Andhra Pradesh High Court - Amravati
Godithi. Visweswara Rao. vs The State Of Andhra Pradesh, on 28 February, 2020
Author: M.Satyanarayana Murthy
Bench: M.Satyanarayana Murthy
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION No.4706 of 2020
ORDER:
This Writ Petition, under Article 226 of the Constitution of India, is filed questioning the action of respondent Nos.2 to 4 in assigning the land classified as Lambadi Punta of Moyyeru- Mupparthipadu boundary poramboke/canal poramboke in R.S.No.35 of Moyyeru Village and R.S.No.36 of Mupparthipadu Village of Ganapavaram Mandal, West Godavari District, as house sites, as illegal, arbitrary and contrary to the provisions of Andhra Pradesh Board Standing Orders and Andhra Pradesh Panchayat Raj Act and consequently, direct the respondents not to assign the land classified as Lambadi Punta of Moyyeru-Mupparthipadu boundary poramboke/canal poramboke in R.S.No.35 of Moyyeru Village and R.S.No.36 of Mupparthipadu Village of Ganapavaram Mandal, West Godavari District.
Though the petitioners made serious allegations against the respondents, the truth or otherwise in those allegations are not required to be adjudicated by this Court, in view of written instructions dated 19.02.2020 placed on record by learned Assistant Government Pleader for Revenue stating that the subject land is not at all suitable for house sites. Hence, the Tahsildar, Ganapavaram, never tried to propose the subject land i.e., Lambadi Punta for distribution of house sites.
Recording the said statement, the Writ Petition is closed. There shall be no order as to costs.
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As a sequel, Miscellaneous Petitions, if any, pending in this Writ Petition shall stand closed.
_______________________________ M.SATYANARAYANA MURTHY, J Date: 28.02.2020 Ivd