B.RUDRAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings against the petitioners/Accused 1 to 4 in C.C.No.4429 of 2021 on the file of III Metropolitan Magistrate, Cyberabad at L.B.Nagar for the offences under Ss. 420, 441, 447, 427, 506 r/w 120-B of IPC.

(2.) The grievance of the 2nd respondent is that he had purchased open plots in Sy.No.8 and 9, situated at Chengicherla village and Gram Panchayat, Ghatkesar Mandal, Ranga Reddy District from R.Satyanarayana on 12/5/2014 by way of registered sale document. Further the plots originally belonged to one Smt. Bharathi Rao. The Land Reforms Tribunal vide C.C.No.1627/E/75 declared that she is the holder of land admeasuring Acs.8.09 guntas.

(3.) The 2nd respondent visited the plots and he found that one Srinivas Goud (A4) illegally encroached upon the plots by constructing a wall and gate was also erected. When questioned, the said Srinivas Goud (A4) informed that he purchased Acs.2.00 from B.Rudramma rep. by her GPA holder R.Venkateshwar Goud on 8/4/2005. The 2nd respondent came to know that the 1st petitioner created unregistered agreements dtd. 12/12/1979 stating that she has purchased the land from Bharathi Rao from their respective unregistered GPA holders. According to the complaint, the 1st petitioner and others have fabricated unregistered documents and started selling plots. The 1st petitioner approached this Court by filing W.P.No.10031 of 2019 questioning the notice dtd. 3/5/2019 of the HMDA stating that development layout from HMDA was not obtained and the layout was unauthorized. This Court, while disposing of the writ petition directed the concerned authorities to examine the reply given by the 1st petitioner and others.