DHARMA TEJA Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) THE petitioners purchased an extent of Ac.1.02 guntas of land in Sy.No.2/A of Nanakramguda Village, through a sale deed dated 07-11-2002 executed by, as many as 33 individuals, who are said to be the legal descendants of the original owner of the land.

(2.) THE names of the petitioners were entered in the revenue records, and it is stated that the petitioners are in possession and enjoyment of the property.

(3.) THE 2nd respondent passed orders dated 18-07-2011, directing that the name of the 3rd respondent be entered in the revenue record in respect of the said land. Aggrieved by that order, the petitioners filed an appeal under Section 5(5) of the A.P. Rights in Land and Pattadar Pass Books Act, 1971 (for short 'the Act'), before the Special Grade Deputy Collecto and Revenue Divisional Officer, Chevella Division, the 1st respondent herein. Through order dated 17-12-2011, the 1st respondent disposed of the appeal, by advising the parties to approach the Civil Court for redressal of their grievance. The petitioners feel aggrieved by the said order.