Telangana High Court
Tanneer Supriya vs The State Of Telangana on 9 January, 2025
HON'BLE SRI JUSTICE C.V. BHASKAR REDDY
WRIT PETITION No.829 of 2025
ORDER:
This Writ Petition is filed praying this Court to declare the
action of respondent authorities in not taking steps to release
the entire land admeasuring Acs.2400.00 guntas in Sy.No.7
situated at Mansoorabad Village, Saroornagar Mandal, Ranga
Reddy District, which was kept under the custody of the
Government as care taker by the original pattadar Smt.Haneefa
Bee, W/o. Burhanuddin and the said land was made into plots
to an extent of 100 square yards to each petitioner and the
same is in occupation of the petitioner as illegal, arbitrary,
unconstitutional and violative of Articles 21 and 300-A of the
Constitution of India and for other appropriate reliefs.
2. Learned counsel for the petitioners submitted that the
petitioners are the owners of various extents of plots forming
part of Sy.No.7 situated at Mansoorabad Village, Saroornagar
Mandal, Ranga Reddy District. It is further submitted 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 submitted that the name of the original
pattadar was recorded in all the revenue records, which is
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evident from Munthakab and Sethwar No.1262/1352 Fasli,
therefore, he prays to direct the respondents to release the
subject property from the custody of the Government.
3. Considered the submissions of the learned counsel for the
respective parties and with their consent this writ petition is
disposed of at the admission stage.
4. 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.
5. In view of the above submissions and as it is stated by the
learned counsel for the respective parties that the issue raised
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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 as directed by
this Court in W.A.No.1342 of 2024, dated 29.11.2024.
6. As a sequel, the miscellaneous petitions pending, if any,
shall stand closed. No costs.
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JUSTICE C.V.BHASKAR REDDY
09.01.2025
gkv
