G POTHURAJU Vs. M S PRABHAKAR RAO

JUDGEMENT

(1.) This Revision is filed against the judgment passed in L.R. A. No.73/93 on the file of Land Reforms Appellate Tribunal, East Godavari.

(2.) The brief facts of the case are as follows:- 1st respondent is the declarant. He is found to have surplus land equivalent to 0.6761 Standard Holding. He proposed to surrender Ac.24.98 cents in S.No.200/1 of Doddigunta village in addition to other land. After publication of Form VIII Notice the petitioners 1 to 4 filed petition before the Land Reforms Tribunal claiming title over the land and requested the lower Tribunal to refuse to accept the surrender made by the declarant. The lower Tribunal negatived the claimof the third parties (Revision Petitioners). Aggrieved by the said order they filed Appeal. The Appeal also went against them.

(3.) Aggrieved by the said Judgment the present Revision is filed.