HARI RAMA LAKSHMI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) As the matters in these writ petitions and writ appeals raise same questions of law and fact, they are being disposed of by this common judgment.

(2.) The facts relating to Writ Petition No.12201 of 2004 are, it challenges the proceedings of the 1st respondent in Rc.No.E2/5040/2002, dated 13.3.2004 in permitting the 6th respondent to construct the school complex of A.P. Social Welfare Residential High School. It also seeks consideration of the case of the petitioner for grant of lease in her favour.

(3.) The facts leading to filing of the case are that petitioner claimed that petitioner's family had 17 acres of land in Singareddipalem Village, Nelakondapalli Mandal, Khammam District. Out of this land, Ac. 10-16 gts. was acquired for the purpose of Nagarjunasagar Camp Colony in the year 1969. In 1980, Ac.3-38 gts. of land was again acquired for the purpose of providing house sites to the weaker sections and the family of the petitioner was left with only Ac.2-26 gts. of land. Nagarjunasagar project authorities acquired Ac. 17-17 gts. of land in Survey Numbers 228, 226, 224 and 217. Out of this total land of Ac. 17-17 gts., Ac.9-28 gts. was left unused. It was handed over to Mandal Revenue Officer for construction of Mandal office complex, although the State was bound to re-convey the land to the petitioner in terms of Para 32 of Board Standing Orders, 90 (for short 'B.S.O. 90'). When the petitioner's husband came to know about transfer of land to the Mandal Revenue Officer, he approached the Mandal Revenue Officer and District Collector, Khammam, requesting re-assignment of land. Authorities assured them that they will consider their case for re-conveyance, but they did not do so. On the other hand part of the land was used for the purpose of construction of Mandal office and part of it was given on lease to respondent No.6 and for construction of a school, an order was passed, being order dated 13.3.2004.