K. YADAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Bondempally Ramulu, learned counsel appearing for the petitioner and learned Assistant Government Pleader for Assignment.

(2.) This writ petition is filed to declare the action of respondents more particularly 5th respondent, who is trying to interfere and dispossess the petitioner from the subject land by demolishing existing structures in the petitioner land in Sy.No.125/85 to an extent of Ac.01-00 gts, in Sy.No.125/90 to an extent of Ac.01-00 gts and in Sy.No.125/93 to an extent of Ac.01-00 gts, totally comprising as one unit to an extent of Ac.3.00 gts of Peddakanjerla Village, Patancheru Mandal, Sanga Reddy District, without waiting the outcome of statutory appeal which is pending before the 4th respondent and without following due procedure of law as illegal and arbitrary and consequently direct the respondents not to interfere/dispossess the petitioner from her assigned lands.

(3.) The petitioner herein is claiming that she is the absolute owner and possessor of Sy.Nos.125/85, 125/90 and 125/93 total to an extent of Ac.3.00 gts., situated at Peddakanjerla Village, Patancheru Mandal, Sanga Reddy District. It is assigned land. The 5th respondent passed resumption orders in proceedings No.C/959/2022, dtd. 4/7/2022, resuming the aforesaid land on the ground of violation of terms of assignment.