NALLABOTHU RAJU Vs. STATE OF TELANGANA

JUDGEMENT

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

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

(3.) Petitioner claims to have purchased the agriculture land to an extent of Ac.0.13 guntas, Ac.0.13 guntas and Ac.0.14 guntas, respectively in Survey No.288 of Marrigudem Revenue Village Shivar, Marriggudem Mandal, Nalgonda District. By this writ petition, petitioner seeks mandamus to the Tahsildar, Marrigudem Mandal, respondent No.4, to consider the application submitted by the petitioner to reassign the land purchased by him and to mutate his name in the revenue records in the place of original assignee. According to petitioner, he is also a landless poor person and he made a bona fide purchase without knowing the true facts of assignment and therefore assignment should be granted to him.