M/S. GAYATRI EDUCATIONAL Vs. SRI KAVARAMPETA KASHANNA

JUDGEMENT

(1.) C.R.P.no.2647 of 2013, under Section 91 of the A.P. Telangana Area (Tenancy & 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.

(2.) To begin with, it is to be noted that the latter two revision petitions mentioned at paragraphs 1.1 and 1.2 supra are filed by the subsequent purchasers of the subject land; and, in the said two revision petitions, the challenge is to the same order passed by the Joint Collector, Mahabubnagar, in the aforestated appeal. Whereas in the 1st mentioned revision petition, the challenge is to the order, dated 27.04.2013, of the very same Joint Collector, Mahabubnagar, passed in Appeal Case No.F1/08/2012 in File No.F1/5282/2012. The said appeal was filed having been aggrieved of the Memo No.K/7722/2012, dated 26.10.2012, of the Revenue Divisional Officer, Mahabubnagar, rejecting the claim of the appellant/revision petitioner in C.R.P.no.2647 of 2013, i.e., Dhanunjaya Rao, to consider the review petition filed against the order, dated 02.03.2010, in File No.K/576/2009, of the Revenue Divisional Officer, Mahabubnagar, with respect to confirmation of ownership rights in respect of land in Sy.Nos.251/2 of an extent of Ac.30.00 situated within the limits of Seripally (V) of Bhoothpur (M).

(3.) I have heard the submissions of Sri L.Prabhakar Reddy, learned counsel for the petitioner, learned Government Pleader for Arbitration, for respondents 1 and 2, Sri V.Manohar Rao, learned counsel appearing for the respondents 5 and 6, and of Sri S.Sriram, learned senior counsel appearing for Sri K.Muralidhar Reddy, learned counsel appearing for respondent No.9 in C.R.P.no.2647 of 2013. I have also heard the submissions of Sri M.Damodar Reddy, learned counsel for the petitioner, Sri N.Vasudeva Reddy, learned counsel for the 2nd respondent, and of Sri V.Manohar Rao, learned counsel appearing for respondents 3 to 5 in C.R.P.No.1372 of 2015. Submissions of Sri V.Hariharan, learned counsel appearing for the petitioner, Sri V.Manohar Rao, learned counsel appearing for respondents 2 to 4, learned Government Pleader for Arbitration appearing for respondents 7 to 9, and of Sri S.Sri Ram, learned senior counsel, appearing for Sri K.Muralidhar Reddy, learned counsel appearing for respondent no.10 are also heard in C.R.P.No.5588 of 2011.