R.SINGAIAH Vs. STATE OF A.P.

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India, claiming the following relief:

(2.) The case of the petitioner in brief is that, the petitioner purchased land of an extent of Ac.0-03 cents in Plot bearing No.56 in Sy.No.235/2 situated at Kantheru Village of Tadikonda Mandal, Guntur District and constructed a residential house, paying property tax to the panchayat. It is also contended that, the respondents are trying to dispossess this petitioner from the above said land without following due process of law. The same is questioned before this Court on the ground that the respondents are not competent to interfere with the possession and enjoyment of the land of the petitioner without following due process of law and requested to issue a direction as stated supra.

(3.) Learned Assistant Government Pleader for Revenue placed on record instructions received from the Tahsildar, Tadikonda Mandal in Rc.No.116/2021-DT dated 9/8/2021 and would contend that, only Ac.0-02 cents was assigned to the vendor of this petitioner by granting D-Form Patta in Sy.No.235 situated at Kantheru Village of Tadikonda Mandal, Guntur District, whereas the petitioner is claiming Ac.0-03 cents. However, sale of the property by the vendor of this petitioner is in violation of the Andhra Pradesh Assigned Lands (Prohibition of Transfers) Act, 1977, (Act No. 9 of 1977) and the government reserved it's right by following appropriate procedure and requested to dismiss the writ petition.