P.NAVEEN RAO,J. - (1.)The Prayer sought in the writ petition reads as under:
"...to issue an order or direction or Writ more particularly one in the nature of Writ or Mandamus declaring the action of the Respondents in not considering the Petitioner's representation dated 20.02.2018 for fresh enquiry and assignment of subject land and also issuing the impugned eviction Order dated 06.04.2021 passed in B/530/2021 on the file of the Tahsildar, Kaghaz Nagar, directing the Petitioner to vacate the subject land bearing Sy.No.5/130 measuring extent Ac.1.00 cents within a week days as illegal, arbitrary, against the provisions of the Law and practice and also against the Principles of natural justice and Consequently set aside the impugned order dated 06.04.2021 passed in Rc.No.B/530/2021 on the file of the Tahsildar, Kaghaz Nagar and pass such other order or orders may deem fit and proper in the circumstances of the case."

(2.)Heard Sri Bhanu Murthy Bala, learned counsel for the petitioner, learned Assistant Government Pleader for Revenue.
(3.)Shorn of details, from the averments in the affidavit filed in support of the writ petition and the material placed on record, briefly noted, the facts are as under:
Late Jogesh Bawdi was assigned land to an extent of Ac.1.00 in Survey No.5/130 of Nazrul Nagar village in Kagaznagar Mandal, Komurambheen Asifabad District. This land was claimed to have been purchased by the petitioner by way of an unregistered sale deed; entered into possession and constructed a small dwelling unit. Smt. Lakkirani Bawdi @ Smt. Laxmi Rani Haldar, daughter of late Jogesh Bawdi filed application before the Tahsildar to evict the illegal encroachers from the assigned land and to hand over possession to her.

Based on the said application, proceedings were initiated under the Telangana Assigned Lands (Prohibition of Transfers) Act, 1977 (Act 9 of 1977) and notices were served on the petitioner and the complainant. After affording due opportunity, the Tahsildar, Kaghaznagar, passed orders on 24.11.2015 resuming the land to an extent of Ac.1.00 into the Government custody from the petitioner holding that petitioner was an encroacher of the assigned land. He has issued directions to the Mandal Revenue Inspector and the Village Revenue Officer, Nazrulnagar, to take possession of land to an extent of Ac.1.00 into the Government custody and to submit proposals for assignment of the same to the landless eligible women beneficiary in the village with immediate effect.