SALLA CHANDRA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the issues raised in both the Writ Petitions arise out of the very same impugned proceeding Rc.No.B/145/2018 dtd. 20/2/2018, they are taken up together and are being disposed of by this common order.

(2.) The Writ Petitions, W.P.No.7272 of 2019 and W.P.No.21577 of 2019, are filed challenging the Proceedings Rc.No.B/145/2018 dtd. 20/2/2018 issued by the Revenue Divisional Officer (Respondent No.3/ "RDO"), by which the RDO directed the Tahsildar, Uppal Mandal (Respondent No.4), to mutate the names of respondent Nos.5 to 7 in the 'occupation column' in respect of lands admeasuring Ac.1-31 gts. in Sy.No.34; Ac.1-24 gtsin Sy. No.35; Ac.1-36 gts. in Sy. No.36; Ac.2-17 gts. in Sy. No.37 and Ac.2-23 gts. in Sy.No.39, situated at UppalKalsa Village, Uppal Mandal, Medchal -Malkajgiri District (erstwhile Ranga Reddy District).

(3.) We have elaborately heard Sri V.Ravinder Rao, learned Senior Counsel for Sri S.Vamshi Krishna, learned counsel for the petitioner inW.P.No.7272 of 2019, Sri Vivek Jain, learned senior counsel appearing for the petitioners in W.P.No.21577 of 2019, Sri B.Mayur Reddy, learned Senior Counsel representing Sri AtlaAbhinandhan Reddy, learned counsel appearing for respondent Nos.5 to 7 in both the Writ Petitions, Sri KohirBhaskar Reddy, learned counsel for respondent No.12 in W.P.No.21577 of 2019, Sri Md.Arshad Ahmed, learned counsel appearing for respondent No.13 in W.P.No.21577 of 2019 and Sri Dara Haritha Kiran, learned Assistant Government Pleader for Revenue in both the Writ Petitions.