GONAPA ATCHUTHARAMAYYA Vs. DISTRICT COLLECTOR SRIKAULAM

JUDGEMENT

(1.) These revision petitions arise out of a judgment dated 2-2-1998 passed by the learned Land Reforms Appellate Tribunal in LRA Nos.12 and 26 of 1992 whereby and where-under an appeal preferred by the petitioners herein was dismissed.

(2.) These petitions are inter-connected, as much as each one of the declarants/petitioners are interested persons. Smt. Jallu Varalaxmi's foster-daughter Smt. G. Ramulamma, is the wife of Gonapa Chelamayya, who is the declarant in LCC No.247/I CH/75. Gonapa Siva Prasada Rao, revision petitioner in CRP No. 1048 of 1998, is the Legal Representative of Gonapa Chelamayya (since died). Gonapa Atchutharamayya, Revision Petitioner in CRP No.1047 of 1998, is the husband of Smt. Gonapa Chandrahasa, the foster-daughter of Gonapa Chelamayya, the declarant in LCC No.248/ICH/75.

(3.) In short, the fact of the matter is as follows: