The Supreme Court has put an end to a long-standing dispute over the ownership of 142.39 acres of land in Manchirevula village, Rangareddy district, Telangana. The land was allotted to the Greyhounds, a commando force responsible for tackling left-wing extremism. The apex court dismissed all civil appeals against the Telangana High Court Division Bench's order, upholding the land's allotment to Greyhounds.
A bench of Justices Surya Kant and J.K. Mahswari pronounced the verdict, declaring the land transferred to Greyhounds. The court made it clear that no other civil court or High Court shall entertain any claims on behalf of any assignee or their representatives regarding the land. The land is now declared to have vested entirely in the State government.
The dispute dates back to 1961 when the Andhra Pradesh government gave pattas for 142.39 acres of land to landless poor in Manchirevula village. Later, the government resumed the land in 2005 and allotted it to the Greyhounds for training its commandos and operational base. This decision was challenged, leading to a legal battle that reached the Supreme Court.
The Supreme Court Bench noted that there were serious allegations against the appellants for being involved with the land mafia in an attempt to usurp the land for private interests. The court emphasized that the appellants are not entitled to any compensation under the existing constitutional framework.
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