GONEMONI ACHAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition has been filed questioning the proceedings issued by the Revenue Divisional Officer, Kandukur Division, Ranga Reddy District (4th respondent) in proceedings Ref. No.D/727/2011 dt.06-04-2017 fixing exgratia for the land of the petitioners, which was acquired for expansion of Hardware Park in Maheshwaram, Ranga Reddy District.

(2.) Petitioners were granted D.Form pattas for various extents of land in Sy.No.18 of Raviryal village, Maheshwaram Mandal, Ranga Reddy District in the State of Telangana between 1993 to 1995. They were also issued pattadar pass books and title deeds. They claim to have developed the land and brought it under cultivation by raising different varieties of crops.

(3.) While so, a show cause notice dt.05-09-2009 was issued by the Tahsildar, Maheshwaram Mandal (5th respondent) to the petitioners stating that the then State Government decided to resume the land under G.O.Ms.No.1307 Revenue (Assignment.I) Department dt.23-12-1993 by paying ex-gratia and requested them to file objections.