P. GHOUSIA BEGUM & OTHERS Vs. BASIREDDY RUKMINAMMA

JUDGEMENT

(1.) This appeal is sought to be preferred against the judgment and order of the learned Single Judge dated 19.09.2013 by which the reasoned order of the Joint Collector, Kadapa district, has been set aside.

(2.) The brief facts, which are necessary and relevant for disposal of this appeal, are set out hereunder.

(3.) The appellants before us being aggrieved by the order of the Tahsildar, has preferred appeal to the Revenue Divisional Officer and approached the Collector by filing revision impugning the order recording the rights of issuance of pattadar passbook. This took place long time back. However, the appellants before us thought it fit that they would get justice before Collector in the revisional jurisdiction.