UNIVERSITY OF HYDERABAD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Appeal is filed aggrieved by the orders passed by the learned Single Judge in W.P.No.3502 of 2009 dt.5/7/2021.

(2.) Heard Sri A.Sudarshan Reddy, learned Senior Counsel for the appellant-University, learned Government Pleader for Revenue appearing for respondent Nos.1 to 4, Sri Vivek Jain, learned counsel for 5th respondent, Sri Ravindra Shrivastava, learned Senior Counsel appearing for Sri R.Sushanth Reddy, learned counsel for respondent Nos.6 to 13.

(3.) It has been contended by the appellant University that it was established by the Parliament under Article 371 (d) (e) of the Constitution of India and the State was pleased to allot 2300 acres of land in favour of the appellant University at Kancha Gachibowli with the condition that the land should be used only for the purpose of education and technology and if the land is not to be used for any other purpose, without obtaining permission from the State government, the land will be reverted back to the State Government. The appellant University had further contended that after the State Government has allotted 2300 acres in its favour, it has established a Central University which is called as University of Hyderabad and constructed a compound wall and at present, the appellant University is imparting education in various courses to the students.