CHIMMALLA RAJAIAH Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) Considered the submissions of the learned counsel for the parties and with their consent, this writ petition is disposed of at the admission stage.

(3.) It is the case of the petitioner No.1 that his father was pattadar of land admeasuring Ac.0.33 guntas in Sy.No.13 situated at Gopalraopet Village, Ramadugu Mandal, Karimnagar District and during the life time of his father, land admeasuring Ac.0.10 guntas was acquired by the S.R.S.P. for the purpose of Flood Flow Canal. It is also case of the petitioner No.1 that after the demise of his father, he succeeded the remaining extent i.e., Ac.0.23 guntas and made a representation to mutate his name in the revenue records and issue pattadar pass book and title deed but the revenue officials issued pattadar pass book only to an extent of Ac.0.10 guntas and failed to record remaining extent of Ac.0.13 guntas. It is further case of the petitioner No.1 that for correction and rectification of missing extent, he made a representation to the respondent No.3 and when there was no action, he got issued notice dtd. 26/4/2022 to the respondent No.2 under Sec. 80(1) CPC. It is further stated by the Petitioner No.1 that he also made representations to respondent Nos.2 and 4.