Smt. K. Sabitha vs The State Of Telangana
2022 Latest Caselaw 6813 Tel

          HON'BLE SRI JUSTICHE K. LAKSHMAN

               WRIT PETITION No.44959 of 2022
ORDER:

Heard Sri Srinivas Velagapudi, learned counsel

appearing for the petitioner, learned Assistant Government

Pleader for Revenue appearing for respondent Nos.1, 5 and

6, learned Government Pleader for Irrigation for respondent

No.2 and learned Government Pleader for Municipal

Administration for respondent No.3 and Sri M.A.K. Mukeed,

learned Standing Counsel appearing for respondent No.4.

Perused the record.

Petitioner is claiming that she is the absolute owner

and possessor of land admeasuring Ac.1-26 gts., in

Sy.No.55 situated at Khanamet village, Serilingampally

mandal, Ranga Reddy district, on the strength of a

registered sale deed bearing document No.6398 of 1996

dated 24-07-1996. Government filed LGC No.101 of 1997

contending that petitioner and one Jagruthi Foundation

have grabbed the aforesaid property and the said

application was ordered vide judgment and decree dated

24-03-2004. Challenging the said judgment and decree,

petitioner and the said Jagruthi Foundation have filed writ

petitions vide W.P.Nos.9459 and 9481 of 2004.

This Court, vide common order dated 13-09-2007,

allowed the said writ petitions and set aside the aforesaid

judgment and decree in LGC.No.101 of 1997 dated

24-03-2004 passed by the Special Court under Land

Grabbing (Prohibition) Act.

According to Sri Srinivas Velagapudi, learned counsel

appearing for the petitioner respondent has filed SLP

challenging the said order and the same was also

dismissed. Even then, respondent No.4 is trying to

dispossess the petitioner from the aforesaid property.

Whereas Sri M.A.K. Mukeed, learned Standing

Counsel appearing for respondent No.4 had produced

written instructions from ACP-21, wherein it is specifically

mentioned that respondent No.4 never interfere with the

petitioners property and if petitioners commences any

unauthorized construction, they will take action, in

accordance with law. The said written instructions are

placed on record.

In view of the same, this writ petition is closed

granting liberty to the petitioner to take steps, in

accordance with law, if necessary. There shall be no order

as to costs.

As a sequel, the miscellaneous petitions, if any,

pending in the Writ Petition shall stand closed.

__________________ K. LAKSHMAN, J December 15, 2022 PN

HON'BLE SRI JUSTICE K. LAKSHMAN

WRIT PETITION No.44959 of 2022

December 15, 2022

PN