GURRAM YADAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Palle Sriharinath, learned counsel for the appellant.

(2.) This appeal is directed against the order dtd. 27/12/2022 passed by the learned Single Judge dismissing W.P.No.46035 of 2022 filed by the appellant as the writ petitioner.

(3.) Appellant had filed the related writ petition seeking a direction to the Joint Sub-Registrar - cum - Tahsildar, Moinabad Mandal (hereinafter referred to as, 'the Joint Sub-Registrar'), not to effect mutation and entertain any documents submitted by respondents No.4 to 11 in respect of land admeasuring Acs.2.25 guntas in Survey No.607/AA situated at Chinnamangalaram Village, Moinabad Mandal (briefly, 'the subject land').