INDUKURI ANIL Vs. COMMISSIONER

JUDGEMENT

(1.) THE petitioners feel aggrieved by the order, dated 04.09.2010, passed by the Commissioner (Appeals), Hyderabad, the 1st respondent herein, in a revision filed under Section 7(d) of the A.P. Estates Abolition (Conversion into Ryotwari) Act, 1948 (for short 'the Act '), in so far as it has remanded the matter to the Joint Collector-cum-Settlement Officer, Visakhapatnam, the 2nd respondent herein.

(2.) BRIEFLY stated, the facts that gave rise to the filing of the writ petition are:

(3.) WITH inordinate delay, the petitioners submitted an application, under the Act, for grant of ryotwari patta, only in the year 2003, before the 2nd respondent. The application was rejected, through order, dated 28.08.2004, on the ground of delay. Some discussion was also undertaken, on merits. The appeal preferred before the Director of Settlements was dismissed, on 28.08.2004. Thereafter, the petitioners filed revision under Section 7(d) of the Act, before the 1st respondent. Through order dated 26.11.2005, the 1st respondent remanded the matter to the appellate authority i.e. the Director of Settlements, duly condoning the delay. After remand, the Director of Settlements, dismissed the appeal, through order, dated 10.06.2009. The petitioners filed revision before the 1st respondent for the second time, and the same was disposed of through the impugned order, directing that the matter be remanded to the 2nd respondent for consideration.