B.THRILOKENDRA REDDY Vs. STATE OF TELENGANA

JUDGEMENT

(1.) Heard Sri M.Srinivasa Rao, learned counsel for the petitioner, learned Government Pleader for Revenue and Sri Naraparaju Avaneesh, learned counsel for the 4th respondent.

(2.) This writ petition is filed to issue a writ order or direction especially one in the nature of writ of Certiorari calling for the records pertaining to RC No.E5/2356/2014, dtd. 23/9/2016 of the 2nd respondent as illegal and therefore liable to be set aside and declare that petitioner is the owner, pattedar and possessor of the land to an extent of Ac.4.20 gts in Survey No.167/A, Chityal Village and Mandal, Jayashanker Bhupalpally District and the pattedar passbooks and title deeds issued in favour of the petitioner by Tahsildar, Chityal are legal and valid.

(3.) The brief facts of the petitioner are as follows: