UPPALA SANTHOSH KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ appeal is arising out of order dated 30.04.2021 passed in W.P.No.11780 of 2021 by the learned Single Judge.

(2.) The undisputed facts of the case reveal that the appellant/writ petitioner has purchased land admeasuring Ac.2.39 guntas in Sy.No.240/A situated at Katnapally Gram Panchayat, Choppandandi Mandal, Karimnagar District from one Thallapalli Srinivas and Pochampally Mallaiah. The petitioner 's contention is that at the time of purchase, he has verified the revenue records as to whether the vendors are having valid title or not. Subsequently, pattadar pass book and title deed were issued on 19.06.2019. The petitioner has further stated before the learned Single Judge that later on he has verified the record and he came to know that the land in question was reflected in Dharani Web Portal as Canal/Kaluva. In those circumstances, he came up before this Court. The learned Single Judge has dismissed the writ petition on the ground that the land in question was acquired on 02.10.1981 for SRSP irrigation project and taking advantage of the fact that in the revenue records the name of the Government was not mutated, it was sold even though it was an acquired land. The learned Single Judge in paragraphs 4 and 5 held as under:

(3.) In the considered opinion of this Court, once an award was passed on 02.10.1981, the land could not have been sold by the predecessor in title of the appellant/writ petitioner and therefore, this Court also does not find any reason to interfere with the order passed by the learned Single Judge. The admission is declined.