AZRA SHAMEEM Vs. TAHSILDHAR

JUDGEMENT

(1.) This writ petition is filed seeking to declare the action of the respondents in dispossessing the petitioner from H.No.20- 4-368/2/C/2 admeasuring 238 Sq. Yards situated at Khilwath, Himmatpura, Shalibanda, Hyderabad (hereinafter referred to as 'subject property'), as illegal and arbitrary.

(2.) The case of the petitioner, in brief, is that she is the owner and possessor of the subject property having purchased the same under registered sale deed document No.297/94 admeasuring 120 sq. yards and subsequently purchased remaining land of 118 sq. yards under registered sale deed document No.260/2005 and constructed a house therein. While so, the respondent No.1-Tahsildar, Bahadurpura, visited the subject property on 25.05.2010 and threatened to dispossess the petitioner, without any authority of law. Thereafter, the petitioner approached the respondent authorities and requested to furnish the details of land as to how the same were identified as a Government land. However, no reply was forthcoming from the respondents. Therefore, left with no other option, she was constrained to file the present writ petition.

(3.) On 03.06.2010, this Court directed the parties to maintain status quo for a period of eight weeks and the same was extended on 03.09.2010 until further orders.