RAVURI SAMRAJYAM Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Aggrieved by the issuance of the notice, dtd. 31/3/2008, by the Tahsildar, Hanamkonda Mandal, vide Rc.No.LG/B/85/ 2008, the present writ petition is filed.

(2.) The case of the petitioners, in brief, is that they have purchased various parcels of land, through separate registered sale deeds, dtd. 29/12/2001, and ever since the date of purchase, they are in continuous possession and enjoyment of the lands, as mentioned below:

(3.) In the counter filed by the 4th respondent, the respondents have taken a stand that the land in survey No.37 (old) to an extent of Acs.4.01 gts. has been classified as Abadi (Govt. Land Village site) and the same is located opposite to the Collector's office at Subedari abutting the main road leading from Hanamkonda City to Hyderabad. As per the pahanies for the year 1954-55 (khasra pahani), 1958-59, 1962-63 and 1965-66 onwards, the land in survey No.37 (old) of Waddepally Village continued to be recorded as "Poramboke", "Poramboke abadi" and "Poramboke chaman". After the Revision survey, the above said government land was changed as Abadi (village site) and no survey number was allotted. Till the revision survey was implemented, the classification of the said government land continued to be in the revenue records as "Poramboke" land. The entire Government land admeasuring Acs.4-01 guntas in survey No.37 (old) of Waddepally Village was in the exclusive possession and enjoyment of the Government. It is further averred that several government buildings viz., Red Cross Society building, District Leprosy Control Office, Social Welfare Disabled Hostel, Krishi Bhavan, etc. were constructed over the said government land long back and the entire property is in the possession and enjoyment of the respective government departments. Further, during the inspection of S.C. Hostel, the then District Collector, Warangal, had noticed that the government land was encroached and some illegal constructions were raised.