GOLI VEERRAJU RAMANNA Vs. COMMISSIONER

JUDGEMENT

(1.) Heard Sri K.V.Subrahmanya Narsu, learned counsel appearing for Mr. S.Jagadish, the learned counsel for the petitioner; the learned Government Pleader for Revenue for the respondents 2 to 3 and Mr. M.S.Ramachandra Rao, learned counsel for the 4th respondent.

(2.) The 32 petitioners assail the order bearing reference No. VI/502/99 dated 16.10.2003 the impugned order passed by the 1st respondent - the Commissioner Appeals in the O/o the Chief Commissioner of Land Administration, AP, Hyderabad. The revision was preferred to the 1st respondent by the 4th respondent u/Sec. 14-A of the Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act 1956 (for short 'the Inams Abolition Act, 1956'), aggrieved by the appellate order of the 2nd respondent in Inam Appeal No. 1/89 conforming the order of the 3rd respondent dated 31.07.1989 in RC.NO. C1/88. The revision was allowed.

(3.) The 4th respondent had filed a petition u/Sec.7 of the Inams Abolition Act, 1956 for grant of a Ryotwari Patta for Ac.410.57 cts in Pydipala Agraham (village), Tuni Taluk, East Godavari District. The petitioners herein objected to the 4th respondent's claim for a patta. The 3rd respondent by the order dated 31.07.1989 rejected the 4th respondent's petition. Aggrieved, the 4th respondent preferred Inams Appeal No.1/89 u/sec. 7(2) of the Inam Abolition Act, 1956, to the 2nd respondent. By the order dated 30.09.1996 the 2nd respondent dismissed the appeal. The revision by the 4th respondent preferred u/Sec. 14-A of the Inams Abolition Act, 1956 was allowed by the 1st respondent and hence the writ petition.