D.SATYANARAYANA Vs. JOINT COLLECTOR, RANGA REDDY DIST.

JUDGEMENT

(1.) This Writ Petition is filed seeking the following relief:-

(2.) Heard Sri Md.Islamuddin Ansari, learned counsel representing Sri G.Rama Rao, learned counsel for the petitioner and learned Assistant Government Pleader for Assignment appearing on behalf of respondent Nos.1 to 3.

(3.) Learned counsel for the petitioner submits that as the petitioner's father namely D.Rangaiah is landless poor person, the then Mandal Revenue Officer, has granted assignment patta after following due process as contemplated under the provisions of Andhra Pradesh Assigned Lands (Prohibition of Transfers) Act, 1977 (for short 'the Act') on 14/8/1967 to an extent of Ac.2.00 gts in Sy.No.23/F situated at Ahmedguda Village, Keesara Mandal, Ranga Reddy District and since then he was in possession and enjoyment of the said property with absolute rights and his name was mutated in the revenue records and issued pattadar passbook and title deed. After his father's death, petitioner is continuing in the said property as legal heir and also as successor. Respondent No.3 without issuing any notice and without giving any opportunity to the petitioner passed the impugned resumption order vide proceedings No.B/ 1211/2005-1, dtd. 25/6/2005 on the alleged ground that during the course of physical verification, the then Mandal Revenue Officer came to know that the assignee transferred the subject property in favour of Mr.C.Chenna Mallaiah.