K DURGA RAJU Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition is filed questioning the proceedings of the 1st respondent-District Collector, in case Nos.C3/DC/HS/11/93 and C3/DC/HS/12/93, dated 26.7.1994 confirming the orders passed by the 3rd and 4th respondents in proceedings dated 3,6.1993 and 13.7.1990 respectively and quash the same and grant pattas in favour of the petitioners to an extent of Ac.00.02 gts. of land each covered by S.No.650 of Miryalaguda, Nalgonda District under the provisions of the Act 21 of 1976.

(2.) During the pendency of the writ petition, the 2nd petitioner died. Therefore, the 3rd petitioner was brought on record by an order, dated 10.11.1998 in W.P.M.P. No.7736 of 1996. Similarly, the respondents 5 and 6 were also brought on record by virtue of the order, dated 21.3.1995 in W.P.M.P. No.3406 of 1995.

(3.) The facts relevant for appreciating the controversy may be briefly delineated as follows: