MAKKAN LAKSHMAMMA Vs. ABDUL GAFOOR

JUDGEMENT

(1.) This Civil Revision Petition has been directed against the Order of the Joint Collector, Ranga Reddy District in Case No.F2/3950/2009 dtd. 17/1/2011 by which the Joint Collector allowed the appeal filed by the respondents herein under Sec. 90 of AP (Telangana Area) Tenancy and Agricultural Lands Act, 1950 (for short Act, 1950") which was preferred against the orders of Tahsildar, Yacharam Mandal dtd. 16/2/2009 in File No.A/5024/2006. This Civil Revision Petition has been filed under Sec. 91 of Act, 1950 questioning the above referred order of the Joint Collector, dtd. 17/11/2011.

(2.) Before adverting to the grounds on which this revision is preferred, it is just and necessary to give a brief note of the order of Tahsildar, Yacharam dtd. 16/2/2009, impugned Order dtd. 17/1/2011 and the circumstances which lead the petitioners to file the present revision.

(3.) As could be seen from the material documents filed along with the revision, it shows that the petitioners herein have filed an application before Tahsildar, Yacharam and claimed that petitioner Nos.1 to 6 herein, respondent No.8, Makkan Bikshapathi, Makkan Krishnaiah, Makkan, Maddi Salamma, Maddi Buggaraju were the legal representatives of Makkan Jangaiah and Maddi Jangaiah were the original protected tenants of agricultural lands bearing No.Sy.Nos.50 and 51 admeasuring Ac.14-20 guntas and Ac.19.39 guntas respectively, locally known as Chandramma Chelka, Kurmidda Village of Yacharam Mandal and said Jangaiah died leaving the petitioners Nos.1 to 4 herein, David Raju, respondent No.8, Bishapathi, Krishnaiah and the said Maddi Jangaiah died leaving the petitioner Nos.5,6, Salammma, Bugga Raju as their legal heirs and since the above said Makkan Jangiah and Maddi Jangaiah died they are entitled to obtain succession certificate.