P.NARASIMHA RAO Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed for a mandamus to declare the action of the respondents in not restoring possession of the land admeasuring Acs.4.64 cents in Survey No.981/A1 of Griddaluru Village, Sydapuram Mandal, SPSR Nellore District as illegal and arbitrary. The petitioner sought for a consequential direction to the respondents to put the petitioner back into possession of the above-mentioned land, after setting aside the proceedings, dated 25.06.2007, of respondent No.4 to the extent of resumption/ cancellation of the assignment and also order, dated 27.01.2013, of respondent No.3.

(2.) I have heard Sri K.S.Murthy, learned counsel for the petitioner, the learned Assistant Government Pleader for Revenue (Assignment) appearing for respondent Nos.1 to 4, and Sri P.Veera Reddy, learned counsel appearing for respondent Nos.5 and 6.

(3.) One Bhaskar Rao, father of the petitioner, was assigned an extent of Acs.4.64 cents in Survey No.981/A1 of Griddaluru Village (hereinafter referred to as 'the subject land') by respondent No.4 vide his proceedings in F.Dis.No.11/85, dated 25.07.1978. The subject land was resumed by respondent No.4 vide his proceedings in Rc.No.609 and 610, dated 20.06.2007, on the ground that the assignee has sold the property to respondent No.7 contrary to the provisions of the A.P.Assigned Lands (Prohibition of Transfers) Act, 1977 (for short 'the Act').