M.HARSHAVARDHAN REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Government Pleader for Revenue for respondents 1 to 4 and learned Government Pleader for Home for respondent No.5.

(2.) Petitioner alleges that he purchased land to an extent of Acs.4.00 in Survey No.21/7 (new) by way of registered sale deed dated 25.02.1983. His vendors purchased the very same land by way of a registered sale deed dated 11.11.1969. At the time of registration in the year 1969, Survey No.6 was changed to Survey No.21/7. Subsequently, there is again a sub-division and now the land of the petitioner is shown as forming part of Survey No.21/20 of Kummarpalli Village, Ranga Reddy District.

(3.) Learned counsel for the petitioner contends that a pillar was erected on the land belonging to the petitioner and attempts are being made to use the subject land for the purpose of crematorium and the same is illegal. According to learned counsel, old Survey No.6 is abutting Survey Nos.3, 4 and 5, wherein the land to an extent of Acs.2.00 was sanctioned for crematorium purpose, but in the guise of constructing crematorium, the respondent authorities are taking away the land belonging to the petitioner.