RAJ KUMAR SURANA Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Though there is a little variation on facts, which do not have a bearing on the out come of the cases, the issues are common in all these Writ Petitions. Hence, they are heard and being disposed of together.

(2.) On 17.06.1976 one Qamar Hassan (for short 'the declarant') filed a declaration under Section 6(1) of the Urban Land (Ceiling and Regulation) Act, 1976 (for short 'the Act') in respect of Old Survey No.403/346 relating to T.S.Nos.1/4, 2/2, 3/1 and 4/6, Block 'G', Ward No.10, Road No.10, Banjara Hills, Hyderabad (for short 'the subject land').

(3.) Urban Land Ceiling (ULC) proceedings reached the stage of Section 10(1) of the Act on 23.06.1980. On 28.05.1981, the declarant entered into an agreement with a society by name Bushan Housing Co-Operative Society (for short 'the Society') for development of the land. The Society obtained No Objection Certificate (NOC) from the District Collector, on 22.06.1983. It is the pleaded case of the petitioners, with respect to which there is no dispute, that the declarant died on 24.01.1991. The society obtained sanction of layout on 04.11.1992 and divided the land into 16 plots and raised some structures thereon. The NOC, dated 22.06.1983, was confirmed by the District Collector on 29.02.1992. Thereafter, between 03.02.1993 and 18.03.1994, the petitioners purchased some of the plots either from the legal representatives of the declarant/society or the subsequent purchasers under registered sale deeds.