C JAYALAKSHMI Vs. JOINT COLLECTOR

JUDGEMENT

(1.) The petitioner in the instant writ petition challenges the proceedings of the Joint Collector, Chittoor dated 2-9-2000 whereunder the revision preferred by the petitioner against the orders of the Revenue Divisional Officer has been dismissed. The petitioner impugns the legality and propriety of the said order.

(2.) The petitioner claims to be a houseless poor person. It is her case that she applied for and obtained patta of a house site in plot No.19 situated in Sy. No.12 in the village accounts of Akkarampalli in Chandragiri Taluk and she is in possession of the same since 7-8-1985. The petitioner claims to have constructed the house in the said plot. The fourth respondent who is no other than the mother of the petitioner also applied for and obtained patta of a house site in the same survey number. The petitioner filed a suit for perpetual injunction against the fourth respondent in O.S.No.322 of 1990 on the file of the 1st Additional District Munsif, Tirupathi in respect of house site that was allotted to the fourth respondent. The fourth respondent filed O.S.No.316 of 1990 for the very same relief. Both the suits were tried together. The learned District Munsif decreed the suit filed by the fourth respondent and accordingly dismissed the suit preferred by the petitioner. The petitioner preferred A.S.No.2 of 1994 and the same was also dismissed. Against which the petitioner preferred S.A.Nos.691 and 602 of 1999 and the same are stated to be pending.

(3.) It appears from the record that the fourth respondent herein claiming to be in possession of the land in the same Sy.No.12 of Akkarampalli. in Chandragiri Taluk applied for assignment before the Mandal Revenue Officer. The Mandal Revenue Officer sub-divided the plot No.19 as 19/B for an extent of 0.02 cents and granted house site patta in favour of the fourth respondent vide proceedings dt. 19-7-1992 excluding 0.01 cent already granted to the petitioner herein towards house site patta. The petitioner appears to be claiming the whole of the land in plot No.19.