MOHAMMED AZGHER HUSSAIN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) With the consent of counsel for petitioners and Assistant Government Pleader, writ petition is disposed of at the admission stage.

(2.) Petitioners, who are the tenants of Wakf property, challenge the orders passed by the competent authority under Section 5-A of the Land Acquisition Act, 1894 (for short, 'the Act') opposing the acquisition of land.

(3.) First petitioner is the tenant of premises bearing Municipal No.5-5- 511 and running a hotel, by name, New Hotel Empire and the second petitioner is a tenant of the premises bearing Municipal Nos.5-5-511/1 and 5-5-513 and running a medical shop in house No.5-5-511/1 and sweet shop, by name, Hameedi Confectioner in house No.5-5-513. Both the properties are situated opposite to Mozamjahi Market, Hyderabad. These properties belong to Tamgha Wakf (Mutavalli Syed Hassan Ibrahim Hussaini Quadri). Petitioners averred that first petitioner's family is in occupation of the said property for more than sixty years and second petitioner's family for more than hundred years.