PAYAM ANKAMMA Vs. SPECIAL DEPUTY COLLECTOR

JUDGEMENT

(1.) The petitioner filed Case No.9/2007/MGR against the third respondent herein in the Court of the Special Deputy Collector (Tribal Welfare), Bhadrachalam, first respondent herein, under the provisions of A.P. Scheduled Areas Land Transfer Regulations, 1959 (for short 'the Regulations'), for recovery of three guntas of land in Sy.No.138/1 of Ashoknagar, Bandargudem Village of Manuguru Mandal, Khammam District. The case was allowed on 24.08.2007 directing that the possession of the schedule property be delivered to the petitioner.

(2.) The petitioner states that though the Tahsildar, Manuguru, the second respondent, is under obligation to execute the order passed by the first respondent, no action has been taken thereof. She prays for appropriate directions in this regard.

(3.) Heard Sri Mummaneni Srinivasa Rao, learned counsel for the petitioner, and the learned Government Pleader for Social Welfare for respondents 1 and 2.