MIR AHMED KHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Mohd. Adnan, learned counsel appearing for the petitioner; Mr. M. Vigneswar Reddy, learned Assistant Government Pleader for Assignment appearing for respondents No.1 to 3; Mr. Muralidhar Reddy Katram, learned Government Pleader for Stamps and Registration Department appearing for respondents No.6 and 7; Mr. Srinivas Velagapudi, learned counsel appearing for respondents No.10 to 12; and Mr. G.Mallikarjuna Rao, learned counsel appears for respondents No.13 and 14 and perused the record.

(2.) This Writ Petition (Public Interest Litigation) instituted, under Article 226 of the Constitution of India, calls in question the proceedings in File No.B/944/2016, pursuant to which a Deed of Conveyance bearing Document No.2134 of 2023, dtd. 21/3/2023, was executed by the Revenue authorities in favour of respondent No.9 in respect of land admeasuring 330 Sq. Yds, bearing House No.16-1- 27 (New No.16/1/27/G), situated in Sy.No.32/1, Saidabad, Hyderabad. The petitioner seeks a writ of Mandamus declaring the regularization and conveyance of the subject land as illegal, arbitrary and contrary to G.O.Ms.No.92, Revenue (ULC) Department, dtd. 26/5/2016, and consequently seeks cancellation of the said Conveyance Deed as well as the Ratification Deed bearing Document No.2176 of 2023, executed in favour of respondent Nos.10 and 11, together with a direction to the Revenue authorities to take over possession of the subject property.

(3.) The subject land admeasuring 330 Sq. Yds, bearing House No.16/1/27 (New No.16/1/27/G), situated in Sy.No.32/1, Saidabad, Hyderabad, formed part of the land declared surplus under the provisions of the Urban Land (Ceiling and Regulation) Act, 1976, (for short 'ULC Act') in proceedings bearing CC.No.J/12851/76. Possession of the land was taken over by the Government and handed over to the Revenue authorities. The land was thereafter included in the Government land bank and was earmarked for public purposes, including allotment to the Women and Child Welfare Department for establishment of an Anganwadi Centre.