BOINA GOLLA BAGAMMA Vs. C.PADMAJA

JUDGEMENT

(1.) This revision is filed under Section 91 of the A.P. (Telangana Area) Tenancy and Agricultural Lands Act, 1950 (for short 'the Act'). The petitioners challenge the order, dated 23.04.2001, passed by the Joint Collector, Ranga Reddy District, in an appeal preferred by the respondents herein, under Section 90 of the Act. The appeal, in turn, was directed against the order, dated 11.11.1997, passed by the Revenue Divisional Officer, Chevella, Ranga Reddy District (RDO). The facts that are relevant for the purpose of this case are:

(2.) The respondents and certain others filed as many as five appeals challenging the orders, dated 11.11.1997, before the Joint Collector. Through a common order, dated 23.04.2001, the Joint Collector, recorded certain findings as to the identity of the land, nature of rights held by various individuals, and ultimately, remanded the matter to the RDO, observing that there is doubt as to the very identity of the protected tenant. The petitioners filed five revisions before this Court challenging the orders passed in the respective appeals. Out of them, four revisions were initially allowed, almost by setting the respondents therein ex parte. Thereafter, when applications were filed for setting aside those orders, the same result remained. It is brought to the notice of this Court that SLPs filed by the affected parties were dismissed for default. This is the left over revision.

(3.) Sri E. Manohar, learned Senior Counsel for the petitioners, submits that almost all the revisions that were filed against the common order were allowed, and this revision also deserves to be allowed in the same manner. He contends that though the Joint Collector expressed his view on the merits of the matter, he remanded the cases to the RDO, without any basis. He further submits that the respondents did not choose to file any revision, vis--vis the findings that were recorded against them, by the appellate authority.