- (1.) Leave granted.
(2.) Application of the provisions of the Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 (for short "the Act") is involved in this appeal.
(3.) It arises out of the following factual matrix. One Ram Katin Singh was the owner of a land measuring 16 acres, 30 guntas situate in Feerzadiguda Village, Ranga Reddy District in the State of Andhra Pradesh. Appellant claims that it was a joint family property. There exists a dispute as regards date of death of Ram Katin Singh. Whereas, according to the appellant, he died issueless on 22.02.1978, the respondents contend that he expired in 1992.;