GUDLA SITARAMAM Vs. SPECIAL TRIBUNAL, SIDDIPET DISTRICT

JUDGEMENT

(1.) Heard Sri Ch.Srinivasa Raju, learned counsel for the petitioner and learned Assistant Government Pleader for Revenue.

(2.) This writ petition is filed challenging the order of the Special Tribunal dtd. 4/2/2021 on the appeal preferred by the petitioner against the alleged mutation of the name of fourth respondent based on false and forged documents and by impersonating the vendor of the petitioner. The Special Tribunal dismissed the appeal on the ground that the appeal was preferred after long lapse of time of the decision made by the competent authority and the appeal is not maintainable.

(3.) In Paragraph No.3.4 of affidavit filed in support of writ petition the deponent seek to justify preferring the appeal in the year 2017 by stating that some known contacts informed the petitioner about the changes effected in the revenue records and immediately he has taken steps to challenge the said changes. Except vague averment in paragraph No.3.4 about "some known person" informing the petitioner, the petitioner has not explained the inordinate delay in prosecuting the appeal and how he was dealing with his property till 2017, when the alleged transactions date back to the year 2006 and 2011 respectively. Even in the appeal preferred by the petitioner, he only stated that "recently came to know". In paragraph No.7 of the appeal, the petitioner stated as under: