C. LINGA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

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

(2.) The case of the petitioner is that he is the owner of the subject land having purchased the same through Registered Sale Deed dtd. 15/6/2021. Originally, the subject land was assigned to one G. Venkataswamy, who is an Ex-Serviceman on 10/1/2009. Since the date of purchase, the petitioner is in possession and enjoyment of the subject property. He was issued pattadar passbook and his name is reflected in revenue records also. In December, 2021, some of the local politicians, approached and pressurized the petitioner to sell the above land. Thereafter, the officials of the 4th respondent visited the subject land in January, 2021 and directed to vacate the land. In February, 2022, on verification of the webland, he noticed that the subject land was kept in the category of 'Digitally not signed' i.e. red mark. As per G.O. Ms. No. 279 dtd. 4/7/2016, NOC is dispensed with from the authorities for sale of the properties, which were signed to army personnel. After ten years, the vendor of the petitioner purchased the land from G. Venkataswamy, who is an Ex-Serviceman. He also issued a notice to the 4th respondent on 20/1/2022 requesting to delete the subject land from 'Digitally not signed' i.e. red mark. The District Registrar also deleted this land from the list maintained under Sec. 22-A of the Registration Act. Questioning the action of the respondents in marking the subject land with Red Colour, without issuing any notice or opportunity before taking decision, the present writ petition is filed

(3.) The only grievance of the petitioner is that the subject property of the petitioner is kept under disputed land register. Keeping the property in disputed register is not in quarrel.