MARUTI PANDU Vs. BABU NARAYAN

JUDGEMENT

(1.) The petitioners claiming to be the occupants of the suit lands, filed an objection before the Tahsildar, Revenue, Taluka Kej, contending that these lands were allotted to them by the Bhoodan Samiti and they are in occupation since 1953-54. After the introduction of the Hyderabad Abolition of Inams and Cash Grants Act, 1954 (hereinafter referred to as "the said Act"), as the lands stood donated to the occupants, they have been granted the lands under the statutory provisions of Shri Acharya Vinoba Bhave Sarvodaya Bhoodan Samiti, Hyderabad Land Revenue Special Rules, 1951.

(2.) Basing their rights and claim on the donation by the Bhoodan Samiti, they approached the Tahsildar, Kej, as a Tribunal, and invited him to decide their rights.

(3.) The occasion to decide their rights arose because, it appears that Respondent No. 1, who was claiming to be the ex-tenant of the suit lands, was declared occupant under the provisions of the said Act.