YERRABOTHU RANGAMMA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) W.P.No.5077 of 2006 is filed questioning the orders passed by the respondent Nos.2 and 3 in cancelling the pattadar pass book No.P.P.B.No.674149 issued in favour of the petitioner for the land in Survey No.70 to the extent of Acs.3.00 situated in Pittampalli Village, Kattangur Mandal, Nalgonda District, as illegal, arbitrary and in violation of the principles of natural justice and consequently prayed to set aside the same.

(2.) W.P.No.20149 of 2009 is filed praying this Court to direct respondent Nos.1 to 3 not to issue pattadar pass books and title deeds for the land in Survey No.70 to the extent of Acs.3.00, Pittampalli Village, Kattangur Mandal, Nalgonda District, to respondent No.6 herein and consequently prayed for a direction to respondent Nos.1 to 3 to take action in pursuance of proceedings No.G/1377/04 dtd. 24/6/2005 and 7/5/2005 on the file of respondent No.2/Revenue Divisional Officer and proceedings No.B/535/01 dtd. 29/6/2005 on the file of respondent No.3/Tahsildar by holding the action of respondent Nos.1 to 3 in not issuing pattadar pass books and title deeds to the extent of Acs.3.00 in Survey No.70 and Ac.0.20 guntas in Survey No.69 of Pittampalli Village in favour of the petitioner as illegal and contrary to the proceedings dtd. 31/10/1993 on the file of respondent No.1/District Collector.

(3.) The writ petitioner in W.P.No.5077 of 2006 is respondent No.5 in W.P.No.20149 of 2009 and the writ petitioner in W.P.No.20149 of 2009 is respondent No.4 in W.P.No.5077 of 2006. Both these writ petitions are relating to the land in Survey No.70 to the extent of Acs.3.00. W.P.No.5077 of 2006 is filed questioning the cancellation of pattadar pass book in proceedings No.G/1377/04 dtd. 24/6/2005 and 7/5/2005, whereas W.P.No.20149 of 2009 is filed seeking implementation of the proceedings in respect of the very same subject land. Both these writ petitions were heard together as common issues are involved and the same are being disposed of by this common order. For the sake of convenience, the parties are referred to as arrayed in W.P.No.5077 of 2006.