GADDAM ANIL REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. P.Venu Gopal, learned Senior Counsel for the appellant; Mr. T.Srikanth Reddy, learned Government Pleader for Home appearing for respondent Nos.1 to 5; Mr. Abu Akram, learned counsel for respondent Nos.6 and 7; and Mr. P.Srinivasa Rao, learned counsel for respondent Nos.8 and 9.

(2.) This writ appeal is directed against order dtd. 20/4/2022 passed by the learned Single Judge dismissing writ petition No.17900 of 2022. 2.1 It may be mentioned that appellant as the petitioner had filed the related writ petition assailing the action of the fifth respondent i.e., Station House Officer, Gachibowli Police Station in Cyberabad District in interfering with the possession of the petitioner in respect of land admeasuring Acs.5.01 guntas in survey No.80, Hafeezpet Village, Serilingampally Mandal, Ranga Reddy District. Appellant further sought for a direction to the respondents, more particularly the fifth respondent not to interfere with his possession over the said land.

(3.) Case of the appellant as pleaded in the writ affidavit is that a wakf institution called Dargah Hazarath Salar-e-Haulia represented by Mutavalli Sultan Ahsan-ud-Dowla situated at survey No.80, Hafeezpet Village, Serilingampally Mandal, Ranga Reddy District having land admeasuring Acs.140.00 is registered as per Muntakab dtd. 13/12/2013 and notified in the Telangana gazette dtd. 1/4/2014. Out of the aforesaid Acs.140.00 of land, land admeasuring Acs.5.01 guntas was leased out to the appellant from 2015 onwards by various lease deeds. As per the last lease deed dtd. 12/10/2021, the lease period was extended from 12/10/2021 to 11/9/2022.