UNION OF INDIA Vs. S M HUSSAIN RASHEED

JUDGEMENT

(1.) This batch of writ appeals as well as the writ petition may be disposed of by a common judgment, since common questions of law and facts arise for consideration between the same parties.

(2.) W.A.No. 936 of 1999 is filed by the Union of India and others against the order dated 26-4-1999 made in W.P.No. 9381 of 1994 by a learned single Judge of this Court, whereas W.A.Nos. 890 and 1407 of 2001 are filed against the order dated 19-4-2001 made by a learned single Judge of this Court in W.P.No. 12124 of 2000, by the Executive Officer, Secunderabad Cantonment Board and Defence Estate Officer, A.P. Circle, Secunderabad respectively.

(3.) W.P.No. 801 of 2003 is interconnected and, therefore, the same is also taken up for disposal along with these writ appeals. W.A.No. 936 of 1999: