GOLLA NARASAPPA Vs. JOINT COLLECTOR

JUDGEMENT

(1.) THIS writ petition is filed for a writ of Certiorari to quash order dated 31. 05. 2001 passed by respondent No. 1, whereby he confirmed orders dated 18. 09. 1998 and 03. 07. 1999 passed by respondent Nos. 3 and 2 respectively.

(2.) HEARD Sri Ghanta Rama Rao, learned counsel for the petitioner, learned assistant Government Pleader for Revenue (Assignments) for respondent Nos. 1 to 3, Sri O. Manohar Reddy for respondent Nos. 4 to 6 and perused the record.

(3.) THE petitioner purchased different extents of lands admeasuring Ac. 12. 08 cents in various survey numbers of Kannepalli Village, Bramhasamudram Mandal, ananthapur District under a registered sale deed dated 02. 08. 1969 for a consideration of Rs. 1,000/- from respondent Nos. 4 to 6. Almost two decades later, respondent Nos. 4 to 6 approached respondent No. 3 to resume the lands and restore the same to them on the ground that the alienation made by them in favour of the petitioner is in violation of the provisions of the Andhra Pradesh assigned Lands (Prohibition of Transfers) Act, 1977 (for short, 'the Act' ). On the basis of the said application, respondent No. 3 initiated proceedings and after enquiry he resumed the lands by holding that the alienation made in favour of the petitioner was in contravention of the provisions of the Act. Respondent no. 3 also restored different extents of lands to respondent Nos. 4 to 6. This order was assailed by the petitioner in an appeal filed before respondent No. 2. The said appeal was dismissed by his order dated 31. 07. 1999 and the revision petition filed by the petitioner against the said order also met the same fate with its dismissal by respondent No. 1 by his order dated 31. 05. 2001. These orders are questioned in this writ petition.