G. CHANDRA SEKHAR REDDY 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 learned counsel for the petitioners, learned Assistant Government Pleader for Revenue appearing for the respondents and perused the record.

(3.) Learned counsel for the petitioners would submit that petitioners are the owners and possessors of house and inner court yard admeasuring Ac.0.17gts and outer court yard admeasuring Ac.0.09gts, total admeasuring Ac.0.26 gts in Sy.No.26 situated at Gajwel Town, Siddipet District, and they acquired the same from their grandmother Smt. Gandhari Manik Bai. It is submitted that land admeasuring Ac.0.02gts in Sy.No.26 was given for construction for Dwacra Bhavan. It is contended that the respondents without there being any right, title or interest over the subject property, are trying to encroach the outer court yard admeasuring Ac.0.07gts in Sy.No.26 belonging to the petitioners for constructing Rythu Vedika. It is further contended that even though the father of the petitioners by name Gandhari Srinivas Reddy, submitted representations dtd. 17/11/2019 and 28/7/2020 stating that the said land belongs to Manikya Bai and requested to stop the construction work, the respondents neither responded nor stopped the illegal encroachment and development activity in Ac.0.07gts of land in Sy.No.26 and ultimately requested this Court to grant the relief as indicated above.