KUNJA NAGAIAH Vs. THE STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri V.V.N.Narayana Rao, learned counsel for petitioners and the learned Government Pleader for Revenue for respondents. With consent of both parties, Writ Petitions are taken up for hearing at the admission stage.

(2.) In these Writ Petitions, petitioners are challenging the orders cancelling the assignment of land granted to grand parents/ spouses/parents. The basic facts and issue is same in all the Writ Petitions.

(3.) For convenience, facts in W.P.No.118 of 2019 are noticed. The material averments in the affidavit filed in support of the writ petition disclose that petitioner claims to belong to Koya community ( a Scheduled Tribe) living in Lakshmidevipalli village, a village located in agency area. His grand father was granted patta to an extent of Ac.2.30 guntas in Sy.No.17 of Lakshmidevipalli village. After death of his father and grand father, he succeeded to the property and is cultivating the land. Earlier, when forest officials were trying to interfere in the possession, some of the patta holders filed W.P.No.30038 of 1998. The said Writ Petition was disposed of by order dtd. 11/2/2002 directing forest officials not to interfere with possession and enjoyment of the subject land unless pattas granted to them were cancelled. The averments further disclose that the Revenue Divisional Officer conducted enquiry and submitted his report to the District Collector vide his letter dtd. 16/3/2011. The report points out that the concerned land was handed over to Revenue Department in the year 1954 for grant of assignments. Accordingly, assignments were granted, Setwar was issued and implemented in village records.