POTLA VENKATA PRASAD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed seeking the following relief:-

(2.) Heard Mr.Kowturu Pavan Kumar, learned counsel for the petitioner, learned Assistant Government Pleader for Revenue appearing on behalf of respondent Nos.1 to 3 and Sri G.Ravi Chandra Sekhar, learned counsel appearing on behalf of respondent Nos.4 and 6.

(3.) Learned counsel for the petitioner submits that petitioner is the owner and possessor of the agricultural land to an extent of Ac.2.20 gts in Sy.No.274/2, situated at Pedda Mandava Village, Mudigonda Mandal, Karimnagar District and the same was acquired through agreement of sale dtd. 27/9/2010, executed by respondent No.5, by receiving valuable sale consideration and since then he has been in possession and enjoyment of the said property. He further submits that the Village Revenue Officer after following procedure incorporated the name of the petitioner in possession column i.e., Column No.13 (Pahani of the year 1422F (2012-2013). He also submits that the revenue authorities on inspection, recorded the name of the petitioner in possession column to an extent of Ac.2.05 gts and remaining extent of land admeasuring Ac.0.15 gts in the name of Thotakuri Hanumanta Rao and latest pahani dtd. 31/1/2016 clearly shows the possession of the petitioner in respect of the subject property.