M. APPA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Assistant Government Pleader for the respondents.

(2.) This writ petition is filed questioning the action of the respondent Nos.2 to 5 in harassing the petitioner Ex-Serviceman without deleting his lands from the prohibited properties list despite the orders passed by the 1st respondent in Memo No.REV01-LANA0LAND/46/2019-ASSN-II-1, dtd. 13/12/2024 and the orders passed by this Hon'ble Court in W.P.No.4291 of 2020 dtd. 4/3/2020 in the light of the orders passed by the 1st respondent in Memo No.REV01-LANA0LAND/47/2019-ASSN-II-1, dtd. 27/2/2019 and consequently to direct the respondents to implement the orders passed by the 1st respondent in Memo No.REV01-LANA0LAND/46/2019-ASSN-II-1, dtd. 13/12/2024 forthwith.

(3.) (a) The learned counsel for the petitioner submits that the petitioner is a senior citizen and an Ex-Serviceman. He made an application to the then Assignment Special Tahsildar with a request to assign the land in his favour on 15/4/1978. After due enquiry, the authorities assigned an extent of Ac.5- 00 cents in Sy.No.352/3 of Madurawada Village, Visakhapatnam District in favour of the petitioner under D-Form patta in D.R.No.436/87 dtd. 5/6/1979. Ever since the date of assignment, the petitioner has been in continuous peaceful possession and enjoyment of the property with all absolute rights.