USHA MEHTA Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The appellant is aggrieved by the judgment of learned Single Judge of this Court dated 21-6-2001 in W.P.No. 1947 of 1992 which was filed by the appellant challenging the validity of G.O.Ms.No. 130 dated 31-1-1992 whereby and whereunder the lease granted to the petitioner-appellant was cancelled by the Government.

(2.) According to the petitioner-appellant, a lease deed was executed in favour of the petitioner - Mrs. Usha B. Pershad for certain land situate at Sardar Patel road, Secunderabad. Subsequently, the Collector ordered that allotment of the land in question shall be made over to the Mandal Revenue Officer for construction of an Office building. After obtaining reports from the Commissioner of Land Revenue, the Government issued a Memo dated 16-11-1988 cancelling the allotment. In the proceedings before this Court, the claim of the petitioner was negatived. The Government issued final orders in the said G.O. dated 31-1-1992 allotting the land in question to A.P. Women's Co-operative Finance Corporation. The learned Single Judge while dismissing the writ petition found that the lease granted to the petitioner itself is irregular and invalid in the eye of law. Hence, this writ appeal.

(3.) Sri J.V. Suryanarayana, learned Senior Counsel appearing for the appellant inter alia submitted that the learned Single Judge erred in holding that the deed in question is a forged one and thus erred in passing the impugned judgment. The learned Counsel has drawn our attention to the deed of lease and submitted on the basis thereof that the same was permitted in evidence in the suit.