G. H. RAO Vs. JOINT COLLECTOR, MAHABUBNAGAR

JUDGEMENT

(1.) Since facts of the case and the issue involved in all these Civil Revisions Petitions are similar, they are being disposed of by this common order.

(2.) C.R.P.Nos.3006 and 3679 of 2016 are filed under Section 91 of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 (for short "the Tenancy Act"), by the revision petitioners/respondent No.7 and respondent Nos.6 & 9 respectively, challenging the order dated 04.06.2016 passed in Appeal No.F1/04/2013 (File No.F1/962/2013) by the Joint Collector, Mahabubnagar (respondent No.1 herein), wherein the learned Joint Collector has allowed the appeal and set aside the order dated 23.02.2013 passed in File No.G/6411/2008 by the Tahsildar, Farooqnagar Mandal, Mahabubnagar District (respondent No.2 herein).

(3.) C.R.P.No.4115 of 2016 is filed under Section 91 of the Tenancy Act, by the revision petitioners/third parties, challenging the order dated 04.06.2016 passed in Appeal No.F1/04/2013 (File No.F1/962/2013) by the Joint Collector, Mahabubnagar (respondent No.1 herein), wherein the learned Joint Collector has allowed the appeal and set aside the order dated 23.02.2013 passed in File No.G/6411/2008 by the Tahsildar, Farooqnagar Mandal, Mahabubnagar District (respondent No.2 herein).