GADDA BALAIAH Vs. JOINT COLLECTOR RANGA REDDY DISTRICT

JUDGEMENT

(1.) HEARD both sides.

(2.) SINCE both the civil revision petitions are inter-related and the subject-matter being the same, they are being disposed of by this common order.

(3.) C. R. P. No. 6708 of 2003 is directed against the order passed by the joint Collector, Ranga Reddy District (for brevity "the Joint Collector"), in Case No. F2/4902/2001, dated 9-12-2003, wherein and whereby the order passed by the Revenue Divisional Officer, Chevella Division, ranga Reddy District (for brevity "the R. D. O. ") granting sale certificates under Section 38 (6) of the A. P. (T. A) Tenancy and agricultural Lands Act, 1950 (for brevity "the Tenancy Act") in respect of lands admeasuring 37. 16 guntas was set aside.