SHANTHA SRIRAM CONSTRUCTIONS , HYDERABAD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the subject matter of both these cases is the same parcel of land and the respondent in the CMA is making a claim to a portion of it ostensibly on a promise made by Revenue officials of the State of Telangana to allot/assign it to him, they are being disposed of by this common order.

(2.) In this Writ Petition, the petitioner which is a company incorporated under the Companies Act and engaged in business of construction and sale of immovable property, has challenged order in Proceedings No.C/2835/2013 dt.13.11.2015 passed by Tahsildar, Tirumalagiri Mandal, Hyderabad District (4th respondent) under Section 7 of the A.P. Land Encroachment Act, 1905 which was also confirmed in Appeal under Section 10 of the said Act by the Revenue Divisional Officer, Secunderabad Division, Hyderabad (3rd respondent) in Proceeding No.B/3701/2015 dt.13.02.2016.

(3.) The 1st respondent in the writ petition is the State of Telangana and the 2nd respondent is the District Collector, Hyderabad District. Background facts