CHITTABOYANA LAXMI Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) Aggrieved by the order of resumption of land to an extent of Ac.2-20 guntas in survey No.414/A of Juloor Village in Nalgonda District from the assignee, petitioner claimed to have preferred appeal before the Revenue Divisional Officer (R.D.O.) under Section 4 (A) of the A.P.Assigned Lands (Prohibition of Transfers) Act, 1977. Alleging inaction on the appeal preferred by her, this writ petition is filed.

(3.) According to petitioner, she is the subsequent purchaser of the said land. It was bonafide purchase not knowing about the status of land as assigned land. Therefore, she preferred appeal.