G SANTHAMMA Vs. CANTONMENT BOARD SECUNDERABAD

JUDGEMENT

(1.) The case of the petitioner, to put it in her own words, is the following :"

(2.) I humbly submit that 45 years back the room bearing No. 3-3-320/B which is on the eastern side of house bearing No. 3-3-320/A, Picket, Secunderabad was situated in a slum area and recently the said area has developed. When it was slums I have put a small hut and started residing in the said room bearing No. 3-3-320/B which is constructed in a land admeasuring to an extent of 25 Sq.yards situated at Picket, Secunderabad along with my family since 45 years. Subsequently as it has become impossible to reside in the said hut due to its dilapidated condition I was compelled to construct a pucca room covering with asbestos sheets in the said 25 Sq. yards. Infact I was tenant of the house bearing No. 3-3-320/A, Picket, Secunderabad for a period of 45 years and recently I was evicted from the said premises and as such today my family is not having a roof under the sky except the room for which I am seeking relief.

(3.) I humbly submit that as it is a slum area, no tax was assessed to my room where I was living since 45 years but at present the area has been developed and I am also in a position to pay a reasonable tax to the property in which I am in possession and occupation since 45 years. I am a poor old widow and I am also having unmarried daughter and we both are dependents on my son who is eking his livelihood by driving an auto. In this financial state of condition it is highly impossible for a family like ours which is a lower middle class family to find out a small hut constructed in a 25 Sq. yards in this city where the value of lands have reached the sky.