GADIRAJU NARAYANA RAJU Vs. JOINT COLLECTOR KHAMMAM

JUDGEMENT

(1.) The proceedings of the Joint Collector, Khammam dated 18th December, 2000 cancelling the assignment of the land made in favour of the petitioners is challenged in this writ petition.

(2.) The order is attacked mainly on the ground of being violative of principles of natural justice. It is also contended that the Joint Collector has passed the order misinterpreting the facts.

(3.) The facts are telltale and deeply disturbing. The strategy and devise evolved by the petitioners to appropriate and grab the valuable Government land is glaring. The whole episode would suggest collusion of authorities at various stages. It is a clear case of manipulation. The land, which is meant for the distribution amongst the deprived sections and underdogs, has been knocked away by the vested interest.