CHAPATI RAMACHANDRA REDDY Vs. GOVERNMENT OF A.P.

JUDGEMENT

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

(2.) Briefly stated, the pleaded case of the petitioner is, as under:

(3.) In the counter affidavit filed on behalf of the respondents 1 to 3, it is pleaded that on the requisition made by the Executive Engineer, Roads & Buildings, Pulivendula, for acquisition of Ac. 27-84 cents in Sy.Nos.8/2 etc., situated at Pulivendula Village for formation of Ring Road, the Mandal Revenue Officer, Pulivendula, submitted the draft declaration and draft notification and the draft declaration proposals and the award for the patta lands was passed following the due procedure and D.K.T lands were resumed and have been given possession to the Roads & Buildings Department physically on 08.11.2006. Counter further states that in respect of the said D.K.T lands, ex-gratia is payable as per G.O.Ms.No.1307 (Assignment-I) Department dated 23.12.1993 subject to eligibility. It is further stated that since the petitioners purchased the assigned lands which is forbidden under Section 3 (2) and (3) of A.P. Assigned Lands (Prohibition of Transfers) Act, 1977, they are not entitled for any compensation.