DARSI RAGAMMA Vs. GOVERMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) In these two writ petitions the petitioners and the respondents are same. First petitioner is mother and second petitioner is minor son at the relevant time. They are aggrieved by orders of the Government passed in two separate orders dated 7.9.1993 and 17.9.1993. Therefore, both the writ petitions are disposed of by this common order.

(2.) One Rangaiah, husband of first petitioner, applied to Tahsildar for assignment of Government land. Petitioners alleged that the Tahsildar assigned the land admeasuring Ac.1.00 in S.No. 1508/2 and Acs.1.08 in S.No. 1508/6 after conducting necessary enquiry. The land was statedly brought under cultivation. The assignment was made by order dated 27.2.1975.

(3.) It is the case of the petitioners that after lapse of fourteen years, fifth respondent filed an appeal before the Revenue Divisional Officer, which was dismissed. The same was confirmed by the first revisional authority, Commissioner for Land Revenue. However, the Government entertained revisions, and by impugned orders being G.O. Ms. No.865, dated 7.9.1993 (subject- matter of Writ Petition No.1454 of 1994), and G.O. Ms. No.892, dated 17.9.1993 (subject-matter of Writ Petition No. 1460 of 1994) cancelled the assignment on the ground that the land was being cultivated by the fifth respondent. Assailing the two Government orders, two writ petitions are filed.