T.KISHAN SINGH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned senior counsel for the petitioners, learned Government Pleader for Revenue for respondents 1 to 5 and learned Government Pleader for Home for respondent No.6.

(2.) These writ petitions are instituted challenging the order of the Tahsildar, Nampally Mandal, Hyderabad, dated 19.12.2019, passed under Section 6 of the Telangana Land Encroachment Act, 1905 (for short, 'the Act, 1905').

(3.) According to learned senior counsel appearing for the petitioners, in response to the notice issued under Section 7 of the Act, 1905, detailed explanations were offered by the petitioners on the status of the land and on various aspects. Without regard to the objections filed, summarily orders were passed holding that the petitioners are in illegal encroachment of the Government land and ordered for eviction.