TELANGANA UNITED TEACHERS FEDERATION Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking following relief:

(2.) Heard Sri S.Satyam Reddy, learned counsel representing Sri S. Surender Reddy, learned counsel for the petitioner and learned Assistant Government Pleader for Revenue for respondent Nos.1 to 5 and Sri G.Vidyasagar, learned Senior Counsel representing Smt. K.Udayasri, for respondent No.6.

(3.) Learned counsel for the petitioner submits that, earlier nomenclature of the petitioner's Federation was Andhra Pradesh United Teachers' Federation (APUTF). On 23/9/2011, a general body meeting of the Adilabad District of APUTF was conducted and was resolved to change the name of the APUTF as Telangana United Teacher's Federation (TUTF). Accordingly, the body was registered vide registration No.501/2011, dtd. 25/10/2011. Similarly, in all the Districts of Telangana, the name of APUTF was changed into TUTF, and accordingly, Adilabad unit's name was changed as TUTF of Adilabad unit. He further submits that the petitioner's Federation submitted a representation before respondent No.2 seeking to handover the building to their representatives, even though it is nothing to do with the assets of Adilabad District Unit. He further submits that Sri A. Venkati, who is claiming to be the General Secretary of APUTF, Adilabad, has filed an application before respondent No.4. Basing on the said application, respondent No.4 passed order vide Proceedings No.C/1730/2011, dtd. 26/11/2011, directing the Tahsildar, Adilabad, to take possession of TUTF building.