Telangana High Court
Sri Gattu Ravinder vs The Prl.Secretary And 5 Others on 24 March, 2022
Author: A. Abhishek Reddy
Bench: A. Abhishek Reddy
THE HON'BLE SRI JUSTICE A. ABHISHEK REDDY
WRIT PETITION No. 14946 of 2022
ORDER:
Heard learned counsel for petitioner and learned Government Pleaders for Municipal Administration & Urban Development and Land Acquisition appearing for respondent Nos.1 and 3 respectively and Sri Sampath Prabhakar Reddy, learned Standing Counsel appearing for respondent Nos.2, 4 and 5. With their consent, the present Writ Petition is being disposed of at the admission stage itself.
Questioning the action of the respondents in acquiring the land for widening the road from Guest House to Gangotri Public School without paying the compensation to the petitioner and without considering the objections dated 03.11.2020 and 16.03.2022 made by the petitioner and also interfering with the petitioner's land in Survey No.14 of Raidurg Now Khalsa, Serilingampally Mandal, Ranga Reddy District, the petitioner has filed the present Writ Petition.
2 AAR, J W.P.No.14946 of 2022 The learned Government Pleader has placed on record the written instructions submitted by the Special Deputy Collector (FAC), Land Acquisition, GHMC, Hyderabad, and stated that the respondent No.3 - Deputy Collector-cum-Land Acquisition Officer, Greater Hyderabad Municipal Corporation, Hyderabad, has not received any requisition for acquisition of the subject property from the requisitioning department i.e., Assistant City Planner, Circle-20, Serilingampally, GHMC, Hyderabad.
Having regard to the above, the respondent authorities are directed not to interfere with the possession of the petitioner over the subject property except in accordance with law.
That insofar as the other contention of the learned counsel for the petitioner that the Survey No.13 is having an area of Ac.0.02 guntas only, but, the respondent No.6 has executed the sale deed for an extent of 590 sq.yards and is 3 AAR, J W.P.No.14946 of 2022 trying to enter into the land of the petitioner which is in Survey No.14 is concerned, that is the matter to be decided by the civil Court. Hence, the petitioner is free to approach the civil Court for redressal of his grievance.
With the above, this Writ Petition is disposed of. Miscellaneous applications, if any pending, shall stand closed. There shall be no order as to costs.
_____________________ A. ABHISHEK REDDY, J 24th MARCH, 2022.
Note: issue c.c. in three (3) days.
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