MALLESWAR RAO Vs. PRINCIPAL SECRETARY, REVENUE DEPT.

JUDGEMENT

(1.) Mr. D. Prakash Reddy, learned Senior Counsel represents Mr. Rama Rao Vudataneni, learned counsel for the appellant.

(2.) This intra Court appeal has been filed against the order dtd. 28/6/2016 passed by the learned Single Judge by which W.P.No.20488 of 2016 preferred by the appellant was dismissed on the ground that the appellant has an alternative remedy of filing an appeal under Sec. 4-A of the Andhra Pradesh Assigned Lands (Prohibition of Transfers) Act, 1977 (hereinafter referred to as "the 1977 Act").

(3.) Facts giving rise to filing of this appeal in nutshell are that one Tulsi Yellaiah was the pattadar in respect of the land measuring Acs.2.12 guntas in Sy.No.88 of Nizampet Village, Quthbullapur Mandal, Ranga Reddy district (hereinafter referred to as "the subject land"). After the Tulsi Yellaiah's death, the subject land devolved on his wife, namely, Tulsi Veeramma, who executed a registered General Power of Attorney on 7/10/1992 in favour of one G. Latchi Raju. The subject land was alienated by a sale deed on 9/10/1992, which was executed by the said Tulsi Veeramma. Thereafter, the subject land was sold and the sale deed was executed by late Tulsi Veeramma through her General Power of Attorney.