VADTHYA RAMULU Vs. STATE OF TELANGNA

JUDGEMENT

(1.) Heard Dr. Vijayalakshmi, learned counsel for the petitioner, Sri T. Rajinikanth Reddy, learned Additional Advocate General appearing for respondent Nos.1 to 6, Learned Govt.Pleader for Home, Sri D.Narender Naik, Standing Counsel appearing for Respondent No.8, Sri Vadeendra Joshi, learned counsel appearing for respondent Nos.9 to 12.

(2.) The petitioner is claiming that he is the absolute owner and possessor of the land admeasuring Ac 10-17 guntas in Sy.Nos. 194 and 195 situated at Nagaram Village, Maheshwaram Mandal, Ranga Reddy District. According to him, his father late Sri Jamala, belongs to Scheduled Tribe (ST) Community, purchased the above said land from the original owner Sri Nawab Mohd. Haji Khan in the year 1964. During the lifetime, his father had executed a registered gift settlement deed vide document No.23750 of 2019, dtd. 8/10/2019 in favour of the petitioner in respect of land admeasuring Ac.5.00 guntas out of Ac.10.17guntas. Since then, he is in physical possession and enjoyment of the said property. There is standing crop in the said property. His name was also entered in the revenue record. E-pattadar passbook and title deed was also issued in his favour. His father died on 7/10/2020.

(3.) While the petitioner carrying on agricultural operations, Sri K. Chavli and others interfered with his possession over the subject property. Therefore, he has filed a suit in O.S. No.724 of 2022 against the said K.Chavli and others for permanent injunction. Along with the said suit, he has also filed I.A.No.881 of 2022 seeking temporary injunction. Vide order dtd. 30/4/2024, learned XI Additional District Judge, at Ranga Reddy District, vide order dtd. 30/4/2024, dismissed the said petition. Therefore, he has preferred an appeal vide CMA No.452 of 2024. Vide order dtd. 28/11/2024, the same was allowed granting injunction in favour of the petitioner till disposal of the suit.