LAWS(TLNG)-2019-4-2

PANAKANTI MUTHYAM RAO @ VENKATA MUTHYAM RAO Vs. STATE OF TELANGANA, REPRESENTED BY ITS PRINCIPAL SECRETARY, REVENUE DEPARTMENT, HYDERABAD AND OTHERS

Decided On April 02, 2019
PANAKANTI MUTHYAM RAO @ VENKATA MUTHYAM RAO Appellant
V/S
STATE OF TELANGANA, REPRESENTED BY ITS PRINCIPAL SECRETARY, REVENUE DEPARTMENT, HYDERABAD AND OTHERS Respondents

JUDGEMENT

(1.) The petitioner in these three cases is Panakanti Muthyam Rao @ Venkata Muthyam Rao. His brother, Panakanti Radha Kishan Rao, is arrayed as respondent 5 in all the writ petitions. Panakanti Nagarjuna Rao, the son of Panakanti Radha Kishan Rao, is impleaded as respondent 6 in W.P.No.4279 of 2019 while Panakanti Anupama, his other son's wife, is shown as respondent 6 in W.P.No.4292 of 2019. Panakanti Radha, the wife of Panakanti Radha Kishan Rao, figures as respondent 6 in W.P.No.4301 of 2019.

(2.) By way of W.P.No.4279 of 2019, the petitioner challenged the proceedings dated 15.06.2018 of the Collector, Jayashankar-Bhupalpally District, and sought a consequential direction to the revenue authorities to implement the earlier proceedings dated 21.07.1995 of the Collector, Karimnagar District, and the decree dated 31.01.1992 passed in O.S.No.23 of 1988 by the learned Subordinate Judge, Peddapalli. This case pertains to agricultural land admeasuring Ac.6.20 guntas in Sy.No.110 and Ac.11.05 guntas in Sy.No.101 of Nasturpally Village, Kataram Mandal, presently in Jayashankar-Bhupalpally District.

(3.) In W.P.No.4292 of 2019, his prayer was to set aside the proceedings dated 18.06.2018 of the Collector, Jayashankar-Bhupalpally District, and to implement the proceedings dated 21.07.1995 and the decree dated 31.01.1992 in O.S.No.23 of 1988. This case pertains to agricultural land admeasuring Ac.1.26 guntas in Sy.No.12 and Ac.3.10 guntas in Sy.No.7 of Nasturpally Village.