Telangana High Court
Chama Sampoorna Reddy vs The State Of Telangana on 28 July, 2022
Author: Surepalli Nanda
Bench: Surepalli Nanda
THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
AND
THE HON'BLE MRS JUSTICE SUREPALLI NANDA
WRIT PETITION (PIL) No.85 of 2022
ORDER:(Per the Hon'ble the Chief Justice Ujjal Bhuyan) Heard Mr. K.Pradeep Reddy, learned counsel for the petitioner; Mr. Parsa Ananth Nageswar Rao, learned Government Pleader for Revenue appearing for respondents No.1, 4, 5 and 8 to 12; Mr. S.Bhooma Goud, learned Government Pleader for Municipal Administration and Urban Development appearing for respondent No.2; Mr. Harish, learned Government Pleader for Irrigation appearing for respondents No.3, 6 and 14; and Mr. V.Narasimha Goud, learned Standing Counsel appearing for respondent No.7.
2. This writ petition has been filed in the form of a public interest litigation seeking the following reliefs:
"a. To direct the respondent Nos.1 to 14 to protect Government land, Mutham Bavi Kunta (water body) and Bathuni Bavi Kunta (water body) in Survey No.24 of Kuntloor Village, Pedda Amberpet Municipality, 2 Abdullapurmet Mandal, Ranga Reddy District, Telangana from encroachment.
b. To direct respondent Nos.1 to 14 to conduct survey of the land in Survey No.24 of Kuntloor village along with abutting land in Survey Nos.164, 165, 166, 167, 21 and 22 by fixing FTL points of Mutham Bavi Kunta (water body) and Bathuni Bavi Kunta (water body) in Survey No.24, Kuntloor Village, Pedda Amberpet Municipality, Abdullapurment Mandal, Ranga Reddy District.
c. To direct respondents No.1 to 14 to fence, remove, demolish illegal encroachment, unauthorised construction of buildings in Mutham Bavi Kunta (water body) and Bathuni Bavi Kunta (water body) in FTL level by occupying the Government land in Survey No.24 by respondents No.15 to 20.
d. To protect the land admeasuring Acs.2.00 guntas in Survey No.24 of Kuntloor Village, which is taken possession under the panchanama dated 29.02.2012 as per the order dated 17.02.2012 in proceedings No.C/733/2012 issued by respondent No.12."
3. Petitioner is a Ward Councillor and Vice Chairman of Pedda Amberpet Municipality. She had submitted a detailed representation dated 09.08.2021 to the Principal Secretary to the Government of Telangana, Revenue Department and other authorities alleging encroachment over water bodies in Survey No.24 of Kuntloor Village, Peddamberpet Municipality in Ranga Reddy District. 3 Alleging inaction on the part of the respondents, the present writ petition in the form of public interest litigation has been filed.
4. After hearing learned counsel for the parties and on due consideration, we are of the view that it would be just and appropriate if the concerned authorities look into the grievance of the petitioner.
5. We have been informed that the concerned authorities are Commissioner of Hyderabad Metropolitan Development Authority and District Collector, Ranga Reddy District.
6. Accordingly, the above authorities are directed to look into the grievance of the petitioner as contained in the representation dated 09.08.2021 and thereafter take appropriate steps in accordance with law. Whatever steps are taken, the same shall be communicated to the petitioner.
7. This disposes of the writ petition. 4
Miscellaneous applications pending, if any, shall stand closed. However, there shall be no order as to costs.
______________________________________ UJJAL BHUYAN, CJ ______________________________________ SUREPALLI NANDA, J 28.07.2022 vs