G SARVAIAH GOUD Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) THE petitioners feel aggrieved by a memo, dated 18. 01. 2008, issued by the Joint Collector-I, Ranga Reddy District, the 2nd respondent herein.

(2.) THE relevant facts that gave rise to filing of the Writ Petition, as stated by the petitioners, are: petitioners 1 to 4, father of petitioner No. 5 and husband of petitioner no. 6 are the sons of one Gouni Agaiah Goud of Turkayamjal Village. Agaiah Goud was in possession and occupation of an extent of Acs. 9. 27 guntas of Government land in Survey No. 557 of Turkayamjal Village, Hayathnagar Mandal, Ranga Reddy district, since 1930. Recognizing his possession, the authorities of the revenue department issued proceedings, dated 03. 05. 1955, for assignment of the land as "louni Khas". Subsequently, the land was partitioned among the members of the family.

(3.) THE Mandal Revenue Officer, Hayathnagar, the 4th respondent herein, filed a case, being O. P. No. 681 of 1994, before the District Court, Ranga Reddy district, under the A. P. Land Grabbing (Prohibition) Act, 1982 (for short 'the 1982 Act'), against the father of the 5th petitioner, by name Balaraj Goud, alleging that he grabbed the Government land in Survey No. 557. The O. P. was dismissed on 30. 10. 1998, holding that Balaraj Goud cannot be treated as a land grabber, in view of the proceedings issued in favour of his father Agaiah Goud in the year 1955, for assignment of the land. The 4th respondent filed an appeal before the Special Court, along with I. A. No. 1320 of 1999 for condonation of delay of 310 days. The Special Court refused to condone the delay, and accordingly, dismissed the appeal, through order, dated 23. 06. 2000.