ARE RAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri A.Nagendra Rao, learned counsel for the petitioner, Sri J.Srinivasa Rao, learned counsel for third respondent and the learned Government Pleader for Revenue.

(2.) This writ petition is filed seeking following direction:

(3.) According to petitioner, his grand father late Are Nana s/o late Are Poshetty was owner of land to an extent of Acs.6.08 guntas in Survey No.25/A, Dasnapur village, Mavala mandal, Adilabad district and erroneously less extent of land was shown in the revenue records depriving valuable right to property of the petitioner on the land owned by his grand father. He therefore submitted application to the Tahsildar to correct the clerical error in the revenue records. In the year 2016, the Tahsildar was very benevolent in accepting the said request and passed orders directing correction of revenue entries to reflect land to an extent of Ac.1.10 guntas in the name of petitioner. This correction was challenged before the Appellate Authority under Sec. 5 of the Telangana Rights in Land and Pattadar Passbooks Act, 1971 (Act 26 of 1971). On constituting of the Special Tribunals, it was placed before the second respondent Special Tribunal. The Special Tribunal by order dtd. 11/2/2021 allowed the appeal and ordered cancellation of mutation granted in favour of the petitioner. This order was challenged before this Court in W.P.No.7143 of 2021 primarily on the ground that Special Tribunal did not give opportunity of hearing before deciding the appeal. Accordingly, the order of the Special Tribunal was set aside and matter was remanded to the Special Tribunal for fresh hearing. Consequently, the Special Tribunal took up the matter again and passed orders on 18/6/2021 confirming the earlier decision setting aside the order of the Tahsildar.