JANNU PRASANGI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri M.Saleem, learned counsel for petitioner and learned Assistant Government Pleader for Revenue.

(2.) Petitioner claims to have purchased land to an extent of Ac.5-32 guntas in survey Nos 464 and 465 of Patelgudem village, Lingala Ghanpur Mandal, Janagaon District. Having found that the said purchase was illegal, as the land was assigned to landless poor persons and in accordance with the provisions of the Telangana Assigned Lands (Prohibition of Transfers) Act, 1977 (for short 'the Act, 1977'), assigned land cannot be alienated, proceedings were initiated under the Act, 1977 and the orders were passed resuming the land. Aggrieved by the same, petitioner preferred appeal to the Revenue Divisional Officer (R.D.O.) under Section 4-A of the Act, 1977 and the same was also dismissed.

(3.) Against the order of the appellate authority, remedy of revision is available under Section 4-B of the Act, 1977. Instead of preferring revision under Section 4-B of the Act, 1977, petitioner preferred revision under Section 9 of the Telangana Rights in Land and Pattadar Passbooks Act, 1971 (for short "the Act, 26 of 1971"). As revision was filed under Section 9 of the Act 26 of 1971, it was transferred to the Special Tribunal constituted under Section 16 of the Act 9 of 2020. The Special Tribunal, having found that the revision was preferred under the Act, 1971, instead of preferring revision under the Act, 1977, dismissed the revision.