STATE OF ANDHRA PRADESH Vs. V SUBBA RAO

JUDGEMENT

(1.) Since these writ petitions have been filed against common order dated 10.3.2004 passed by the Special Court under A.P. Land Grabbing (Prohibition) Act, (for short referred to as the Special Court) in L.G.C. Nos. 17 and 114 of 1999 and 28 of 2002 (for short 'the common order') and common questions arise for consideration, they are being disposed of by this common judgment.

(2.) The first three writ petitions i.e., 15679, 15697 and 16120 of 2005 are filed by the State, having aggrieved by the common orders dismissing L.G.C. Nos. 17 and 114 of 1999 filed by the State and in allowing L.G.C. No. 28 of 2002, whereas, W.P. No. 26448 of 2005 was filed by the respondents 2 to 9 in L.G.C. No. 17 of 1999, seeking a writ of mandamus declaring the observations of the Special Court made in the common order with reference to L.G.C. No. 17 of 1999 to the effect that the respondents 1 to 8 therein, whereas the first of them is the first applicant in LGC. No. 28 of 2002 got only possessory title and the observations made with regard to Ex.C.8 sale deed, as illegal and contrary to law.

(3.) The State through its Mandal Revenue Officer, Shaikpet village, Hyderabad filed L.G.C. No. 17 of 1999 for declaring the respondents therein who are the petitioners in W.P. No. 26448 of 2005 as land grabbers of the property scheduled therein and an extent of 5546 sq.mtrs. (6633 sq.yards) situated in T.S. No. 8/1, Block "B", Ward No. 10 correlated to Survey No. 129 /67 of Shaikpet village, which happened to be an Evacuee Property, and evict them therefrom and deliver the vacant possession of the property to the State and further to punish them under Sections 3 and 4 of Act. The boundaries of the property are given as under;