MD. QHAIRUNNISA BEGUM Vs. SHAIK KUSHEED BEGUM

JUDGEMENT

(1.) THIS case is a classic example where the Governmental Authorities right from the hierarchy of Commissioner and Director of Settlements to the lower rung of Mandal Revenue Officer has shown so much indifference and disobedience to the orders passed by this Court and settle the dispute pending for the last thirty years.

(2.) FOURTH respondent in WP.Nos.5038 of 2009 and 11428 of 2008 has filed these two separate appeals against the common order in the aforesaid writ petitions dated 29.08.2012.

(3.) THE appellant herein, who claims that she is landless poor and that she was assigned Ac.2.40 cents in Podili village and mandal of Praksam District in Sy.No.228 and renumbered as 228/1, filed a revision before the Commissioner and Director of Settlements that the patta granted in favour of the writ petitioner to an extent of Ac.5.40 cents in the same Sy.No.228 was bogus and fraudulent and requested the Director of Settlements to initiate suo motu enquiry. The appellant also claims that she has been in possession under the DKT patta for Ac.2.40 cents for over two decades and cannot be dispossessed on the basis of a bogus patta granted in favour of the writ petitioner.