STATE OF TELANGANA Vs. KOLLURI ANJAIAH

JUDGEMENT

(1.) The present Writ Appeal has been filed by the State Government being aggrieved by the Order dtd. 25.10.2019 passed in W.P.No.39226 of 2017 and Contempt Case No.3215 of 2018 by the learned Single Judge.

(2.) The undisputed facts of the case reveal that the lands in survey Nos.707 and 708 situated at Garmilla Shivar Mancherial Mandal, Mancherial Mandal are owned by the State of Telangana and a writ petition was preferred for issuance of a direction to the State Government and other revenue authorities to restore the cart track public road which was allegedly existing for more than 20 years. It was stated by the writ petitioners that a cart track is in existence with 10 feet width and 1350 feet length in the Government land and the farmers are using it. However, the State Government is fencing the land and is not permitting the farmers to use the land. The learned Single Judge has initially granted an interim order in the matter and later on, allowed the writ petition. The learned Single Judge has granted four weeks time to comply with the order in the writ petition and restore the cart track in survey Nos.707 and 708 for the use of the petitioners and if not, the appellants 2, 3 and 4 shall suffer simple imprisonment of two months and fine of Rs.2,000.00 (Rupees two thousand only).

(3.) This Court has carefully gone through the order passed by the learned Single Judge.