P. SARAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) THESE three Writ Petitions can be disposed of as the relief sought for in all the cases is identical.

(2.) THE petitioners raised an objection against the alleged unilateral dispossession attempted by the respondents. Learned counsel for the petitioners would urge that even if the petitioners are found to be encroachers on to a public property, the respondents are required to take action in accordance with law, but they cannot act on unilateral basis and seek to dispossess the petitioners high -handedly.

(3.) PER contra, learned Government Pleader for Revenue (Telangana) would submit that the respondents are not at all interested in taking any unilateral action against the petitioners and on the other hand, they have taken steps by calling for a detailed report from the Tahsildar, Hanamkonda as to whether there was any encroachment of Nala, which vests in the government, by the petitioners and only when the inspection carried out by the Tahsildar revealed such encroachment of the government nala, steps are now being taken to put the petitioners on notice and after following the due process of law only, an order of eviction will be passed.