B.MALLA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These two writ petitions are filed with identical prayers praying to direct the respondent No.4 to initiate legal proceedings on the application filed under Section 40 of the Telangana Tenancy And Agricultural Lands Act, 1950 (for short, "the Act, 1950). As the issue for consideration being the same, they are considered and disposed of by the common order.

(2.) Heard Sri L.Harish, learned counsel for the petitioners, learned Special Government Pleader, office of the learned Advocate General for the Respondents.

(3.) In W.P.No.14924 of 2021, petitioners claim that they are lineal descendants of Ram Reddy, who was protected tenant of land to an extent of Acs.4.12 guntas spread over Survey Nos.163, 164 and 165 (old Survey Nos.75, 76, 77, 78 and 79) of Kummera Village. According to petitioners, late Ram Reddy was having four children, late B.Venkat Reddy, late B.Anti Reddy, late B.Janga Reddy and late B.Ram Reddy. Eldest son late B. Venkat Reddy died at very young age. Late B.Anti Reddy being the next eldest son, his name was recorded as protected tenant after the death of Ram Reddy. Petitioners are sons of B.Kista Reddy. Petitioners claim that on the above extent of land, they are also entitled to be shown as protected tenants and to secure Section 38-E certificate. Claiming so, they made an application in May, 2021, acknowledged by the office of the District Collector on 17.05.2021. Alleging inaction, this writ petition is filed.