RAYACHOTI VENKATRAMANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Mr.Mahadeva, learned counsel for the petitioner and learned Assistant Government Pleader for Revenue appearing for the respondents.

(2.) The Writ Petition is filed seeking to declare the proceedings dtd. 20/8/2022 of the 2ndrespondent rejecting the petitioner's request for 'No Objection Certificate' for sale of the land to an extent of Ac.4.63 cents in Survey No.716/2 of Valasapalle Village, Madanapalle Mandal, Annamayya District, as illegal, unjust, arbitrary, contrary to Law and to set aside the same and permit the petitioner to alienate the said land taking into consideration that the petitioner is an Ex-service man and pass such other orders as may be just and appropriate.

(3.) Learned counsel for the petitioner submits that the petitioner is an Ex-service man and served the Nation for about 28 years in the Indian Military Service. He submits that pursuant to the representations/requests made to the concerned revenue- authorities, an extent of Ac.5.40 cents in S.No.660/3-1 was assigned to the petitioner vide proceedings dtd. 25/5/1979 and the possession was delivered to him. He submits that the said land was not fit for cultivation, the petitioner made it cultivable by spending huge amounts. The learned counsel also submits that as the above said land was required for construction of Navodaya Public School, in the year 1987 the petitioner handed over the same to the Government and considering his representations for assignment of alternative land, the subject land of an extent of Ac.4.63 cents in Survey No.716/2 of Valasapalle Village, Madanapalle Mandal was assigned to the petitioner on 31/12/1991 by the 4threspondent and possession was handed over to the petitioner. He submits that the petitioner is in continuous possession and enjoyment of the subject land from the date of assignment.