VENKAT RAJA REDDY NAGULA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The order dated 31.01.2019 passed by the Revenue Divisional Officer, Nirmal Division, Nirmal District, in exercise of appellate power under Section 5-B of the Telangana Rights in Land and Pattadar Pass Books Act, 1971 (for brevity, 'the Act of 1971'), is presently called in question. The petitioner was the second respondent in the said appeal, filed by respondent 4 herein.

(2.) By order dated 27.02.2019 passed in this writ petition, status quo obtaining as on that date was directed to be maintained in relation to entries in the revenue records.

(3.) Heard Sri C.Naresh Reddy, learned counsel for the petitioner, learned Assistant Government Pleader for Revenue for respondents 1 to 3, and Sri K.Jaya Kumar, learned counsel appearing for Sri Md.Sultan Basha, learned counsel on caveat for respondent 4. Respondent 5 sails with the petitioner and is therefore a proforma party.