NEELLA BALRAJA Vs. TAHSILDAR

JUDGEMENT

(1.) The 1st petitioner was assigned an extent of Acs.3.20 guntas of land in survey No.300/24 of Kongarakalan Village, Ibrahimpatnam Mandal, Ranga Reddy District. It is stated that the 1st petitioner has mortgaged the land with the 2nd petitioner, and due to inadvertence, a sale deed was executed. It is also stated that notwithstanding the said transaction, the 1st petitioner alone is the owner and possessor of the land.

(2.) In the year 2010, the Government initiated steps to provide about 370 acres of land in survey No.300 of Kongarakalan Village, for establishing an Industrial Park and to allot the same to the Ranga Reddy District Rice Millers Association.

(3.) The land that was assigned to the 1st petitioner was also part of it. Orders of resumption were passed. The Revenue Divisional Officer, Ranga Reddy District, the 2nd respondent herein, issued proceedings, dated 24.12.2010, for payment of ex-gratia at the rate of Rs.5 lakhs, per acre. The name of the 2nd petitioner was shown at serial No.34, and a cheque, dated 24.12.2010, was issued for a sum of Rs.22,75,000/-. The Tahasildar, Ibrahimpatnam Mandal, the 1st respondent herein, was entrusted with the duty to handover the cheque.