KHAZA BEGUM Vs. TOOPU VENKAT REDDY

JUDGEMENT

(1.) The present Writ Petition is arising out of order dtd. 7/8/2004 passed by respondent No.5/Joint Collector, Ranga Reddy District, Hyderabad, in a revision filed by the petitioners under Sec. 15(2) of the Andhra Pradesh (Telangana Area) Record of Rights in Lands Regulation, 1358-Fasli.

(2.) The petitioners have preferred the aforesaid revision for correction of revenue entries in the Khasra Pahani for the year 1954-55 onwards stating that the names of the respondents were wrongly recorded. However, the revision was preferred after a delay of 43 years.

(3.) The respondents before the Joint Collector came up with a categoric case that they have submitted an application under the Andhra Pradesh (Telangana Area) Record of Rights in Land Regulation, 1358-F; as they were in possession of the land, their names were mutated in the revenue records; and since 1952-53 till date, they have been in possession of the land as protected tenants. The Joint Collector has dismissed the revision as it was preferred after a lapse of 43 years.