MOHD. CHAND PASHA Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) The case of the petitioner is that he is the owner and possessor of land to an extent of Acs.0.13 guntas in Survey No.1014 situated at Manthani Village and Mandal Peddapally District(erstwhile Karimnagar District). Having acquired the same from his father namely late Mohd. Ismail, who inturn acquired the same from the petitioner's grandfather namely Fateh Mohammed which is his self- acquired property. He further stated that his father name was recorded as pattadar in Pahani for the year 1963-64 and after his demise the petitioner is continuing in possession of the subject land, without any interruption.

(3.) Heard Sri Y.Srinivasa Murthy, learned Senior counsel, representing T.Ranjith Kumar, learned counsel for the petitioner and Sri P.Rajagopal Reddy, learned counsel appearing for respondent No.6 and learned Assistant Government Pleader for Revenue appearing on behalf of respondent Nos.1 to 5.