- (1.) Leave granted. These appeals challenge the judgment and order dated 06.08.2010 passed by the High Court of Judicature at Andhra Pradesh at Hyderabad in Civil Revision Petition No.4904/2006 and in Civil Revision Petition Nos.447 of 2007 and 448 of 2007 which were disposed of on the same date in terms of the judgment and order in Civil Revision Petition No.4904 of 2006. Since the High Court had considered Civil Revision Petition No.4904 of 2006 as the lead matter, the appeal arising therefrom is also taken as the lead matter by us.
(2.) One Teegala Shivaiah was a Protected Tenant in respect of agricultural lands bearing Survey No.359(old) corresponding to Survey No.121(new) situated at Koheda Village (hereinafter referred to as the said land). Wasool Baqui as regards the said land for the year 1954 and certificate under Sections 35 and 37 of the Hyderabad Tenancy and Agricultural Lands Act, 1950 (hereinafter referred to as the "Act") record the name of Teegala Shivaiah as Protected Tenant. The fact that said Teegala Shivaiah was a Protected Tenant is not disputed. The respondents are the heirs and successors of said Teegala Shivaiah who died sometime in the year 1964.
(3.) The land holders who were recorded owners of the said land sold the said land to various buyers who in turn further effected sales and now appellants claim to be having ownership rights in respect of the said land. Various sale deeds are produced on record to prove the chain of transfers which are not being gone into presently and we proceed on the footing that those deeds in respect of the said land are in favour of the appellants.;