GUNDLAPURAPU ESWARAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:

(2.) With the consent of the respective parties, this writ petition is disposed of at the stage of admission.

(3.) Learned counsel for the petitioners contended that the petitioners are the owners of the subject property covered under Survey Nos.63, 64, 67/1, 67/2 situated at Singavaram Village of Dummugudem Mandal, Bhadradri Kothagudem District and the same was acquired through Registered Will Deed vide document No.30/1994 dtd. 9/4/1994 executed by Devulapalli Jagannadha Rao. After his death the petitioners became the owners of the property.