B.PRABHAVATHAMA Vs. STATE

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and Learned Government Pleader for Revenue appearing on behalf of Respondents 2 to 4 and learned Government Pleader for Medical Health and Family Welfare.

(2.) The Writ Petition is filed praying to issue a Writ of Mandamus declaring the action of the respondents in not reverting the land to the donor/petitioner to an extent of Ac.3.00 cents in survey No.5 of Thimmajipet Village, Timmakipet Mandal, Mahaboobnagar District donated for the purpose of construction of Primary Health Centre by making necessary entries in the Revenue Records (ROR) as illegal, arbitrary and in violation of Sec. 126 of Transfer of Property Act and consequently direct the respondents to permit the petitioner to resume the land in question forthwith duly making necessary entries in the Right to Records forthwith.

(3.) The case of the Petitioner in brief, is as follows: