SHIVAREDDYPALLY ANANTHAIAH Vs. JOINT COLLECTOR

JUDGEMENT

(1.) As these two cases are inter connected, these two cases are being disposed of by this common order.

(2.) One Chandramma, W/o. Late Hema Reddy (6th respondent in the writ petition) was the Inamdar of an extent of Acs.15.20 gts. in Sy.No.1 of Parigi Village and Mandal, Ranga Reddy District. In the said land, Shivareddypalli Yellappa (for short, 'Yellappa') was a protected tenant. He had three sons by name Venkataiah, Ananthaiah and Narayana. Ananthaiah died and petitioner Nos.1 to 3 in the writ petition, who are also petitioner Nos.2 to 4 in the CRP, are his legal representatives. The 4th petitioner in the writ petition, who is also the 5th petitioner in the CRP, is the widow of Narayana.

(3.) The petitioners made application to the Revenue Divisional Officer, Chevella (the 2nd respondent in the writ petition and in the CRP) for grant of Occupancy Rights Certificate (for short, 'ORC') to them under Section 7 of the A.P. (T.A.) Inam Abolition Act, 1955 for an extent of Acs.11.04 gts. in Sy.No.1. The said application was numbered as File No.L/2562/1994.