PERABOINA NAGARAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition, under Article 226 of the Constitution of India, is filed by the petitioners, seeking the following relief

(2.) Heard the learned counsel for the petitioners, the learned Assistant Government Pleader for Revenue appearing for respondent Nos.1 to 4 and perused the record.

(3.) The learned counsel for the petitioners would contend that the petitioners are owner and possessors of Acs.2.00 Guntas, Acs.2.24 guntas and Ac.1.37 guntas of land in Survey Nos.972/A/12, 972/AA and 972/R/2 situated at Vardhamankota Village of Nagaram Mandal of Suryapet District. They were also issues patta pass books/title deeds for the said extents of land. The respondents are trying to lay a road in the aforementioned patta lands belonging to the petitioners without initiating land acquisition proceedings or issuing any notice to them.