GURJALA LACHAMMA Vs. GOVT. OF A.P.

JUDGEMENT

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

(2.) Heard Sri Kowturi Pavan Kumar, learned counsel for the petitioners, learned Assistant Government Pleader for Revenue, appearing on behalf of respondent Nos. 1 to 4 and Ms.V.Yashoda, learned counsel, representing Sri G.V.L. Murthy, learned counsel appearing on behalf of respondent Nos.6 to 39.

(3.) Learned counsel for the petitioners submits that petitioners' ancestors namely Sri. gurjala Kotaiah, gurjala Pullaiah and gurjala Venkanna were the pattadars of the agriculture dry land admeasuring Ac.115.09 gts in Sy.No.350 situated at Singareddypalem Village, Nelakondapally Mandal, Khammam District and after their death, petitioners have succeeded the said property by way of succession. Respondent No.4 without issuing any notice to the petitioners effected changes in the revenue records and issued Pattadar Passbooks and Title Deeds on 28/8/1996 in favour of the unofficial respondents. After knowing the said effect, petitioners submitted representation to respondent No.4 on 3/10/1996 to conduct enquiry and cancel the Pattadar Passbooks and Title Deeds issued in favour of the unofficial respondents. Respondent No.4 without properly considering the same, rejected the claim of the petitioners through order dtd. 10/2/1997.