MIR ARSHAD ALI Vs. STATE OF TELANGANA

JUDGEMENT

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

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

(3.) Learned counsel for the petitioners would submit that petitioners purchased open Plot No.4 admeasuring 206 and 300 sq.yards, total admeasuring 506 sq.yards and also open plot admeasuring 268 sq.yards in Sy.No.76 situated at Palmakole village and Gram Panchayat, Shamshabad Mandal, Ranga Reddy District, under registered document Nos.14009/2019, 14011/2019 and 14010/2019 of even dated 18.09.2019. Since then the petitioners have been in possession and enjoyment of the said lands and they also constructed boundary wall. It is contended that on 02.02.2020, respondent Nos.5 to 12 trespassed into the petitioners property and demolished the boundary wall and with the petitioners material, the respondent Nos.5 to 12 constructed boundary wall encroaching into the petitioners property. It is further contended that the petitioners have filed a police complaint on 15.02.2020 before the Station House Officer, Shamshabad Police Station, against the respondent Nos.5 to 12 herein and others. It is submitted that the petitioner No.1 has filed a suit in O.S.No.96 of 2020 before the Additional Junior Civil Judge, Ranga Reddy District at Rajendranagar, against the respondent Nos.5 to 12 herein, seeking perpetual injunction. The petitioners now seek to direct the respondent No.3 to inspect the property as per layout plan and boundaries and also direct the respondent No.2 to remove the illegal encroachments made by the respondent Nos.5 to 12 and to provide an authorised layout plan copy to the petitioner.