MATANGI PREMALATHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Gadipe Prashanth, learned counsel for the petitioner, learned Assistant Government Pleader for Revenue appearing on behalf of respondent Nos.1 to 4, learned Assistant Government Pleader for Home appearing on behalf of respondent No.5 and Mr. Bujjibabu Davuluri, learned counsel for respondent No.6.

(2.) This writ petition is filed to declare the action of respondent No.3 in passing order dtd. 19/10/2022 vide proceedings No.C/1153/2022 directing respondent Nos.4 and 5 to vacate the petitioner from the house property bearing No.4-67, Kranthi Colony, Near Medipally Government School, Medipally, Medchal - Malkajgiri District without considering that the petitioner is widow and having two daughters and that the house belongs to respondent No.6, who is mother-in-law of the petitioner as illegal, and to set aside the said order dtd. 19/10/2022 and for a consequential direction to respondent Nos.4 and 5 not to interfere with the peaceful possession and enjoyment of the petitioner over the aforesaid property without following due procedure.

(3.) Vide the aforesaid order dtd. 19/10/2022, respondent No.3 directed the petitioner to vacate the house bearing No.4-67, Kranthi Colony, Medipally. He has also directed respondent Nos.4 and 5 to evict the petitioner from the said house without any deviation.