BOKKA SRINIVAS REDDY Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) Aggrieved by the order dtd. 28/11/2017 in Case No.F1/853/2017 passed by the Joint Collector, MalkajgiriMedchal District confirming the orders dtd. 28/12/1986 passed by the Revenue Divisional Officer, Hyderabad in File No. H/8483/85, dtd. 28/2/2011, the petitioner filed the present Civil Revision Petition.

(2.) For the sake of convenience, hereinafter, the parties will be referred as per their array before the Joint Collector, Medchal - Malkajgiri District.

(3.) Originally one Sri Vengala Ramalinga Reddy has filed an application before the Revenue Divisional Officer, Hyderabad, East Division, Ranga Reddy District for grant of Occupancy Rights Certificate in respect of lands in Sy.Nos.209, 216, 217, 218 of Girmapur Village. In the said proceedings, objections petitions were filed by Bokka Raji Reddy, Babureddi Chinna Anjaiah and M. Kishan Rao and six others. The Revenue Divisional Officer has granted Occupancy Rights Certificate in favour Vengala Ramalinga Reddy and also in favour of Bokka Raji Reddy and B. Anjaiah over the land bearing Sy.No.209 to an extent of Ac.0.38 guntas with equal shares. Respondent Nos.3 and 4 were granted Occupancy Rights Certificate in respect of the lands purchased by them from the sons of original inamdar vide orders, dtd. 28/2/1991 in File No.L/1596/89. Aggrieved by the same, the revision petitioner filed appeal before the Joint Collector, Ranga Reddy District vide Case No.F1/3223/2014, which was dismissed on 30/1/2016 on the ground that the appeal was filed after lapse of 29 years. Aggrieved by the same, the revision petitioner has preferred Civil Revision Petition No.3140 of 2016, which was allowed by setting aside the orders of the Joint Collector, Ranga Reddy District in Case No.F1/3223/2014 and remanded the matter back for fresh disposal on merits. Accordingly, the Joint Collector, Ranga Reddy District has considered the matter afresh and dismissed the appeal on merits confirming the proceedings of Revenue Divisional Officer, dtd. 28/2/1986 and 28/2/1991 in File No.H/8443/1985 and L/1596/1989 respectively. Aggrieved by the same, the revision petitioner has preferred the present revision petition.