RUDI APPA RAO Vs. RUDI MALLAMMA

JUDGEMENT

(1.) The second appeal is filed against the order dtd. 28/10/2022 in A.A.S. No.01/2022 passed by the Additional District Magistrate and Additional Agent to Government cum Project Officer, Integrated Tribal Development Agency (ITDA), Paderu of Alluri Sitharama Raju District, in confirming the order dtd. 30/4/2022 in A.O.S.No.20/2022 passed by the Sub Collector cum Agency Subordinate Judge, Paderu.

(2.) Both parties in the second appeal will be referred to as they are arrayed in A.O.S.No.20/2022 before the Sub Collector cum Agency Subordinate Judge, Paderu.

(3.) The case of the petitioner, in brief, is as follows: