STATE OF TELANGANA Vs. M.ANTHAMMA

JUDGEMENT

(1.) This Writ Appeal is preferred by the appellants against the order dtd. 23/1/2017 passed by the learned Single Judge in W.P.No.24461 of 2011, whereby the Writ Petition filed by the respondent herein was allowed while setting aside the order of cancellation of assignment, with consequential directions pertaining to the assigned land in Sy.No.300, situated at Kongara Kalan Village, Ibrahimpatnam Mandal, Ranga Reddy District.

(2.) The respondent/writ petitioner filed Writ Petition No.24461 of 2011 before this Court, challenging the proceedings No.D4/2654/1988 dtd. 2/9/1998 passed by respondent No.2 in cancelling the assignment of land to an extent of Ac.3.21 guntas in Sy.No.300, situated at Kongara Kalan Village, Ibrahimpatnam Mandal, Ranga Reddy District, after more than three decades after the assignment was made.

(3.) Admittedly, the respondent/writ petitioner's father passed away in the year 1960 leaving the respondent/writ petitioner, then a minor, as his legal heir. Subsequently, the then Tahsildar of Ibrahimpatnam, in order to provide support to the respondent, assigned the land to the respondent vide proceedings R.Dis.D.9756/1961. Thereafter, the respondent and her mother enjoyed continuous possession of the land, put it under cultivation, and were engaged in agricultural activities. Moreover, the respondent's name was mutated in the revenue records, and she was also issued Pattadar Pass Book and Title Deeds for the land.