PILLI MALLAIAH Vs. DEPUTY COLLECTOR /TAHSILDAR

JUDGEMENT

(1.) Heard Sri Zeeshan Adnan Mahmood, counsel for petitioners, and Sri Harendra Pershad, Special Government Pleader attached to the Office of the learned Advocate-General, for respondents.

(2.) One Pilli Balaiah, S/o. Danaiah, according to the petitioners, was the absolute owner and possessor of an extent of Acs.81.00 in Survey No.1007 of Kukatpally Village, Balanagar Mandal, erstwhile Ranga Reddy District, which falls presently in the Medchal Malkajgiri District created in 2016.

(3.) The petitioners, who are six in number, claim that Pilli Balaiah purchased the same under an unregistered sale deed dt.4/4/1974 from one Fazlath Hussain. They contend that they were in possession and enjoyment of his land since 1962 when there was an agreement of sale in respect of this land and it was also mentioned in the unregistered sale deed referred to above.