JAMEDAR BHAVANI SINGH Vs. BUDATHI BALAIH

JUDGEMENT

(1.) Heard the learned Counsel for the rival parties.

(2.) The petitioner is seeking an order in this civil miscellaneous petition that the main civil revision petition No.2421/94 be permitted to be converted into a writ petition in view of the fact that in Mathan Sangaiah v. Pateal Eswarappa, 1997 (2) APLJ 494, it is held that revision does not lie, to this Court from the order of the prescribed authority under Section 24 of the A. P. (Telangana Area) Abolition of Inams Act, 1955 read with Section 28 thereof It is further observed in the concluding part of Para 4 as under:

(3.) However the earlier decision in G.V. Narasimha Reddy's case (supra) still holds the field, and therefore the subsequent decision in Mathan Sangaiah's case (supra) has to be treated as per incuriam.