SALEEMA BEGUM Vs. GURUJALA BALARAJ

JUDGEMENT

(1.) In all these writ petitions filed under Article 226 of the Constitution, common questions of law and fact arise for consideration, therefore they are being disposed of by this common order:

(2.) The respondents 1 to 6 and 9 to 24 in W.P.Nos. 19477 and 19725 of 2010 are the applicants 1 to 6 and the respondents 1 to 16 in the land grabbing case.

(3.) With regards to the factual background of the present writ petitions, the respondents 1 to 6 filed the land grabbing case under Section 8(1) of the A.P. Land Grabbing (Prohibition) Act, 1982 against the respondents 9 to 24 praying to declare the respondents 9 to 24 as land grabbers of the property scheduled therein and direct them to vacate and deliver vacant possession of the property to them and also to punish those respondents for grabbing the property, as per law, claiming and alleging as follows: