RACHAKONDA SWAMY Vs. JOINT COLLECTOR, RANGA REDDY DISTRICT

JUDGEMENT

(1.) The appellant Nos.1 to 5 herein are the writ petitioners in W.P.No.8381 of 2005. Appellant Nos.6 to 8 herein are the legal representatives of deceased appellant No.1 and they are brought on record by order of this Court dtd. 1/11/2023 in I.A.No.1 of 2023 in W.A.No.1786 of 2008. The respondent Nos.1 to 4 remain intact in both Writ Appeal and the Writ petition.

(2.) Heard Ms.Mandhata Slk Srutha Keerthi, learned counsel for the appellants and Mr.M.V.Durga Prasad learned counsel for respondent No.4.

(3.) This intra Court appeal is filed against order dtd. 3/11/2008 of the learned Single Judge dismissing the writ petition confirming the order dtd. 5/2/2005 of respondent No.1/Joint Collector who dismissed the revision which is filed against order dtd. 17/1/2003 passed by respondent No.2/Revenue Divisional Officer setting aside purported succession orders. The writ petitioners are the appellants who claim as legal heirs of Late Rajaiah and Late Pentaiah, who are the original owners.