E.J. DAVID Vs. ADDITIONAL COLLECTOR, SANGAREDDY DIVISION

JUDGEMENT

(1.) Since the issue raised in the Civil Revision Petition and the two Contempt Cases 1681 of 2019 and 712 of 2020 relates to the same land claimed by the same person who filed these cases, they are being disposed of by this Common Order. C.R.P.No.978 of 2020

(2.) C.R.P.No.978 of 2020 is filed under Article 227 of the Constitution of India challenging the orders dt.26.06.2020 in Case No.F3/2685/2019 passed by the Additional Collector, Sangareddy Division at Sangareddy (1st respondent) under Section 9 of the Telangana Rights in Land and Pattadar Passbooks Act, 1971 (for short 'the Act ') confirming the order dt.04.11.2019 in File No.A3/2823/2019 passed by the Revenue Divisional Officer, Sangareddy District (2nd respondent) under Section 5(5) of the said Act dismissing the Appeal filed by the petitioner against the order passed by the Tahsildar, Kandi Mandal, Sangareddy District in File No.A/4192/2019 dt.22.03.2019. The claim of the petitioner

(3.) The petitioner purchased an extent of Ac.5.01 gt. in Sy.Nos.990 and 1052 situated at Kandi - Chimnapur Village (Dharmasagar) of Sangareddy Mandal and District under registered sale deed No.19847/2013 dt.08.11.2013 from one Ancha Srinivasa Rao.