LAWS(TLNG)-2023-11-15

K. VIJAYKUMAR Vs. STATE OF TELANGANA

Decided On November 03, 2023
K. Vijaykumar Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) None for the petitioner.

(2.) In this writ petition which has been filed as a public interest litigation, the following prayer has been made: It is therefore prayed that this Hon'ble Court may be pleased to issue a writ or order or direction more particularly a writ of mandamus declaring the inaction of the respondent No.1 to 10, not protecting the government lands admeasuring Ac.15.03 guntas in Survey No.582 and Ac.12.38 guntas in Survey No.583 total measuring Acs.28.01 guntas situated at Alwal Village and Mandal, Medchal-Malkajgiri District, is illegal, arbitrary, in violation of Article 14 of the Constitution of India and consequently direct the respondents No.2 to 4 and 8 to 10 remove the illegal structures raised by the respondent No.11, further direct the respondents 6 and 7 not to register any land in Survey No.582 and 583 of Alwal Village and Mandal, Medchal-Malkajgiri District, and further direct the respondent Nos.8 to 10 not to sanction any building plans in Survey Nos.582 and 583 of Alwal Village and Mandal, Medchal-Malkajgiri District and pass such other order or orders as this Hon'ble Court may deem fit and proper in the circumstances of the case and in the interest of justice.

(3.) Thus, the grievance of the petitioner pertains to the inaction on the part of respondents No.1 to 10 in protecting the Government lands and not removing the illegal structures which have been raised on the land in question.