DR. M. KIRANMAYEE Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner purchased the agricultural land admeasuring Acs.2.44 cents in R.S.No.94/2, Chintampalli Village, Chintalapudi Mandal, West Godavari District from her vendor Penmatsa Madhuri Sagi Pavan Kumar through registered sale deeds bearing document No.6273 of 2010. In turn her vendor purchased the property from her vendors Manthena Ramachandra Raju bearing document No.4080 of 2005 and from Sanjay Varma bearing document No.4031 of 2005. She further averred that her land is not an assigned land and not a Government land. The revenue authorities did not conduct any enquiry with regard to the nature of property by giving notice to the affected parties. Without giving prior intimation and without following the procedure, her property was included in the prohibitory properties list. Hence, she filed the present writ petition.

(2.) This Court in Vinjamuri Rajagopala Chary v. State of A.P.; 2016 1 ALT 550 (FB) considered the said issue and held as follows:

(3.) Now, it is stated that a committee is constituted for dealing with the issues relating to deletion of properties which were included under Sec. 22A(1) of the Act and in view of the same, the petitioner is given liberty to submit an appropriate representation to the said committee for deletion of the above property under Sec. 22A(1) of the Act. As and when such representation is filed, the committee shall consider the same and pass appropriate orders thereon within a period of three (3) months from the date of filing such representation.