BANOTH RATNA Vs. SPECIAL DEPUTY COLLECTOR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Government Pleader for Social Welfare.

(2.) This is a writ petition filed under Article 226 of the Constitution of India seeking a Writ of Mandamus declaring the action of the respondents in making attempts to dispossess the petitioner from the agricultural land admeasuring Ac.1.22 gts in Survey No.135/4 AA and Ac.0.34 gts in Survey No.135/5 in total admeasuring Ac.2.16 gts situated at Chunchupally Village, Kothagudem Mandal, Khammam District (hereinafter referred to as subject land) on the basis of the orders issued by the 1st respondent in LTR case Nos.117/2007/KGM and 118/2007/KGM, both dtd. 21/9/2007, as arbitrary, illegal and in violation of principles of natural justice.

(3.) The case of the petitioner is as follows: