PINGILI PULLAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Raghavendra Reddy K.L.N., learned counsel representing Mr. Sanjeev Gillella, learned counsel for the petitioners and learned Government Pleader for Revenue appearing on behalf of the respondents.

(2.) This writ petition is filed to issue a writ of certiorari declaring the order dtd. 22/8/2022 in Case No.44 of 2022 passed by respondent No.2 in dismissing the appeal filed by the petitioners stating that the land to an extent of Acs.6-12 guntas in Survey No.298/1 of Gudur Village fields, Gudur Mandal, Mahabubabad District is Government Land and consequential direction to respondent No.4 to safeguard the Government land from further encroachment as illegal and arbitrary and consequently set aside the said order.

(3.) According to the petitioners, petitioner No.1 had purchased the land admeasuring Acs.6-12 guntas in Survey No.298/1 of Gudur Village fields, Gudur Mandal, Mahaboobabad District, which is hereinafter referred to as 'subject land', in the year 1968. Petitioner Nos.2 and 3 are his son and daughter-in-law, respectively. Since the date of purchase, the petitioners are in possession and enjoyment of the subject land. They have filed copies of tax receipts in proof of the same.