LANKA MOHAN, S/O LANKA NARSIMHLU, R/O KHANAPUR, HARIJANWADA, ADILABAD AND 2 OTHERS Vs. THE STATE OF TELANGANA, REPRESENTED BY ITS CHIEF COMMISSIONER OF LAND ADMINISTRATION, NAMPALLY ROAD, HYDERABAD AND 2 OTHERS

JUDGEMENT

(1.) This appeal arises out of an order passed by the learned single Judge dismissing a writ petition filed by the appellants herein, questioning the correctness of the orders cancelling the Pattas issued to them way back in the year 1961.

(2.) We have heard Mr. Y.V. Ravi Prasad, learned senior counsel appearing for the appellants and the learned Government Pleader for Assignment for the State of Telangana appearing for the respondents 1 to 3 herein.

(3.) The case on hand has a chequered history, without bringing on record which, the questions raised in the appeal cannot be answered. Therefore, let us now have a look at the facts out of which the present proceedings arise: