YERROLA SAYAMMA Vs. GOVERNMENT OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking to set aside the orders passed by the respondent Nos.2 and 3 in Case No.D1/69/2010 File No.D1/3602/2010 dtd. 28/12/2013 and No.A/609/2007 dtd. 27/1/2009 respectively.

(2.) Heard learned counsel for the petitioner, learned Assistant Government Pleader for Revenue and learned Counsel for the unofficial respondent No.5.

(3.) Learned Counsel for the petitioner submits that the land to an extent of Ac.3-11 gts in Sy.No.704 situated at Gummudal H/o.Doulthabad Village and Mandal, was originally owned by one Palmadka Bheemappa @ Bheemanna and out of the said land, an extent of Ac.2-20 gts was sold by said Bheemappa to the father-in-law of petitioner, by name, Yerrolla Bajarappa, through private sale deed dtd. 10/1/1969 and subsequently he had executed a registered sale deed dtd. 25/3/1971. Thereafter, the husband of the petitioner has succeeded the said land and after his death, the petitioner is in possession and enjoyment of the said land and her name was also recorded as pattadar in the revenue records and pattadar passbook and title deed were issued in her favour on 4/12/2006. Against the said entries, the unofficial respondent No.5 has filed appeal under Sec. 5(5) read with Rule 22 of ROR Act before the respondent No.3 and the same was allowed vide Appeal No.A/609/2007 dtd. 27/1/2009 holding that there is no initial of the Officer against the entries made in the ROR register and directed the respondent No.4 to incorporate the name of the legal heir of the original pattadar in accordance with the Rights in Land and Pattadar Passbooks Act, 1971 (for short 'the ROR Act, 1971"). Aggrieved by the same, the petitioner filed revision petition under Sec. 9 of the ROR Act, 1971, before the respondent No.2 and the same was dismissed in Case No.D1/69/2010 File No.D1/3602/2010 dtd. 28/12/2013.