JAMPANA RAMADEVI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal is filed under Clause 15 of Letter Patent Act, aggrieved by the interim passed by the learned single Judge in W.P.No.8160 of 2020 dated 13.04.2020.

(2.) The case of the appellant, who is the writ petitioner, in a nutshell is that the appellant's husband was assigned an extent of Ac.0.69 cents in S.No.30/2C2 and an extent of Ac.0.16 cents in S.No.48/2F of Nidigatla village, Korukonda Mandal, East Godavari District and D-form patta was granted. The appellant's husband brought the land under cultivation by spending huge amounts. In the year 2006, her husband died leaving the petitioner as his legal heir and ever since she has been cultivating and enjoying the said land. The appellant has also made an application to mutate her name in the revenue records in the year 2007 and the same is pending consideration.

(3.) The appellant was served with the impugned order, whereby the land which was assigned in favour of her husband was resumed for providing house sites to the beneficiaries identified in Rajamahendravaram Urban Mandal. As per the said proceedings, it was stated that show cause notice dated 07.03.2020 was issued to her and she has not submitted any 1 explanation.