DEVATHALA GUTTA PARIRAKSHAKA Vs. STATE OFTELANGANA

JUDGEMENT

(1.) When these matters are taken up, we see that I.A. No.13 of 2018 in W.P. (PIL) No.62 of 2017 is pending seeking impleadment of the applicant therein as 12th respondent. We have considered the contents of the plea of that person. We order impleadment and allow that application without prejudice to the contentions inter se of the different parties to these litigations.

(2.) The Public Interest Litigation is instituted by the Devathala Gutta Parirakshana Samithi on the plea that the land on which Veerabhadra Swamy Temple stands was vandalised and the said temple was demolished and the said parcel of land has been put to different purposes by the 8th respondent who is stated to be a builder. Declaration is sought to the effect that the official respondents 1 to 7 have not taken due action as enjoined by laws. In that Writ Petition, additional respondents 9 to 11 are brought on record on their plea that they are holders of private land in some portions of the entire land in relation to which that Writ Petition is filed.

(3.) While the aforesaid Public Interest Litigation Writ Petition relates to Sy. Nos.78 to 90 in Devathalagutta, Balapur village and Mandal, Ranga Reddy District. The plea of some of the additional respondents in that Writ Petition were accepted and an interlocutory order which was issued was modified to a limited extent, as regards lands involved in certain survey numbers.