MUJEEBUNISSA BEGUM Vs. JOINT COLLECTOR

JUDGEMENT

(1.) The Petitioners in both the writ petitions have assailed the order dated 20.12.2006 of Respondent No. 1 - Joint Collector, Medak District at Sangareddy, cancelling the pattas in respect of the lands assigned to each of them. Since both the writ petitions involve identical facts and questions of law, they are being disposed of by this common order.

(2.) The brief facts of the case are as follows :

(3.) Similarly, the Petitioners (4 in number) in W.P. No. 750 of 2007 were also assigned pattas. Petitioner No. 1 was assigned Ac. 4-00 guntas and Petitioner Nos. 2 to 4 were assigned Ac.3-02, 3-03 and 3-00 guntas of land, respectively in survey No. 409 of Zapti Shivanoor Village. Petitioner No. 1 was assigned by proceedings No. B4/5623/ 82, dated 26.08.1989, Petitioner No. 2 was assigned by proceedings No. B/622/1990, dated 01.05.1990 and Petitioner Nos. 2 to 4 were assigned by separate proceedings No. B/622/1990, dated 01.05.1990. These assignments were also made on the same conditions viz., the lands were only heritable, but not alienable and should be brought under the cultivation within 3 years from the date of the assignment and should not be leased out in any manner. The lands should be cultivated by the assignee or the members of his family or with hired labour under the supervision of the assignee himself or the members of his family.