LAWS(TLNG)-2025-3-5

STATE ARCHEOLOGICAL Vs. V.SWAROOPA RANI / VEGASENA VENKATA

Decided On March 21, 2025
State Archeological Appellant
V/S
Vegasena Venkata Respondents

JUDGEMENT

(1.) Heard Ms. Divya Adepu, learned Special Government Pleader attached to the office of the learned Advocate General for the State of Telangana, appearing for the appellants, Sri Vedula Srinivas, learned Senior Counsel appearing for Mr. K. Pradeep Reddy, learned counsel for respondent Nos.4 and 5 in W.A.No.1639 of 2017, Sri Vedula Venkata Ramana, learned Senior Counsel appearing for M/s. Bharadwaj Associates for the respondents in W.A.No.1661 of 2017. Perused the record.

(2.) The appeals are preferred by the appellants/respondents aggrieved by the impugned common order dtd. 7/3/2017 passed by a learned Single Judge in W.P.Nos.13810 and 16754 of 2008. In the said order, the appellants were directed to pay costs of Rs.20,000.00 to the respondents in each writ petition; declared the action of writ appellant No.1 in constructing the compound wall covering the land of the respondents in Sy.No.318/1, situated in Gaddiannaram Village, Asmangadh, Malakpet, Hyderabad, as illegal, violative of Article 300-A of the Constitution of India, contrary to the orders passed by the P.A. to Collector, Hyderabad District in No.B2/392/78, dt.14/8/1980 as confirmed in Commissioner, Survey Settlement Land Records, Andhra Pradesh, Hyderabad, in Revision Petition Case No.R.O.R./1290/80 dt.14/9/1981 and the judgment of the VII Junior Civil Judge, City Civil Court, Hyderabad, dt.14/10/1998 in O.S.No.3903 of 1986 and confirmed in judgment dt.12/9/2000 in A.S.No.176 of 1999 on the file of the Chief Judge, City Civil Court, Hyderabad and consequently directed writ appellant No.1 to demolish the compound wall constructed by appellant No.1 over and above the land of Ac.3.00 gts. covered by the Monument Mons, Raymonds Obelisk (for short 'the subject land') and further directed the appellants not to encroach upon the land of the respondents in Sy.No.318/1, Gaddiannaram Village, Asmangadh, Malakpet, Hyderabad.

(3.) The respondents filed the writ petitions with the following prayers: