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Judgment
Heard Sri P.Jagadish Chandra Prasad, learned counsel for the petitioner and Sri Divya Teja, learned Assistant Government Pleader for Revenue for respondents 1 to 5.
Assailing the notice issued by the 3rd respondent vide R.O.C.No.L4/e-106/2026 dated 20.08.2026 (Ex.P5), the above writ petition is filed.
Learned counsel for the petitioner would submit that the then Tahsildar assigned land to the petitioner to an extent of Ac.0.20 cents in Sy.No.39/10, Ac.0.25 cents in Sy.No.39/3A and Ac.0.19 cents in Sy.No.22/10, totalling Ac.1.01 cents of Pachigunta Village, Gangadhara Nellore Mandal, Chittoor District. The name of the petitioner was updated in the Record of Rights.
Be that as it may, the 3rd respondent issued the notice vide Ex.P5 as to why the assignment pattas/pattadar passbooks should not be cancelled in terms of BSO 15(18) and G.O.Ms.No.912, Revenue Department, dated 02.08.1985.
Learned counsel for the petitioner would submit that the authority had premeditated the issue.
During the course of the arguments, learned counsel for the petitioner would submit that the petitioner will submit an explanation to the notice vide Ex.P5 and further urged the Court to direct the authority to consider the explanation by affording an opportunity of hearing to the petitioner.
Sri Divya Teja, learned Assistant Government Pleader for Revenue, on instructions, would submit that the 3rd respondent adjourned the matter to 24.10.2026. If the petitioner submits an explanation along with all relevant documents, the authority will consider it and pass appropriate orders.
Given the facts and circumstances of the case, inviting a counter and keeping the writ petition pending may not serve any purpose, and hence, the writ petition is disposed of, at the stage of admission, with the consent of learned counsel appearing on either side, granting liberty to the petitioner to submit an explanation to the notice vide Ex.P5, on or before 24.10.2026, along with all the relevant documents. The learned 3rd respondent shall consider the explanation by affording the petitioner an opportunity of hearing and pass appropriate orders. Till such orders are passed, respondents 3 to 5 shall not interfere with an extent of Ac.0.20 cents in Sy.No.39/10, Ac.0.25 cents in Sy.No.39/3A and Ac.0.19 cents in Sy.No.22/10, totalling Ac.1.01 cents of Pachigunta Village, Gangadhara Nellore Mandal, Chittoor District. There shall be no order as to costs.
As a sequel, pending miscellaneous petitions, if any, shall stand closed.