KASARLA YADAGIRI Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) Heard Sri Rajeshwar Rao, learned counsel representing Sri Shashank Garige, learned counsel for the petitioners and learned Assistant Government Pleader for Revenue appearing on behalf of respondent Nos.1 to 4, and Sri K. Durga Prasad, learned counsel appearing for respondent No.5.

(3.) Learned counsel for the petitioner submits that petitioner No.1 - Late Kasarla Yadagiri is husband of petitioner No.2 and father of petitioner Nos.3 to 6. During his life time he had purchased property to an extent of Acs.2.08 guntas covered by Survey No.134/1 and 134/2 sitauted at Vangapahad (V), Hasanparthy Mandal, Warangal District through Sada sale deed from Kasarla Durgaiah on 20/5/1972. Since then he has been in possession and enjoyment of the said property and the above said sada sale deed was regularized by then Tahsildar, Hasanparty Mandal after following the due procedure as contemplated under the provisions of A.P.Rights in land and Pattadar Passbooks Act, 1971(Act for brevity). Pursuant to the same, respondent No.4 issued 13(B) Proceedings vide No.B/1273/10 dtd. 2/4/2011 and his name was mutated in the revenue records and pattadar passbooks and title deed was issued in his favour in the year 2011.