BHEEMATI DAWOOD Vs. MADICHETTY RACHAIAH

JUDGEMENT

(1.) This revision is filed under Section 91 of the A.P. (T.A) Tenancy and Agricultural Lands Act, 1950 (hereinafter referred to as "the Act").

(2.) The petitioner submitted an application under Section 32 of the Act before the Mandal Revenue Officer, Sadasivapet Mandal, Medak District, the 2nd respondent, claiming that his father late Baliga was the protected tenant in respect of lands in Sy.Nos.504, 505 and 506 of Sadasivapet Village and Mandal, admeasuring about 10 acres and the 1st respondent, who is the landlord, is unauthorisedly continuing the possession of the said land. He prayed for restoration of possession to him. The 2nd respondent passed an order dated 8-8-1994, rejecting the claim of the petitioner.

(3.) Aggrieved by the same, the petitioner preferred an appeal before the Revenue Divisional Officer, Sanga Reddy. The appeal was dismissed through orders dated 8-5-1995. Alleging that the proper forum of appeal is the Joint Collector, the 3rd respondent herein, the petitioner presented another appeal before the 3rd respondent against the order of the 2nd respondent with an application to condone the delay. Through his orders dated 10-4-2003 the 3rd respondent dismissed the appeal. Hence, this revision.