REVENUE DIVISIONAL OFFICER Vs. KASULA SATHAIAH

JUDGEMENT

(1.) This writ appeal by the Revenue Divisional Officer and the Mandal Revenue Officer is directed against the order of the learned single Judge dated 14-7-2000 made in Writ Petition No.5848/99.

(2.) The respondents herein were the petitioners in the said writ petition. In the writ petition, they sought implementation of the alleged patta said to have been given to them assigning 4.00 acres of land (2 acres each to the petitioners) of Kapra village, Keesara Mandal, R.R. District comprised in Survey No.199/1 vide Lr. No.B/1861/92, dated 2-6-1993 of the Mandal Revenue Officer and Lr. No.B1/4204/93, dated 29-10-1993 of the Revenue Divisional Officer, East Ranga Reddy District, Hyderabad.

(3.) Opposing the writ petition, the appellant authorities have filed counter- affidavit. In the counter filed by them, they have claimed that the writ petitioners' names did not appear in the revenue records and that the claim of the writ petitioners that proceedings were issued assigning the subject land in their favour is not correct; under the Lavoni Rules, the writ petitioners could not have been assigned the subject land because they were not landless poor. It was also contended that the claim of the petitioners is ex facie untenable because during the relevant time, there was a total prohibition of grant of patta in respect of the lands in Kapra village. They also contended that the documents produced by the writ petitioners in support of their claim are concocted documents.