GANGULA NAGARAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed in the nature of Writ of Mandamus declaring the action of the 6th respondent in trying to demolish the house of the petitioner in respect of the Plot in Survey No.55 (New Survey No.55/G), admeasuring to an extent of 120 sq.yards, situated at Jidikal Revenue Village, Lingalaghanapuram Mandal, Janagon District (Erstwhile Warangal District), without issuing any notice to the petitioner, without following the due process of law, during the pending of application of the petitioner for grant of house construction permission to the petitioner on his plot is illegal and arbitrary.

(2.) Heard the learned counsel for the petitioner and Sri.C.Kalyan Rao, learned Standing counsel for the respondent No.6.

(3.) The case of the petitioner in brief is that the petitioner is the absolute owner and possessor and enjoyer of the plot in Survey No.55 (New Survey No.55/G), admeasuring to an extent of 120 sq.yards, situated at Jidikal Revenue Village, Lingalaghanapuram Mandal, Janagon District (Erstwhile Warangal District) and he purchased the plot from lawful owner by name Dadi Narsimha Reddy, S/o.Sai Reddy through Registered sale deed vide document No.352 of 2022 on the file of the Janagon Sub-Registrar on 21/1/2022 and that the petitioner vendor by name Dadi Narasimha Reddy, S/o.Sai Reddy had purchased the said land from lawful owner by name Boadasu Bikshapati, S/o. Muthaiah through registered sale deed vide document No.11732 of 2018 on the file of the Jangon Sub-Registrar on 3/12/2018.