(1.) Petitioner filed this writ petition seeking to declare the proceedings of the 2nd respondent in D1 /3255/2001 dated 16-10-2005 as illegal and contrary to the provisions of the A.P. Escheats and Bona Vacantia Act, 1974 (for short the Act ) and for consequential direction to the respondents not to interfere with her possession of an extent of Ac. 3.00 in survey No. 71 of Hothi (B) village, Zaheerabad Mandal, Medak District without following the procedure prescribed under law.
(2.) Heard the learned counsel appearing for the petitionerand the learned Government Pleaderforthe respondents and perused the material on record.
(3.) The petitioner questions the order of the Joint Collector, Medak District made under the provisions of the Act and the rules made there under. The said order reads as follows: GOVERNMENT OF ANDHRA PRADESH PROCEEDINGS OF THE JOINT COLLECTOR, MEDAK AT SANGA REDDY Present: Dr. Vani Mohan, I.A.S Proc. No.D1/3255/2001 Dated 16-16-2005. Sub: Lands-Medak District Zahirabad Mandal Hothi (B) Village Sy.No.71 extent 9.26 acress. Out of which an extent of Ac.6.26 Guntas to take action U/S.8 Act, 1974 - Orders - Issue. Read: M.R.O./Zahirabad L.r.No. B1789/ 2001 .dated 10-06-2005. ORDER: In the circumstances reported by the Mandal Revenue Officer, Zahirabad vide reference read above, permission is hereby accorded to the Mandal Revenue Officer, Zahirabad to take over the possession of the agricultura Land admeasuring Ac.6.26 guntas in Sy.No,71 out of extent Ac.9.26 guntas at Hothi (B) village of Zahirabad Mandal, Medak District u/s.9 of the A.P. Escheats and Bona Vacantia Act, 1974, and he is also permitted to lease out the land on Esala auction as provided in A.P. Escheats and Bona Vacanta Act, 1974 and rules 1975 at once and intimate the date of taking over possession of the land together with C.C. of panchanama etc., and also maintain the account of lease amount. (This has the approval of Joint Collector. Medak) By Order SdADistrict Revenue Officer Medak at Sanga Reddy