I.SRINIVASA RAO Vs. PRAVEEN KUMAR

JUDGEMENT

(1.) Heard Sri K.S.Murthy, learned Senior Counsel, appearing for Sri G.V.V.S.R. Subrahmanyam, learned counsel for the petitioner, and Sri G. L. Narasimha Reddy learned counsel, appearing for the respondents.

(2.) Sri K. Yerraiah and others had applied for a Ryothwari patta over an extent of Ac.7.00 cents of land in Sy.No.314 of Kapuluppada Village, Bheemunipatnam Mandal, Visakhapatnam District, under the provisions of Andhra Pradesh Estates Abolition Act. The Joint Collectorcum-Settlement Officer by proceedings bearing SR.No.11(a)/4/10/VSP dtd. 5/2/2011 had granted the said patta.

(3.) An appeal against the said order was filed by the Tahsildar, Bheemunipatnam before the Commissioner and Director of Settlements, A.P Hyderabad. This appeal was dismissed by order dtd. 17/2/2012 in RP.13/201/A2. A revision was filed against the orders of the Commissioner and Director of Settlements before the Commissioner of Appeals A.P Hyderabad was allowed, setting aside the orders granting ryothwari patta. Sri K. Yerraiah and others approached the erstwhile High Court of Andhra Pradesh, by way of W.P.No.31157 of 2012, against this order. The High Court had disposed of the writ petition, on 25/7/2014, remanding the matter back to the Commissioner Appeals. Thereupon, the revision petition was dismissed by the Commissioner of Appeals by proceedings bearing CCLA's Ref.No.P1/979/2012 dtd. 20/3/2015.