CHERUKUTHOTA RAGHUNATH Vs. COMMISSIONER

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Assistant Government Pleader for Revenue for the respondents 1 to 4 and 6 and Mr. Kiran Palakurthi, learned counsel for the respondents 7 to 9 (LRs of the deceased-fifth respondent).

(2.) The unilateral registration of revocation of Gift Settlement Deed, dtd. 19/11/2014 vide document No.8901/2013 executed by the fifth respondent herein revoking the Gift Settlement Deed, dtd. 5/6/2013 is challenged in the present Writ Petition.

(3.) The fifth respondent herein executed Gift Settlement Deed, dtd. 5/6/2013 in favour of the petitioner herein and the same was registered in accordance with law. Consequent upon the said Gift Settlement Deed, the petitioner herein approached the revenue authorities for mutation of the subject property covered by the said Gift Settlement Deed and the same was directed to be mutated in the name of the petitioner through proceedings No.B/3439/2013 dtd. 14/11/2013. The name of the petitioner was also entered in the revenue records. While things stood thus, the fifth respondent herein approached the second respondent herein stating that the Gift Settlement Deed executed by her was not acted upon and not accepted by the petitioner and that the petitioner was not inducted into the possession of the property. Thus, the fifth respondent presented revocation of Gift Settlement Deed, dtd. 19/11/2014 before the second respondent and the second respondent registered the same as document No.11442/2014, thereby revoking the Gift Settlement Deed that was executed by the fifth respondent herein.