Kojila Anusha vs The State Of Telangana
2025 Latest Caselaw 1748 Tel

Telangana High Court

Kojila Anusha vs The State Of Telangana on 4 February, 2025

          HON'BLE SRI JUSTICE C.V. BHASKAR REDDY

                WRIT PETITION No.3005 of 2025

ORDER:

This Writ Petition is filed praying this Court to declare the

action of respondent authorities in issuing the impugned

endorsement No.B/2807-5/2024, dated 04.09.2024 rejecting

the request made by the petitioner for release of the caretaker

property i.e., land admeasuring Acs.2400.00 guntas in Sy.No.7

situated at Mansoorabad Village, Saroornagar Mandal, Ranga

Reddy District, without conducting proper enquiry and without

affording reasonable opportunity to the petitioners, who are in

occupation of the same as illegal, arbitrary, unconstitutional

and violative of Articles 21 and 300-A of the Constitution of

India and for other appropriate reliefs.

2. It is stated that the petitioners are the plot owners of

various extents forming part of Sy.No.7 situated at

Mansoorabad Village, Saroornagar Mandal, Ranga Reddy

District. It is further stated that the pattadar of the land

Smt.Haneefa Bee, W/o. Burhanuddin kept the said land under

the custody of the Government as care taker. It is further

stated that the name of the original pattadar was recorded in all

the revenue records, which is evident from Munthakab and

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Sethwar No.1262/1352 Fasli, therefore, he prays to direct the

respondents to release the subject property from the custody of

the Government.

3. Sri Y.Ranadheer, learned Assistant Government Pleader

for Forest has submitted that earlier some of the plot owners

have filed writ petition and this Court, while disposing of the

W.P.No.26934 of 2018 and batch, relegated the petitioners

therein to approach the competent Court to establish their

rights over the property, but without pursuing the said remedy,

another writ petition also filed vide W.P.No.221 of 2024 before

this Court for release of the property from the alleged custody of

the Government. By an order, dated 01.05.2024 this Court

dismissed the said writ petition and aggrieved by the same

W.A.No.1342 of 2024 was filed and this Court dismissed the

said appeal vide judgment, dated 29.11.2024. The same is not

disputed by the learned counsel for the petitioners.

4. In view of the above submissions and as it is stated that

the issue raised in this writ petition is squarely covered by the

orders passed by this Court in W.A.No.1342 of 2024, this Court,

following the said judgment, dismissed this Writ Petition, giving

liberty to the petitioners to go before the appropriate civil Court

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as directed by this Court in W.A.No.1342 of 2024, dated

29.11.2024.

5. As a sequel, the miscellaneous petitions pending, if any,

shall stand closed. No costs.

________________________________ JUSTICE C.V.BHASKAR REDDY 04.02.2025 gkv