CHINTALA YETTAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for petitioners and the learned Government Pleader for Revenue and perused the record.

(2.) In all these writ petitions, petitioners claim that they are owners of private properties falling in different sub-divisions of Survey Nos.42, 43, 44, 45, 46, 47, 48 and 50 situated at Gandhamguda village, Gandipet mandal, Ranga Reddy district and they are in occupation of different extents of lands by constructing houses. On 21.8.2019, notices were issued under Section 7 of Telangana State Land Encroachment Act, 1905, alleging that the petitioners are in occupation of Government land in Survey No.43 of Gandhamguda village, Gandipet mandal by indicating the respective extents of such occupation. The notices call upon the addressees to submit explanation on or before 27.8.2019 or attending in person and offer explanation. On 29.8.2019, orders were passed holding that the petitioners are in unauthorised occupation of Government land in Survey No.43 of Gandhamguda village and ordered for eviction of the said persons. Notice under Section 6 was also issued on the same day.

(3.) Petitioners challenge these notices and orders primarily on the ground that the notices were not served on them and they were served on the vendors of petitioners/pasted on the building in issue and some of the petitioners are not aware of the notices issued and there was no sufficient time to respond to the notices and even before the time granted, final orders were passed, affecting the rights of the petitioners.