K R KRISHNAVENI Vs. JOINT COLLECTOR HYDERABAD

JUDGEMENT

(1.) Leave granted.

(2.) The first of these appeals is preferred by Smt K. R. Krishnaveni and the second by legal representatives of Shri (sic Smt) S. J. Kurien. The appeals are preferred against the judgment of the High Court of Andhra Pradesh in Civil revision Petition No. 4731 of 1997, dated 29-12-1999, whereby a learned single Judge of the High Court allowed the revision petition, set aside the order dated 1-7-1997 of the Joint Collector, Rangareddi district and remanded the matter for fresh enquiry. The revision was filed under Section 91 of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands act, 1950 (hereinafter referred to as "the Act").

(3.) The contesting respondents before us claim to be the legal representatives of protected tenants while the appellants are purchasers of the property from the original pattedar, Mr Adapa Narayana. The dispute is whether the predecessors of the respondents, namely, the original tenants were protected tenants or ordinary tenants.