GOTTUMUKKALA RAMA DEVI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) One Gottumukkala Rama Devi, filed this petition under Article 226 of the Constitution of India to issue a writ of Mandamus declaring the action of respondents 3 and 4 in not issuing pattadar pass books duly mutating her name in the Revenue Records in spite of applications which are pending for consideration and further action of the respondents in unduly interfering with the possession and threatening to dispossess from her agricultural land in an extent of Ac.0.30cts in Sy.No.255 Jakkampudi village, Vijayawada Rural Krishna District is arbitrary, illegal, unjust and violative of Articles 14, 21 and 300-A of the Constitution of India and contrary to the procedure established under Law while directing the respondents not to interfere and dispossess the petitioner from her land of an extent of Ac.0.30 cts in Sy.No.255 Jakkampudi village, Vijayawada Rural Krishna District.

(2.) The case of the petitioner in precise is that the petitioner is the absolute owner and possessor of the agriculture land of an extent of Ac.0.30 cents situated in Sy.No.255, Jakkampudi Village, Vijayawada Rural, and the same was assigned to her by granting D-Form patta by the then Mandal Revenue Officer/Tahsildar vide proceedings RCB.No.428/2003 dated 15.03.2004. Since then, she has been in possession and enjoyment of the subject property cultivating the same raising different crops, eking out her livelihood. The petitioner is paying land revenue to the revenue department for the subject land.

(3.) The name of the petitioner is mutated in the revenue records in the coloumn provided for possession and cultivation in the Adangal/Pahani. Thus, the Adangal/Pahani is sufficient to establish her possession and enjoyment.