M.NARENDER REDDY Vs. GOVERNMENT OF A.P.

JUDGEMENT

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

(2.) Heard Sri M.Madhav Reddy, Learned Counsel appearing for the petitioner and the learned Government Pleader for Revenue appearing for respondents.

(3.) The Learned Counsel for the petitioners submits that the deceased-petitioner No.1 was an Ex-Service Man and he was retired from service on 21/4/1969. The deceased-petitioner No.1 was eligible for 5 acres of dry or 2 acres of wet land from the Government. The deceased-petitioner No.1 made an application to the Tahsildar, Janagon immediately after his retirement seeking for assignment of land admeasuring 5 acres in Sy.No.180 of Rangapur village of Janagaon Taluq. The application of the deceased-petitioner No.1 was not considered for a long time. The Tahsildar, Janagaon addressed a letter to the deceased-petitioner No.1 in Memo No.A2/729/75 dtd. 25/7/1975 stating that the land so opted by the deceased-petitioner No.1 was selected for Joint Cooperative Forming Society and asked the deceased-petitioner No.1 to select some other land. Thereafter the deceased-petitioner No.1 found land in Sy.No.310 and 312 of Sodizapally village of Dharmasagr Mandal and accordingly made an application to the 4th respondent for assignment of land. Thereafter the 4th respondent addressed a letter in Rc.No.D/6287/1999 dtd. 9/1/2001 to the 5th respondent directing to take necessary steps to make assignment of land and after due process of law, assigned the land to the deceased-petitioner No.1 and delivered possession of the same on 10/12/2003 by drawing panchanama which was signed by the Sarpanch of Gram Panchayath and Village Administrative Officer (VAO) of Sodizapally of Gram Panchayath.