BAIKANI MASAIAH AND OTHERS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed questioning the action of the respondent authorities in not acting upon the representations of the petitioners and attempting to dispossess the petitioners from the subject lands without the authority and also in violation of State Land Allotment Policy and the provisions of Act 30 of 2013.

(2.) Heard learned Counsel for the petitioners and learned Government Pleader for Land Acquisition appearing for respondent Nos.1 to 5 and with their consent the Writ Petition is taken up for hearing and disposal.

(3.) Petitioners contend that they have been issued with patta for various extents of land in Sy. Nos.456 and 718 of Hanwada village, Mahabubnagar District and they are in possession of the said land. In recognition of their possession, the respondents have also issued pattadar pass books and their names are also reflected in the Dharani portal