P.S.PARTHASARATHY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed by the petitioner/A-1, under Section 482 of Cr.P.C., seeking to quash the proceedings in Crime No.387 of 2017 of Kukatpally Police Station, Cyberabad, which was registered for the offences punishable under Sections 419, 420, 467, 468, 471, 409 and 120-B of I.P.C. and Section 82 of the Registration Act, 1908.

(2.) The facts, in issue, are as under:

(3.) It is also stated in the complaint that in Sy.Nos.20 and 28, Government Poramboke land of Miyapur Village, to an extent of Ac.376.00, out of a total extent of Ac.636.39 gts., was handed over to the then HUDA by the District Collector, Ranga Reddy District, vide proceedings No.E3/22095/1980 for development and mobilization of resources, out of which in an extent of Ac.271.00 was developed by the HMDA and auctioned by developing layout. The balance extent Ac.105.00 gts., is in possession of the HMDA. In this process, an extent of Ac.23.00 was auctioned in favour of the highest bidder Manthri Developers. The net balance extent of Ac.82.00 is in the process for development of ICBT project and etc. Out of the remaining extent of Ac.260.13 gts., an extent of 104.00 was acquired and handed over to Metro Rail and about Ac.10.00 gts., is covered by Nadigadda Thanda and Subhash Chandra Bose Nagar and the remaining land is vacant land and is in the control of Revenue Department. It is further stated that Sy.Nos.44 and 45 consists of a total extent of Ac.300.14 gts., is the Government land as per the Khasra Pahani and certain people have encroached the land and established colonies, however, the Government has got interest in this land.