J. SHARDHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Petitioner contends in this Writ Petition that she is the owner and is in peaceful possession of the property of an extent of Acs.1.35 guntas in Sy.No.1070 and Acs.2.35 guntas in Sy.No.1093 of Ameenpur Village, Patancheru Mandal/Sangareddy Mandal, Sanga Reddy District; that she purchased the property under a registered sale deed dt.17.05.2000; that earlier the land belonged to one L.Balaiah, but it was recorded as "Khariz Khata" in the Khasra Pahani 1954-55; that in 1960, the then Tahsildar, Sanga Reddy submitted proposals for assignment of these lands vide Proceedings in Letter No.A2/20181/1960, and the District Collector, acting on the same sanctioned Lavuni Patta in favour of said Balaiah vide Proceedings No.A1/3271/1961 dt.10.04.1961.

(2.) It is contended by the petitioner that the said assignment of land was sanctioned under Section 54 of the Telangana land Revenue Act 1317 Fasli read with Rule 18 of Lavuni Rules and there was no clause of non-alienability of the said land; that thereafter the land underwent several transactions and ultimately the petitioner purchased it; that petitioner's name was also mutated in the revenue records and pattadar passbook and title deeds were issued in her name; but in the year 2005, again the property was recorded as "Khariz Khata" instead of "patta" in the pahanies of 2005 and the word "patta" earlier written was struck off and the word "Khariz Khata" was interpolated.

(3.) It is contended that this was brought to the notice of the Revenue Authorities by the petitioner through a representation and after enquiry it was rectified and the property was recorded as "patta" till 2010-11, but thereafter again it is being recorded as "Khariz Khata".