PRESIDENT NANDYAL MUSLIM WELFARE SOCIETY Vs. PATTANA PRAJA ABHYUDAYA SAMITHI NANDYAL KURNOOL DISTRICT

JUDGEMENT

(1.) writ appeal is directed against the order made in WP No.258 of 1994, dated 21-1-2002 by a learned Single Judge of this Court setting aside the orders of the Government in G.O. Ms. No. 1203, dated 29-11-1993 and directing the Government "to reconsider the matter in the wake of the changed situation keeping in view the guidelines issued by the Government in this regard...."

(2.) The 4th respondent-society in the writ petition is the appellant before us.

(3.) Before adverting to the question as to whether the first respondent-writ petitioner society is entitled for any relief in the writ petition, a few relevant facts may have to be noticed: That an insignificant order made by the Government in G.O. Ms. No. 1203, dated 29-11-1993 directing the District Collector to alienate an extent of Ac.0-56 cents of land in Survey Nos. 833/2 and 833/3 of Nandyal Mandal and Town, Kurnool District on payment of market value at the rate of Rs.3,333/- per cent had given rise to this writ petition purported to have been filed in public interest.