SHAIK IBRAHIM Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) PETITIONER assails the order of the 2nd respondent dated 8. 1. 2004 and also seeks regularization of his occupation of land and building bearing H. No. 10-5-2/1/3/5/a in survey No. 128, T. S. No. 16/p, Block-K, ward No. 36, Masab Tank, Mallepalli Village, asifnagar Mandal, Hyderabad District.

(2.) BY the impugned order, the 2nd respondent rejected the petitioner's request for regularization of his occupation of the land in question on the ground that the district Level Committee constituted for the purpose of considering regularization of occupation of Government lands at a meeting held on 6. 12. 2003 had rejected the petitioner's request on the ground that the land applied for regularization does not qualify under the provisions of G. O. Ms. No. 508, Revenue (Assn. I) Department, dated 20. 10. 1995 read with G. O Ms. Nos. 972 and 515, dated 4. 12. 1998 and 19. 4. 2003 respectively, since the land in question is "g-Cantonment Non-ISF Land".

(3.) PETITIONER claims to have purchased the property under a registered sale deed bearing document No. 2783/94, dated 26. 5. 1994. According to the petitioner, his vendor was the owner of a larger extent of 1889 sq. yards of land in survey No. 128, masab Tank under a registered sale deed of 1964. The petitioner pleads that the property was given to late Chunni Lal by the then jagirdar of Mallepalli and that the petitioner through his predecessors was in continuous occupation and possession of the land since 1936. Of the 100 sq. yards purchased by the petitioner, only 68 sq. yards remains with the petitioner, the rest having been assumed by the State for road widening. The land is classified as "g-Cantonment Non-ISF Land" in the Town Survey Land Register (T. S. L. R. ).