ORAL ORDER
1. By the present writ petition, the petitioners challenge the orders dated 31.07.2019 in RTS/Appeal/Delay/Case No.33 of 2018 passed by the learned Assistant Collector, Bayad, order dated 28.07.2020 passed by the learned Collector, Arvalli and order dated 12.10.2023 passed by the learned Additional Secretary (Appeals), Revenue Department whereby the mutation entry No.4264 dated 27.07.2000 has been upheld.
2. The learned counsel for the petitioners submits that in the present case, the petitioners had a right in the subject land in question. That by mutation entry No. 4264 dated 27.07.2000, the right of the petitioners had been recorded to be given up in the subject land. He submits that the said mutation entry has been wrongly entered into the revenue records and the petitioners have been wrongly deprived of their right in the subject land. The learned counsel submits that the petitioner Nos.1 and 2 are residing in Andhra Pradesh since last 40 years and the said entry has been effected behind their back and
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without their knowledge. The learned counsel, therefore, submits that the present Special Civil Application be allowed.
3. Heard learned counsel for the petitioners, considered the submissions and perused the documents on record.
4. The learned Assistant Collector, Bayad; the Collector, Arvalli and the learned Additional Secretary (Appeals), Revenue Department have concurrently held that upon perusal of the revenue records, it is revealed that mutation entry No. 4264 dated 27.07.2000 has been effected after due service of 135(D) notice to the petitioners and after recording their reply personally and by recording a Panchnama. The said mutation entry has been based on valid consideration and therefore, no interference is called for.
5. The learned counsel for the petitioners could not point out any infirmity in the findings so recorded by the revenue authorities. The present Special Civil Application is devoid of merits and is accordingly dismissed. No order as to costs.
(ANIRUDDHA P. MAYEE, J.)
KAUSHIK D. CHAUHAN
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