SUNKI BALIJE NAGENDER NAGENDRAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri P.Sri Harsha Reddy, learned counsel for the petitioner, learned Assistant Government Pleader for Stamps and Registration for respondent Nos.1 to 4 and Sri Gadi Praveen Kumar, learned counsel for respondent No.5.

(2.) This Writ Petition is filed seeking a Writ of Certiorari calling for the records in connection with order passed by the respondent No.2 in case No.F3/Special Tribunal/ Siddipet(U)/ 16/2021, dtd. 25/10/2021.

(3.) The petitioner and respondent No.5 herein are the natural brothers. Respondent No.5 herein claims that his father was holding an extent of Acs.4.00 gts., in his name as Pattadar and the said extent of land was inherited by the petitioner and respondent No.5 herein and thereby, they are entitled for Acs.2.00 gts., each out of the said Acs.4.00 gts., of land situated in Sy.No.56/5 of Ponnala Village, Siddipet Urban Mandal, Siddipet District.