MULKALA CHANDRAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In exercise of revisionary power under Section 9 of the Telangana Rights in Land and Pattadar Pass Books Act, 1971 (for brevity, 'the Act of 1971'), the Joint Collector, Jayashankar-Bhupalpally District, passed order dated 08.01.2019 setting aside the appellate order dated 18.05.2013 passed by the Revenue Divisional Officer, Manthani Division, Jayashankar- Bhupalpally District. Aggrieved thereby, respondents 1 and 2 in the revision, appellants 1 and 2 before the Revenue Divisional Officer, are before this Court by way of this writ petition.

(2.) Heard Sri Prabhakar Chikkudu, learned counsel for the petitioners, and Sri Varanasi Venkateswara Rao, learned counsel on caveat for respondents 6 and 7 herein, the revision petitioners before the Joint Collector and the respondents before the Revenue Divisional Officer.

(3.) The case of the petitioners, who are brothers, is as follows: They inherited the agricultural land admeasuring Acs.3.35 guntas in Survey No.206 of Kondampet Revenue Village, Malhar Rao Mandal, Jayashankar- Bhupalpally District. According to them, they went to the office of the Tahsildar, Malhar Rao Mandal, in June, 2012, to secure copies of the revenue records for availing an agricultural bank loan and found that the names of respondents 6 and 7 herein were entered in the pahanies from 1999-2000 onwards. Alleging that the said respondents had colluded with the revenue authorities and got their names entered in the records by tampering therewith, they preferred an appeal before the Revenue Divisional Officer, Manthani Division, under Section 5(5) of the Act of 1971. The said appeal was allowed on 18.05.2013. Aggrieved thereby, respondents 6 and 7 herein preferred a revision under Section 9 of the Act of 1971, resulting in the impugned order dated 08.01.2019.