VUNUKONDA PRAKASH RAO Vs. VUNUKONDA MALLESHAM

JUDGEMENT

(1.) This Writ Appeal is directed against the order dtd. 12/2/2025 passed by the learned Single Judge in W.P.No.24854 of 2023 (hereinafter referred to as 'Impugned Order'), whereby the writ petition filed by the respondent No.1 herein was allowed by setting aside the order dtd. 6/1/2023 in C.A.No.46 of 2022 issued by respondent No.5-the Administrator General-cum-State Succession Court (hereinafter referred to as 'the Administrator General') including the consequential registration of Gift Settlement Deed bearing document No.1562 of 2023 dtd. 12/9/2023.

(2.) The appellant No.1 in this Writ Appeal is the son of the respondent No.1 (writ petitioner). The material facts necessary for adjudication of this appeal are, that respondent No.1/writ petitioner is the son of one late Venkataiah, who in all owned Ac.5.18 guntas in Sy.No.687 of Peddapally Village and Mandal and in the family partition, the respondent No.1 was allotted subject land admeasuring Ac.1.32 guntas in Sy.No.687/4. It is stated by the respondent No.1 that his father expired on 15/12/1996 and whereas his mother, Lakshmi predeceased the father of respondent No.1. Pursuant to the said allotment of the subject land in favour of the respondent No.1, his name was mutated in the revenue records and pattadar passbooks bearing No.1584 was also issued in his favour by the revenue authorities. However, after introduction of the Dharani Portal by the Government of Telangana, as against the subject land admeasuring Ac.1.32 guntas in Sy.No.687/4/1, the name of pattadar was wrongly recorded as 'Sri Sri/Sri Sri'. On noticing the said mistake that had crept into Dharani Portal, the respondent No.1 made an application for rectification of the said mistake on 8/1/2022.

(3.) It is further stated by respondent No.1 that when he went to the office of Tahsildar in the first week of August, 2023 and enquired about the status of his application made for correction of the entries in the Dharani Portal, the Respondent No.3 and Respondent No.4/Tahsildar had informed that as per the orders in C.A.No.46/2022 dtd. 6/1/2023 passed by the Administrator General, the name of appellant No.1 was mutated in the revenue records including the Dharani Portal in terms of the said orders passed by the Administrator General. Then it is stated that upon verification, respondent No.1 came to know that he was never served with any notice in the said proceedings initiated before the Administrator General, which according to respondent No.1 is not only illegal but also without any jurisdiction apart from void in law.