PALLE LAXMAMMA Vs. STATE OF TELANGANA AND OTHERS

JUDGEMENT

(1.) Heard learned Counsel for the petitioners, learned Assistant Government Pleader for Revenue and learned Counsel appearing for respondent No. 5 in WP No. 3456 of 2021.

(2.) Since the issue in these writ petitions and the prayer sought are same, both the writ petitions are disposed of by a common order.

(3.) According to petitioners, each of them have purchased land to an extent of Acs. 2.20 guntas in Survey Nos. 83UU and 83U respectively of Toopranpet Village, Choutuppal Mandal, Yadadri Bhongiri District, through registered sale deeds dtd. 14/5/1979. Their names were entered in the revenue records and were issued pattadar passbooks and title deeds. Again on 19/7/2000, they were issued pattadar passbooks and title deeds. Petitioners allege that in the year 1999-2000, the Tahsildar, Choutuppal Mandal, erroneously deleted their names from the revenue records from the above extent of land and inspite of several requests made, the same was not rectified. On 21/8/2020, they made representations to the District Collector, Revenue Divisional Officer and the Tahsildar to rectify the erroneous corrections made and to restore their names. Alleging that inspite of representations made on 21/8/2020, authorities have not acted on the request to delete wrong entries made in the revenue records against survey numbers mentioned above, these writ petition's are filed. Petitioners pray to declare the action of respondent authorities, particularly the Tahsildar, Choutuppal Mandal, respondent No. 4, in deleting their names by way of Amendment Register for the year 1999-2000 from pahani column basing on joint document (General Power of Attorney) dtd. 20/8/1988 to an extent of Acs. 5.00 of land without any reason, as illegal, arbitrary and unjust.