SYED ZAINULABEDDIN Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This Civil Revision Petition, under Art. 227 of the Constitution of India, is filed by the unsuccessful respondent assailing the order, dated 19.02.2011, of the learned Joint Collector, Mahabubnagar District, passed in Case No.F2/IA-6/2004.

(2.) I have heard the submissions of Sri Ravi Kondaveeti, learned counsel for the petitioner, and of Sri L. Harish, learned counsel for the fourth respondent. No submissions are made on behalf of the official respondents. I have perused the material record.

(3.) The facts, which are necessary to be stated as a prelude to this order, in brief, are as follows :