DEEKSHA EDUCATIONAL 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:

(2.) Heard Mr. G. Madhusudhan Reddy, learned counsel for the petitioner, learned Government Pleader for Municipal Administration and Urban Development appearing on behalf of respondent No.1, Mr. Pasham Krishna Reddy, learned Standing Counsel for GHMC appearing on behalf of respondent Nos.2 to 4 and perused the record.

(3.) Originally, one V.Poornachander Rao had purchased the land in an extent of Acs.7.24 guntas in Sy.No.317, situated at Budvel Village, Hyderabad West, from one Khaja Mir Wajid Ali and another through a registered sale deed bearing document No.9/1969 dtd. 7/1/1969. Thereafter, said V.Poornachander Rao executed a General Power of Attorney (GPA) vide document bearing No.10/1978, dtd. 14/7/1978, in favour of Mr. S.Appaiah to sell the said land. Pursuant to the said GPA, S.Appaiah converted the said land into 102 residential plots by obtaining permission from the Gram Panchayath and sold the plots to various individuals, including the petitioner's vendors. In the said layout, the petitioner's society had also purchased 32 plots in the year 1996.