- (1.) Leave granted in both the special leave petitions.
(2.) These appeals are directed against the common judgment and order dated 15.4.2011 passed by the High Court of Judicature of Andhra Pradesh at Hyderabad in Writ Appeal Nos. 2219 and 2304 of 2005 and C.R.P. No. 1368 of 2010.
(3.) The disputes in these appeals relate to lands bearing Sy. Nos. 246 to 262, 265 to 269, 430 to 448, 454, 460 to 464, 517, 538 to 540 situated at Bowrampet Village, Qutubullapur Mandal, Ranga Reddy District. As the facts would unfurl, Government of Andhra Pradesh issued a notification under the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 (for short "the 1950 Act"), and thereafter, the revenue authority conducted an inquiry as per the notification of 1973 and determined that the ownership stood transferred to the protected tenants with effect from 1.1.1973. The respondents herein, as protected tenants of the said lands, were granted requisite certificate under Section 38E of the 1950 Act. As pleaded, the Mandal Revenue Officer (MRO) in exercise of powers under the A.P. Rights in Land and Pattedar Passbooks Act, 1971 (for short "the 1971 Act") issued pattadar passbooks in respect of the land in their favour.;