- (1.) This case discloses an instance of highhandedness and flagrant violation of known principles of law and procedure prescribed under the relevant statutes; by the Revenue and Police Authorities of the State, who are supposed to ensure implementation of the same.
(2.) The land in Sy.Nos.90/1, 90/2 and 92, admeasuring about Acs.33.08 gts of Gachibowli village was purchased by a Private Limited Company, by name M/s. Industrial and Agricultural Engineering Company (for short the Company) through a sale deed dated 1-10-1962. The extent of land in Sy.No.92 is Acs.16.10 gts. The company sold this in favour of seventeen individuals through separate sale deeds and the land was assigned sub-divisions from 92/2 to 92/18, indicating the extents purchased under the various sale deeds. One Mr. R. Satyanarayana Reddy purchased an extent of Ac.2.00 gts in Sy.No.92/2. The petitioners purchased the same in different extents from the transferees of Satyanarayana Reddy. The petitioners claim to be in possession of Ac.1.34 gts of land in Sy.No.92/2.
(3.) Adjoining the land in Sy.No.92, there is a vast extent of land belonging to the Government in Sy.No.91, admeasuring about Acs.500.00 gts. Parts of this land have been allotted to various departments and agencies. Acs.50.00 gts of land in Sy.No.91, by the side of Sy.No.92 is said to have been allotted in favour of Industrial Development Bank of India (IDBI). While demarcating the said Acs. 50.00 gts, an attempt was made to include part of the land in Sy.No.92. Satyanarayana Reddy, who was the then owner, objected to this and submitted a representation to the Joint Collector, Ranga Reddy District. He, in turn, called for a report from the Manda! Revenue Officer, Sherlingampally-the 3rd respondent herein. On the basis of the report submitted by the 3rd respondent, the Joint Collector, passed on order on 12-8-1989, holding that the various persons who have purchased Acs. 16.10 gts of land in Sy.No.92 are in possession of the respective extents purchased by them and the map prepared by the Revenue officials while delivering the land in favour of IDBI, does not represent the correct state of affairs. He directed necessary steps to be taken in the matter.;