The Grampanchayat, Kammeta Village vs The State Of Telangana
2026 Latest Caselaw 814 Tel

Telangana High Court

The Grampanchayat, Kammeta Village vs The State Of Telangana on 16 April, 2026

Author: B. Vijaysen Reddy

Bench: B. Vijaysen Reddy

     HIGH COURT FOR THE STATE OF TELANGANA
                 AT HYDERABAD

 THE HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY

              WRIT PETITON No.11779 OF 2026

                       DATE: 16-04-2026

Between:
The Gram Panchayat, Kammeta Village

                                                 ... Petitioner

                               AND

The State of Telangana
Rep. By its Principal Secretary,
Revenue Department,
Secretariat, Hyderabad, and others.

                                                 ... Respondents

ORDER :

(ORAL)

Heard Mr. Lingala Sudheer, learned counsel for the

petitioner, and Mr. L. Ravinder, learned Assistant Government

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

Mr. Putta Krishna Reddy, learned standing counsel for

Municipalities, appearing for respondent No.6.

2. It is seen from the record that land admeasuring Acs.3-00

guntas in Survey No.222 of Kammeta Village, Chevella Mandal,

Ranga Reddy District, has been handed over to respondent No.6

for the purpose of dumping yard and segregation of compost vide

Lr.No.LC1/2503/2025 dated 10.11.2025. Petitioner is Kammeta

Gram Panchayat, represented by its Sarpanch. Petitioner - Gram

Panchayat passed resolution opposing dumping yard in their

village and submitted representation dated 13.04.2026 to

respondent No.2 stating that they would be put to severe hardship

and health hazards. The proposed site was earlier earmarked for

village sports stadium, Harithaharam and Check Dam. Thus, the

subject land cannot be used for dumping yard and segregation of

compost.

3. Grievance of the petitioner is that respondent authorities are

going ahead with the work related to the dumping yard without

considering its representation dated 13.04.2026 and without

following due process of law.

4. In the above circumstances, without going into the merits of

the case, the writ petition is disposed of, directing respondent No.2

to consider the representation of the petitioner dated 13.04.2026 for

cancelling the proposal of establishment of dumping yard and

segregation of compost in the land admeasuring Acs.3-00 guntas in

Survey No.222 of Kammeta Village, Chevella Mandal, Ranga

Reddy District, and pass orders, in accordance with law, by

affording opportunity of hearing to the petitioner, within a period

of four (4) weeks from the date of receipt of a copy of this order.

Pending such exercise, status quo, obtaining as on today, shall be

maintained in respect of the subject land. No order as to costs.

As a sequel thereto, miscellaneous applications, if any,

pending in the writ petition stand closed.

______________________ B. VIJAYSEN REDDY, J

April 16, 2026 Note: Issue CC in one (1) day (BO) MS.