The petitioner has sought for a direction to respondent Nos.2 to 4 to consider the representations dated 14.02.2019 and 10.03.2019 at Annexures-G and H respectively and to pass appropriate orders in favour of the petitioner.
2. The petitioner is claiming to be the adopted son of Sri Nagayya Jangam S/o Gurayya claiming to be the owner in possession of land in Sy.No.151 measuring
23 acres 32 guntas situated at Naubad, Taluk and Dist. Bidar. No deed of adoption is placed on record to establish that the petitioner is the adopted son of Sri Nagayya Jangam. It is contended that on 28.06.2013, the petitioner came to know about the existence and 3execution of Will Deed dated 02.04.2013 said to have been executed by his adoptive father in favour of him and on the basis of the said Will Deed, the petitioner is claiming to be the absolute owner in possession of lands in question. It is the grievance of the petitioner that the name of the Department of Forest has been entered illegally in the Record of Rights. As such, the application was moved before the Forest Department for correction of the revenue entries, but the same has not been responded to. Hence, this writ petition.
3. It is well settled law that, to seek for a writ of mandamus, legal right of the parties has to be established. Neither the legal right of the petitioner, nor breach of statutory duty by the authorities has been established.
4. In the absence of established legal right and the relationship of the petitioner with Sri Nagayya 4Jangam, no writ of mandamus can be issued as sought for. Writ petition is wholly misconceived and accordingly stands dismissed. Sd/- JUDGE
Comments