GALI SUVARNA Vs. VADLA RAGHURAM

JUDGEMENT

(1.) This revision is preferred under Section 28 of the Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 (for short 'the Act') questioning the order of the learned Joint Collector - II, Ranga Reddy District dismissing the petitioner's appeal being File No.F1/4364 of 2005 dated 20.09.2005, preferred under Section 24 of the Act, as time barred.

(2.) The facts, in brief, are as follows: THE land admeasuring Ac.0.19 guntas situated in Sy.No.70, Ghanapur village, Medchal Mandal, Ranga Reddy District was an inam land where late Vadla Kistaiah was recorded as original pattadar/inamdar as on 01.11.1973. THE petitioners 2 to 4 and the third respondent are the legal representatives of the said Vadla Kistaiah and all of them together said to have sold the schedule property to the first petitioner. It is alleged that the first respondent, grand son of Vadla Kistaiah, approached the primary tribunal under the Act i.e. Revenue Divisional Officer, Ranga Reddy District and obtained an occupancy certificate in his name, allegedly, without any enquiry, in File No.J/3461/1999 dated 09.12.1999 and without notice and knowledge of other co-occupants in respect of the said land. It was also alleged that based on the said occupancy certificate, the revenue entries were sought to be changed by showing the name of the first respondent for the year 2003-2004 and that came to the notice of the petitioners on 20.12.2004 when the certified copies of the pahanies were obtained and thereupon, the certified copy of the order of the RDO dated 09.12.1999 was obtained on 04.05.2005 and an appeal under Section 24 of the Act was preferred before the Joint Collector on 18.06.2005.

(3.) As would be evident from the narration of facts, as above, the only question that needs consideration is whether the learned Joint Collector, as an appellate authority, was right in thinking that the appeal was barred by limitation. The relevant provision being Section 24(1) of the Act, it is appropriate to extract the same: