ATLURI SEETHARAMAIAH Vs. JOINT COLLECTOR RANGA REDDY DISTRICT

JUDGEMENT

(1.) This civil revision petition is filed against the order dated 30-5-2003, passed by the Joint Collector, Rangareddy District, in an appeal presented before him, under Section 90 of the A.P. (Telangana Area) Tenancy and Agricultural Lands Act, 1950 (for short 'the Act').

(2.) The dispute relates to an extent of Ac. 88.00 of land in various survey numbers of Mangalapalli village, Ibrahimpatnam Mandal.

(3.) One Dademia was the pattedar of land in an extent of about Acs. 1000.00 to 1200.00 in various survey numbers of Mangalapalli village. The predecessors-in-title of the respondents viz., Uppari Kesavulu and Vadla Narasimha, along with 13 others, were recognized as protected tenants in respect of vast extent of land. Those lands were in old survey Nos. 80 to 111.