YADAIAH AND ANOTHER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the common judgment dtd. 31/12/2021 passed by a Division Bench of the High Court of Telengana whereby the intra-court appeal preferred by the State of Telengana and its revenue authorities has been allowed, reversing the decision of the learned Single Judge. Consequently, the resumption order dtd. 27/1/2007, which forms the core of the present disputes concerning the assignment of non-occupied land in the 1960s to landless Scheduled Caste/Scheduled Tribe persons [Hereinafter, Assignees] for the purpose of cultivation, has been confirmed.

(3.) Since these appeals arise out of a long-drawn saga wherein multiple rounds of litigation occurred between the parties before various forums, including this Court, it would be appropriate to discuss the same at length before delving into the issues of law raised before us concerning res judicata, nature of assignment and violation of conditions of assignment. It may also be mentioned before embarking into the factual matrix that this Court vide order dtd. 6/9/2022 had impleaded the Greyhounds Commando Force through the Additional Director General of Police as a Party-Respondent for effective adjudication since the land in dispute has been statedly allotted and is being used for training its forces.