SIRANGI SRAVANTHI Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner claims to be the absolute owner and possessor of land admeasuring 2904 square yards (0.24 guntas) in Sy. No. 612/AA/2/1 situated at Tandur Village and Mandal, Mancherial District, having purchased the same under a registered sale deed bearing Document No. 18953/2022 dtd. 16/12/2022, and has been in continuous and uninterrupted physical possession of the subject property from the date of purchase without any disturbance from any quarter. After purchase of the subject property, the same was mutated in favour of petitioner vide proceedings No. 1904-1-18953/2022 dtd. 20/12/2022 and her name was reflected in the revenue records. Petitioner has also got the subject land surveyed through the Mandal Surveyor, Tandur and demarcated the same under a panchanama dtd. 3/10/2023. Petitioner's predecessors-in-title were the original owners and possessors of the subject land and, upon purchase, she has become the lawful owner and possessor of the said property.

(2.) Respondents 1 to 6 filed counter contending that they are in possession of land to an extent of approximately Acs.27.2 in Sy. No. 612 and other survey numbers at Rechini Road Railway Station Yard, Tandur Village and Mandal, Mancherial District, since 1920, originally for laying a single line railway track between Ballarshah and Kazipet Sec. during the Nizam State Railways, and upon merger of Nizam State into the Union of India, the said land stood transferred to Central Railway and thereafter to South Central Railway in the year 1966 as per blue print prepared during Nizam rule.

(3.) Petitioner filed reply contending that respondents have not filed any document whatsoever to show or prove their alleged possession of Acs. 27.2 guntas or acquisition of Acs. 20.00 guntas. Respondents, without knowing the exact extent of land owned or possessed by them, are making false claims. When the survey authorities requested Respondents to attend for survey of the disputed land, the latter addressed letter dtd. 7/2/2025 to the survey authorities stating that they had applied for land documents with the revenue department and sought adjournment of survey, and till date no document has been furnished by Respondents to establish ownership or possession of Acs. 42.2 guntas or to show that Petitioner has encroached upon their land.