YEMMIREDDY JAIHIND REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) It is claimed that the petitioners along with their father had jointly purchased agricultural land admeasuring Ac.4.00 guntas covered by Sy.No.62 (part), situated at Madhapur Village and Grampanchayat, Serilingampally Revenue Mandal and Municipality, Ranga Reddy District, under a registered sale deed bearing document No.12314/1990, dtd. 13/8/1990 from one Sri Mekala Vittalaiah, S/o Sri Ramulu and four others through their registered General Power of Attorney holder and they have been in absolute possession and enjoyment of the property.

(2.) It is stated that after purchasing the said property the petitioners herein divided their land into house plots and sold in favour of third parties and the petitioners herein retained an extent of 1860 square yards out of Ac.4.00 guntas for their personal use. The original owners i.e. Mekala Vittalaiah and four others filed declarations before the Urban Land Ceiling Authority in File No.F1/4143/6(1)2004 and were declared as surplus land holders for an extent of 73,462.38 square meters of land (including the subject land) in Sy.Nos.31, 32, 33, 34, 35, 36 and 62, situated at Madhapur Village and Gram Panchayat, Serilingampally Mandal and Municipality, Ranga Reddy District and the ULC authorities have taken paper possession of the surplus land under Sec. 10(6) of the Urban Land (Ceiling and Regulation) Act, 1976 (for short 'the Act').

(3.) It is stated that the erstwhile Government of Andhra Pradesh issued G.O.Ms.Nos.455 and 456 Revenue (UC-I) Department dtd. 29/7/2002 inviting applications from the general public who were in possession of the surplus land to seek regularization of the subject land. Pursuant thereto, the 21 plot holders have filed applications before the Special Deputy Commissioner, Circle-11, Ranga Reddy zone. The said plots were regularized by issuing G.O.Ms.No.446 Revenue (UC-III) Department dtd. 9/4/2007. The ULC Act was repealed in State of Andhra Pradesh with effect from 27/3/2008.