P.ANJI REDDY Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Government Pleader for Revenue appearing for respondents.

(2.) This writ petition is filed questioning the action of respondents in acquiring land admeasuring Ac.0.35 Guntas and Ac.3.08 Guntas situated in Survey Nos.260/A and 261/AA of Basawapuram Village, Koheda Mandal, Siddipet (previously in Karimnagar District), for the purpose of construction of two bed room flats on the ground that without initiating any land acquisition proceedings, the respondents have taken over the said land.

(3.) This Court at the time of admission, on 20/8/2018, passed the following interim order: