SHAIK RAHAMATUNNISA BEGUM Vs. JOINT COLLECTOR KADAPA

JUDGEMENT

(1.) Two Letters Patent Appeals arise out of the same writ petition filed by the Appellant, a resident of Kadapa town. It is, therefore, expedient to consider them together.

(2.) The Appellant filed W.P. No. 32576 of 1998 seeking a mandamus to Respondents, namely, Joint Collector and Mandal Revenue Officer, to pay compensation under the Land Acquisition Act, 1894 for the land admeasuring Acs. 5.00 in S. No. 601/7 of Chemmumiapet of Kadapa town, which had been allegedly assigned to her on 29.08.1977. By order dated 21.03.2005, learned Judge disposed of the writ petition directing the Respondents to assign alternative land in S. No. 919/1 admeasuring Acs. 5.00 in Chinnachowk village near Nanapally village, Kadapa Mandal, pay compensation of Rs. 70,000/- (Rupees seventy thousand only) to Appellant towards developmental charges and the Appellant be permitted to collect the tree trunks on the land, The second Respondent was permitted to take possession of the land in S. No. 601/7.

(3.) The Appellant filed review W.P.M.P. No. 11345 of 1998 seeking review of the order referred to hereinabove. She also filed W.P. No. 14369 of 2005 for a mandamus to injunct Respondents, namely, District Collector, Joint Collector and Mandal Revenue Officer from alienating Acs. 3.50 out of the subject land in favour of M/s. Shriram Social Welfare Trust, Chennai (Shriram Trust, for brevity). Learned single Judge dismissed both of them on 02.11.2009 but allowed the Appellant to retain an extent of Acs. 0.10 cents in survey No. 601/7 where the Appellant raised construction. After the dismissal of the review petition, the Appellant filed W.A. No. 306 of 2010 on 04.02.2010. She also filed W.A. No. 483 of 2010 against the main writ petition.