DEVAVATHI NAMYA Vs. GURUKUL TRUST GHATKESHAR

JUDGEMENT

(1.) This revision is filed under Section 91 of the A.P. (Telangana Area) Tenancy and Agricultural Lands Act, 1950 (hereinafter referred to as "the Act"), against the order, dated 9-3-1998, passed by the Joint Collector, Ranga Reddy District. Through the order under revision, the Joint Collector affirmed the order, dated 5-10-1989, passed by the Mandal Revenue Officer, Serilingampalli, rejecting the application filed by the petitioners hereinunder Section 32 of the Act.

(2.) Gurukul Ghatkesar Trust (hereinafter referred to as "the Trust"), held vast extents of land in the outskirts of the city of Hyderabad. One such item is the land in Sy.No.11, admeasuring about 360 acres, situated at Khanammet Revenue Village, Serilingampalli Mandal, Ranga Reddy District. One Mr. Saravathi Rarnachander, an ex-serviceman, was engaged as the security guard by the Trust, for protection of its land in Sy.No.111, about half-a-cenrury ago. He was recorded as tenant in respect of about 65 acres of the land in that survey number. Under Section 37-A of the Act, he was treated as protected tenant, in respect of that land.

(3.) The protected tenant-Mr. Ramchander, submitted an application before the Revenue Divisional Officer, Chevella, for grant of ownership certificate, under Section 38-E of the Act. When the same was pending, he surrendered his protected tenancy rights before the Tahsildar, Chevella, and the same was recorded on 18-11-1981. He received compensation at the rate of Rs.1,2007- per acre, from the landholders, for surrendering the tenancy.