SEETHARAMA CHANDRASWAMY Vs. KANDULA SATYAM

JUDGEMENT

(1.) The present writ petition is arising out of a notice issued by the Upa-Lokayukta dtd. 1/3/2017 directing the petitioner to handover possession of the subject house to the respondent No.1 herein.

(2.) The facts of the case reveal that a complaint was preferred to the Upa-Lokayukta by the respondent No.1 herein stating that the petitioner Devasthanam has taken possession of the subject house and the Upa-Lokayukta has issued a notice to the petitioner directing delivery of possession.

(3.) This Court on 20/12/2021 had an occasion to deal with the issue of jurisdiction of Lokayukta in W.P.Nos.5196 and 5204 of 2021, which were filed by the Telangana State Film Development Corporation Limited being aggrieved by the notice received by them and the proceedings dtd. 18/6/2020 directing the petitioner to submit a representation in respect of a complaint filed before the Lokayukta/Upalokayuta for the State of Telangana under the Telangana Lokayukta Act, 1983 [as amended by Act 31 of 2017] for reimbursement of Rs.30.00lakhs.