BAGI REDDY M Vs. T KRISHNA REDDY

JUDGEMENT

(1.) .This Second Appeal and Civil Revision Petition are being disposed of by a common Judgment as they relate to the self-same property and the parties are common.

(2.) . The Civil Revision Petition is directed against the Order dated 19-6-1995 passed by the Joint Collector, Ranga Reddy District dismissing the appeal filed by the petitioners questioning the order of the Revenue Divisional Officer, Chevella dated 14-9-1988 by which the R.D.O. issued a revised ownership certificate under Section 38-E of the A.P. (Telangana Area) Tenancy and Agricultural Lands Act, 1950 in favour of the respondents in respect of the subject land. It may be mentioned that though the said certificate comprises several survey numbers, the dispute in the present proceedings relates to only an extent of 30 guntas out of a total extent of Ac.9-28 guntas'in Survey Number 357 of Alwal village, Malkajgiri Mandal, Ranga Reddy District.

(3.) The Second Appeal arises out of a suit filed by the petitioners in the C.R.P. against the respondents for a permanent injunction in respect of the said extent of 30 guntas of land. The trial Court decreed the suit. But on appeal it was reversed holding that the plaintiffs were not in possession of the suit land as on the date of suit and they are also not entitled for injunction in view of the ownership certificate under Section 38-E of the said Act granted in favour of the defendants. Hence the Second Appeal.