AEDLA SUDHAKER REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed by the petitioner questioning the action of the respondent Nos.4 to 6 in interfering with his possession and digging the land admeasuring Ac.7-00 gts in Sy.No.563/1 situated at Bagh Amberpet Village, Amberpet Mandal, Hyderabad District, without following due process of law, as illegal, arbitrary and violative of Article 300-A of the Constitution of India and for other appropriate reliefs.

(2.) The brief facts that are necessary for disposal of the writ petition are stated as under:

(3.) A counter affidavit has been filed by the respondents denying the averments of the writ affidavit and title of the petitioner and submitted that except relying on the entries made in the revenue records in the name of his alleged vendor and predecessors-in- interest, the petitioner has not produced any documents in support of his case. It is stated that the chequered history over the subject lands has been elaborately dealt with by a Division Bench of this Court (to which I was a Member) in District Collector, Hyderabad, Hyderabad District and others vs. Syed Jahangir, and others,2023 (5) ALT 396 (DB). and the respondents relied upon the findings recorded therein which attained finality. It is further stated that as the subject land is covered with debris, to protect the inhabitants from pollution, the respondents have executed the work of removal of debris and cleaned the shrubs and bushes in the notified water body. It is also stated that the petitioner's alleged vendor has failed to establish his title before the various forums. Therefore, the petitioner is not having any locus to file the present writ petition and the same is liable to be dismissed in limine.