MIRZA IBRAHIM BAIG Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The 3rd respondent - Deputy Collector and Tahsildar, Balanagar Mandal, Ranga Reddy District, now Medchal District, Telangana, vide proceedings No.B/27308/2009 dtd. 16/4/2012 ordered for mutation of the names of the petitioners, who claimed to be the legal representatives of late Mahaboob Baig, donee of Nawab Ghousuddin Khan, the defendant No.52 in C.S.No.14 of 1958, to an extent of Acs.30.00 in Sy.No.172 situated at Hydernagar village; and the remaining extent of Acs.30.00 gts. out of Acs.60.00 in Sy.No.172 in favour of partners of Jayahoo estates. The operative portion of the order is as under:

(2.) On the ground that the Hon'ble Supreme Court of India in S.L.P.No.22420 of 2011 dtd. 12/3/2012 has granted status quo orders in respect of the lands covered by C.S.No.14 of 1958 and that the Government also issued Memo No.9302/JA.1/2012 dtd. 27/4/2012 according permission to the District Collector to protect the interest of the Government in respect of the valuable Government lands covered in C.S.No.14 of 1958, the 2nd respondent - Joint Collector - (I) Ranga Reddy District vide Case No.D5/5023/2013 entertained suo moto revision under Sec. 9 of the then A.P. Rights in Land and Pattadar Pass Books Act, 1971, and vide interim order dtd. 17/10/2013, suspended the orders passed by the 3rd respondent - Tahsildar dtd. 16/4/2012, and subsequently vide order dtd. 15/9/2016 set aside the orders of the Tahasildar dtd. 16/4/2012, and directed to take necessary action for correction of entries in the Revenue Records. The relevant portion of the order passed by the 2nd respondent, who is the revisional authority, is as under:

(3.) Aggrieved by the same, the petitioners, who were granted mutation by the Tahsildar vide order dtd. 16/4/2012, filed the present writ petition.