ASODA RAJAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed questioning the proceedings No.E3/2966/2019 dtd. 17/5/2021 of the respondent No.2 in treating the lands of the petitioners admeasuring to an extent of Ac.13-34 gts in Sy.Nos.163 and 179/1 to 179/6 situated at Kothapalli Village, Thimmapur Mandal, Karimnagar District as Government lands and denying to issue NOC to them for the said lands as illegal and arbitrary and consequently to set aside the said proceedings by directing the respondents to issue No objection Certificate to the petitioners.

(2.) Heard Sri Jalli Kanakaiah, learned Senior Counsel for the petitioners and Smt S. Sravanthi, learned Assistant Government Pleader for Revenue for the respondents.

(3.) Learned Senior Counsel for the petitioners submits that in the writ petition, they have mentioned with regard to the land situated in Sy.No.163 also. But the impugned order was passed by the respondent No.2 with regard to the lands in Sy.Nos.179/1 to 179/6 situated at Kothapalli Village, Thimmapur Mandal, Karimnagar District and not for the land situated in Sy.No.163 and the petitioners are not claiming with regard to the land in Sy.No.163 situated at Kothapalli Village in the instant writ petition and inadvertently they have included the Sy.No.163 in the writ petition and the same is not the subject matter of this writ petition.