INDU BAI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present appeals are directed against a common order passed by the High Court of Judicature for the States of Telangana and Andhra Pradesh at Hyderabad on 12 th February, 2016 whereby the writ petitions filed by the State of Telangana were allowed.

(2.) Civil Appeal No. 7477 of 2019 (Ramesh Parsram Malani and Ors. v. The State of Telangana & Ors.) arising out of the said order stands dismissed by this Court on 22 nd October, 2019 wherein it has been held that the Central Government has transferred land to the State Government and that the State can allot land for settlement of displaced persons.

(3.) The appellants claim themselves to be pre-partition tenants on the land situated in Village Poppalguda, District Ranga Reddy. The grievance of the appellants is that their right to continue in possession has been put in jeopardy when the State issued an auction notice on 25th April, 2016.