JANDHALAYA KRISHNA MURTHY Vs. TULLIMILLI KOTAIAH

JUDGEMENT

(1.) All the matters are placed before the Division Bench for answering the references made by the learned Brother P.S. Narayana, J. The issues arise under the provisions of A.P. (Andhra Area) Tenancy Act, 1956 (hereinafter called the 'Act').

(2.) The circumstances leading to the reference as spelt out from the Order of reference of the learned Judge are briefly narrated hereunder.

(3.) The Revision Petitioners are the landlords and the respondents are the tenants. The tenants filed petitions before the Special Officer, Guntur for a declaration that they are the cultivating tenants and consequential relief of perpetual injunction restraining the landlords from interfering with the possession over the petition schedule lands. The original authority allowed the applications of the tenants as prayed for. Aggrieved by the said Order of the original authority, they filed appeals before the appellate authority District Judge, Guntur. The learned appellate authority also dismissed the appeals filed by the landlords thereby confirming the Order of the Special Officer. Aggrieved by the said Order of the appellate authority, the present revisions have been preferred by the landlords under Article 227 of Constitution of India.