A. RAVINDER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri N. Bhavani Sankar, learned counsel appearing on behalf of the petitioners, learned Assistant Government Pleader for Municipal Administration and Urban Development, appearing on behalf of the respondent No.1, Sri R. Vinod Reddy, learned Standing Counsel for TGSPDCL appearing on behalf of the respondent Nos.2, 5 and 6 and Sri M. Dhananjay Reddy, learned Standing Counsel for GHMC appearing on behalf of the respondent Nos.3 and 4.

(2.) The petitioners approached the Court seeking prayer as under:

(3.) The case of the petitioners is that the petitioners are the absolute owners and possessors of Agricultural land admeasuring Ac.26.00 guntas and Ac. 10.00 guntas in Sy.No.1007/A situated at Kukatpally revenue village, Kaithalpur, Balanagar Mandal, R.R. District. The petitioners further submit that they came to know that respondent Nos.7 to 21 are claiming as plot owners from Bhagya Nagar Cooperative Housing Society and that they erected shed illegally into the petitioner's land which has no sanctioned layout or permit from a competent authority to be constructed. In furtherance of the unlawful intent, the respondents had applied for power connection referring to the petitioners' land as an alleged plotted area with a view to encroach the petitioners land. Thereafter, representations were made by the petitioner for disconnection of the said power supply connection. Moreover, the deputy collector and Tahsildar, Bala Nagar Mandal in his letter No. D/665/2012 dtd. 13/3/2012 directed the 2nd respondent to disconnect the electricity connection as the same was sanctioned without looking into the records. However, no response was given by the respondents and the unlawful encroachment continued to take place. Aggrieved by the inaction of the respondents, the present writ petition is filed.