V. CHENCHAIAH NAIDU Vs. STATE OF A.P.

JUDGEMENT

(1.) The appellant, who is an ex-serviceman, was assigned land admeasuring Ac.1.50 cents in Sy.No.162/1A, Ac.0.50 cents in Sy.No.162/1B, Ac.1.50 cents in Sy.No.161/1A and Ac.0.85 cents in Sy.No.161/1B, aggregating to Ac.4.35 cents, of Paagali Village, Yerpedu Mandal, Tirupathi District, on 9/6/2009, by way of DKT Patta No.222/4/1418. The appellant contends that this patta was given to the appellant under the Ex-Servicemen quota inasmuch as, the appellant had served in the Indian Army as a Subedar, in an Artillery Unit, 35 FD Regiment from 9/7/1983 to 1/8/2013.

(2.) The appellant had been issued, pattadar passbook bearing No.263010, along with the pattaNo.325, by the revenue authorities. The ROR 1B form also shows the name of the appellant as the pattadar of the subject land.

(3.) The appellant would also draw the attention of this Court to G.O.Ms.No.743, dtd. 30/4/1963, G.O.Ms.No.1117, dtd. 11/11/1993, G.O.Ms.No.307, dtd. 6/6/2013 and G.O.Ms.No.279, dtd. 4/7/2016, to contend that these Government Orders had clearly stated that an ExServicemen who has been assigned land, can sell the said land after ten years from the date of assignment. He also draws the attention of this Court to the noting on the patta given to the appellant, indicating that the patta was given to an Ex-serviceman.