K.VENKATALAXMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the issues that arise in the above Public Interest Litigation and Writ Petitions are integrally one and the same, these matters are being disposed of by this common order.

(2.) The Writ Petition (Public Interest Litigation) has been instituted challenging the alleged inaction on the part of the respondents in failing to prevent the unauthorized constructions being raised contrary to the house permissions dtd. 29/6/2022 by respondent No.7 without obtaining the Gram Panchayat's permission and by relying upon fake house permissions dtd. 29/6/2022 bearing H.No.1-3/A and 1-3/A1 to 5, by trespassing into Government land/School playground situated in Sy.Nos.638/A/1, 638/A/2 and 638/AA, admeasuring Ac.2.11 gts, at Muthyampet Village, Domakonda Mandal, Kamareddy District, which is stated to have been donated by late K. Venkataram Reddy and M. Anjaiah much earlier.

(3.) For the sake of convenience, the petitioners i.e., Smt. K.Venkatalaxmi and Sri Kurra Anjaiah in W.P.(PIL) No.17 of 2023 are referred to as 'petitioners'.