V ASHOK Vs. DISTRICT COLLECTOR HYDERABAD DISTRICT

JUDGEMENT

(1.) This writ petition questions the impugned show cause notice dated 11.10.2011 wherein the first respondent purported to review his earlier order in File No.B2/12954/2008 dated 09.04.2009. The review proposed to be made by virtue of the show cause notice, referred to above, is by purported exercise of power under Section 166 of the Andhra Pradesh (Telangana Area) Land Revenue Act 1317 Fasli (for short the Act).

(2.) Petitioners state that they are owners and possessors of an extent of Ac.10.00 guntas of land in Sy.No.170 (Part) and an extent of Ac.8.00 guntas in Sy.No.157/1 (Part) of Thokatta Village, Taluk Western Circle, Hyderabad District by virtue of two separate registered deeds of assignment, being Nos.319/2004 and 320/2004, both dated 29.09.2004. Petitioners claim that the aforesaid land is a private land belonging to the Estate of Salar Jung and forms part of the suit C.S.No.13 of 1958, which was filed for partition of matruka properties. While various allegations with respect to the compromise entered into in the said suit are made, however, suffice it to notice that by virtue of the deeds of assignment, referred to above, from the legal heirs of second defendant therein, the petitioners claim that they own and possess the said properties.

(3.) Petitioners claim that they gave representations dated 08.06.2005 and 30.11.2005 for correction of entries in the revenue records in their favour and the Chief Commissioner of Land Administration, directed the first respondent District Collector to examine, enquire and submit a report in the matter. Basing on the report submitted by the District Collector, the Government directed the District Collector to take necessary action for correction of entries in the revenue record. It is stated that ultimately the first respondent/District Collector under his proceedings No.B2/12954/2008 dated 09.04.2009 accepted the claim of the petitioners for mutation and issued directions to the Tahsildar, Trimulgherri Mandal to take up mutation of the records of the aforesaid land in the name of the persons, as directed by this Court in Application Nos.1166, 1168, 1170 and 1172 in C.S.No.13 of 1958 dated 05.11.2004 etc.