S VENKATAREDDY Vs. JOINT COLLECTOR RANGAREDDY DIST

JUDGEMENT

(1.) This Civil Revision Petition is filed under Section 91 of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 (for short 'the Tenancy Act') against the orders of the Joint Collector, Ranga Reddy District in Case No. F2/2013/ 2000 dated 3-3-2001.

(2.) This Court while ordering Notice before admission of the CRP on 25-6-2001 granted status quo as to possession as on that day in CMP No. 11676 of 2001. Later, on 3-10-2001, the CRP was admitted. The petitioners alleging that the fourth respondent in the CRP has violated the said status quo orders granted by this Court, they have filed CC. No. 829 of 2002. Along with said Contempt Case, the CRP has also been posted before me for hearing. Both the counsel advanced their arguments in the CRP also.

(3.) The brief facts of the case are as follows: The petitioners herein have filed the above appeal in Case No. F2/2013/2000 dated 3-3-2001 before the first respondent questioning the orders of the second respondent i.e., Revenue Divisional Officer, Chevella Division, Hyderabad dt. 10-5-2000 in Proceedings No. G/7894/82 in respect of agricultural lands bearing Survey Nos. 49 to 54, 61 and 74 of Nanakramguda village, Serilingampally Mandal, Ranga Reddy District.