SOGRA BEE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard.

(2.) Petitioner claims that she is the absolute owner and possessor of lands to an extent of Ac.2.00 each in Survey Nos.78/5, 78/6, 78/11 of Rasheedguda Village, Shamshabad Mandal, Ranga Reddy District. Petitioner claims to have constructed small rooms in the said lands, after obtaining permission.

(3.) In this Writ Petition, the grievance of the petitioner is that though the land of the Telangana State Road Transport Corporation falls in Survey No.78/2 of Rasheedguda Village, Shamshabad Mandal, Ranga Reddy District, the Corporation authorities and the Revenue authorities illegally demolished the structures made by the petitioner on the lands belonging to her, which are away from the land of the respondent-Corporation and the said action is illegal and the petitioner cannot be dispossessed from the subject lands.