KORE RAJAPPA Vs. M. MALLAMMA

JUDGEMENT

(1.) This revision is directed against the order dtd. 28/8/2020 passed in Tenancy Appeal No.F1/07/2008 on the file of the Joint Collector, Nagarkurnool, whereby the appeal filed by the revision petitioners-appellants herein was dismissed while confirming the order dtd. 28/7/1988 passed by the Mandal Revenue Officer, Veldanda.

(2.) One Kore Rajappa filed an application dtd. 27/4/1988 before the Mandal Revenue Officer, Veldanda, under Sec. 32(2) of A.P. (TA) Agricultural Lands Act, 1950 (for short, 'the Act of 1950') for possession of land in Sy.No.180 in an extent of Ac.5.28 guntas and in Sy.No182 in an extent of Ac.6.32 guntas situated within the limits of Choudharpally, H/o. Cherkur Village of Veldanda Mandal, on the ground that he is a protected tenant. The Mandal Revenue Officer rejected the said restoration application in File No.A/508/1988 dtd. 28/7/1988. The legal heirs of Kore Rajappa questioned the said judgment before the Joint Collector, Mahaboobnagar, in Appeal No.F1/07/2008 and the same was dismissed by order dtd. 28/8/2020. Aggrieved by the said order, this revision is preferred.

(3.) Heard the learned counsel appearing for the revision petitioners and the learned counsel appearing for the respondents. Perused the record.