GOSUKONDA VIJAYALAKSHMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The lis involved in both the writ petitions and the parties are one and the same. Therefore, both the writ petitions were heard together and decided by way of this common order.

(2.) Heard Dr. Donthi Reddy Venkat Reddy, learned Senior Counsel appearing for RVR Associates, learned counsel for petitioners in both the writ petitions, Sri L.Ravinder, learned Assistant Government Pleader for Revenue appearing for respondent Nos.1 to 3, Sri P. Shanker Rao Patil, learned counsel appearing for respondent No.4 in both the writ petitions and Ms. Muskan Joshi, learned counsel appearing for respondent No.5 in W.P.No.10625 of 2025.

(3.) The petitioners and 4th respondent in both the writ petitions are own sisters. They are daughters of late B.Narasimha Reddy. Father of the petitioners and 4th respondent is the absolute owner and possessor of the land admeasuring Ac.2.57 guntas in Sy.Nos.447, 374, 375, 376 and 377 situated at Gummadidala Village, Jinnaram Mandal, Narsapur Taluk, Sanga Reddy District (for short, 'the subject property'). He is also owner of the land to an extent Ac.0.15guntas in Sy.No.447 situated in the very same village. According to the petitioners, their father has executed a registered gift deed bearing document No.7 of 1988, dtd. 4/1/1988 in respect of the subject property. He has bequeathed the land admeasuring Ac.0.15 guntas in Sy.No.447 of Gummadidala Village equally between the petitioners by way of executing will deed dtd. 27/3/1989. Thus, according to the petitioners, they are absolute owners and possessors of the Ac.0.0750 guntas each in Sy.No.447 of Gummadidala Village on the strength of the said will deed dtd. 27/3/1989. Their names were also mutated and also reflected in the revenue records till 2022-2023.