CHINNAM NAGAMANI Vs. DISTRICT COLLECTOR KRISHNA DISTRICT

JUDGEMENT

(1.) The petitioners feel aggrieved by the individual orders dated 05-05-2008 passed by the Revenue Divisional Officer, Nuzvid, the 2nd respondent, rejecting the appeals preferred by the petitioners. The appeals in turn were preferred against the orders dated 31-08-2007passed by the Tahsildar, Tiruvuru, the 3rd respondent, under Section 4 of the A.P. Assigned Lands (Prohibition of Transfers) Act, 1977 (for short the Act).

(2.) Different extents of land in Sy.No.193/3 of Chittela Village, Tiruvuru Mandal, were assigned in favour of six individuals in the year 1970. They are said to have alienated the assigned lands in favour of the petitioners herein. The 3rd respondent issued show cause notices dated 01-06-2007 to the petitioners, alleging that the petitioners purchased the land mentioned therein, in contravention of the provisions of the Act, and they were required to explain as to why the land be not resumed to the Government. The petitioners submitted their explanations within the stipulated time. The 3rd respondent passed individual, but similar orders dated 31-08-2007, directing resumption of the land to the Government. The appeals preferred by the petitioners before the 2nd respondent were dismissed. Hence, this batch of writ petitions.

(3.) Counter-affidavits are filed on behalf of the respondents. The particulars of the land in R.S.No.193/3, of Chittela Village, as well as the assignment thereof are mentioned. It is alleged that the transfer of the land in favour of the petitioners is prohibited under the Act.