A NARASIMHA DIED Vs. A KRISHNA

JUDGEMENT

(1.) This is a revision filed under Section 91 of the Andhra Pradesh (Teiangana Area) Tenancy and Agricultural Lands Act, 1950 (for short 'the Act'). The subject-matter relates to an application under Section 32 of the Act, for restoration of possession filed by one of the successors of protected tenant.

(2.) The deceased 1st petitioner, A. Narasimha, filed an application under Section 32 of the Act, initially, before the Mandal Revenue Officer, Patancheruvu, the 10th respondent, for restoration of possession of an extent of Ac.1.35 gts., of land in Sy.No.701 (old Sy.No.916), of Ameenpur village. On an objection raised by respondents 6 and 7, who were impleaded therein, the proceedings were directed to be dealt with by the Revenue Divisional Officer, Sanga Reddy, the 9th respondent. During the pendency of the proceedings before the 9th respondent, the original petitioner died and the 2nd petitioner was brought on record as his legal representative.

(3.) It was alleged that the land in Sy.No.701, admeasuring about 7 acres was owned by one Ali-bin-Saleh, and that Veera Mallaiah, the father of the petitioner, was the protected tenant. He pleaded that respondents 6 and 7 herein are cultivating the lands, on the basis of certain documents, and that the alleged transfer is not binding upon him. He urged that, being one of the four sons of late Veera Mallaiah, he is entitled to be restored the possession of Ac.1.35 gts. of land.