MOHD. MAZARULLA KHAN Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) Heard Sri K.V.Bhanu Prasad, Learned counsel for the petitioner and Sri Andapalli Sanjeev Kumar, Learned Special Government Pleader for Additional Advocate General appearing for the respondents.

(3.) Learned counsel for the petitioner submits that the father of the petitioner Late Sri Anwarulla Khan purchased land admeasuring to an extent of Ac.2.37 gts in Sy.No.70/2-B Situated at Kataram Village and Mandal, Jayashankar Bhupalpalli District on 1/6/1991 under a registered sale deed. After death of the father of the petitioner, the petitioner came over the said property as absolute owner. During the life time, the father of the petitioner sold the land admeasuring to an extent of Ac.1.10 gts to the third party and the balance extent of Ac.1.27 gts of land with the possession and enjoyment of the petitioner.