V.RAMASWAMY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Appeal is filed by the appellant herein challenging the order dt.10.08.2021 passed in Writ Petition No.17103 of 2021 by the learned single Judge.

(2.) In the said Writ Petition, it was the case of Writ Petitioner that his father Late Voggu Chinna Mallaiah was the protected tenant of the land in Sy.Nos.414, 415, 416 and 417 of Tummalur Village, Maheshwaram Mandal, Ranga Reddy District; in recognition of his tenancy rights of inam land, his name was included in the Protected Tenancy Register and he was issued Certificate under Section 38-E of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 (for short, 'the Act ') on 23.07.1975 of an extent of Acs.50.29 gts. declaring him as absolute owner of this land; and that petitioner 's father was in enjoyment of the said land till his death on 21.02.2000.

(3.) Thereafter, the appellant and 4 other persons as his legal heirs succeeded to the Tenancy Rights of late Voggu Chinna Mallaiah. He also conducted that a panchanama was conducted on 11.9.2013 by the revenue Officials and appellant and other legal heirs were found to be in possession only to the extent of Ac.25-14 1/2 gts and they are not in possession of the remaining extent covered by the certificate under Sec.38-E of the Act.