KOTHUR SHOBA Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Heard Sri G. Rajeshwar Reddy, learned counsel for the petitioner and Sri B.Jithender, leanred Standing counsel appearing for respondents.

(2.) This writ petition is filed to declare the high-handed and illegal action of the respondents in trying to demolish the pillars/electrical transformer while interfering with the peaceful possession and enjoyment including constructions activities carried out by the petitioner over the open plot admeasuring 184.14 sq.yards out of Ac.0.03 gts in Sy.No.927/A situated at Jagtial Rural, Jagtial Mandal and District pursuant to construction proceedings dtd. 6/1/2022 in File No.31/BP/2022 issued by Grampanchayat, Hasnabad, Jagtial Mandal and District without issuing any notice, without assigning any reasons and without following due procedure as it is being illegal, arbitrary and consequently to direct the respondents not to demolish the structures over the above said property while interfering with the peaceful possession and enjoyment of the petitioner.

(3.) The petitioner is claiming that she is the absolute owner of land admeasuring Ac.0.03 gts in Sy.No.926, 927/A situated at Jagtial Village, Mandal and District. She has purchased the said land under a registered sale deed bearing document No.107/2021 dtd. 4/3/2021. With an intention to establish a Small Scale Industry, she has obtained necessary permissions including registration under the Micro, Small and Medium Enterprises Development Act, 2006 (for short 'the Act') and also obtained conversion proceedings for conversion of agricultural land into non-agricultural land. She has also obtained permission from Grampanchayat, Hasnabad dtd. 6/1/2022 for construction of a shed and power supply from the authorities concerned. She has also obtained bank loan of Rs.15,00,000.00 from the Punjab National Bank, Jagtial Branch. By obtaining said permissions, the petitioner started construction over the subject property by laying pillars apart from erecting electric transformer.