Telangana High Court
Devarla Chakravarthy vs The State Of Andhra Pradesh on 19 November, 2018
HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
WRIT PETITION No.40810 of 2018
ORDER:
Aggrieved by the action of the respondents in identifying the beneficiaries for land assignment without following due process of law, this writ petition is filed.
Heard learned counsel for the petitioners and learned Assistant Government Pleader for revenue appearing for respondents.
The only grievance of the petitioners is that the respondents are not following the procedure in identifying the assigned lands in B.Mattam Mandal, YSR Kadapa District as per circular dated 06.10.2007 & G.O.Ms.No.250, Revenue (Assgn.I) Department, dated 15.05.2018.
Learned Assistant Government Pleader for revenue appearing for respondents, produced written instructions dated 13.11.2018 stating that more than 600 applications were received in respect of B.Mattam Mandal along with the petitioners and they are under process. She submits that they will follow the procedure as envisaged in Circular dated 06.10.2007 and also G.O.Ms.No.250, dated 15.05.2018 while assigning the lands.
In view of the same, the respondents are directed to follow the instructions in Circular of CCLA Ref.No.B1/2127/2007, dated 06.10.2007 along with G.O.Ms.No.250, dated 15.05.2018 in assigning the lands to the petitioners along with others, in accordance with law and take action accordingly.
With the above direction, this Writ Petition is disposed of. There shall be no order as to costs. Consequently, miscellaneous petitions, if any, pending in this Writ Petition shall stand closed.
___________________________ A.RAJASHEKER REDDY,J 19-11-2018 kvs HON'BLE SRI JUSTICE A.RAJASHEKER REDDY WRIT PETITION No.40810 of 2018 Date: 19.11.2018 kvs