(1.) The petitioners--R. Ravindra and his brother R. Dwarakanath (through his legal representatives) have filed this writ petition in 2014 challenging the order dtd. 31/3/1989 passed by the Land Tribunal.
(2.) By the said order, the Land Tribunal has granted 0.32 guntas in block No.1 of Sy.No.150 and 02 acres 20 guntas in Block No.2 of Sy.No.150 to Jayaramaiah, the deceased 5th respondent.
(3.) It may be pertinent to state here that the father of petitioner No.1 - K. Ramachandraiah and his elder brother--Suryanarayana Rao had made an application seeking for conferment of occupancy rights in respect of various survey numbers, including Sy.No.150. The Land Tribunal by an order dtd. 19/10/1982 passed in LRF.IRM.233/79-80 ordered the land bearing Sy.No.150 to an extent of 01 acre and the land bearing Sy.No.145 to be registered in favour of Suryanarayana Rao, the elder brother of the 1st petitioner's father.