MANDALA SADANANDAM GOUD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This appeal, under Clause 15 of Letters Patent, is filed aggrieved by the order dated 20.03.2019 passed by a learned single Judge of this Court in Writ Petition No.33171 of 2018, wherein the learned single Judge was pleased to dismiss the writ petition declining to amend the entries made in the year 1984.

(2.) Heard arguments of Sri V.V.Raghavan, learned counsel for the appellants; learned Government Pleader for Revenue for respondent Nos.1 and 2 and Sri B.Vijaysen Reddy, learned counsel for respondent Nos.3 to 5 and perused the record.

(3.) In brief, the facts of the case are that, the appellants/writ petitioners filed a petition in the year 2005 before the Tahsildar, Quthbullapur Mandal, Ranga Reddy District, to rectify the entries made in the year 1984 and the learned Tahsildar having considered the subject matter, was pleased to dismiss the petition vide proceedings No.A/17940/2005 dated 31.03.2009. Aggrieved by the same, the writ petitioners preferred appeal under Section 5(5) of the Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 (for short "ROR Act, 1971") before the Special Grade Deputy Collector and Revenue Divisional Officer, Malkajgiri Division, Ranga Reddy District. The learned Revenue Divisional Officer, allowed the appeal filed by the writ petitioners vide Proceedings No.A2/885/2011 dated 30.01.2015. Aggrieved by the same, the respondents 3, 4 and 5 herein filed revision petition under Section 9 of the ROR Act, 1971 before the Joint Collector, Medchal-Malkajgiri District and the learned Joint Collector was pleased to allow the revision vide Proceedings No.D5/3896/2015 dated 28.02.2018 by setting aside the order dated 30.01.2015 passed by the learned Revenue Divisional Officer. Challenging the same, the writ petitioners filed the impugned Writ Petition No.33171 of 2018 and the said writ petition was dismissed by a learned single Judge of this Court vide order dated 20.03.2019. Hence the present writ appeal by appellants/writ petitioners.