Nagulagari Anji Reddy vs State Of Telangana

Heard the learned counsel for the petitioner, the learned Government Pleader for Revenue appearing for respondent Nos.1 to 4, and Sri G.

Narender Reddy, the learned Standing Counsel for Gram Panchayat appearing for respondent No.5. With their consent, the Writ Petition is disposed

of at the stage of admission.

Aggrieved by the action of respondent No.4 in threatening to dispossess the petitioner from the subject house property, under the guise of Notice

dated 11.10.2021, issued under Rule 3 of the Andhra Pradesh Assigned Lands (Prohibition of Transfers) Rules, 1977, the present writ petition is filed.

Having to the fact that the petitioner has already submitted an explanation on 15.12.2021 to the impugned Notice, without going into the merits or

demerits of the case, the writ petition is disposed of directing the respondent No.4 â€" Tahsildar, Kandukur Mandal, to consider the explanation

submitted by the petitioner and pass orders thereon, strictly in accordance with law, within a period of eight weeks from the date of receipt of a copy

of this order. It is needless to mention that before passing any orders, the respondent No.4 is obligated to afford an opportunity of hearing to the

petitioner. Till such time the final orders are passed by respondent No.4, no coercive steps shall be taken against the petitioner. A copy of the order

that may be passed by the respondent No.4 shall be communicated to the petitioner.

The miscellaneous petitions, pending if any, shall stand closed. There shall be no order as to costs.