GOVERNMENT OF ANDHRA PRADESH Vs. V SUDARSANAM

JUDGEMENT

(1.) In this batch of two writ appeals and 24 writ petitions, a common question arises for consideration. Therefore, they are disposed of by a common judgment.

(2.) All these matters arise under the Urban Land (Ceiling and Regulation) Act, 1976 (hereinafter referred to as 'the Act'). The subject-matter of all these cases except WA No. 1497 of 1996 is the land admeasuring 145 acres in Sy Nos. 196 and 200 to 207 situated at Kondapur village of Ranga Reddy District. The subject-matter of WA No. 1497 of 1996 is the land admeasuring 25 acres in Sy. Nos. 297/1/1, 297/2/1 and 298/1 Gudi of Malkapur village, Golconda Mandal, Hyderabad District.

(3.) The genesis of these proceedings is as under: