YERUVA CHINNAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Government Pleader for Revenue for the respondents.

(2.) Petitioner claims that she purchased land to an extent of Ac.0.29 guntas in Survey No.501, Ac.0.03 guntas in Survey No.502 of Gummadidala Village and Mandal, Sanga Reddy District, by way of a registered sale deed in the year 1998. She claims to be in possession and enjoyment of the subject property. The Tahsildar also issued certificates stating that the subject lands are patta lands as early as in the year 2015. That being so, on 01.11.2019, notice was issued to the petitioner calling upon her to submit alienation proceedings or documents, if any, issued in her favour within a period of three days. On 04.11.2019, petitioner claimed to have submitted a detailed explanation enclosing certain documents mentioned in the explanation. The said explanation was sent by way of registered post with acknowledgement due. On 13.11.2019, again a notice was issued to the petitioner stating that there was no response to the notice issued on 01.11.2019 and no documents were filed in proof of her claim. Petitioner submitted her explanation on 20.11.2019 informing the Tahsildar that she already submitted her explanation. However, on 05.12.2019, again notice in Form II was issued to the petitioner calling upon her to show cause as to why she should not be summarily evicted from the subject lands, as the transaction claimed by her is in violation of Section 3 of the Telangana Assigned Lands (Prohibition of Transfers) Act, 1977 (for short, the Act, 1977).

(3.) To complete the narration of facts, it is also seen that the Government included the subject lands in the list of prohibited properties under tion 22-A of the Registration Act prohibiting registration of the documents of conveyance. Petitioner submitted application before the Collector requesting him to delete the subject properties from the list of prohibited properties.