G VENKAT RAM REDDY Vs. NAJEEBUNNISA

JUDGEMENT

(1.) Appellants herein are Respondents 3 to 6 and 15 and 16 in WP No.10242 of 1992 out of which the present appeal has arisen. Respondents 1 to 10 are the writ petitioners. Respondents 11 and 12 are the official respondents whose orders were challenged in the writ petition. Respondents 13 to 24 are profomia respondents who were arrayed as respondents in the writ petition. We are referring to the parties in the appeal as they were arrayed in the writ petition.

(2.) Appeal is against the judgment of the learned Single Judge in WP No. 10242 of 1992 dated 1.11.2002 allowing the writ petition and thereby directing the official respondents to restore possession of the land in question to the writ petitioners within a period of eight weeks from the date of receipt of copy of the order.

(3.) The writ petitioners had questioned the legality and validity of the order passed by the Joint Collector, R.R. District in File No.B3/6703/85 dated 28.4.1992 thereby confirming the order of the Revenue Divisional Officer, Chevella dated 8.5.1985 in File No.L/3501/83 with a prayer to quash and set aside the same as illegal, arbitrary and void and to direct the Revenue Divisional Officer, Chevella to restore possession of the land to them.