P. MANJULA Vs. GOVERNMENT OF A.P.

JUDGEMENT

(1.) The petitioners purchased a plot of 750 sq.yards in Sy.No.101/17 of Nagole Revenue Village, Uppal Mandal, Ranga Reddy District, through sale deed dated 31- 03-2010. They have traced the origin of title to the stage of a sale deed dated 19-10-1981, which, in turn was followed by two more sale deeds dated 16-05-1985 and 08-08-1990. Their vendor filed Writ Petition No.2966 of 2010, complaining that the respondents are trying to interfere with his possession. The writ petition was disposed of on 11-02-2010, directing that the respondents shall not interfere or otherwise dispossess the petitioner therein from the land, except by initiating the proceedings in accordance with law.

(2.) The petitioners state that after the W.P.No.2966 of 2010 was disposed of, the Tahsildar, Uppal Mandal, 3rd respondent herein, issued a notice dated 29-05-2010 to their vendor, under Section 3 of the A.P. Assigned Lands (Prohibition of Transfers) Act, 1977 (for short 'the Act 7 of 77), read with Rule 3 of the Rules, framed thereunder, requiring him to explain as to why the plot of 750 sq.yards in Sy.No.101/17 of Nagole Village, be not resumed. The vendor of the petitioners submitted a detailed representation on 24-06-2010, denying the allegation that the plot is part of any assigned land.

(3.) It is stated that no orders have been passed thereon.