S.BHASKAR Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) Heard Sri M.M.M. Srinivasa Rao, learned counsel for petitioner, and learned Government Pleader for Revenue.

(3.) Petitioner claims to be the owner and in possession of land to an extent of Acs.2.28 guntas in Survey No.419/1 of Palvancha Village and Mandal of Bhadradri Kothagudem District. Petitioner alleges that vendor of respondent No.6 filed O.S.No.336 of 2007 in the Court of Principal Junior Civil Judge, Kothagudem District, praying to grant perpetual injunction on lands in Survey Nos.409, 416, 418 and 420. The said suit was dismissed on 25/9/2018 holding that the vendor of respondent No.6 failed to prove her title. Respondent No.6 also obtained pattadar passbook and title deeds on the above extent of land. Aggrieved thereby, petitioner filed appeal in R.O.R.No.2 of 2017, which was allowed on 4/10/2017 setting aside the entries in 1-B register and consequently the entries made in the pattadar passbook and title deeds. The revision preferred against the said decision was transferred to the Special Tribunal and the said revision was also dismissed on 27/1/2021.