RAMASWAMY SATYAGOUD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed assailing the decision of the Joint Collector dated 15.4.2019 made in exercise of revisional jurisdiction under Section 9 of the Telangana State Rights in Land and Pattadar Passbooks Act, 1971 (for short the Act, 1971) setting aside the orders of Tahsildar granting certificate under Section 5-A (wrongly mentioned as Section 13-B) in favour of petitioner and the decision to mutate petitioner name in the revenue records on land to an extent of Ac.0.35 guntas in Survey No. 384/A, Faizabad village, Chilipched mandal, Medak district.

(2.) Heard learned counsel for writ petitioner, learned Government Pleader for Revenue and learned counsel representing 4th respondent.

(3.) Facts on record would show that petitioner claims that he purchased Ac.0.35 guntas of land , above mentioned, from the 4th respondent by way of unregistered sale deed dated 12.5.2000 by paying full sale consideration. Based on the said sale deed, he applied to the Tahsildar to mutate his name in the revenue records. After due enquiry, as required by Act, 1971, Tahsildar issued proceedings on 19.5.2007 validating the sale transaction under Section 5-A (certificate in Form 13-B certificate) and consequently on 25.6.2009 name of the petitioner was mutated in the revenue records and pattadar pass books and title deeds were also issued. Aggrieved thereby, 4th respondent herein preferred revision under Section 9 challenging the alleged issuance of certificate under Section 5-A, mutation of the name of the petitioner and issuance of pattadar pass books and title deeds. It was contended that petitioner did not sell the land and he was not put on notice before effecting change in the revenue records. Accepting the said contention of the revision petitioner/4th respondent herein, the impugned order is passed.