G MALLESH Vs. GOLLA POCHAIAH

JUDGEMENT

(1.) This Revision is filed under Section 91 of the A.P. (Telangana Area) Tenancy and Agricultural Lands Act, 1950 (for short 'the Act') challenging the order dt.19.05.2017 of the Joint Collector, MalkajgiriMedchal District passed in an appeal under Section 90 of the said Act.

(2.) The said Appeal was preferred by the petitioner against an order in File No.LRW/124/1975, dt.08.02.1977 of the Additional Revenue Divisional Officer, Hyderabad West, Ranga Reddy District (presently Revenue Divisional Officer, Malkajgiri) granting Sec.38E Ownership certificate to the 1st respondent for an extent of Ac.1.25 gts., in Sy.No.393 of Khanajiguda, Alwal Village, now in Malkajgiri Mandal of Medchal-Malkajgiri District.

(3.) The petitioner in this Revision claims to be a legal heir along with others of one Golla Mallaiah, who according to him was the protected tenant of the above land.