MOTHUKURI RANGA RAO Vs. ROYYALA LAXMINARAYANA

JUDGEMENT

(1.) Both the Civil Revision Petitions are directed against the order of the Joint Collector, Warangal in RC E5/566/2006 dated 05.05.2007.

(2.) C.R.P. No. 2335 of 2007 is by respondent Nos. 1 and 2 to the proceedings, whereas C.R.P. No. 4705 of 2008 is by 119 revision petitioners, who obtained leave of this Court to challenge the impugned order in their revision in C.R.P.MP. No. 5961 of 2008.

(3.) The factual background for the revisions is that one Hanumantha Rao was the pattadar of the land in Survey Nos. 1017, 1018, 1019 and 1020 of an extent of 5.10 guntas, 10.12 guntas, 2.21 guntas and 6.39 guntas respectively of Madikonda village, Hanamakonda Mandal and Royyala Lachulu was recorded as the protected tenant of the land. When persons claiming under the original pattadar desired to have the protected tenancy certificate said to have been issued under Section 38-E of the Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950 (for short "the Act") cancelled, the Revenue Divisional Officer, Warangal recorded that no such protected tenancy certificate was in fact issued, in case No. B/1994/92 dated 22-11-1993. Thereafter, the 1st respondent herein approached the Mandal Revenue Officer, Hanumakonda, for declaring as protected tenant and delivery of possession of the lands to him impleading the revision petitioners in C.R.P. No. 2335 of 2007 as respondents and the same was negatived by the order dated 14-02-1995 on the ground of the petition having been made under a wrong provision of law.