AKULA VISWANDHAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking to quash the judgment and decree dated 30.03.2019 in O.S.No.89 of 2018 passed by the second respondent-Agent to Government & District Magistrate, Bhadradri Kothagudem.

(2.) The subject suit was filed by the petitioners-plaintiffs, under Rules 7 and 14 of the Andhra Pradesh Agency Rules, 1924, read with Section 26 and Order VII Rule 1 of the Code of Civil Procedure, 1908, before the second respondent, seeking correction of entries in their favour in the revenue records and for perpetual injunction restraining the defendants therein from interfering with their peaceful possession and enjoyment over the suit schedule property.

(3.) By the aforesaid judgment dated 30.03.2019, the second respondent observed that, as the petitioners-plaintiffs did not avail the remedies available to them under the Telangana Rights in Land and Pattadar Pass Books Act, 1971 (for short, 'the Act of 1971'), for correction of entries, it was not open for them to file a suit for perpetual injunction and correction of entries in the revenue records, straight away, and accordingly, dismissed the said suit as not maintainable. Heard Smt. N. Manga Shree, learned counsel for the petitioners, and the learned Government Pleader for Social Welfare.