B.LEELA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. K. Jamali, learned counsel for the petitioners in W.P. No.25248 of 2024, Mr. S. Lakshmikanth, learned counsel for the petitioners in W.P. No.7982 of 2024 and Mr. N. Manohar, learned counsel for the petitioners in W.P. No.25071 of 2024, Mr. L. Ravinder, learned Assistant Government Pleader for Revenue appearing on behalf of respondent Nos.1 to 3 in W.P. Nos.25248 and 7982 of 2024 and respondent Nos.1 to 3 and 5 in W.P. No.25071 of 2024, Mr. Srinivasa Rao Bodduluri, learned counsel for respondent Nos.6 & 7 in W.P. Nos.25248 of 2024 and 25071 of 2024, Mr. S. Nagesh Reddy, learned counsel for respondent Nos.4 and 5, while Mr. Islamuddin Ansari, learned counsel for respondent Nos.6 and 7 in W.P. No.7982 of 2024.

(2.) As the lis involved in all these writ petitions is one and the same though the petitioners are different, all these writ petitions were heard together and the same are being disposed of by way of this common order. However, for the sake of convenience, the parties hereinafter are referred to as they are arrayed in W.P. No.25248 of 2024.

(3.) The petitioners in all these writ petitions and respondent Nos.6 and 7 in W.P. No.7982 of 2024 are claiming that they are the absolute owners and possessors of their respective plots in Survey Nos.374, 378, 379, 381, 385 and 386, situated at Kanajiguda Hamlet of Alwal Village and Mandal, Medchal - Malkajgiri District. They have purchased the same under different registered sale deeds way back in the years 1989 and 1990. All the plot owners have organized themselves and formed an Association in the name and style of 'Green Fields Plot Owners Association'.