D. VENKATESWARA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Prayer sought in the writ petition reads as under:

(2.) Heard Sri Rajagopallavan Tayi, learned counsel for the petitioner, and learned Assistant Government Pleader for Revenue.

(3.) According to petitioner, Acs.15.18 guntas in Survey No.150 of Narsingi Village, Gandipet Mandal, Ranga Reddy District, was jointly purchased by way of registered sale deeds dated 23.03.2013, 30.01.2013, 18.04.2013, 08.04.2013 and 08.05.2013. In terms of the joint purchase made, petitioner is entitled to share of Acs.3.34 guntas of land. Without dividing the individual shares and demarcating the individual extents of land, the other joint purchasers started alienating the land, creating third party interest and affecting the right of petitioner.