(1.) Heard Sri A.Sudarshan Reddy, learned Senior Counsel, appearing for Mr. M. Pranav, learned counsel for the petitioner, learned Assistant Government Pleader for Revenue for respondent Nos.1 to 4 and Sri D.Prakash Reddy, learned Senior Counsel appearing for Bangaru Laxmi Jasti, learned counsel for respondent Nos.5 to 7.
(2.) The brief facts of the case that lead to filing of this Writ Petition are as under:-
(3.) Sri A.Sudharshan Reddy, learned Senior Counsel, contended that the petitioner herein being the only son of late Mrs.G.V.Hemalatha, whose name was appearing in the Revenue records before entering the names of respondent Nos.5 to 7 herein and as such the petitioner herein being son of the said late Mrs.G.V.Hemalatha, is entitled for notice, but he was never put on notice before entering the names of respondent Nos.5 to 7 herein in the Revenue records in respect of the subject land. He further contended that the petitioner has been in possession of the subject property and that the same is also evident from the copies of the Pahanies that are placed on record. He further contended that a perusal of the plaint, written statement and decree passed in O.S.Nos.76, 77 and 78 of 1989, passed by the Court of the District Munsif at Luxettipet, dtd. 10/3/1989, makes it clear that they are collusive decrees and until and unless the said decrees are registered under Sec. 17 of the Registration Act, 1908, such decrees cannot be acted upon by the Revenue authorities for giving effect to such decrees. He further contended that no order was passed by respondent No.4 herein ordering for mutation of the names of respondent Nos.5 to 7 herein, in the revenue records. It is also contended that, respondent Nos.5 to 7 herein played fraud on the petitioner and got their names entered in the Revenue records in a fraudulent manner. He also placed reliance on the judgment of the Hon'ble Apex Court in the case of Bhoop Singh vs Ram Singh Major & Ors 1995 SCC (5) 709 and Ganpatbhai Mahijibhai Solanki vs State Of Gujarat & Ors (2008) 12 SCC 353 and also on the judgment of Full Bench of this Court in Chinnam Pandurangam v. Mandal Revenue Officer, Serilingampally Mandal & Ors AIR 2008 AP 15.