KANTHA NAGPAL Vs. JOINT COLLECTOR

JUDGEMENT

(1.) This Writ Petition is filed seeking a Writ of Certiorari calling for the records pertaining to the order passed by respondent No.1 in case No.E1/5846/2007, dtd. 4/2/2009, confirming the orders passed in proceedings No.D/2639/2006, dtd. 24/9/2007 and proceedings No.B/1294/2001, dtd. 28/2/2002, passed by respondent Nos.2 and 3 respectively and to quash the same.

(2.) This Court, while admitting the Writ Petition by an order, dtd. 2/4/2009, suspended the operation of the impugned orders. The said order, dtd. 2/4/2009, was made absolute by an order, dtd. 2/2/2015.

(3.) It is the case of the petitioner that she is the absolute owner and possessor of the lands admeasuring Acs.2.38 gts., Acs.2.37 gts., and Acs.3.26 gts., situated in Sy.Nos.177/4, 177/5, and 177/27 respectively of Aziz Nagar Village, Moinabad Mandal, Ranga Reddy District, having purchased the same under various registered Sale Deeds vide document Nos.10054/1988, 8794/1983 and 9/1981, dtd. 18/7/1988, 16/7/1990, and 28/2/1981 respectively, and her predecessors-in-title have purchased the land in Sy.No.177/4 admeasuring Acs.2.38 gts., from the original pattadar Mr. Ellaiah under registered Sale Deed, dtd. 25/5/1966 vide document No.513/1966 after obtaining necessary permission under Ss. 47 and 48 of the Hyderabad Tenancy and Agricultural Lands Act, 1950 (for short 'the Act, 1950'), granted by respondent No.3 herein through proceedings D.Dis.No.A-4/541/66, dtd. 24/5/1966. So also, the land admeasuring Acs.2.32 gts., situated in Sy.No.177/5 was purchased by the vendor of the petitioner from the original pattadar namely Mr. Dappu Pentaiah under registered Sale Deed, dtd. 25/5/1966, vide document No.515/1966, after obtaining permission under Ss. 47 and 48 of the Act, 1950, through proceedings D.Dis.No.A4/544/66, dtd. 24/5/1966. Similarly, the land admeasuring Acs.3.26 gts., situated in Sy.No.177/27 was purchased by the vendor of the petitioner from the original pattadar Mr. M.Gandaiah and four others under registered Sale Deed, dtd. 25/5/1966, vide document No.511/1966 after obtaining permission under Ss. 47 and 48 of the Act, 1950, through proceedings D.Dis.No.A4/540/66, dtd. 24/5/1966. The petitioner also claims to have constructed Poultry Sheds and have been carrying on its operations.