CO OPERATIVE TENANT FARMING SOCIETY MALKAPUR LTD Vs. JOINT COLIECTOR CUM DEPUTY CUSTODIAN OF THE EVACUEE PROPERTY NALGONDA

JUDGEMENT

(1.) In this writ petition the Order of the Joint Collector-cum- Settlement Commissioner, Nalgonda dated 29-7-1998 passed under Section 19 of the Displaced Persons (Compensation and Rehabilitation) Act, 1954 is assailed.

(2.) The petition has a long chain of events spreading over nearly half a century.

(3.) The 1 st petitioner is the Co-operative Society registered under the provisions of the Co-operative Societies Act comprising of small farmers. It was registered and formed for the purpose of espousing and safeguarding the rights of the members in respect of the small extents of lands held by them at Malkapur village, Choutuppal Mandal, Nalgonda District.