KURAPATI JAYA KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition, under Article 226 of the Constitution of India, is filed by the petitioners, wherein the following prayer is made:

(2.) Heard the learned counsel for the petitioners, the learned Assistant Government Pleader for Revenue appearing for respondent Nos.1 and 2 and perused the record.

(3.) This Court, vide order, dated 10.12.2020, passed in W.P.No.21770 of 2020, permitted the petitioners' community people to celebrate Christmas this year in the subject land admeasuring 500 square yards in Survey Nos.551, 576 and 577 of Bowrampet Village, Quthbullapur Mandal, Medchal (Malkajgiri) District by erecting temporary Shamiyanas etc., and further directed that they shall not make any permanent constructions in the subject land. In this writ petition, the petitioners allege that when the petitioners are making efforts to erect temporary shamiyanas with the help of nuts and bolts in the subject land for celebrating Christmas, there is interference from the respondent authorities. On the other hand, the learned Assistant Government Pleader would contend that under the guise of the earlier order, dated 10.12.2020, passed by this Court in W.P.No.21770 of 2020, the petitioners are trying to raise permanent structures over the subject land.