KOONA LINGANNA Vs. JOINT COLLECTOR

JUDGEMENT

(1.) The prayer of the petitioner in this case reads as under:

(2.) When this Court pointed out to Sri Tarun G.Reddy, learned counsel for the petitioner, that the first part of the prayer runs contrary to the second part relating to disposal of the pending revision petition, he fairly conceded that he would be satisfied if the second part of the prayer is considered and not the first part.

(3.) Perusal of the record reflects that the revision petition filed by the petitioner under Section 9 of the A.P. Rights in Land and Pattadar Pass Books Act, 1971, applicable in the State of Telangana, was received by the office of the Joint Collector, Nirmal, Adilabad District, on 30.05.2018. It is the grievance of the petitioner that no steps have been taken by the revisionary authority despite receipt of the revision petition.