KURNOOL DISTRICT GAZETTED OFFICERS CO OPERATIVE HOUSE BUILDING Vs. COMMISSIONER OF ENDOWMENTS HYDERABAD

JUDGEMENT

(1.) These three writ petitions relate to same land admeasuring Ac. 24.59 cents in Survey Nos. 145/2-B, 293/2, 293/4, 293/5, 293/6 and 293/8 of Kallur Village and Mandal, hence, all these writ petitions are being disposed of by a common order.

(2.) The facts in brief in the respective writ petitions are as narrated hereunder. W.P. No. 25292 of 1995:

(3.) The writ petition is filed for a writ, order or direction in nature of certiorari calling for the records of impugned proceedings of first respondent in Lr.No. M4/28582/90 dated 6-6-1995 and quash the same as illegal, improper, unjust and contrary to law and further direct the respondents to allot entire land of Ac. 24.59 cents in Survey Nos. 145/2B, 293/2,293/4, 293/5,293/6 and 293/8 of Kallur village and Mandal to the petitioner-Association as per the market value agreed earlier and pass such further suitable orders.