ORDER:
This Writ Petition is filed praying this Court to declare the action of respondent aulhorities in issuing the impugned endorsement No.B / 2807 -5 / 2024, daLed 04.O9.2024 rejecting the request made by the petitioner for release of the caretaker property i.e., Iand admcasuring Acs.2400.OO guntas in Sy.No.7 situated at Mansoorabaci Village, Saroornagar Mandal, Ranga Rcddy District, without conducting proper cnquiry and witl,roul affording reason.rble opporlunity to the petitioners, who are in occupation of the same as illegal, arbitrary, unconstitutional and violative of Articles 21 and 3OO A of the Constitution o[ lndia and lor other appropriate reliefs.
2. It is stated thal- the petitioners are the plot o,(vners of various extents forming part of Sy.No.7 situated at Mansoorabad Village, Saroornagar Mandai, Ranga Reddy District. It is further statcd that the pattadar of the land Smt.Haneefa Bee, W/o. Burhanuddin kept the said land under the custody of the Government as care taker. .it is further stated that the name of the original pattadar was recorded in all the revenue records, v,,hich is evident from Munthakab and
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CVBR,J
Wp 1005 2025 Sethrvar No.l262/1352 Fasli, thereforc, he pral'5 to ciirectthe respond( nlsr to rciease the subject property from tllc cL-tstocly of c'l
3. flr Y I(anadheer, learned Assistant Govcrntlcn'- I'lcader for Fore;t ltrrs submitted that earlier some oi thc p1c't owners have frlcd \vrit petition and this Court, while disposirrg o[ the W.P-No.116934 ol 201B and batch, relegatecl thc p-tiLroners thereir to e.pproach the compeLent Court to cslai) islr their rights cr er t:re llroperty, but rvithout pursuing lllc sai( rernedlr, zrnothe r u r t peLition atso filed uide W P No 22l o'' 20 24 bcfore this Cor rt lcr rcleasc of the property from thc trllcgc
h: r.ir:',v of
the above submissions and as it is s aLerl that the iss;u e raised in this writ petition is squarely covr:r -d by the orders 1 asst:d by this Court in W.A.No.1342 of 201t4, tllis Court, follou'in I th,: said judgment, dismissed this Writ Petiti'rn, giving the Go'/c rnlnent
libertyt r 1,1r: peLitioners togo belore the appropria lc c ivil Court
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Wp_3005 2025 as directed by this court in w.A.No. 7342 of 2024, daLecl 29.t1.2024
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As a sequel, the miscellaneous petitions pending, if any, shall stand closed. No costs
SD/-P. PADMANABHA REDDY
AS S ANT REGISTRAR
//TRUE COPY//
S CTION OFFICER
To,
8_f
'1 . One Cg to SRl. SHAIK JlLANl Advocate lqlU9l- i i;; 66.i" bi rOn GENERAL ADtVtNtSTRATt-oN ,Hish Court for the State of Telanqana at HYderabad [OUI] g i;; rc;i;-cp ron FOREST, High Court for the state of Telangana' at Hyderabad [OUT]
4. tii,;-cfft'GpFon NnuNlclPAl ADMlNISrf,ArloN ANp llBBAl'l DEVELOPMENI- ,Hiqh Court for the State of Telattgana' at HyderaDao IUUl,l
HIGH COURT
DATED:0410212025
ORDER
WP.No.3005 of2025 t tl
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t l O6 . \').s -^'r,v DISMISSINC} THE WRIT PETITION WITHOUT CO$TS
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