AGINATI RAVI KUMAR Vs. GOVERNMENT OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed challenging the Memo No.B/1127/2014, dtd. 30/7/2014, whereunder the respondent No.4 refused to restore and reconvey the unused land, which was donated by the petitioners for construction of Mini Sports Stadium admeasuring to an extent of Ac.4.00 Guntas in Sy.No.859 and 860 situated at Mothkur Village and Mandal.

(2.) Heard Sri P.Sashidhar Reddy, learned Counsel for the petitioners and Sri M.Sahas Reddy, learned Assistant Government Pleader for Revenue appearing for the respondents.

(3.) The learned Counsel for the petitioners would submit that both the petitioners have jointly purchased an extent of Ac.27.01 guntas of land situated at Mothkur Village and Mandal of erstwhile Nalgonda District through registered sale deeds in the year, 2003 and they were also issued pattadar pass books in respect of the said lands. While the things stood thus, at the request of local MLA and the elders they have donated their land admeasuring to an extent of Ac.6.00 Guntas in Sy.Nos.859, 860 and 861 for the purpose of construction of Mini Sports Stadium and accordingly the same was alienated in favour of District Sports Development Authority, Nalgonda vide letter No.138/2005 dtd. 17/3/2005, but in spite of lapse of nineteen years from the date of donation of the land the Stadium was not constructed in the land. But, Kasturba School Building was constructed with the funds under Rajiv Vidya Mission in the donated land admeasuring to an extent of Ac.2.00 Guntas, without consent of the petitioners.