(1.) Heard learned counsel appearing for the petitioner and learned Assistant Government Pleader for Revenue appearing for the respondents and perused the entire material on record.
(2.) Learned counsel for the petitioner submits that the petitioner is the absolute owner and possessor of the land to an extent of Ac.3-00 guntas in Sy.No.955/2, situated at Rudraram Village, Patancheru Mandal, Medak District, which was purchased through Registered Sale Deed bearing document No.8325 of 2011 dtd. 4/8/2011, from M/s.Orion Gems & Diamonds Pvt. Ltd., and one Mr.P.Dhanraj Kothari. After purchasing the same, the name of the petitioner got mutated in the revenue records vide proceedings No.B/8778/2011, dtd. 29/10/2011 and pattadar pass book as well as title deeds were also issued in the name of the petitioner. Originally, the State Government assigned the land in favour of Mrs.Mahaboob Bee, who is the mother of late Sepoy Md.Khaja (Slain ExServiceman, who was killed during Pakistan War) under G.O.Ms.No.743, Revenue Department, dtd. 30/4/1963, to an extent of Ac.5-00 guntas in Sy.No.955 of Rudraram Village vide proceedings No.A5/374/72 dtd. 14/8/1972. Thereafter, the Assistant Director, Survey & Land Records, Sangareddy, issued a supplementary sethwar vide proceedings No.L7/833/72, by subdividing the land assigned as Ac.3-02 guntas in Sy.No.955/2 and Ac.1.38 guntas in Sy.No.955/3 of Rudraram Village, in favour of Mrs.Mahaboob Bee.
(3.) Learned counsel for the petitioner further submits that Mrs.Mahaboob Bee sold away the land to an extent of Ac.3-02 guntas in Sy.No.955/2 in favour of Mr. Mohd.Farooq and land to an extent of Ac.1-38 guntas in Sy.No.955/3 in favor of Mr.Shaik Muneer through registered Sale Deed dtd. 27/1/2005 vide document No.696 of 2005 and their names got mutated in the revenue records. After purchase of the subject land, the petitioner proposed to convert the subject land into a non- agricultural land and then he found that the subject land is under prohibitory properties list.