VADDE NAGAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present writ petition is filed under Article 226 of the Constitution of India seeking the following relief:

(2.) a) The averments in the affidavit, in brief, are that petitioner was assigned land of an extent of Ac.4-00 cents in survey No.675 of Gani Village, Gadivemula Mandal, Kurnool District, Andhra Pradesh, in the year, 1999. Pattadar passbook and title deed were issued in favour of the petitioner in respect of the subject land. In the year, 2015 petitioner's land was resumed for setting up of Ultra Mega Solar Power Plant by the Andhra Pradesh Solar Power Corporation Limited.

(3.) a) Counter was filed on behalf of respondent Nos.2 to 4. It is contended, interalia, that land acquisition proceedings have been initiated before acquiring the patta lands and compensation has also been paid to the pattadars and eligible assignees, who are in cultivation of the assigned lands. In respect of petitioner's land, as per revenue records, land was not brought under cultivation as per the conditions of D-form patta. Hence, petitioner was not paid compensation and the same informed to her by proceedings, dtd. 26/4/2018. Though petitioner was given opportunity, petitioner failed to produce record of evidence to show that petitioner was in cultivation of the land.