MAHALAXMI MOTORS LTD Vs. MANDAL REVENUE OFFICER

JUDGEMENT

(1.) Leave granted.

(2.) Interpretation and/or application of the provisions of the Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 (for short, the Act) is involved in this appeal which arises out of a judgment and order dated 30.04.2007 passed by the High Court of Andhra Pradesh in Writ Petition (Civil) No. 15920 of 2004. Facts :

(3.) The land bearing Survey No. 82 situate in village Bowenpally and Survey No. 157/1 situate in Village Thokatta appurtenant to Trimulgherry Mandal, Hyderabad, admeasuring 7788 sq. metres were inam lands. The said lands vested in the State of Andhra Pradesh upon coming into force of the Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 (for short, the 1955 Act) with effect from 20.07.1955.