G RANGA REDDY Vs. DISTRICT COLLECTOR WARANGAL

JUDGEMENT

(1.) THE 5th respondent filed a revision under Section 166-B of the A. P. (Telangana Area) Land Revenue act, 1317 Fasli (for short 'the Act') before the District Revenue Officer, Warangal District, the 3rd respondent herein, with a prayer to rectify the entries in respect of the land in Sy. No. 145 of Guruvanpet Village, cherial Mandal, Warangal District for the years 1975-76 to 2001-02. For the said period, the entries were in the name of the petitioner herein, vis-a-vis the said land. The 3rd respondent took up the revision, issued notice to the petitioner, and passed an order, dated 8. 2. 2008, directing rectification of the entries, as prayed for by the 5th respondent. The same is challenged in this writ petition.

(2.) IT is urged that the revision under section 166-B of the Act is not the remedy for rectification of the entries in the revenue records, and the A. P. Rights in land and Pattadar Pass Books Act, 1971 (for short 'the R. O. R. Act') is a comprehensive enactment for this purpose. It is also stated that the findings recorded by the 3rd respondent, on facts, are also incorrect.

(3.) THE 5th respondent filed a counter-affidavit, narrating the relevant facts. It is stated that the revision under Section 166-B of the Act is comprehensive in nature, and the 3rd respondent is conferred with the power, through the process of delegation.