NAGALAKKAGARI VENKAIN SINBBAMMA Vs. JOINT COLLECTOR

JUDGEMENT

(1.) Heard Sri B. Abhay Jain, learned counsel, appearing on behalf of Sri V.R. Reddy Kovvuri, learned counsel for the petitioner and Sri Y. Subba Rao, learned Assistant Government Pleader for Revenue representing the respondents 1 to 3.

(2.) This writ petition under Article 226 of the Constitution of India has been filed challenging the orders in Reference LRDT/1600/2009, dtd. 1/2/2010, passed by the respondent No.2 and the consequential orders in D.Dis.(E.3)/958/2010, dtd. 20/3/2013, passed by the respondent No.1-Joint Collector under the provisions of the A.P. Rights in Land and Pattadar Pass Book Act, 1971 (for short "the Act, 1971") read with the A.P. Rights in Pattadar and Pass Book Rules, 1989 (for short, "the Rules, 1989").

(3.) The petitioner's case is that she being landless poor, on her application, was granted the land in an extent of Ac.4.51 cents in Sy.No.542/1 of Tippaiahpalli Village, Pullampet Mandal, Y.S.R. District by way of allotment in the year 1980. The revenue records were also mutated in her name and pattadar passbooks and title deeds were also issued in the year 1995. The 4th respondent viz., Marripalli Venkata Subbamma, W/o. Venkata Ramaiah filed some complaint inter alia on the allegations that the subject land was assigned in her favour through D.K.T. Patta No.2823/70 dtd. 10/6/1970 and the pattadar passbook and title deeds were issued mistakenly in favour of the petitioner. The 4th respondent requested to issue pattadar pass book and the title deeds in her favour.