IMANDI ANASUYA Vs. BANDARU SATYANARAYANA

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed by the petitioner in A. T. C. No. 38 of 1993 on the file of the Special Officer under Andhra Pradesh Tenancy act-cum-Principal Junior Civil Judge, Tadepalligudem, West Godavari District.

(2.) THE tenant filed A. T. C. under Section 16 of the Andhra Pradesh (Andhra area) Tenancy Act, 1956 (for short 'the Act') for a declaration that the petitioner is a statutory tenant in the schedule land and for consequential injunction restraining the respondents and their men from over interfering with the petitioner's possession and enjoyment of the schedule land till he is duly evicted under the process of law.

(3.) THE Special Officer, after considering the evidence adduced by both parties, dismissed the petition. Being aggrieved by the same, the tenant preferred A. T. A. No. 7 of 2004 before the appellate Tribunal-cum-Principal district Judge, West Godavari at Eluru. The appellate Tribunal allowed the appeal by setting aside the order of the Special Officer. The second respondent, being aggrieved by the order of the appellate Tribunal, preferred the present Civil Revision Petition challenging its validity and legality.