranga Reddy District, Telangana State in respect of Survey Nos.5 to 9 and 17 (in Writ Petition No.21415 of 2019) and Survey Nos.1 to 4 and 18 (in Writ Petition No.21416 of 2019) of Sikanderguda Village of erstwhile Hyderabad (West) Taluq of Hyderabad District, which is presently in Gandipet Mandal of Ranga Reddy District.

(3.) Petitioners contend that the said land was originally Inam Maktha land belonging to one Safia Begum; that one Burra Ramaiah, father of petitioner nos.3 to 6 in Writ Petition No.21415 of 2019 who was also father of petitioner nos.1 to 3 in Writ Petition No.21416 of 2019 was her tenant till 1970; after the death of the said Burra Ramaiah in 1970, petitioner nos.3 to 5 in W.P.No.21415 of 2019 along with late B. Sathaiah (father of petitioner nos.1 and 2 in Writ Petition No.21415 of 2019) continued in possession of the land which is subject matter of the Writ Petition uninterruptedly; and after the passing of the A.P. (T.A.) Abolition of Inams Act 1955 ( for short 'the Act'), the said lands vested with the Government of Andhra Pradesh.