KONDAGANDLA TAYARAMMA Vs. PODA ANANTHAMMA

JUDGEMENT

(1.) The present revision petition is filed against order dtd. 26/6/2015, passed in ATA No.1 of 2012, on the file of Appellate Authority under A.P.(A.A) Tenancy Act-cum-Principal District Judge, Prakasam, at Ongole.

(2.) The petitioners are the owners of land admeasuring to an extent of Ac.1.80 cents in Sy.No.210 of Tatacharyulu Agraharam Village, Ammanabrolu Mandal, Prakasam District. Initially, the petitioners/landlords filed petition under Sec. 12 of the A.P(A.A) Tenancy Act, 1956 (herein after referred to as 'the Act') vide ATC.No.21 of 2009, on the file of the Special Tenancy Officer-cum-Principal Junior Civil Judge, Ongole, seeking direction against respondents/tenants to vacate from the petition schedule property and to deliver possession to them. The said ATC was allowed by order dtd. 22/6/2012. Assailing the correctness of the said order, the respondents herein preferred Appeal under Sec. 16 of the Act vide ATA No.1 of 2012, on the file of the Appellate Authority under A.P.(A.A) Tenancy Act-cumPrincipal District Judge, Prakasam at Ongole. Upon hearing the parties, the Principal District Judge, set aside the order of the primary authority and allowed the appeal filed by the respondents/tenants by order dtd. 26/6/2015. The said order is assailed in the instant Civil Revision Petition.

(3.) Heard counsel for the petitioners and counsel for the respondents.