V VENKATESWARLU Vs. JOINT COLLECTOR CHITTOOR

JUDGEMENT

(1.) (At the Admission stage) This writ petition has been filed by the petitioner seeking a direction to the respondents not to dispossess the petitioner without following the due process of law contemplated by Board's Standing Orders or Assignment Rules.

(2.) It is stated in the affidavit filed in support of the petition that the petitioner occupied dry land of an extent of Ac. 1.20 cents in Survey No.188/1 of Agaram Village about ten years ago and thereafter, he was given eksal patta under the Board's Standing Order (15-A) by the 2nd respondent for a period of 1-4-1993 to 30-3-1994.

(3.) It is the contention of the petitioner that the eksal patta granted should be deemed to have been renewed and that he is entitled to continue until possession is taken in accordance with law by the respondents.