DISTRICT COLLECTOR HYDERABAD DIST Vs. THASEEN MAJEED

JUDGEMENT

(1.) Whether a roving enquiry as regards the title and possession of a person by the District Collector is permissible in law, is the question involved in this application.

(2.) The parties are referred to by their status in the writ petition. The writ petitions were filed inter alia praying to declare the action of the respondents in issuing summons to the members of the 1st petitioner-association calling upon them to furnish evidence and documents in support of their title as illegal, unlawful and unconstitutional.

(3.) The fact of the matter involving in these matters need to be noticed before adverting to the question involved. The members of the petitioner-association and their predecessors claim that they are in possession of the land in question right from 1912 onwards. Referring to certain entries made in the revenue records, the State claimed the ownership of the land. The Fifth respondent-Mandal Revenue Officer, Saidabad Manda! issued summons to the members of the petitioner-association to appear in person and to produce certain documents in connection with the revenue enquiry in respect of land at Asmanghad, Gaddiannaram. Aggrieved by the said summons, the members of the petitioner-association filed the writ petitions.