DANDU LAXMAIAH Vs. MANDAL REVENUE OFFICER

JUDGEMENT

(1.) Both these writ petitions are filed challenging the proceedings, dated 02.11.2011. Hence, they are being disposed of by a common order. For the sake convenience, the parties herein are referred to as arrayed in W.P. No. 1621 of 2012. The petitioner was assigned Acs.3.20 gts. of land in Survey No. 300/26 of Kongarakalan Village, Ibrahimpatnam Mandal, Ranga Reddy District. The land was needed for public purpose namely establishment of an Industrial Park by APIIC. Therefore, it was resumed to the Government, with the obligation to pay ex-gratia to the assignee.

(2.) The petitioner states that his father owned agricultural land admeasuring Acs.12.20 gts. in Survey Nos. 231 and 232 of the said village and himself and his brother, late D. Narsimha - the husband of the 2nd respondent got equal shares. According to him, mistake occurred in the proceedings of mutation and in the process his signatures were taken by his brother on some papers. According to him, the land in Survey No. 300/26, which was assigned to him, was shown as having fallen to the share of the husband of the 2nd respondent.

(3.) Earlier, the petitioner approached this Court by filing W.P. No. 16302 of 2011, when an attempt was being made to pay exgratia for the land, to the 2nd respondent. The writ petition was dismissed leaving it open to the petitioner to work out his remedies by filing a civil suit. It is stated that the petitioner filed O.S. No. 880 of 2011, and that it is pending in the Court of the Special Judge for SC/ST (Prevention of Atrocities) Act-cum-Additional District Judge, Ranga Reddy District. An order of status quo as regards payment of exgratia was passed therein.