MUTH KHAKI BABA Vs. TAHSILDAR

JUDGEMENT

(1.) In this writ petition, the petitioners have assailed the validity of order dtd. 28/4/2014 passed by the Tahsildar under the Andhra Pradesh Water, Land and Trees Act, 2002 (hereinafter referred to as "the 2002 Act").

(2.) In order to appreciate the grievance of the petitioners, relevant facts are mentioned below.

(3.) Petitioner No.1 is the religious institution and is situated at Petla Burj, Hyderabad. The petitioners claim that land admeasuring Acs.3.24 guntas belongs to the Muth, namely, Khaki Baba registered with the endowment department. It is further averred that land measuring Acs.2.50 guntas belongs to Hanuman Temple. It is also averred that in open land admeasuring Acs.5.24 1/2 guntas, the constructed property of the Muth and temple has been shown in the survey conducted by Asif Jah Ruler Nizam-VII in the year 1913.