A P HOUSING BOARD Vs. MOHAMMED SADATULLAH

JUDGEMENT

(1.) All the writ petitions have been filed to quash the judgment and decree dated 4-9-1995 passed in L.G.C.No. 137/89 on the file of the Special Court under A.P. Land Grabbing (Prohibition) Act, Hyderabad (for short the'Special Court')

(2.) W.P-No. 23232/95 is filed by the A.P. Housing Board (Respondent No. 22 in LGC). W.P.No. 22580/95 is filed by one P. Abraham (Respondent No. 4 in LGC). W.P.No. 8797/96 is filed by R. Hemalatha, G. Venkateswarlu and Smt. D. Venkayamma (Respondents 34 to 36 in LGC) and W.P.No. 9565/96 is filed by all the 4 applicants in LGC.

(3.) Since all the writ petitions arise out of same judgment and the point involved is one and the same, they are heard together and disposed of by a common order.