R. MANJULA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Assistant Government Pleader for Revenue for the respondents.

(2.) The grievance of the writ petitioner is that the 4th respondent is trying to dispossess the petitioner from the land in an extent of Ac. 2.00 cents in Sy.No. 35-2 of Pasumanda Revenue Village Accounts, Gudipala Mandal, Chittoor District without issuing any notice and without following any due procedure.

(3.) The learned counsel for the petitioner submits that the petitioner was given D-form Patta for the subject land in an extent of Ac. 2.00 cents in Sy.No. 35-2 of Pasumanda Revenue Village, Gudipala Mandal, Chittoor District on 20/2/2008. Ever since, she has been in possession and enjoyment of the same by cultivating the subject land. Except this document, there is no other document to show the name of the petitioner in any of the Revenue records.