BIRJISUNNISA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Assistant Government Pleader for Municipal Administration and Urban Development appearing for respondent No.1 and Sri Midde Arun Kumar, learned Standing Counsel appearing for respondent No.2. Perused the record.

(2.) Petitioner herein is claiming that she is the absolute owner and possessor of house bearing No.2/2/82, admeasuring 215 Sq.yds situated at slum area, Amberpet, Hyderabad, on the strength of a registered sale deed bearing document No.211 of 1993 (P707 of 1991), dtd. 13/8/1991. Respondent No.2 has constructed community hall over the subject property by dispossessing the petitioner from the subject property without following due procedure laid down under law. Therefore, she has submitted a representation, dtd. 28/7/2018 to both the respondents requesting to restore her possession and award an amount of Rs.1,00,000.00 towards damages. Despite receiving and acknowledging the said representation, respondents did not act upon the same. Aggrieved by the said inaction of respondents, petitioner filed the present writ petition.

(3.) Perusal of the record would reveal that the petitioner is claiming that she is the absolute owner and possessor of subject property under the aforesaid registered sale deed bearing document No.211 of 1993, dtd.13/8/1991. She has filed a suit vide O.S.No.4132 of 1993 seeking perpetual injunction. Considering the fact that during pendency of the said suit, both defendants died, the said suit was dismissed.