BARGU SHANKARAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These Writ Petitions are filed under Article 226 of the Constitution of India for issue of a writ of mandamus declaring the action of respondent Nos.4 to 9 in making illegal construction of dump yard and grave yard in the petitioners land to an extent of Ac.0.24 gts and Ac.0.37 gts in Sy. Nos.197/18 and 197/27 respectively situated at Koroor village, Vatpalli Mandal, Sanga Reddy District, without following due process of law and also without following the provisions of Panchayat Raj Act, 2018, as highly illegal, arbitrary, unjust, unconstitutional and in violation of principles of natural justice and also in violation of Articles 14, 19(1g) and 300A of the Constitution of India.

(2.) The writ petitions are taken up for hearing today, i.e. 20.07.2020, through Video Conferencing.

(3.) Heard learned counsel for the petitioners, learned Assistant Government Pleader for Revenue and Sri G. Narender Reddy, learned Standing Counsel for respondent Nos.7 and 8.