MD SAMIUDDIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition, under Article 226 of the Constitution of India, is filed by the petitioner, wherein, the following prayer is made. "To issue an appropriate Writ, Order or Direction, more particularly one in the nature of Writ of Mandamus, directing the respondents No 1 to 6 to consider the application of the petitioner dated: 03.03.2020 submitted before the 2nd respondent and consequently direct the R1 to R6 to cancel the Regd Sale Deed bearing number : 292/2018 dated 30.11.2017 executed by R7 in favour of R8 and R9 in SY no.94 & 95 at Kandikal Village, under Bandlaguda, Mandal and pass such other order or orders..."

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

(3.) The learned counsel for the petitioner would contend that the petitioner, along with other family members, are the owners and possessors of land admeasuring Acs.4.09 guntas in Survey No.92 and 93 situated at Kandikalgate, Bandlaguda, Hyderabad. It is their ancestral property. Without any right or title, the unofficial respondents are trying to encroach into the subject land by virtue of fabricated sale deed bearing document No.292/2018, dated 30.11.2017. The petitioner submitted a representation, dated 03.03.2020, to the 2nd respondent-District Collector, Hyderabad, to take necessary action against the concerned persons and ultimately prayed to direct the 3rd respondent-Sub Registrar, Azampura, to cancel the registered sale deed, dated 292/2018, dated 30.11.2017.