TAMARA BABJEE Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Smt.S.V.Indira, learned counsel for the petitioner, Smt.Ch.Swapna Priya, learned Assistant Government Pleader for Social Welfare for respondents 1, 3, 5 and 6 and Sri Bharat Singh, learned Assistant Government Pleader for Revenue for respondents 4 and 7.

(2.) The above Writ Petition is filed impugning the action of 5th respondent in not disposing of LTRP No.29 of 2021 on the file of Special Deputy Collector, Tribal Welfare, Rampachodavaram, Alluri Seetharamaraju District, in pursuance of remand, by order dtd. 24/1/2023 in C.M.A.No.18 of 2022 on the file of the Additional Agent to Government, Rampachodavaram, Alluri Seetharamaraju District, as illegal and arbitrary.

(3.) The petitioner filed LTRP No.29 of 2021 against K.Subbaraju and others and the same was disposed of on 21/4/2022. Aggrieved by the same, the petitioner filed C.M.A.No.18 of 2022 on the file of the Additional Agent to Government, Rampachodavaram, Alluri Seetharamaraju District under Rule 8 (2) of the Andhra Pradesh Scheduled Areas Land Transfer Rules, 1969. The appellate authority by order dtd. 24/1/2023 remanded the matter to the Special Deputy Collector, Tribal Welfare, Rampachodavaram to re-examine the issue in the light of the observations made therein. However, the learned Special Deputy Collector, Tribal Welfare, Rampachodavaram has not disposed of LTRP No.29 of 2021.