C.MUNIKRISHNAPPA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) THE survey No.4/P2 totally measures 1 acre 30 guntas. THE said land was granted in favour of respondent No.3 on 15.12.1978. THE Saguvalli Chit was issued on 11.1.1979. Admittedly after the Act having come into force, the petitioner purchased one acre of land out of the total extent of 1 acre 30 guntas pursuant to a registered sale deed dated 23.05.2002. THE respondent No.3 makes an application seeking resumption of the land. THE Assistant Commissioner grants the said application, which is confirmed by the Deputy Commissioner.

(2.) MR.M.Narayana Reddy., learned counsel appearing for the petitioner vehemently submits that the grant in favour of respondent No.3 was for an upset price. Hence, the Act itself is not applicable to such a grant.