Telangana High Court
Smt. Chigullapally Jyothirmai vs Government Of Telangana on 6 October, 2025
HIGH COURT OF JUDICATURE AT HYDERABAD
FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
PRADESH
(Special Original Jurisdiction)
MONDAY, THE FIFTEENTH DAY OF SEPTEMBER
TWO THOUSAND AND FOURTEEN
:PRESENT:
THE HON'BLE SRI JUSTICE VILAS V.AFZULPURKAR
WP :24210 of 2014
Between:
1 Smt. Chigullapally Jyothirmai W/o. CH.Ramesh, R/o. H.No.1-6-968/A,
Musheerabad, Hyderabad.
2 Smt. Macharla Pramila W/o. M.Bhumesh, R/o. Narsapur Village & Mandal,
Medak District.
3 Smt. Macharla Umarani W/o. M.Suresh, R/o. Narsapur Village & Mandal,
Medak District.
4 Smt. Macharla Sampath Kumari W/o. M.Prakash, R/o. Narsapur Village and
Mandal, Medak District.
5 Smt. Macharla Rajeswari W/o M.Srinivas, R/o Narsapur Village & Mandal,
Medak District.
6 Baby. Ch. Alekhya D/o Late Ch.Saritha, Aged about : 16 years, Student, Being
minor rep. by her maternal grand father C.Anjaiah S/o Eshwaraiah, R/o H.No.1-3-
93, Kalasiguda, Hyderabad.
7 Baby. Ch. Anauya D/o late Saritha and Ch.Krishna Murthy, aged : 9 years
Student, being minor rep. by her materal grand father C.Anjaiah S/o Eshwaraiah,
R/o H.No.1-3-93, Kalasi guda, Hyderabad.
8 Sri Macharla Sinivas S/o. M.Eshwaraiah, R/o. Narsapur Village & Mandal,
Medak District.
9 Smt. Edunuri Jaya W/o. Vittal, R/o. Narsapur Village & Mandal, Medak District.
10 Smt. Reddypalli RamulammaW/o. Raghu Ramulu, R/o. Narsapur Village &
Mandal, Medak District.
11 Smt. Chikka Suvarna W/o. Venkatesham, R/o. House No. 2-94, Sreeramnagar
Colony, Narsapur Village and Mandal, Medak District.
12 Sri. Chikka Sravan Kumar S/o Late. Ramchendran, H.No.2-94, Reeramnagar
Colony, Narsapur Village and Mandal, Medak District.
..... Petitioner
AND
1 Government of Telangana, Rep. by its Secretary, Revenue Department,
Secretariat, Hyderabad.
2 The District Collector, Medak District at Sangareddy.
3 The Revenue Divisional Officer, Sangareddy Division, Medak District.
4 The Tahsildar, Narsapur Mandal, Medak District.
.......Respondents
petition under Article 226 of the Constitution of India praying that in the circumstances
stated in the Affidavit filed herein the High Court may be pleased to issue an appropriate
writ, order or direction more particularly one in the nature of writ of Mandamus declaring
the action of the respondents in interfering with the peaceful possession and enjoyment of
the piece and parcel of Plot bearing Nos.5, 6 and 7 admeasuring 258 Sq.yds, 1426
Sq.yds and 512 Sq.yds respectively in Block No.19, Near H.No.19-49 situated at
Narsapur Village & Mandal, Medak District belonging to petitioner Nos.1 to 7, land
admeasuring 234 Sq.Yards in Block No.19 situated at Narsapur Village and Mandal,
Medak District belonging to petitioner Nos.2 and 5, land admeasuring 124.66 Sq.Yards in
Block No.19, situated at Narsapur village and Mandal, Medak District belonging to 3rd
petitioner, land in Block No. 19, admeasuring 242 Sq.Yards situated at Narsapur village
and Mandal, Medak District belonging to 4th petitioner, land in Block No. 19, admeasuring
172 Sq.Yards situated at Narsapur villge and Mandal, Medak District belonging to
petitioner No.8, land in Block No. 19, adjacent to Block No.3, SBI to Forest Office at the
end of G.P. limits admeasuring 116.66 Sq.Yards situated at Narsapur village and Mandal,
Medak District belonging to petitioner No.9, land in Block No. 19, admeasuring 130
Sq.Yards situated at Narsapur village and Mandal, Medak District belonging to petitioner
No.10, and land admeasuring 400 Sq.Yards in block No.19 beside H.No.19-49/1, Situated
at Narsapur Village and Mandal, Medak District belonging to petitioner Nos.11 and 12 and
interfering with the same without following due process of law, as illegal, high-handed,
unconstitutional, untenable, unwarranted, against Law as well as principles of natural
justice, and consequently, direct the respondents not to interfere with the peaceful
possession and enjoyment of the petitioners aforesaid properties;
The petition coming on for haring and upon perusing the petition and affidavit filed
herein and order of the High Court dated 22-08-2014 made herein and upon hearing the
arguments of SRI K.B.RAMANNA DORA, Advocate for the Petitioners and of learned
Government Pleader for Revenue for Respondents, the court made the following:
ORDER:
GP seeks further time.
Post after Dasara Vacation, 2014.
Till then, interim order dated 22-08-2014 to continue.
ASSISTANT REGISTRAR //TRUE COPY// For ASSISTANT REGISTRAR To 1 One CC to SRI K.B.RAMANNA DORA, Advocate (OPUC). 2 Two CCs to GP FOR REVENUE, HIGH COURT, HIGH COURT BUILDINGS, HYD. (OUT).
3 One spare copy.
Tvr HIGH COURT VVAJ DATED: 22-08-2014 NOTE: post after Dasara Vacation W.P.NO. 24210 OF 2014 DIRECTION CONTINUE DRAFTED: TVR DATED: 16-09-2014 HIGH COURT VVAJ DATED: 22-08-2014 NOTE: post after Dasara Vacation W.P.NO. 24210 OF 2014 DIRECTION CONTINUE