MANDADI KONDAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Government Pleader for respondents 1 to 4 and Sri P.Giri Krishna learned counsel appearing for 5th respondent.

(2.) Petitioner is challenging the order dated 19.10.2019 of the Joint Collector setting aside the order of Revenue Divisional Officer (RDO) and affirming the decision of Tahsildar.

(3.) According to learned counsel for the petitioner, petitioner purchased land to an extent of Ac.1-35 guntas in Sy.No.1321/AA, Ac.5-17 guntas in Sy.No.1324 and Ac.0-32 guntas in Sy.No.1345, put together Ac.8-04 guntas of Garrepalli Village of Sultanabad Mandal, Peddapalli District, by way of an unregistered sale deed dated 16.11.1985. He was granted possession and he was undertaking manufacturing of bricks in the said land.