VESSELLA GREENS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the lis involved in all these criminal petitions is one and the same, they are being heard together and are being decided by way of this common order.

(2.) These Criminal Petitions are filed under Sec. 482 of Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to quash the docket order dtd. 29/1/2024 passed in Criminal Miscellaneous Petition in Crime Nos.194, 217, 218 and 219 of 2022 by the learned XII Additional Chief Metropolitan Magistrate, Nampally, Hyderabad.

(3.) The brief facts of the case are that the then Government of united Andhra Pradesh on payment of certain premium amounts issued title deeds and patta pass books to 66 farmers i.e., Gunti Narasimha and others are residents of Budwel (village), Rajendranar Mandal and allotted different extent of lands admeasuring Ac.281.00 guntas in Survey Nos.282 to 289 situated as Budwel Village, Rajendranagar Mandal, Ranga Reddy District. In the year 1997, the Revenue Divisional Officer, Chevella, Ranga Reddy District passed an order, dtd. 19/11/1997, cancelling the pattas granted to 66 pattadars and evicted the encroachers. Questioning the said orders, the said pattadars filed W.P.No.8512 of 2000, and the same was allowed by the then High Court of Andhra Pradesh directing the RDO, Chevella, to give them an opportunity and to file their explanation and pass appropriate orders accordingly, as such, the pattadars submitted their explanation before the RDO, Chevella, and the same was rejected vide order dtd. 13/4/2008.