KALVA SURYANARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This is an application filed under Article 226 of the Constitution of India for the issuance of an appropriate writ directing the State of Andhra Pradesh, the 1st respondent, the Director of Industries, the 2nd respondent and the Andhra Pradesh State Road Transport Corporation, the 3rd respondent forbearing them from interfering with the ownership and possession of the petitioners of the lands situated in Survey Nos. 65 and 66, Amberpet Sarf-E-Khas, now called Azamabad Industrial Area, Hyderabad.

(2.) The case of the petitioners is that they are the owners of a plot comprising an extent of 25,000 sq. yards situated in Survey Nos. 65 and 66 Amberpet Sarf-E-Khas, Hyderabad. They purchased the same under a registered sale deed from one by name K. Nagayya, in 1355 Fasli. The vendor under the said sale deed Sri K. Nagayya purchased the same under a registered sale deed in 1350 Fasli. The petitioners case is that they have been in possession of the land from the time they have purchased the same.

(3.) One by name Dandu Pentaiah who purchased this property along with the 1st petitioner and who is the father of the petitioners Nos. 2 to 4 and husband of petitioner No. 5 applied to the Industrial Trust Fund in the year 1951 and obtained an allotment of Ac. 0.99 cents bearing plot No. 6 which was adjacent to the plot of the land the petitioners purchased. The Industrial Trust Fund, acting on behalf of the Government allotted that land under an agreement dated 6/09/1951. Sri Dandu Pentaiah applied for allotment of that land stating that if that land was allotted it will form a compact block together with their own land, so that an industry could be started in that area as the same is situated in an industrial area. The petitioners further submit that they have been paying the cists continuously ever since they have purchased the land in question.