LAWS(TLNG)-2024-1-31

SUKKA MUTYALU Vs. JOINT COLLECTORI

Decided On January 02, 2024
Sukka Mutyalu Appellant
V/S
Joint Collectori Respondents

JUDGEMENT

(1.) WP.No.2486 of 2013 is filed seeking the following relief:

(2.) The subject matter in both these writ petitions is one and the same and the petitioner No.3 sailing with other petitioners in WP.No.2486 of 2013 is the petitioner in WP.No.14730 of 2020. Thus, in view of the same, both these writ petitions are disposed of by this common order.

(3.) The case of the petitioners in WP.No.2486 of 2013 is that they are the legal heirs of the original protected tenant, Late Sukka Swamy, in respect of the lands in Sy.No.69 admeasuring Ac.3.25 guntas, Sy.No.70/1 admeasuring Ac.3.03 guntas, Sy.No.71/1 admeasuring Ac.3.03 guntas and Sy.No.75 admeasuring Ac.1.00 guntas of Thattiannaram Village, Hayathnagar Mandal, Ranga Reddy District. They approached the respondent No.2-Tahsildar, for issuance of succession certificate and restoration of possession under Ss. 40 and 32 of the A.P. (Telangana Area) Tenancy and Agricultural Lands Act, 1950 (for short 'the Act'). The said application was rejected by the respondent No.2 vide proceedings No.B/3609/2023 dtd. 21/3/2007. The petitioners preferred an appeal challenging the said dismissal order before the respondent No.1 vide Case No.F2/963/2011. The appeal was dismissed by order dtd. 5/1/2013.