KOTTAKAPU SAI REDDY Vs. JOINT COLLECTOR

JUDGEMENT

(1.) The subject matter of this batch of Writ Petitions is the issue relating to grant of Occupancy Rights Certificates under Ss. 4 and 5 of the A.P. (Telangana Area) Inams Abolition Act, 1955 (for short, 'the Act') in respect of land admeasuring Acs.11.06 gts., in Sy.No.366, Acs.16.12 gts., in Sy.No.367 and Acs.11.29 gts., in Sy.No.368 of Kanojiguda, Hamlet of Alwal Village, Ranga Reddy District.

(2.) There is a three-pronged contest among:

(3.) There was also a claim to this property by Kothakapu Sai Reddy and 3 others contending that they are protected tenants of the said land and entitled to Occupancy Rights Certificate under Sec. 7 of the Act, but the same was rejected by the Revenue Divisional Officer, Chevella Division on 24/1/2004.The said order was confirmed by order dt.9/4/2007 in W.P.No.7093 of 2007, and also in W.A.No.540 of 2007 by a Division Bench of the Andhra Pradesh High Court. So their claim no longer survives for consideration. A brief overview of the Act