VANGA INDRASENA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. S. Srinivasa Rao, learned counsel for the petitioner and Mr. V. Ravi Kiran Rao, learned Senior Counsel appearing on behalf of the fourth respondent and learned Assistant Government Pleader for Revenue for the respondents.

(2.) This Writ Petition is filed seeking a Writ of Certiorari calling for the records relating to and in connection with order dtd. 30/7/2021 passed in Case No.F3/Spl.Tribunal/Siddipet(U)/35/2021 dtd. 30/7/2021 (Old Case No.D/1699/2018) passed by the second respondent-Special Tribunal confirming the proceedings bearing No.B/9737/2016 issued by the third respondent herein and to quash the same in respect of the land admeasuring Ac.0.32 gts situated at Survey No.286/2 of Ponnala Village, Siddipet (Urban) Mandal, Siddipet District.

(3.) The impugned order dtd. 30/7/2021 came to be passed by the second respondent-Special Tribunal on transfer of an appeal filed by the petitioner herein before the appellate authority under Sec. 5 (B) of the Telangana Rights in Land and Pattadar Pass Books Act, 1971 ("the Act, 1971" for brevity) by virtue of operation of Sec. 16 of the Telangana Rights in Land and Pattadar Pass Books Act, 2020 ("the Act, 2020" for brevity). Originally, the said appeal was filed by the petitioner herein having been aggrieved by the 13 'B' Certificate issued in exercise of power under Sec. 5 (A) of the Act, 1971 by the third respondent in File No.B/9737/2016 in favour of the fourth respondent herein. Through the said proceeding, the third respondent herein regularized the sada sale deed said to have been executed by the petitioner herein in favour of the father of the fourth respondent herein in the year 1981. The petitioner herein, having noticed certain changes in the revenue entries and having come to know about 13 'B' certificate issued in favour of the fourth respondent herein, filed an appeal before the appellate authority under Sec. 5 (B) of the Act, 1971 mainly on the ground that the petitioner was never put on notice while issuing the proceedings bearing No.B/9737/2016 in favour of the fourth respondent by the third respondent herein. During the pendency of the said appeal, Act, 2020 came into force thereby repealing the Act, 1971 and as noted above, the said appeal came to be transferred to the second respondent-Special Tribunal and the second respondent-Special Tribunal passed the impugned order confirming the order passed by the third respondent and 13 'B' certificate issued in favour of the fourth respondent.