CHILKURI GANGA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed to declare the action of respondents in issuing notice dtd. 10/7/2023, fixing the date for survey and demarcation of land in Sy.No.162, situated at Donthanpally Village, Shankarpally Mandal, Ranga Reddy District, without issuing notice to the petitioners as illegal and arbitrary.

(2.) Heard Sri G.Rejeshwar Reddy, learned Counsel for petitioners, learned Assistant Government Pleader for Revenue and Sri P.Sriram, learned Counsel for respondent No.4.

(3.) Learned Counsel for petitioners would submit that petitioner No.1 is the absolute owner and possessor of land admeasuring Ac.0-12 gts in Sy.No.162/Vuu1, situated at Donthanpally Village, Maharajpet Grampanchayat, shankarpally Mandal, Ranga Reddy District, having purchased the same under registered sale deed No.1195 of 2018, dtd. 7/2/2018, from Kunti Leelavathi. Petitioner No.2 is the absolute owner and possessor of land admeasuring Ac.0-10 gts in Sy.No.162/Vuu1, situated at Donthanpally Village Maharajpet Grampanchayat, Shankarpally Mandal, Ranga Reddy District, having purchased the same under registered sale deed bearing document No.1194 of 2018, dtd. 7/2/2018, from K.Bharath Veer. Petitioner No.3 is the absolute owner and possessor of land admeasuring Ac.0-15 gts in Sy.No.162/Vuu1, situatedat Donthanpally Village, Maharajpet Grampanchayat, Shankarpally Mandal, Ranga Reddy District, having purchased the same under registered sale deed No.1290 of 2017, dtd. 2/5/2017, from K.Bharath Veer. He further submitted that from the date of purchase, petitioners have been in peaceful possession and enjoyment of the said lands. While the matter stood thus, neighboring land owner furnished with a notice dtd. 10/7/2023 vide file No.A3/1183/2022, stating that respondent No.2 is demarcating the land in Sy.No.162 on the application submitted by respondent No.4.