K.MALLA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Both these writ petitions are filed seeking the following relief:

(2.) The facts in WP.No.34217 of 2021 are set out in brief for the sake of convenience and in order to avoid repetition.

(3.) The petitioners contended that as per the report submitted by the Task Force, on lands, appointed by the Government for enquiry into the irregularities on the disputed Government lands situated in the entire State of Telangana on 28/7/2016, the lands in Sy.No.191 of Kollur Village and Sy.No.30 of Osman Nagar Village were assigned in the year 1971-72 to the landless poor persons in terms of G.O.Ms.No.1406 dtd. 25/7/1958 and the present lands of the applicants also form part of the same report. The report of the Task Force was dealt with by the Division Bench of this Court in WP.No.15041 of 2019 dtd. 7/4/2021 in para 60 wherein it is held as under: