DANUNJAYA RAO Vs. JOINT COLLECTOR

JUDGEMENT

(1.) The subject matter involved in all the three revisions is one and the same and, ultimately, the challenge in the revisions is to the order of the Revenue Divisional Officer, Mahabubnagar, dated 02.03.2010, in file No.K/576/2009, which is eventually confirmed by the orders of the Joint Collector in Appeal Case No.F1/08/2012 in File No.F1/5282/2012, Dated 27.4.2013. In view of the fact that the facts of the cases, contentions, submissions and the principal issues that fall for consideration are one and the same and as the issues are interlinked and as the finding on the point involved in one revision will have a bearing on the point involved in the other revisions, submissions of the learned counsel for both the sides in all the revision petitions are heard together and hence, all these revisions are being disposed of by this common order.

(2.) C.R.P.No.2647 of 2013, under Section 91 of the A.P. Telangana Area (Tenancy and Agricultural Lands) Act, 1950, (hereinafter, 'Act of 1950 ') is filed by the petitioner-Dhanunjaya Rao, having been aggrieved of the order, dated 27.04.2013, in Appeal Case No.F1/08/2012 in File No.F1/5282/2012 on the file of the Joint Collector, Mahabubnagar, i.e., the 1st respondent herein in confirming the orders of the Revenue Divisional Officer, Mahabubnagar, dated 02.03.2010 in file No.K/576/2009

(3.) C.R.P.No.1372 of 2015, under Section 91 of Act of 1950, is filed by the unsuccessful appellants, namely, Laxminarayana and Gopal, assailing the order, dated 12.08.2011, passed in Case No.F1/IA-3/2010 in File No.F1/2000/2010 on the file of the Joint Collector, Mahabubnagar, whereby, while dismissing the said appeal, the Joint Collector, Mahabubnagar in confirming the order dated 02.03.2010 in file No.K/576/2009 of Revenue Divisional Officer, Mahabubnagar.