AKSHYA LINGAM P Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners in the Contempt Case No. 1428 of 1996 had filed W.P. No. 27468 of 1995 with a prayer to issue a writ, order or direction particularly one in the nature of Writ of Mandamus directing the respondents therein to reconvey the surplus land of Ac. 1-00 in S.No. 286/AA of S.No. 286 situated at Khanapuram Haveli, Khammam Urban to the petitioners on par with Mr. Athota Radha Kishan Rao basing on the law laid down in the judgment passed in W.P .No. 11040 of 1992 dated 19-9-1994 by duly declaring the inaction of the respondents in not reconveying the land to the petitioners as illegal, arbitrary and violative of Articles 14 and 21 of the Constitution of India.

(2.) On filing of the writ petition, notices were issued to the respondents therein. The respondents did not appear. Naturally they did not file the counter in spite of service of notices and therefore this Court by an order dated 8-4-1996 had directed the respondents therein to reconvey the land described in the above writ petition basing on the law laid down in W.P.No. 11040 of 1992.

(3.) The facts leading to the above writ petition can be briefly narrated as follows: That the land belonging to the petitioners was acquired by the Government for a specific public purpose. But after some time the Government has withdrawn the order of acquisition by issuing G.O.Ms.No. 628, Revenue Department, dated 10-5-1975 and therefore a representation was made by the petitioners to the respondents to reconvey the land in their favour. But the request made by the petitioners was not considered by the respondents and therefore this Court had directed the respondents to reconvey the land of the petitioners as per the law laid down in W.P.No. 11040 of 1992.