N MALLESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The grievance of the petitioners is with regard to the order dated 03.5.2018 passed by the Tahsildar, Serilingampally Mandal, Ranga Reddy District, in exercise of power under Section 6 of the Telangana Land Encroachment Act, 1905 (for brevity, the Act of 1905'). By order dated 10.5.2018, the erstwhile common High Court granted interim stay of further proceedings pursuant to the impugned order dated 03.5.2018.

(2.) During the pendency of this Writ Petition, respondent Nos.5 to 41 got themselves impleaded.

(3.) Heard Sri S.Sridhar, learned counsel for the petitioners, learned Assistant Government Pleader for Revenue, State of Telangana, for the respondent authorities and Sri Azeemuddin Farooqui, learned counsel for respondent Nos.5 to 41.