CHUNCHU VENKATAMMA Vs. PRI. SECRETARY, REVENUE DEPT.

JUDGEMENT

(1.) Heard the counsel for petitioner in both the Writ Petitions, and the learned Government Pleader for Revenue for respondent nos.1 to 3 and Sri Gajanand Chakravarthi, counsel for 4th respondent.

(2.) One Bheemaiah, who is the husband of 4th respondent in Writ Petition No.37063 of 2016 had been assigned land admeasuring Acs.2.20 guntas in Survey No.353/2 situate at Gudipet Village of Hajipur Mandal. Subsequently, the said Bheemaiah died.

(3.) Not only the 4th respondent in Writ Petition No.37063 of 2016 is his legal heir, but the petitioner, who is the widowed - daughter-in-law of the deceased Bheemaiah, prima facie, also appears to be a legal heir.