M. BAPI RAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioners have filed this Writ Petition for a Writ of Mandamus to declare the action of respondents in demolishing the compound wall and servant quarters in the property admeasuring 2415 Sq.Yds. in Survey No.44/1 of Miyapur Village, Serlingampally Mandal, Ranga Reddy District belonging to them without issuing any notice and erecting sign board therein stating that the land belongs to the Government, as contrary to Article 300-A of the Constitution of India, and for a direction to restore back possession to them.

(2.) The petitioners herein claim to have purchased the said property under a registered sale deed being Document No.2652/2004 on 09.03.2004 and contend that the said property was having a compound wall with servant rooms along with power and telephone connection; that they applied to the Greater Hyderabad Municipal Corporation for permission for construction in the said property; but the respondents, on 03.05.2017 at around 09:30 a.m. without any notice, came to the premises with heavy machinery and demolished the compound wall and the servant quarters and installed sign boards stating that the property is Government property.

(3.) Along with the Writ Petition, the petitioners herein have filed copy of the sale deed dt.09.03.2004, Electricity Bill receipts, Copy of Letter dt.17.06.2016, issued by the Greater Hyderabad Municipal Corporation, asking the petitioners to remit money for construction of residential building in the said property.