STATE OF ANDHRA PRADESH Vs. G.V. MOHAN

JUDGEMENT

(1.) The common order dated 8.10.2010 passed by the learned Single Judge in W.P.Nos.9198 of 2001 and 26206 of 2009 is assailed in these three appeals.

(2.) By the said order, both W.P.Nos.9198 of 2001 and 26206 of 2009 were allowed holding that the proceedings under the Urban Land (Ceiling & Regulation) Act, 1976 (for short, 'ULC Act') pursuant to the declarations made by the petitioners in W.P.No.9198 of 2001 stood abated by virtue of Section 4 of the Urban Land (Ceiling & Regulation) Repeal Act, 1999 (for short, 'ULC Repeal Act').

(3.) The petitioners in W.P.No.9198 of 2001 (three in number), who filed statements as required under Section 6 (1) of the ULC Act were held to be excess land holders by the Special Officer and Competent Authority, Urban Land Ceilings, Hyderabad by order dated 8.11.2000 as confirmed on appeal by the Commissioner, Appeals, Office of the Commissioner of Land Administration, A.P., Hyderabad by order dated 28.4.2001. Aggrieved by the said orders, they filed W.P.No.9198 of 2001.