B. N. RAO Vs. PRL. SECRETARY, REVENUE

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Assistant Government Pleader for Revenue appearing on behalf of respondents 1 to 5, and Mr D.Jaipal Reddy, learned counsel appearing on behalf of respondents 6 and 7.

(2.) This writ petition is filed to issue an order or direction more particularly one in the nature of writ of mandamus declaring the impugned proceedings bearing No.75/2015 issued by the 3rd respondent dtd. 29/9/2016 in respect of the land to an extent of Ac.2.8 gts in Survey No.236/A of Kannapur Haveli, Khammam as illegal, improper, arbitrary and contrary to the provisions of A.P. Record of Rights in Land and Pattadar Passbooks Act, 1971 and consequently set aside the same by directing the 5th respondent to continue the name of the petitioner against the land to an extent of Ac.2.8 gts in Survey No.236/A of Kannapur Haveli, Khammam.

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