K.RAMU Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) Heard Sri A.Venkatesh for Sri Satha Karni, Learned counsel for the petitioners in both the petitions, and Sri Harender Pershad, Learned Special Government Pleader for Advocate-General appearing for the respondents.

(2.) Since the issue involved in both the petitions is one and the same, both the petitions heard together and being disposed by this common order. Case of the petitioner in WP No.4618 of 2008

(3.) Learned counsel of the petitioner submits that the petitioner has purchased agricultural land admeasuring Ac.2.35 guntas in survey No.131/2, Vettinagulapalli Village, Rajenderanagar Mandal, Ranga Reddy District from its lawful owner Sri Pattela Nageshwara Rao through registered sale deed dtd. 19/10/2000 for a valuable consideration. The vendor of the petitioner purchased the same from its original pattedar Sri Dasari Rajaiah through a registered sale deed dtd. 4/2/1993 and 8/6/1993. At the time of purchasing, the petitioner got verified revenue records and also verified with the registration authorities i.e., District Registrar, Ranga Reddy before purchasing the same as to whether there is any prohibition of registration either under the A.P. Assigned Lands (Prohibition of Transfers) Act, 1977 or under any other proceedings or law. The registering authority has informed that the land is not an assigned land. Being satisfied in all aspects, the petitioner purchased the said land from his vendor. While it being so, the Respondent No.1, without issuing any notice to the petitioner issued resumption proceedings under A.P. Assigned Lands (Prohibition of Transfers) Act, 1977 in respect of the suit scheduled land through Proc.No. B/6960/2/2004 dtd. 21/6/2005 on the ground that land is an assigned land and the same has been transferred to the petitioner in violation of the conditions of assignment. Case of the petitioner in WP No.4760 of 2009