G SRINIVAS Vs. GOVT OF A P

JUDGEMENT

(1.) The scope and extent of application of the principles of natural justice is in question in this appeal which arises out of a judgment and order dated 15-9-2003 passed by a Division Bench of the High Court of Andhra Pradesh in Writ Appeal No. 1929 of 2001 reversing the judgment and order dated 12-10-2002 passed by a learned Single Judge of the said Court in Writ Petition No. 3479 of 1997.

(2.) Plot No. 7-A measuring 2 acres 38 guntas situated in Shaikpet village is the subject-matter of dispute between the parties. The Appellant herein claims right, title and interest over the said plot relying on or on the basis of an unregistered deed of sale dated 11-11-1949 AD purported to have been executed by one Khaja Moinuddin Ansari in favour of his father. The said Shaikpet village was formerly a Sarfekhas village and after the merger thereof in 1949, the administration thereof vested in the State.

(3.) One Khaja Moin Nawaz Jung Bahadur was said to be the Foreign Minister in the Nizam regime. With a view to commemorate the Silver Jubilee Celebrations, the Jubilee Hills Municipality was constituted by including the lands situated in Sarfekhas village. The then Government in order to develop the Jubilee Hills Municipality into a planned city divided the land situated in Survey Nos. 403 into 169 plots and allotted the same in favour of various Nawabs and Nobles on certain terms and conditions which included the payment of specified amounts to the Government.