SAVITHRI Vs. GOVERNMENT OF A.P.

JUDGEMENT

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

(2.) Heard Sri P. Sridhar Reddy, learned counsel for the petitioners, and learned Assistant Government Pleader for Revenue appearing on behalf of respondent Nos.1 to 5 and Sri P. Ravi Prasad, learned counsel appearing on behalf of respondent No.6. During the pendency of the writ petition, sole petitioner died and petitioner Nos.2 and 3 were brought on record as her legal heirs.

(3.) Learned counsel for the petitioners submits that the husband of petitioner No.1 was an ex-serviceman. The then Tahasildar, Sanga Reddy Mandal, granted assignment patta in respect of agricultural dry land to an extent of Ac.5.02 guntas in Survey No.560 situated at Mamidipally Village of Sangareddy Mandal, Medak Distrtict, in the year 1969, after following the due procedure and thereafter, he had issued Final Patta Certificate No.A5/10820/74 to him. Since then he has been in peaceful possession and enjoyment of the said property and he dug a bore-well and obtained electricity service connection and doing agriculture by raising paddy and other crops by drawing the water through the said bore well and his name was mutated in the revenue records and he died in the year 2000. After his death, petitioner No.1 succeeded the above said property and her name was mutated in revenue records and pattadar pass book and title deed were issued in her favour.