N. Ananda Naidu vs State Of Telangana
2022 Latest Caselaw 4844 Tel

            THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                                    AND
               THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
                                          W.A.No.617 of 2022
JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)

          Heard Mr. Gopala Rao Amancharla.V, learned counsel for

the appellant; Mr. Srinivasa Srikanth, learned Government Pleader

for Municipal Administration representing respondent No.1,

Mr. Pasham Krishna Reddy, learned Standing Counsel, Greater

Hyderabad Municipal Corporation (GHMC) for respondent No.2;

and Mr. N.Praveen Kumar, learned Standing Counsel for

respondent No.3-Muncipal Corporation.

2. This intra-court appeal has been preferred by the appellant

being aggrieved by the order dated 11.08.2022 passed by the

learned Single Judge dismissing W.P.No.32297 of 2022 filed by the

appellant as the writ petitioner.

3. Appellant as the writ petitioner filed the related writ petition

seeking the following relief:

..... to issue writ, order or direction more particularly one in the nature of a writ of mandamus declaring the ::2::

action of the respondents in interfering with the position and enjoyment of the private patta land of the petitioner admeasuring 5506.66 sq. yards equivalent to 4603.56 sq.mtrs in Survey Nos. 150- 155/Part, 160-163, 164, 165/Part situated in Bachupally Village, Mallampet Gram Panchayat, Quthbullapur Revenue Mandal, Ranga Reddy District presently it is in Pragathinagar, Medchal-Malkajgiri District without any power and authority as illegal, arbitrary, unconstitutional and in clear violation of the principles of natural justice as null and void and consequently direct the respondents not to interfere with the possession and enjoyment of the private patta land 5506.66 sq. yards equivalent to 4603.56 sq.mtrs in Survey Nos. 150-155/Part, 160-163, 164, 165/Part situated in Bachupally Village, Mallampet Gram Panchayat, Quthbullapur Rev. Mandal, Ranga Reddy District presently it is in Pragathinagar, Medchal-Malkajgiri District...

4. It was contended on behalf of the appellant that his vendors

are the pattadars of the subject land, which he had purchased by

way of an agreement of sale dated 29.11.1993 whereafter, he is in

possession and enjoyment of the said land. Respondent No.3-

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Corporation is interfering with the possession of the appellant

stating that the subject land belongs to it.

5. At the admission stage itself, learned Single Judge dismissed

the writ petition by holding as follows:

When a person comes to the Court stating that he is the owner of the property and is in possession of the same and there is interference by the respondents, there should be a prima facie material placed before the Court to show that the petitioner is the owner or he is in possession of the property. In this case, except filing an agreement of sale and stating that the suit is pending, no other document is filed in support of his case. In the absence of any documents, this Court is not inclined to pass any orders. Further, learned counsel submits that there is no layout. Whatever the stand of the respondents is, when a petition is filed seeking interference of this Court under Article 226 of the Constitution of India, the person, who comes to the Court, should prima facie satisfy the Court and unless the Court is satisfied, the petitioner is not entitled for any relief. The writ petitioner in these facts and circumstances of the case, is not entitled for any relief.

::4::

The Writ Petition is accordingly, dismissed. There shall be no order as to costs.

6. In the hearing today, we asked learned counsel for the

appellant as to whether in addition to the agreement of sale

dated 29.11.1993, he has any other document to atleast prima facie

show his title over the subject land.

7. Learned counsel for the appellant submits that appellant has

filed a suit for specific performance being O.S.No.397 of 2015

against his vendors in the court of the Principal Senior Civil Judge,

Malkajgiri, which is pending.

8. This itself goes to show that there is no transfer by way of

sale of the subject land in favour of the appellant.

9. In these circumstances, we do not find any error or infirmity

in the view taken by the learned Single Judge.

10. Writ Appeal is devoid of merits and is accordingly dismissed.

No costs.

::5::

As a sequel, miscellaneous petitions, pending if any, stand

dismissed.

                                              __________________
                                              UJJAL BHUYAN, CJ


                                         ______________________
                                         C.V.BHASKAR REDDY, J
Date:    09.2022
LUR