LIYAQATULLAH KHAN Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) Heard Sri C.Ramachandra Raju, learned counsel for the petitioner and learned Assistant Government Pleader for Revenue appearing on behalf of respondent No.1 to 4 and Sri Mirza Nisar Ahmed Baig for respondent No.5.

(3.) Learned counsel for the petitioner submits that the petitioner is the owner and possessor of the land to an extent of Acs.4.24 guntas in Survey No.407 situated at Kankurti Village, Damargidda Mandal, Mahboobnagar District and his name was mutated in the Revenue Records and pattadar pass books and title deeds were issued in his favour. He further submit that originally Marepaly Hanmappa was protected tenant and his legal heirs surrendered protected tenancy rights and delivered possession of the subject property to the petitioner on 28/7/1995. Questioning the revenue entries made in favour of the petitioner, respondent No.5, who is non- other than his elder brother, filed ROR Appeal vide case No.A/490/2006, before respondent No.3.