@JUDGMENTTAG-ORDER
1. We have heard learned advocates for the parties. Three main contentions were canvassed before us by learned counsel for the petitioner.
Firstly, that the respondents'' predecessor-in-interest who was admittedly protected tenant of the lands had orally surrendered his tenancy rights
years back in 1951 and that, therefore, there was no question of their asking for restoration of possession from the petitioner who had purchased
these lands after surrender, from the original owner inamdar years back in 1954 and prior thereto the petitioner was in possession on yearly leases
from the Government. Secondly, the application u/s 32 of the A.P. (Telangana Area) Tenancy and Agricultural Lands Act, 1950 (hereinafter
referred to as ""the Act"") was filed after unreasonable delay and should have been dismissed on that ground. Thirdly, the land in question was inam
land and, therefore, the provisions of Section 32 of the Act were not attracted.
2. So far as the first contention is concerned, it must be noted that only documentary evidence was produced before the authorities below on the
basis of which judgments were rendered against the petitioner by the lower appellate court as well as by the High Court. The theory of ""oral
surrender"" has been disbelieved by the appellate court by relying on evidence in the shape of entry in tenancy register which shows that the
respondents'' predecessor was a protected tenant all throughout and that entry was never changed. So far as the petitioner is concerned, he relied
upon a khasra entry which shows that in 1954 he was put in possession as an owner of this land and there was an endorsement that in prior years
he was in possession since three years. In which capacity was he in possession prior to 1954 is a question which could have been examined only in
the light of the petitioner''s own evidence on oath. He did not think it fit to enter the box to prove that case. Under these circumstances it was
rightly held by the lower appellate court and as confirmed by the High Court that the theory of oral surrender of protected tenancy rights prior to
1954 cannot be believed. The first contention, therefore, fails.
3. So far as the second contention is concerned, it is true that though no express period of limitation is provided for filing application u/s 32 of the
Act, such applications have to be moved within reasonable time. It may be because of such belated applications, the other side may stand
adversely affected. It may have changed its position in the meantime. Equities may have arisen in his favour, he may have spent large amounts on
land by improving it. But all these questions have to be pleaded and proved. Surprisingly, no such contention was ever canvassed much less tried
to be proved on any equitable ground by the petitioner. Therefore, this second contention on the facts of the present case cannot be sustained. It
has also to be noted that no plea of adverse possession was put forward by the petitioner in support of his case.
4. So far as the third contention is concerned, it is the petitioner''s own case that the respondents'' predecessor had surrendered the tenancy rights
in favour of the ex-inamdar and from him he had purchased the lands. But before that the Government had auctioned the land on one-year basis.
Consequently at the time when the petitioner entered the land, whether it had remained an inam land or not was an important question to be
decided. No such contention was canvassed by the petitioner either before the appellate court or before the High Court. Hence this third
contention cannot survive for consideration at this late stage.
5. In the result, this SLP fails and is dismissed.