ORDER:
Heard learned counsel for the petitioner and learned Assistant Government Pleader for Revenue.
2. This Writ Petition is filed to declare the action of the official respondents in not paying the refund amount of Rs.4,68,750/- paid by the petitioner towards land regularization fee, inspite of the sanction was accorded by the respondent Nos.2 and 5 through the proceedings dated 10.12.2021 is illegal, consequently direct the respondents to pay the refund amount of land regularization fee of Rs.4,68,750/- along with interest at 12% per annum from the date of deposit i.e., from 28.02.2015 to till the actual payment is made to the petitioner pursuant to the proceedings dated 18.05.2018 issued by the 1st respondent and the proceedings dated 10.12.2021 issued by the 5th respondent, and the written representation dated 20.01.2021 and 16.11.2021 made by the petitioner.
3. The petitioner herein had submitted an application seeking regularization of land admeasuring 250 Sq. yards in survey No. 34 of Gopanpalli village, Serilingampally Mandal. The petitioner herein had
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paid an amount of Rs.4,68,750/- towards regularization fee. The said application was rejected. Even then, 4thand 5threspondent have not refunded the aforesaid amount to the petitioner herein. He had submitted a representation dated 20.01.2021 to the 5threspondent with a request to refund the said amount. Despite receiving and acknowledging the said representation, respondent No. 5 did not consider the same. Therefore, this writ petition.
6. Whereas, learned Assistant Government Pleader for Revenue, on instructions, would submit that the 5threspondent will consider the said representation and pass appropriate orders, in accordance with law.
7. In view of the said submissions, this Writ Petition is disposed of directing the 5threspondent to consider the aforesaid representation dated 20.01.2021 and refund the aforesaid amount to the petitioners herein. If, for any reason, the 5threspondent is not inclined to accept the request/claim made by the petitioner, he shall assign specific reasons and pass a reasoned order, in accordance with law, and he shall communicate copy of the said order to the petitioner and shall complete the aforesaid exercise within a period of eight (08) weeks from the date of receipt of a copy of this order. There shall be no order as to costs.
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As a sequel, the miscellaneous petitions, if any, pending in the Writ Petition shall stand closed .
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K. LAKSHMAN, J
October 18, 2022
AQS/SSY
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HON'BLE SRI JUSTICE K. LAKSHMAN WRIT PETITION No.38692 of 2022 October 18, 2022
AQS/SSY
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