VADLA @ GANNOJU KRISHNAIAH Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Government Pleader for Revenue for respondents 1 to 4.

(2.) Petitioners claim that their ancestor, by name, Vadla Lingaiah was the protected tenant in respect of land to an extent of Acs.11.00 in Survey No.1435/1 and Acs.8.00 in Survey No.1438/1 of Amangal Village. Petitioners claim that they are now in continuous possession of the said land and that their names are reflected in the revenue records. While so, in the recent exercise undertaken by the revenue authorities, their names are deleted and pattadar passbooks are not issued to them. Surprised by this, when the petitioners enquired with their counsel with regard to the appeal preferred by them before the Joint Collector, though earlier they were informed that the appeal was allowed, on verification of the records, it was found that the same was rejected by the Joint Collector. Therefore, challenging the said order of the appellate authority, this Writ Petition is filed.

(3.) The material on record would disclose that on the application filed by the original land owner of the subject land alleging that the tenants failed to pay rents in spite of repeated requests by issuing notices to the tenants, the Mandal Revenue Officer passed orders in exercise of power under Section 19 (1) of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 (for short, 'the Act') terminating the tenancy. Aggrieved thereby, 1st petitioner and four others filed Appeal Case No.B7/18/92 before the Joint Collector, Mahabubnagar. The said appeal was rejected by the Joint Collector in May, 1994. In this Writ Petition, petitioners challenge the said order of the Joint Collector.