A.SRINIVAS Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) The Brief facts of the case are as follows:

(3.) Respondent No.5 filed counter affidavit denying the allegations made by the petitioners interalia contending that, respondent No.5 had purchased the subject property through sada sale deed in the year 1970, from original owner, namely, Korem Papaiah and the same was validated/regularized by the then Mandal Revenue Officer, Shankarapatnam Mandal, by duly following the procedure as contemplated under the Act, and Rules made there under, and also issued 13-B proceedings. Accordingly his name was mutated in the revenue records and pattadar passbooks and title deeds were issued and the above said regularization proceedings were become final. He further stated that respondent No.6 filed appeal before respondent No.3 after lapse of long period even without filing any application for seeking condonation of delay. That respondent No.3 without following the mandatory procedure prescribed under the provisions of the Act, allowed the appeal on 2/2/2013 and cancelled the pattadar passbook & title deed issued in favour of respondent No.5.