COMPETANT AUTHORITY UNDER THE A P SLUM IMPROVEMENT ACQUISITION OF Vs. IVTH ADDITIONAL JUNIOR CIVIL JUDGE MUNSIFF COURT

JUDGEMENT

(1.) These writ petitions and the civil revision petitions are classic examples of law's delays and decree holders woes. Since all the writ petitions and civil revision petitions are filed against a common order of the IV Additional Junior Civil Judge, Visakhapatnam, in EP No.230 of 1998 and batch, they are being disposed of by this common order.

(2.) The facts, which are common to all the writ petitions and civil revision petitions, may now briefly be stated:

(3.) The unofficial respondents in all the writ petitions and the civil revision petitions, hereinafter referred to as "the land owners'" for the sake of brevity, are the owners of a piece of land, called Kanakala Dibba, admeasuring about 47,642 Sq. feet situated in J.S.No. 1451 of Allipuram Ward, Visakhapatnam Municipality, hereinafter referred to as "the Property in dispute". That land was leased out on monthly basis to the petitioners in the civil revision petitioners and some others, hereinafter referred to as "the tenants".