- (1.) PART-I Introduction: 1. Though the facts vary from case to case, a common issue is involved in all these Writ Petitions, namely, what documents determine title and ownership to land. While some petitioners claimed their rights based on entries in revenue record, others based their claims on long standing possession as evidenced by registered sale deeds. The Government denied their title mainly based on the entries in the revenue records such as Re-Survey and Resettlement Register (RSR) and Town Survey Land Register (TSLR). This Court, therefore, felt the necessity of dealing with these cases together by addressing this common aspect, which is faced by it day-in and day-out. Before discussing the general law governing the subject, it is appropriate to briefly refer to the facts of each case hereunder: Brief facts: W.P. Nos. 23595, 23599 & 23615 of 2013:
(2.) The petitioners in these Writ Petitions who claimed ownership under registered sale deeds were denied pattadar passbooks and title deeds by the Tahsildar, Bandaganipalli village, Udaigiri Mandal, Nellore District on the ground that as per the Adangals, the lands are shown as Government lands. The petitioners claimed that the RSR shows these lands as private persons. They have also relied upon separate but identical certificates issued by the Tahsildar concerned.
(3.) The respondents have not filed counter-affidavit in any of these cases. W.P. Nos. 25333 and 25356 of 2013:;