2014 AIR CC 1854 (AP) ::AIR 2014 (NOC) (SUPP) 175 (AP) ::(2014) 2 AndhLD 48

Andhra Pradesh High Court

Hon'ble Judge(s): C. V. Nagarjuna Reddy , J

(A) Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act (9 of 1977) S. 4 (1)(b) (as amended by Act No. 21 of 2008) — Restoration of land — Entitlement — Original assignee had left village for his native place much prior to resumption of suit land and had died almost 8 years prior to resumption of land — Petitioner legal heir of original assignee came back from his native place only 3 months prior to submission of his application — Petitioner failed to claim restoration of land within reasonable time and allowed situation where respondents came into possession of suit land and made competing claims for assignment of suit land — Petitioner not entitled to automatic restoration of suit land — Claim of petitioner to be considered along with competing claims of respondents who were landless poor persons (Para 17,20)