JUDGEMENT
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(1.)This is a revision filed under S. 28 of the Andhra Pradesh
(Telangana Area) Abolition of Inams Act, 1955 (herein after called the Act.)
(2.)This Revision is an off-shoot of the remand order and directions
issued by me in C.R.P. No. 3087 of 1980 on 4-4-1985. That C.R.P. was
disposed along with Second Appeal No. 1035/81 and W.P. No. 8034/1981
on 4-4-1985. Thereafter, there was an appeal to the Supreme Court of
India, and under interim order passed in that appeal, the Supreme Court
desired that the present C.R.P. arising out of the decision of the Joint Collector
(Prescribed authority under the Act) should be disposed of. That is
how the present revision has come before me.
(3.)The petitioners in this revision are Sri G. V. Narsimha Reddy and
G.V. Mohan Reddi and they purchased the property in question under a
registered sale deed dated 19-8-1973 from its original owner-namely, the
landholder Sri Syed Mustafa Hussain Quadri. The suit Property is admittedly
'inam land'.
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