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Sir-am-paralised-in-2016-the-doctor-given-temporary-disability-of-70-Certificate-is-am-eligible-for-promotion-as-per-pwd-act-2016

when-will-it-Kerala-High-Courts-stay-order-on-passport-officers-imposing-fines-be-resolved-My-passport-is-in-pending

r-d-upadhay-vs-state-of-andhra-pradesh

SirThere-is-a-mistake-in-ROR-dharani-records-of-our-land13-guntas-of-land-is-missing1-534-acres-of-land-was-there-in-the-name-of-my-great-grandfather-B-Papi-Reddy2-that-was-partitioned-between-2-sons-of-B-Papi-Reddy-late237-acres-on-the-name-of-B-Parma-Reddylate-and237-acres-on-the-name-of-B-Ram-Reddy-late-who-had-no-children3-after-their-death-that-land-was-partitioned-between-2-sons-of-B-Parma-Reddy-my-grandfather237-acres-on-the-name-of-B-Anantha-Reddymy-fatherand237-acres-on-the-name-of-B-Narayana-Reddy-late4-in-the-year-1985-both-of-them-B-Anantha-Reddy-and-B-Narayana-Reddy-sold-4-acres-of-land-each-2-acres-5-in-2004-heirs-of-B-Narayana-Reddy-late-have-sold-the-remaining-land-of-37-guntas6-in-2021-we-sold-24-guntas-So-there-should-be-13-guntas-of-on-my-fathers-nameBut-as-per-dharani-records-12-guntas-of-land-is-showing-in-the-name-of-B-Narayana-Reddy-late-instead-of-my-fathers-name-B-Anantha-Reddy-and-1-gunta-as-RSR-pending7-now-heirs-of-B-Narayana-Reddy-late-have-applied-for-succession-from-MRO-office8-I-have-written-a-letter-addressing-MRO-and-district-collector-requesting-them-to-stop-succession-and-registration9-No-action-was-taken-by-them-and-I-doubt-whether-they-will-stop-succession10-How-to-file-writ-of-mandamus-to-stop-this-succession-and-correct-the-entries-in-ROR

Quash-FIR-under-crpc-sec-482