KAKI NARAYANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed seeking a writ of Mandamus to declare the action of respondent No.4 in mutating the name of respondent No.5 in the Revenue records in respect of land situated in Sy.Nos.276, 278, and 279 admeasuring Acs.12.26 gts., Acs.1.17 gts., and Acs.4.27 gts., respectively of Kongara Kalan Village, Ibrahimpatnam Mandal , Ranga Reddy District and issuing Pattadar Pass Book bearing No.T05090010223 and also sought for a consequential direction to set aside the mutation proceedings and the Pattadar Pass Book in question.

(2.) Heard Sri Vijay B.Paropkari, learned counsel for the petitioner and Sri Dammalapati Sreenivas, learned Senior Counsel appearing for Sri Rohit Pogula, learned counsel for respondent Nos.6 and 7 and learned Assistant Government Pleader for Revenue for respondent Nos.1 to 4. None appeared for respondent No.5.

(3.) Before considering the controversy involved in the present Writ Petition, it is necessary to refer to certain admitted facts of the case.