RAMALINGAM RAJASHEKARAN Vs. SECUNDERABAD CANTONMENT BOARD

JUDGEMENT

(1.) Heard Sri. P. Venugopal, learned Senior Counsel assisted by Sri C.H. Jayakrishna, learned counsel for petitioner, Sri K.R. Koteswara Rao, learned Standing Counsel for Respondent No. 1 ? Cantonment Board, Sri Zeeshan Adnan Mahmood, learned counsel representing Sri M. Hareesh Kumar, learned counsel for Respondent No.3.

(2.) The case of petitioner is that subject property i.e. H.No.2-6-1, Sikh Road, Sikh Village, Secunderabad was originally purchased by his grandfather late Sri. Madurai Pillai, who was an Hawaldar in Nizam Government, through public auction at Chandulal Bowli, along with other properties; after the death of his grandfather, his father Late Sri Capt. Ramalingam, inherited the property. After his death on 10/12/2005, petitioner inherited the subject property and has been in physical possession of the same.

(3.) Pursuant to the order dtd. 1/4/2025 in I.A. No. 2 of 2025, Respondent No.3 was impleaded as party Respondent and he filed a detailed counter opposing the Writ Petition.