Aftab Alam, J. - (1.) This appeal arises from a proceeding under the Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 (hereinafter referred to as 'the Act'), and the appellant seeks to challenge the order passed by the Andhra Pradesh High Court setting aside the order of the Special Court holding the appellant entitled to continue in possession over the government land under his unauthorised occupation on payment of Rs. 15,50,000/- (being the market value of the land, determined by the Court, as on the date of the order), as compensation, within 2 months from the date of its order.
(2.) What perhaps led to the grant of leave for this appeal and what obliges us to dispose it of by writing a proper judgment is an earlier decision by the Andhra Pradesh High Court that took a view contrary to the view taken in the present judgment and order coming under appeal. Otherwise, the matter does not seem to merit much consideration by this Court.
(3.) The Mandal Revenue Officer, Saroornagar Mandal, District Ranga Reddy (Respondent in this appeal) filed an application (LGOP No. 317 of 1988) before the Land Grabbing Tribunal-cum-District Judge, Ranga Reddy stating that the appellant had unauthorisedly encroached upon 1 Acre and 21 Guntas of Government land in Sy.No.86 of village Lingojiguda at Saroornagar Mandal. It was further stated that the land in question was covered by G.O.Ms. No.1122 dated 21/6/1961 and the land in the Lingojiguda village was mentioned at Serial No. 16 in Annexure 4 of 'list of villages' falling under Urban spread area where assignment is totally prohibited under G.O.Ms. No.1409 dated 19/8/1978. It was also stated that the land in question was meant for public purpose. The respondent made the prayer before the Tribunal to declare the appellant as "land grabber" and direct his eviction.;