CHAWAKULA SAVITRAMMA Vs. DISTRICT COLLECTOR VISAKHAPATNAM

JUDGEMENT

(1.) The writ petition is filed seeking writ of mandamus declaring the action of the 1 st respondent in resuming the land of the petitioner and assigning it to the 3rd respondent pursuant to the show- cause notice dated 9-12-1987 as illegal and for consequential direction.

(2.) According to the petitioner, she is a widow of Ex-service man. She was assigned D-Form patta on 19-11-1978 over an extent of Ac.4-67 cents in S.No.335/1 of Madhuravada village of Visakhapatnam District and according to the petitioner she has developed the lands and has been cultivating the same by taking loans from various financial agencies. While so, on 9-12-1987, the Mandal Revenue Officer-2nd respondent issued a show-cause notice as to why the patta granted in favour of the petitioner should not be cancelled on the ground that she failed to cultivate the land within three years and that the land is for public purpose namely for development of a Satellite township. She was called upon to submit explanation and she submitted explanation on 21-12-1987, but not final orders were passed according to the petitioner.

(3.) While so, in 1991, respondent Nos.3 to 5 tried to resume the land without any authority of law. The present writ petition has been filed seeking appropriate directions.