M KESHAVULU Vs. M YELLAMMA DIED

JUDGEMENT

(1.) These three revisions, though filed under different provisions, arise between the same parties, and in relation to the same subject-matter. Hence, they are disposed of, through a common order.

(2.) The petitioners are the legal representatives of late Kurmaiah. He was recorded as the protected tenant, in respect of Ac. 12 - 13 guntas of land, in Survey Nos. 1032, 1033 and 1034 of Mahabubnagar Revenue Village and District. One Sri Maddur Chinnaiah was the land holder. The respondents in C.R.P. Nos.3432 and 3900 of 2004 are his legal representatives. An extent of Ac.2-00 gts. was sold, in favour of one Mr. Venu Gopal, the sole respondent in C.R.P. No.3895 of 2004, through sale deed, dated 11.6.1975. Another extent of about three acres out of the said land, in the three survey numbers was acquired by the Goverment, for house sites.

(3.) The petitioners filed an application before the Mandal Revenue Officer, Mahabubnagar (for short "the M.R.O") under Section 32(1) of Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 (hereinafter referred to as "the Act"), for re-redelivery of possession in their favour, of the land purchased by Mr.Venu Gopal. This application was allowed. Mr.Venu Gopal filed an appeal before the Joint Collector, Mahabubnagar. It was dismissed through orders, dated 2.11.1998. Aggrieved thereby, he filed C.R.P.No. 5189 of 1998, before this Court.