GOLLAPALLI RAVI EASWAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Eard learned counsel for the petitioner and learned Government Pleader for revenue for respondents 1 to 3.

(2.) The Revision filed by the petitioner under Section 9 of Telangana State Rights in Land and Pattadar Pass Books Act 1971 (for short 'the Act, 1971') is rejected on the ground of inordinate delay in preferring such revision.

(3.) Having regard to the view taken by the revisional authority in dismissing the Revision on the ground of delay and latches, heard learned counsel for the petitioner on the said aspect.