Telangana High Court
S.Srinivasa Rao,M.Sc.Ag Gold ... vs The Government Of Andhra Pradesh on 17 August, 2020
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION No.30687 of 2010
ORDER:
This writ petition is filed seeking the following relief :
"...to issue a writ or order or direction more particularly one in the nature of writ of Mandamus or any other appropriate writ directing the respondents herein to pay compensation to me as per the market price or for the restoration of land owned by me in Plot No.95 in Survey No.44/1, situated at Munaganoor village, Hayathnagar Mandal, R.R. District."
Heard the petitioner appeared in person and the Government Pleader for Revenue.
It has been contended by the petitioner that he has purchased Plot No.95 admeasuring 208 square yards, situated in Survey No.44/1 of Munaganoor village of Hayathnagar Mandal in Ranga Reddy District, by way of registered sale deed dated 20.12.1984 and that he intended to construct a house in the said plot. The petitioner has further contended that most of the time he was stationed in New Delhi in view of his employment, and after retirement, he came back and intended to construct a house in the said plot. The grievance of the petitioner is that the Revenue administration are not allowing him to construct house in the said plot on the ground that the vendors of the petitioner have sold the assigned land, in violation of the provisions of Telangana State Assigned Lands (Prohibition of Transfers) Act, 1977. Challenging the same, the present writ petition is filed. The petitioner has contended that he had submitted a detailed application to the District Collector, Ranga Reddy on 07.03.2018 during the pendency of the present writ petition, 2 requesting the District Collector to regularize the plot in his favour. The petitioner has further contended that the Revenue administration has regularized nearly 80 to 90 plots in the nearby vicinity and hence, the petitioner's land which was purchased wayback in 1984 also is to be regularized according to the policy of the State Government.
The Government Pleader appearing for respondents has submitted that since the petitioner's application is said to have been pending with the District Collector, Ranga Reddy, the District Collector would consider the same and pass appropriate orders in accordance with law within a reasonable period of time, if the application of petitioner is still pending.
This Court, having considered the rival submissions made by the parties, is of the considered view that this writ petition can be disposed of, directing the District Collector, Ranga Reddy, to consider the representation dated 07.03.2018 submitted by the petitioner and pass appropriate orders in accordance with law, as early as possible, preferably within a period of Six weeks from the date of receipt of a copy of this order.
With these directions, the writ petition is disposed of. No order as to costs.
Pending miscellaneous applications, if any, shall stand closed.
______________________________ ABHINAND KUMAR SHAVILI, J 17th August, 2020 ajr