G V MOHAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Since the subject-matter of both the writ petitions is inter-connected, they are heard together and are being disposed of by this common order. For the sake of convenience, the parties shall be referred to by their status in W.P. No. 9198 of 2001.

(2.) The Petitioners, who are the sons and grand-daughter of one late Sri. G.V.L.S. Sarma respectively, filed writ petition in W.P. No. 9198 of 2001, praying the Court to grant the following relief:

(3.) Petitioner No. 1, who swore to the affidavit filed in support of the writ petition states that his father late Sri. G.V.LS. Sarma had purchased land in an extent of Acs. 16.23 guntas and 115 Sq. yds., in Sy. Nos. 105, 110, 113, 114 and 149/3 of Yousufguda village, Khairtabad mandal, (Old Golconda Mandal), Ranga Reddy District, corresponding to T.S. Nos. 16/1 and 16/2, in the month of December, 1960, and since then cultivated the same and also raised several structures therein. That after the death of his father and after coming into force of the Urban Land (Ceiling & Regulation) Act, 1976 (hereinafter referred to as 'the ULC Act'), himself and his brother, namely Petitioner No. 2, filed declarations in Form-I under Section 6(1) of the ULC Act before Respondent No. 3, namely the Special Officer and Competent Authority. Respondent No. 3 after conducting necessary enquiry, passed orders dated 07.05.1980 under Section 8(4) of the ULC Act. Questioning the said order, Petitioner Nos. 1 and 2 filed statutory appeal under Section 33 of the ULC Act before Respondent No. 2-appellate authority, who by orders dated 27.01.1997 allowed the appeal and remanded the matter to Respondent No. 2 for conducting de novo enquiry.