K MUNI REDDY Vs. MANDAL REVENUE OFFICER TIRUPATI

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioners, 13 in number, claim that they are landless poor persons eligible for assignment of land under the Assignment Rules. It is stated that they have been in possession and occupation of a total extent of 12 acres in S.No.119 of Ramanujapalle village Accounts, Thumrnalagunta Group, Tirupati Rural Mandal, Chittoor District and cultivating the same for more than 20 years having reclaimed the same by spending huge expenditure. Their grievance is that even though they made several representations to the respondent-Mandal Revenue Officer for grant of pattas to them in respect of the lands in their occupation, the Mandal Revenue Officer without considering their request for assignmentand without following dueprocess of law as prescribed in the Land Encroachment Act or in B.S.O.16, has been threatening to evict them from the lands. It is obvious that eviction of such landless persons from the lands in their occupation will deprive them of their livelihood Art.21 of the Constitution of India ordains that no person shall be deprived of his life or personal liberty except according to procedure established by law. B.S.O. 16 prescribes the procedure for eviction of occupiers who are not eligible for assignment. Likewise, the land Encroachment Act also provides for eviction of unauthorised encroachers from the Government lands. Eviction of persons in occupation of Government lands without taking recourse to appropriate proceedings in accordance with the procedure prescribed in the said laws, isnot permissible.

(3.) This Writ petition is, therefore, disposed of directing the Mandal Revenue Officer to consider thecaseof the petitioners for assignment of the lands in their occupation and pass appropriate orders thereon in accordance with law within three months from the date of receipt of this order. If on enquiry it is found that any of the petitioners is/are not eligible for assignment, it will be open to the Mandal Revenue Officer to take steps for evicting them in accordance with law.