PURANAMPU CHINNA VENKATAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking the following relief :

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

(3.) This writ petition is filed alleging that petitioner is the pattadar of land to an extent of Ac.2.00 guntas in Sy.No.607 of Alagadapa Village, Miryalguda Mandal, Nalgonda District. His name was mutated in the revenue records, he was issued pattadar passbook and title deed and has been in possession and enjoyment of the same. While so, petitioner alleges that respondent No. 4 i.e., Tahsildar is interfering with his possession and enjoyment of the land.