P.MURALI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader for Revenue for the respondents. With their consent, the Writ Petition is disposed of at the stage of admission.

(2.) Aggrieved by the issuance of notice No.B/1063/2020 dtd. 13.12.2021 under Sec. 7 of Telangana State Land Encroachment Act, 1905, by respondent No.4, the present Writ Petition is filed.

(3.) Learned counsel for the petitioner has stated that the subject land has already been alienated by the Government in favour of Andhra Pradesh Cine Workers Cooperative Housing Society Limited vide G.O. Ms.No.658 Revenue (Assn) Department dtd. 04.07.1994. Therefore, issuance of the present notice under the Land Encroachment Act, 1905, is one without jurisdiction and the same is not only illegal and bad but arbitrary exercise of power not vested with the said authority i.e. respondent No.4.