HEERA BABI Vs. JOINT COLLECTOR MAHABOOBNAGAR DISTRICT

JUDGEMENT

(1.) The petitioners challenge the order, dated 08-02-1999, passed by the first respondent dismissing the appeal preferred against orders passed by the second respondent, dated 19-03-1990, conferring occupancy rights in favour of respondents 3 to 11l.

(2.) One Smt. Sonabai was the Inamdar of various extents of land situated at Bekkem village of the erstwhile Kollapur Mandal of Mahboobnagar District. Two such items are lands in Survey Nos. 316 and 319, admeasuring Ac. 19.17 gts. and Ac. 18.33 gts. respectively. The corresponding old Survey Nos. for these tw6 items are 459/2a and 459/2b.

(3.) The ancestors of respondents 3 to 11 filed an application before the second respondent, claiming occupancy rights under the provisions of the Andhra Pradesh (Telangana Area) Abolition of Inams Act. After issuing notice to the affected parties and conducting enquiry, the second respondent passed an order dated 04-03-1978 conferring occupancy rights on P. Gurusingh, Chinnabalaram Singh and Narayan Singh. Three appeals came to be filed by three different sets of persons against this order before the 1st respondent. The appeal was allowed, setting aside the order dated 04-03-1978, and remanding the matter for fresh consideration to the second respondent.