M RAMULAMMA Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This Revision is filed under Section 28 of the Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 (for short, 'the Act') challenging the order dt.04.02.2017 in File No.MDL/F1/5623/2015 of the Joint Collector, Malkajgiri-Medchal District, passed under Section 24 of the said Act, confirming the order dt.19.02.1982 of the Revenue Divisional Officer, Hyderabad (East) Division in File No.H/206/1976.

(2.) One Thota Balakrishna Reddy, father of respondent nos.3 to 6 obtained from the Revenue Divisional Officer, Hyderabad (East) Division vide proceedings H/206/1976 dt.09.02.1982 Occupancy Right Certificate under the Act in respect of in respect of land in Survey No.53 of extent Acs.4.24 gts., Survey No.54 of extent Ac.0.13 gts., Survey No.55 of extent Ac.0.11 gts., and Survey No.56 of extent Acs.14.08 gts., totaling Acs.19.16 gts. at Jeedimetla village, Qutbullapur Mandal, Medchal District (for short 'the subject property') as well as Acs.3.37 gts. in Survey No.61 and Acs.7.32 gts. in Survey No.62 of Jeedimetla Village.

(3.) The petitioners herein challenged the above order granted in favour of Thota Balakrishna Reddy by filing appeal under Section 24 of the Act before the Joint Collector, Malkajgiri-Medchal Mandal.