G MUNILAKSHMAMMA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner was cultivating an extent of ac. 2.67 cents in survey No. 50/2 and Ac. 2-30 cents in Survey No. 50/3 of Kagathi village which are Government waste lands. He was cultivating the lands as Sivaijamdar from 1978 but 'D' Form Patta was granted in his favour on December 11, 1989. By proceedings Roc. No. 2114 of 1990 dated September 30, 1990, the Mandal Revenue Officer, Chowdepalli Mandal, Chittoor district, the second respondent herein, called upon the petitioner to show cause as to why the patta granted in his favour should not be cancelled. It is the correctness of this show cause notice that is assailed in this writ petition on the ground that the second respondent has no power under Board Standing Orders to cancel the patta.

(2.) Respondents 4 to 11 were impleaded as the parties to the writ petition on February 4, 1991.

(3.) No counter affidavit is filed by the respondents 1 to 3.