NOMULA RACHAIAH Vs. GOLLA NARSIMHULU

JUDGEMENT

(1.) THIS civil revision petition was admitted on 24. 9. 2004.

(2.) HEARD Sri. A. Pulla Reddy, the learned Counsel representing the revision petitioner and Sri P. Venkat Reddy, the learned counsel representing the respondents.

(3.) THE present civil revision petition is filed by the unsuccessful petitioner being aggrieved of an order dated 18. 5. 2004 made in File No. F2/4994/1993 by the learned Joint Collector, Ranga Reddy District under Section 90 of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural lands Act, 1950 (hereinafter in short referred to as 'the Act' for the purpose of convenience ).