THATI BHADRAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Praveen Kumar Veerjala, learned counsel for the petitioner, Smt. S.Sravanthi, learned Government Pleader for Revenue appearing for the respondent Nos.1 to 3 and Sri Kiran Reddy Mallarapu, learned counsel appearing for the respondent No.4. Perused the material on record.

(2.) Learned counsel for the petitioner submits that the petitioner filed the present Writ Petition seeking to declare the action of the respondent No.3 in issuing Endorsement in Rc.B/302/2020 dtd. 24/2/2021 for not implementing the orders passed by the respondent No.2 in ROR Case No.2/BPD/2019 dtd. 11/12/2019 to un-sign the Khata and initiate a fresh enquiry to incorporate the petitioner's name in the concerned revenue records for the land in Sy.No.440/A (Old Sy.No.440/68 Old) admeasuring Ac.10-00 guntas, situated at Laxmipuram Village, Burgampadu Mandal, Bhadradri Kothagudem District (for brevity, "the subject property"), as illegal and arbitrary.

(3.) Learned counsel for the petitioner further submits that the petitioner is the owner and possessor of the subject property, originally assigned by the Government to her late father, Soyam Singaiah. The petitioner, being the sole legal heir, filed O.S.No.156 of 2017 on the file of the Principal Junior Civil Judge, Kothagudem and obtained a decree on 18/9/2017 declaring her as Class-I legal heir of late Soyam Singaiah. While it being so, the respondent No.4, wife of one Khasim Babu, who claims to be the adopted son of Soyam Singaiah/Assignee, approached the revenue authorities and got her name mutated as pattadar and possessor of the subject property vide MUT/27/ 06/00382/2018 dtd. 4/9/2018, relying on a registered Will deed No.22/2012 dtd. 19/6/2012 allegedly executed by Soyam Singaiah in her favour.