B. HALYA RANI Vs. SPECIAL GRADE DEPUTY COLLECTOR

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:

(2.) Heard Sri Vedula Venkata Ramana, learned Senior Counsel appearing on behalf of the petitioner and learned Assistant Government Pleader for Assignment, appearing on behalf of respondent Nos.1 to 3.

(3.) Learned Senior Counsel submits that petitioner is the absolute owner and possessor of agriculture land admeasuring Acs.10-05 guntas in Sy.No.608 of Pudur Village, Medchal Mandal, Ranga Reddy District (presently Medchal Malkajgiri District), as the same was purchased through registered sale deed bearing document No.4366 of 1995, dtd. 15/2/1995. Since then the petitioner has been in possession and enjoyment of the said property with absolute rights and he raised fruit bearing trees such as lemon, orange, grape, pomegranate etc., and also constructed a small farm house in the said land, which is equipped with electricity supply.