WAHEEDULLA KHAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This revision is filed challenging the order dated 30.9.2003, passed by the Joint Collector, Medak, in an appeal preferred under Section 90 of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 (hereinafter referred to "the Act"). The appeal in turn was filed against the certificate dated 5.3.2002, issued by the first respondent- Revenue Divisional Officer, Sanga Reddy, under Section 38-E of the Act, in favour of the Respondents 2 to 5.

(2.) The petitioner holds land in various survey numbers of Ramachandrapur Village and Mandal, Medak District, admeasuring about Ac. 19.27 gts. Out of this land, Respondents 2 to 5 were declared as protected tenants in respect of Ac.1-30 gts. of land in Sy.Nos.116, 117 and 124. On 5.3.2002, the first respondent issued a certificate of ownership under Section 38-E of the Act, in favour of Respondents 2 to 5.

(3.) Complaining that Respondents 2 to 5 cannot be issued certificate of ownership in view of the fact that the petitioner does not hold the extent of land indicated under sub-section (7) of Section 38 of the Act, the petitioner preferred an appeal before the Joint Collector. The said appeal was dismissed. Hence, this revision.