BAIRY SAMBA SIVA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) Heard Sri S.Lakshmikanth, learned counsel for the petitioners, and Sri A.Mahith Reddy, learned counsel, representing Sri Pramod Maligi, learned counsel for respondent No.6, and learned Assistant Government Pleader for Revenue appearing on behalf of the official respondents.

(3.) Learned counsel for the petitioners submits that mother of petitioner No.1, namely, Bairy Kanakamma, was the owner and possessor of agricultural land in Survey No.44 to an extent of Ac.1.17 guntas and in Survey No.46 to an extent of Ac.1.23 guntas, total extent of Ac.3.00 gunts, situated at Mucherla Village of Hasanparthy Mandal, Warangal Urban District, which was retained by herself after allotment of certain lands in different survey numbers in favour of her four sons, namely, B.Veera Reddy (respondent No.6 herein), B.Samasiva Reddy (petitioner No.1 herein), late B.Raji Reddy and late B.Satyanarayana Reddy and pursuant to the said allotment, they are enjoying their respective shares and their names were mutated in the revenue records in the year 2003 and they obtained pattadar pass books and title deeds.