PRAVEENA T Vs. DISTRICT COLLECTOR HYDERABAD

JUDGEMENT

(1.) The unsuccessful writ petitioners filed this writ appeal against the order dated 25-07-2002 in W.F.No. 9833 of 2002 of the learned Single Judge of this court.

(2.) The appellants-writ petitioners filed the writ petition to issue a Writ of Mandamus declaring the action of the 1st respondent-District Collector, Hyderabad, in not finally determining the boundary between the land of the 5th respondent-The Jubilee Hills Co-operative House Building Society Limited, Jubilee Hills, Hyderabad and the 2nd and 3rd respondents- Commandant, 1st Battalion, Andhra Pradesh Special Police, Yousufguda, Hyderabad and Inspector General of Police, Andhra Pradesh Special Police, Yousufguda, Hyderabad, respectively, situated in T.S.No. 3/Part, Block A and Ward 9, Shaikpet, Hyderabad; and not preventing the respondent Nos. 2 to 4 from encroaching the land of the 5th respondent allotted to the appellants-petitioners as illegal and arbitrary; and to direct the 1st respondent to finally demarcate the boundary between the lands of the 5th respondent and that of respondent Nos. 2 and 3.

(3.) It is stated by the appellants-petitioners that they are the members of the 5th respondent-society. 1st appellant was allotted plot No. 303-Q and the 2nd appellant was allotted the plot No. 303-O. The 5th respondent executed registered sale deeds in their favour on 27-06-1994 and 31-07-1996. The said plots were unapproachable because of land gradient and approach road shall have to be formed. The 5th respondent did not lay the road to enable the appellants to make constructions in their respective plots.