K PREMALATHA Vs. DISTRICT COLLECTOR HYDERABAD

JUDGEMENT

(1.) This writ petition under Art. 226 of the Constitution of India has been filed for issuing directions in the nature of Writ of Mandamus directing respondents 1 and 2, namely, the District Collector, Hyderabad and the Mandal Revenue Officer, Musheerabad to refrain from interfering with the construction of the petitioners herein in plot Nos. 11 to 20 in Survey Nos. 88-P, 89-P and 120 of Gaganmahal village behind DBR Mills, Hyderabad and to pass such other orders as as are proper in the circumstances of the case.

(2.) In support of the petition, petitioner No. 1, Smt.K. Premalatha filed her affidavit with the following averments.

(3.) That the petitioner and 19 others purchased house plots with dwelling units in Survey Nos. 88-P, 89-P and 120 of Gaganmahal village, Musheerabad, Hyderabad from the vendor Sri B. Visweshwar Reddy for valuable consideration under registered sale deeds and they are in actual physical possession and enjoyment of the same. This being so, on 1-6-1995 at about 6.00 p.m., the first respondent with a team of the demolition squad went to the above said properties and demolished all the structures including compound wall built by the petitioners in spite of their entreties and protests.