UDATHA ADILAKSHMAMMA Vs. MANDAL REVENUE OFFICER

JUDGEMENT

(1.) The petitioners seek to challenge the notice dated 12-1-1991 of the 1st respondent calling upon them to pay certain amounts on the ground that in spite of cancellation of the assignment they are cultivating the lands in question.

(2.) The case of the petitioners that they were assigned the lands long back in 1970 and since then they have been cultivating the lands. However, under the impugned orders they were asked to pay certain amounts. According to the petitioners no notice was issued nor served to them nor any orders of cancellation were passed.

(3.) In the counter filed by the respondent it is stated that a show-cause notice dated 22-9-1990 was sent and the same was acknowledged by the petitioners on 28-9-1990, but no explanation was filed by them. Therefore it shall be treated as if the orders cancelling the assignment were served.