MOHAMMED TAJUDDIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition, under Article 226 of the Constitution of India is filed by the petitioner, wherein the following prayer is made:

(2.) Heard the learned counsel for petitioner, learned Assistant Government Pleader for Revenue appearing for respondent Nos.1 to 4 and perused the record.

(3.) Learned counsel for the petitioner would submit that the petitioner purchased an extent of 2420 Square Yards of land in Survey No.28 situated at Bommakal Village, Karimnagar Mandal and District, vide registered Sale Deed, dated 06.11.2002, from respondent No.5 and since then, he has been in possession and enjoyment of the same. The petitioner, having taken loan from bank, has invested huge amount and raised constructions over the subject land. Alleging that the subject land was an assigned land and respondent No.5 sold the subject land to petitioner, violating the conditions of assignment, the respondent No.4- Tahsildar, Karimnagar, issued impugned proceedings vide Ref.No.B/1433/2020-2, dated 24.11.2020, resuming the subject land to Government. Aggrieved by the same, the petitioner filed an appeal on 22.12.2020 before respondent No.3-Revenue Divisional Officer, Karimnagar Revenue Division, Karimnagar, under Section 4 (A) of A.P. Assigned Lands (Prohibition of Transfers) Act, 1977, along with a stay application, but till date, no orders are passed either in the appeal or in the interlocutory application and ultimately, prayed to grant the relief sought for in this Writ Petition, as indicated above.