A JANARDHAN REDDY Vs. MANSING

JUDGEMENT

(1.) This is a revision under S.91 of the A.P. (Telangana Area) Tanancy and Agricultural Lands Act, 1950.

(2.) The order under revision is again one of the most unsatisfactory orders passed by the revenue officials particularly the Joint Collector. Case after case I find that appeals under Section 90 of the A.P. (Telangana Area) Tenancy and Agricultural Lands Act, 1950 are being disposed of summarily without framing the point for consideration, without considering the evidence on record and without giving appropriate findings.

(3.) The intention of conferring jurisdiction on revenue officials under the Act was to see that the matters are disposed of expeditiously and satisfactorily, with the help of officials who have experience in revenue matters. But, it is unfortunate that almost every order, - subject to rare exceptions, - passed by the Revenue Divisional Officer or on appeal by the Joint Collector, is wholly unsatisfactory requiring this Court to remand the cases back to the same officials.