DIGAMABARA RAO Vs. JOINT COLLECTOR

JUDGEMENT

(1.) This Civil Revision Petition is preferred by the petitioners aggrieved by the order dtd. 5/7/1999 (hereinafter referred to as the "Impugned Order") passed by the learned Joint Collector, Ranga Reddy District in Case No.F2/569/96 confirming the order dtd. 20/10/1994 passed by the Mandal Revenue Officer in File No.D/4366/94, wherein succession certificate was granted in favour of respondent Nos.3 and 4 herein in respect of lands in Sy.Nos.143 and 144 of Tandur Village.

(2.) The factual backdrop to the present revision is as follows:

(3.) The point that arises for consideration is: