NASEEM SULTANA Vs. SECUNDERABAD

JUDGEMENT

(1.) These Writ Petitions raise common issues of fact and law. Hence, they are disposed of by common order.

(2.) I have heard Sri Peri Prabhakar, learned Counsel for the petitioners, and Sri Y.V.Ravi Prasad, learned Standing Counsel for the Secunderabad Cantonment Board, representing the respondents.

(3.) The petitioners are in occupation of small pieces of land with constructions thereon. Respondent No.2 has issued the impugned notices whereunder he has observed that it was brought to his notice that the petitioners have occupied the Government Property situated in GLR Sy.Nos.574/210 and 574/107, Pension Lines, Bowenpally, Secunderabad Cantonment, unauthorizedly and that as the said property belongs to the Ministry of Defence under the management of Cantonment Board, Secunderabad, trespassing or encroaching the same constitutes serious offence. Respondent No.2 called upon the petitioners to vacate the premises in their occupation within seven days from the date of receipt of the said notice.