J KULLAYAPPA Vs. ARTILLERY CENTER

JUDGEMENT

(1.) All these batch of writ petitions have been heard and are being disposed of at the stage of admission since they have common features, common grounds and common issues raised.

(2.) The facts averred in all the writ petitions are common. In view of the same, the facts as averred in WP No. 10216/2004 be taken as the basic facts for the purpose of resolving the controversy involved in all the writ petitions.

(3.) The petitioner who claims to be landless poor was living in a Government Poramboke land along with other persons in Sy.No.205 of Quilla Mohammed Nagar Village, Langerhouse, Hyderabad. He states that he along with other similarly situated persons numbering more than 50 in number were living in the respective extents of land by constructing houses, from time immemorial and the Mandal Revenue Officer, Golconda on due recognition of their occupation, had constructed Community Hall, laid water pipeline and electricity supply to their respective houses and that they are regularly paying charges for the same. It is also stated that since he is in uninterrupted peaceful possession of the property through their predecessor in title for more than 50 years, he has perfected the title by way of adverse possession also.