BODDUPALLI SATHAIAH Vs. KOPPULA PEDDA LINGA REDDY

JUDGEMENT

(1.) THIS writ petition is filed, against the order dated 3. 7. 2000, passed by the Joint Collector, R-15. The genesis of the proceedings, in brief, is as under. One Thakur Devi Singh was the pattadar of an extent of Acs. 82-13 gts. , in Survey Nos. 1443, etc. of Arjalabavi, hamlet of Panagal village, Nalgonda mandal and District. Koppula Narsaiah, Veeraiah, Ramaiah, Venkataiah and lingaiah, the ancestors of respondents 1 to 12, were declared as protected tenants, in respect of Acs. 3-34 gts. in Sy. No. 1445, under the A. P. (Telangana area) Tenancy and Agricultural Lands Act, 1950 (for short "the Tenancy Act" ). They were also issued certificates, under Section 38-E of that Act on 30. 10. 1975.

(2.) ONE Smt. Bharathi Bai challenged the certificates issued in favour of the predecessor-in-title, by filing an appeal before the Joint Collector. The appeal was rejected, and thereupon, she filed C. R. P. No. 2636 of 1985, before this Court. The revision was also dismissed on 8. 4. 1993. Despite the same, she claimed ownership rights over an extent of Acs. 3-34 gts. in Sy. No. 1445. She has also executed a sale deed in favour of the petitioners herein, on 16. 8. 1996. On the basis of the claim made by Bharathi Bai and the sale deed executed by her, the Mandal Revenue Officer, R-13, had affected mutation in the revenue records, and issued pattadar pass books. On coming to know the same, the petitioners approached the Mandal Revenue Officer. He, in turn, replied through Memo dated 25. 11. 1997, stating that the dispute is civil in nature, and they have to seek redressal from appropriate court.

(3.) RESPONDENTS 1 to 12 filed an appeal before the Revenue Divisional Officer, nalgonda, R-14, against the memo dated 25. 11. 1997, issued by R-13. The appeal was dismissed on 5. 3. 1999. Thereupon, respondents 1 to 12 filed a revision before the Joint Collector. The revision was allowed through the impugned order.