PEETHALA PAPAYAMMA Vs. COMMISSIONER

JUDGEMENT

(1.) This revision is preferred against the order, dtd. 7/6/2022, allowing the revision filed by the respondents 2 and 3 herein, in Ref. No.Sett.II(1)/156/2017, under Sec. 14A of the Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 challenging the orders of the Revenue Divisional Officer, Visakhapatnam passed in D.Dis.No.11049/2015/C, dt.7/6/2017, confirming the order, dtd. 31/12/2013, of the Special Deputy Tahsildar (Inams), Visakhapatnam, in AIP No.32 of 2013 granting ryotwari patta in favour of Smt. Peethala Papayamma w/o late Apparao for an extent of Ac.14.00 cents in Sy.No.30 part of Vepagunta village covered by T.D No.3146.

(2.) Heard Sri P.Roy Reddy, learned counsel for the petitioner; learned Government Pleader for Revenue appearing for the 1st respondent; Sri Chalasani Ajay Kumar, learned counsel for the respondent No.2; Sri Sitaram Chaparla, learned counsel for the 3rd respondent; and Sri N.V.S. Prasada Varma, learned counsel representing Sri B. Jagadish Kumar, learned standing counsel for respondent No.7.

(3.) The chronology of events that lead to filing this revision petition, briefly stated, is as follows: