GONUGUNTLA LEELAVATHI Vs. STATE OF TALANGANA

JUDGEMENT

(1.) The writ petition is filed to declare the action of the respondents in treating the lands of the petitioners in Sy.Nos.23 and 28 of Mansoorabad Village, Saroornagar Mandal, Ranga Reddy District, as Government lands and demanding the petitioners through impugned notice bearing No.B/05/2015 dtd. 3/1/2015 issued by the respondent No.3 to get the land in alleged unauthorized occupation of the petitioners regularized vide G.O.Ms.No.58 and 59 dtd. 30/12/2014 as illegal and arbitrary and and for a consequential direction to the respondents not to treat the subject lands as Government lands.

(2.) It is submitted that the petitioners No.1 and 2 jointly purchased an extent of Ac.0.20 guntas of land in Sy.Nos.23 and 28 of Mansoorabad Village, Saroornagar Mandal, Ranga Reddy District, under registered sale deed dtd. 8/5/1998. Petitioner No.3 purchased an extent of Ac.0.20 guntas in the same survey numbers under another registered sale deed dtd. 8/5/1998. The vendor of the petitioners purchased an extent of Ac.3.00 guntas under registered sale deed dtd. 8/2/1979 bearing document No.1096 of 1979 from one R. Srinivas Reddy. Ever since the petitioners had been in peaceful possession of the lands totally admeasuring Ac.1.00 guntas.

(3.) The grievance of the petitioners is that the respondent No.3 issued the impugned notice dtd. 3/1/2015 stating that the petitioners are in unauthorized occupation of the Government lands and that they are given facility of utilizing the opportunity under G.O.Ms.No.58 and 59 dtd. 30/12/2014 for regularization of unauthorized occupants. It is contended that the petitioners are in physical possession of the subject lands, having purchased the same under registered sale deeds in the year 1998 and they constructed sheds in the year 1999 for their business purpose.