Telangana High Court
Shaik Naseer Uddin vs The State Of Telangana on 11 August, 2025
Author: B. Vijaysen Reddy
Bench: B. Vijaysen Reddy
HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY
WRIT PETITION No.23543 OF 2025
ORDER :(ORAL) This writ petition is filed by the petitioner seeking to declare the action of respondents No.2 to 8 in not considering his representations dated 23.12.2024, 06.06.2023 and 16.12.2019 for granting compensation in the form of Transferable Development Rights (TDR) in respect of the land admeasuring Ac.0-25 guntas in Survey No.35EE, situated at Neknampur Village, Gandipet Mandal, Ranga Reddy District, as being illegal, arbitrary and unconstitutional.
2. Heard Mr. P.Shekhar, learned counsel for the petitioner; Mr. V.Siddharth Goud, representing Mr. V.Narsimha Goud, learned Standing Counsel for HMDA, appearing for respondent No.2; Mr. G.Madhusudan Reddy, learned Standing Counsel for GHMC, appearing for respondent No.3; Mr. Kanchani Laxmaiah, learned Standing Counsel for respondent No.4 Municipality; and Ms. S.Swathi, learned Assistant Government Pleader for Irrigation, appearing for respondents No.7 and 8; and perused the material on record.
3. The petitioner claims to be the absolute owner and possessor of the land admeasuring Ac.0-25 guntas in Survey No.35EE, situated at Neknampur Village, Gandipet Mandal, Ranga Reddy District having acquired the same through his ancestors and that he was issued pattadar pass book bearing 2 No.T05070130028 with Khata No.60185 in respect of the subject land. His name was recorded as pattedar in the revenue records in respect of the subject land. While so, respondents No.7 and 8 acquired the subject land of the petitioner for the purpose of 'Mission Kakatiya'. That on application of the petitioner, respondent No.7 addressed letter dated 09.04.2021 to respondent No.6 seeking for clarification to process the application of the petitioner for compensation in the form of TDR in respect of the subject land. Respondent No.4, in fact, conducted survey through Mandal Surveyor and report dated 16.10.2020 was submitted to the higher authorities stating that the subject land of the petitioner is FTL land.
4. It is submitted that subsequently Neknampur Village was merged with respondent No.4 Municipality and it comes within the limits of respondent No.3. The petitioner submitted representations dated 23.12.2024, 06.06.2023 and 16.12.2019 to the respondent authorities for grant of TDR in respect of the subject land but so far, no action has been initiated, as such, he is constrained to approach this Court.
5. Learned Assistant Government Pleader for Irrigation submitted that application dated 09.12.2019 has been submitted by one Ms. Zaheera Bee W/o Mr. Shaik Khaja (the mother of the petitioner) and others (wherein the petitioner was shown as applicant No.4) requesting to grant compensation in 3 the form of TDR for acquisition of the subject land. The application was processed through various channels and respondent No.6 vide Lr. No.B/776/2021 dated 09.11.2021 submitted report to respondent No.8; respondent No.8 in turn submitted report to respondent No.2 vide Lr. No.EE/NTD/DEE1/2021 dated 04.01.2022 stating that the subject land of the petitioner falls under FTL area of Pedda Cheruvu, Neknampur Village, Gandipet Mandal.
6. Learned Standing Counsel for HMDA, learned Standing Counsel for GHMC, learned Standing Counsel for respondent No.4 Municipality and learned Assistant Government Pleader for Irrigation submitted that the request of the petitioner and his family members for grant of compensation in the form of TDR in respect of the subject land will be duly considered. The petitioner is not the only claimant but in fact, other families have also filed application for grant of TDRs and the same will be disposed of in accordance with law. However, according to the learned counsel for the petitioner, there was partition of the total family land admeasuring Acs.3-00 guntas wherein the subject land admeasuring Ac.0-25 guntas was sold to the petitioner.
7. In the circumstances, this writ petition is disposed of directing the respondent authorities to process the application of the petitioner dated 23.12.2024 for granting compensation in the form of TDR in respect of the 4 land admeasuring Ac.0-25 guntas in Survey No.35EE, situated at Neknampur Village, Gandipet Mandal, Ranga Reddy District acquired for the purpose of Mission Kakatiya by duly considering the letter dated 04.01.2025, and by putting the petitioner, Ms. Zaheera Bee and other family members/interested persons on notice and pass orders in accordance with law, within a period of eight (8) weeks from the date of receipt of a copy of this order. There shall be no order as to costs.
As a sequel thereto, miscellaneous applications, if any, pending in this writ petition stand closed.
_______________________ B. VIJAYSEN REDDY, J August 11, 2025 NOTE: Issue C.C. today (BO) RRK