D JHANSI PRAKASH Vs. COMMISSIONER OF APPEALS

JUDGEMENT

(1.) This writ petition is fundamentally misconceived. It is directed against the order dated 05-03-2001 of the 1st Respondent-The Commissioner of Appeals, Office of the Chief Commissioner, Land Administration of A.P., Hyderabad declining to review an earlier order dated 13-11-1996.

(2.) On 23-03-1976 the Tahasildar, Bhadrachalam appears to have granted a 'D' form Patta assigning an extent of Ac.5-60 cents of dry land in Bhadrachalam village, Bhadrachalam Taluq to Sri T.G.S. Sunder Rao s/o Paul, claimed to be the father of the Petitioners.

(3.) Sunder Rao approached the Settlement Officer for grant of a patta under the provisions of the Andhra Pradesh Scheduled Areas Ryotwari Settlement Regulation, 1970 (Andhra Pradesh Regulation 2 of 1970) (hereinafter referred to as the 'Regulation 2 of 1970'). This Regulation has come into effect from 01-07-1971.