Y. SRINIVAS REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) All these Writ Petitions are filed by the same petitioners seeking several reliefs. Hence, all these Writ Petitions are disposed of by a common order.

(2.) Sri Chindam Anjaneyulu, learned counsel for the petitioners submits that the petitioners belong to Nadergul Village by birth and they are doing agriculture over Sy.Nos. 612, 613, 707 and they are pattadars and absolute possessors. There is an existing 25 feet wide public road towards Lord Shiva Temple and the said road is the only way to enter the petitioners land for their day to day agricultural work and to go to temple for deepa, dhoopa and naivedya. Learned counsel submits that the 4th respondent has purchased agricultural lands about Acs.66.09 from different farmers in Survey Nos. 706 to 710 of Nadergul Village. The 4th respondent is converting his land into non-agricultural purpose through his representative i.e. the 5th respondent for which he is constructing a compound wall by encroaching public road in Survey No. 708 which blocks the way to enter into the petitioner's agricultural land in Survey Nos. 612, 613 and 707. Learned counsel submits that the petitioners gave a complaint to Respondents 2 and 3 on line on 6/10/2021 and 7/10/2021. When the petitioners approached the police with written complaint, they were advised to approach the Court as the matter is purely civil in nature. Having no other go, the petitioners approached the vacation Court by seeking urgent interim orders to stop the construction of illegal compound wall over the existing pubic road. It is submitted that the official respondents are allowing the illegal construction of compound wall over the public road which is bad.

(3.) When the matter came up on 11/10/2021, this Court passed interim order directing the 2nd respondent to conduct necessary enquiry with regard to the existence of the alleged 25 feet public road leading to the lands of the petitioners and the temple and submit a report before this Court within a period of three weeks from that day.