RAVI VENKATA RAMANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The impugned proceedings No.E1/1064-2016-1 dtd. 6/6/2023 was passed by the respondent No.2-District Collector, Sangareddy District, in exercise of his jurisdiction under Sec. 166-B of A.P. (Telangana Area) Land Revenue Act, 1317 Fasli, cancelling the assignment of the land admeasuring Ac.5.00 guntas situated in Sy.No.9 of Osman Nagar Village, Ramachandrapuram Mandal, Sangareddy District, granted to the original assignee vide assignment proceedings No.B/1237/2002 dtd. 28/12/2002 issued by the respondent No.5 - Tahsildar, Ramchandrapuram Mandal, Sanga Reddy District.

(2.) The facts of the case, as pleaded by the petitioners, in brief, are as under:

(3.) Mr. P. Vishnuvardhan Reddy, learned counsel appearing for Mr. N. Vishal, learned counsel for the petitioners, submitted that there is delay of 19 years in cancelling the assignment, which us unreasonable. Though there is no limitation to exercise power under Sec. 166-B of the Land Revenue Act, such power has to be exercised within a reasonable time. By any measure, 19 years is unreasonable. The petitioners are no way concerned as to whether the lands are within HMDA limits or not. If permission was to be taken from HMDA, it was the responsibility of the revenue authorities and it is an internal arrangement between them. The assignment is cancelled on the ground that it is irregular and no element of fraud is involved. There is no allegation that the assignee has indulged in fraud and no where the alleged irregular assignment is attributable to the assignee. In WP.No.26131 of 2016 and batch, this Court, by order dtd. 12/8/2021, granted relief to the petitioners therein, in similar circumstances, by setting aside the show case notices issued to the purchasers of assigned land, in exercise of powers under Sec. 166-B of the Land Revenue Act.