TIEBEAM TECHNOLOGIES INDIA PRIVATE LIMITED Vs. STATE OF TELANGANA, REPRESENTED BY ITS SECRETARY, REVENUE DEPARTMENT, SECRETARIAT, HYDERABAD AND 12 OTHERS

JUDGEMENT

(1.) The petitioner has come up with the above writ petition, challenging an order passed by the Competent Authority under the Urban Land Ceiling Act, directing the Deputy Director to make corrections in the revenue records and to deliver possession of the lands originally declared as surplus under the Urban Land (Ceiling and Regulation) Act, 1976, (ULC Act) to the erstwhile owners, who filed declarations under the Act.

(2.) We have heard Mr. B. Vijaysen Reddy, learned counsel appearing for the petitioner, the learned Government Pleader for Revenue (Telangana), Mr. T. Surya Satish, learned counsel appearing for the respondents 7 to 12 and Mr. A. Venkatesh, learned counsel appearing for the 13th respondent.

(3.) The pleadings with which the petitioner has come up with the above writ petition, in brief, are as follows: