G. SRINIVAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking to declare the action of respondent Nos.2 to 4 in threatening to demolish by dispossessing the petitioners from their possession and enjoyment of their plots including structures where they are residing, without following due process of law, as illegal, arbitrary and consequently prayed for other appropriate reliefs.

(2.) Considered the submissions of learned counsel for the respective parties and with their consent, this writ petition is disposed of at the admission stage.

(3.) It is stated that the petitioners were assigned house site plots in the layout of Phase-I of Ramaswamy Gutta, which covers an extent of Ac.25.01 gts., of land made into 979 plots, in Sy.Nos.529, 540 to 542 of Huzurnagar Municipality, Suryapet District, as per the policy enunciated by the Government for allotment of house sites to the Journalists in terms of the Telangana Land Revenue Act, 1317 fasli and Board Standing Orders. It is also stated that house site pattas have been issued to the petitioners vide File No.B/429/2021, dtd. 24/4/2023. The grievance of the petitioners is that the respondents, without conducting any enquiry and without issuing any notice, are making efforts to dispossess the petitioners from their occupation of small dwelling units constructed on the allotted house sites.