- (1.) Leave granted.
(2.) These appeals challenge the final judgment and order dated 25.10.2017 passed by the High Court of Judicature at Hyderabad for the States of Telangana and Andhra Pradesh in Civil Revision Petitions No. 5588 of 2011, 2647 of 2013 and 1372 of 2015.
(3.) An extent of 41 acres of agricultural land was subject matter of proceedings before the Land Reforms Tribunal, which resulted in order dated 24.02.1976 granting Certificate of Purchase under Section 38-E of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 ('the Act', for short). The grant of certificate was confirmed by the Revenue Divisional officer ('RDO', for short). However, in further challenge, the matter stood remanded back to the RDO for fresh consideration.;