RANGA RAMESH Vs. MADUGULA PATTABHI

JUDGEMENT

(1.) This revision is filed under Section 91 of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 (for short "the Act") against the orders dated 11-10-1999 passed by the Joint Collector, Ranga Reddy District, rejecting art application purported to have been filed by the petitioners herein under Sec. 90-A(b) of the Act seeking transfer of a case from the primary authority and disposal by the appellate authority and readjudicating the orders already passed. The prayer in the petition filed before the Joint Collector, Ranga Reddy District on 14-12-1994 reads as follows:

(2.) Section 90-A(b) of the Act reads as follows:

(3.) This provision is almost in pari materin with Section 24 of the Code of Civil Procedure regarding transfer of suits. Under this provision, the Collector is vested with power to transfer any proceedings on his own mutton or on an application filed by the parties. The power of transfer of proceedings is of original nature to be exercised in the exigencies.