TRINITY INFRAVENTURES LIMITED, FORMERLY KNOWN AS M/S GOLDSTONE EXPORTS LTD Vs. STATE OF TELANGANA, REPRESENTED BY ITSPRINCIPAL SECRETARY, DEPARTMENT OF REVENUE

JUDGEMENT

(1.) Challenging three different orders passed by the Joint Collector on the same day allowing three different revision petitions filed under Section 9 of the Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971, the companies in whose favour the Tahsildar directed the grant of patta (and which orders were reversed by the Joint Collector by the impugned orders), have come up with the above writ petitions.

(2.) Heard Mr. R.N. Hemandranath Reddy, learned counsel for the petitioners, the learned Special Government Pleader appearing on behalf of the learned Additional Advocate General for the State of Telangana and Mr. C.B. Ram Mohan Reddy, learned counsel appearing for unofficial respondents in all the writ petitions.

(3.) By two independent proceedings dated 19-08-2011, the Tahsildar, Balanagar Mandal, Ranga Reddy District directed that the record of rights (i) in respect of lands in Survey No.57 to an extent of Ac.39.00 guntas in Hasmathpet village of Balanagar Mandal, be amended in favour of certain persons; and (ii) in respect of lands in Survey No.1 to an extent of Ac.74.08 guntas in the same village be amended in favour of certain other persons. The ultimate effect of these two orders of the Tahsildar, Balanagar dated 19-08-2011 can be appreciated easily, if presented in a tabular column as follows: