BOGADAMEEDI PEDDA BAJANNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) With the consent of both the parties, this writ petition is being disposed of at the admission stage.

(2.) This Writ Petition is filed with the following relief:-

(3.) The petitioner claims to be the absolute owner of the land admeasuring Ac.00.31 guntas in Sy.No.40/2 of Kotaramoor Village, Armoor Mandal, Nizamabad District, having purchased the same through a registered sale deed bearing document No.3202/2011, dtd. 3/12/2011 from its lawful owners. It is the further case of the petitioner that his vendors and the predecessors-in-title are absolute owners of the property having purchased the same under registered sale deeds.