UDARI KRISHNA MURTHY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Order in Proceedings No.B/169/2019 dtd. 8/6/2022 passed by respondent No.3 - the Tahsildar, Ghatkesar Mandal, Ghatkesar, Medchal District, is questioned in this writ petition as being illegal, arbitrary, violative of Articles 14, 19(1)(g), 21 and 300-A of the Constitution of India.

(2.) The record filed in the writ petition reveals that respondent No.4 - the Secretary, Telangana Bhoodan Yagna Board, Gandhi Bhavan, Nampally, Hyderabad, approached respondent No.3 and furnished list of Bhoodan lands of Edulabad Village, Ghatkesar Mandal, Medchal District, to incorporate the land admeasuring Acs.20-00 in Survey Nos.1080 and 1084 situated in Edulabad Village, Ghatkesar Mandal, Ranga Reddy District, as Bhoodan Lands.

(3.) Respondent No.3 filed counter affidavit contending that that pursuant to the orders passed by this Court in W.P. No.15223 of 2007 dtd. 20/6/2019, W.P. No.162929 of 2020 dtd. 14/12/2020 and C.C. No.833 of 2021 dtd. 17/6/2022 , notices were issued to the petitioners by respondent No.4. A detailed enquiry was conducted.