ZAMEERUDDIN Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) This writ petition relates to certain proceedings said to be pending before the Deputy Commissioner at Bidar, on an application filed by respondents 2, 3,4 and 5 in the present writ petition, seeking for review of the earlier order dated 30-9-2003 passed by the Deputy Commissioner, Bidar, filed in Rev. No. ATY/Cr 2762/1970-71.

(2.) The earlier order dated 30-9-2003 was one passed by the Deputy Commissioner in exercise of his powers under Section 4 of the Hyderabad Inams Abolition Act, 1955 (for short called 'the Act') granting occupancy rights in favour of the applicants. It appears that in such proceedings which was against the inamdars, the present respondents 2 to 5 had also got themselves impleaded as parties on the premise that they have interest in the subject lands as purchasers from other third parties.

(3.) The Deputy Commissioner had nevertheless proceeded to confer occupancy rights in favour of the applicants i.e. the Inamdarspresent writ petitioners.