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Andhra Pradesh High Court - Amravati

M/S Aamoda Publications Pvt. Ltd. vs The State Of Andhra Pradesh on 17 October, 2019

Author: Kongara Vijaya Lakshmi

Bench: Kongara Vijaya Lakshmi

      THE HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI

                        Writ Petition No.16183 of 2019

Order:

        This Writ Petition is filed to declare the action of the respondents in

trying to dispossess the petitioner from its land admeasuring an extent of

Ac.1-50      cents,    situated   in     Survey   Nos.191/10    and   191/14     of

Paradesipalem village, Visakhapatnam Rural Mandal as illegal and

arbitrary.

        The case of the petitioner is that it was originally allotted Ac.1-50

cents of land in Survey No.168 of Paradesipalem village, Visakhapatnam

Rural Mandal in the year 1986 and possession was also handed over to

the petitioner; out of the said land which was allotted, an extent of

Ac.1-00 was acquired by the National Highways Authority of India for

formation of NH5 and the petitioner was left with only Ac.0-50 cents of

land and the petitioner was not paid any compensation with regard to the

same;     hence,      the   petitioner    submitted   a   representation   to   the

respondents seeking allotment of land adjoining the remaining Ac.0-50

cents of land; pursuant to the said representation, the second respondent

submitted alienation proposals for an extent of Ac.1-50 cents in Survey

Nos.191/10 to 191/14 of Paradesipalem village for construction of office

building on payment of prescribed market value; the petitioner paid

Rs.50,00,000/- for the additional Ac.1-00 cents of land allotted to it and

the first respondent issued G.O.Ms.No.251, dated 28.06.2017, whereby it

ordered alienation of the said land; after passing the order of alienation,

the second respondent issued proceedings dated 23.08.2017 directing

handing over of possession of the said land to the petitioner; accordingly,

the land was handed over to the petitioner on 30.08.2017 and since then

the petitioner has been in possession of the entire extent of Ac.1-50 cents
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of land; the petitioner made the land suitable for construction of office

building and as per the rules of allotment, the building has to be

constructed within a period of three years and the petitioner is in the

process of the same; while so, the officials of the respondents visited the

subject premises on 16.10.2019 and threatened to dispossess the

petitioner from the subject property; an announcement was also made by

the Cabinet Minister on 16.10.2019 that the land would be resumed by

the respondents and in the light of such announcement the petitioner

apprehends that the respondents would take over the land without

adhering to the applicable Rules and procedure prescribed under law; as

the land is allotted to the petitioner in terms of G.O.Ms.No.571, dated

14.09.2012, the same cannot be resumed without following the procedure

as contemplated thereunder. Hence, the Writ Petition.

       Sri Dammalapati Srinivas, learned Senior Counsel appearing on

behalf of Sri Ginjupalli Subba Rao, learned counsel for the petitioner,

submits that apprehending that the respondents would dispossess the

petitioner from the subject land without following the procedure

established under law, the present Writ Petition is filed and that as per the

Annexure to G.O.Ms.No.571, Revenue (Assignment-I) Department, dated

14.09.2012, if the Government wants to resume the land, the same can

be done only after giving reasonable opportunity to the allottee to explain

the alleged violation/deviation.

       On the other hand, Sri P. Sudhakar Reddy, learned Additional

Advocate-General appearing for the respondents, submits that the Writ

Petition is filed basing on an apprehension that the respondents would not

follow the procedure established under law and if the respondents want to

resume the land they would follow the procedure established under law.
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       In view of the facts and circumstances of the case, the respondents

are directed not to dispossess the petitioner from the subject land without

following the procedure established under law.

       The Writ Petition is, accordingly, disposed of. There shall be no

order as to costs.

       As a sequel thereto, the miscellaneous petitions, if any, pending in

this Writ Petition shall stand closed.


                                             _____________________________
                                              KONGARA VIJAYA LAKSHMI, J.

Date: 17.10.2019 Note:

Issue CC by tomorrow (B/O) Nsr 4 THE HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI Writ Petition No.16183 of 2019 Date: 17.10.2019 Nsr