S SANTHANM Vs. STATE OF A P

JUDGEMENT

(1.) All these writ petitions and writ appeals nave been heard together, as they raise com mon questions of law and fact. However, this judgment will be confined only to those cases, which were subject matter of earlier litigation in this Court and also the subject matter of Civil Appeal Nos. 13010 to 13019 of 1996 and 2692-93 of 1997 before the Supreme Court and decided by the Supreme Court by the judgment titled, Collector and others v. P. Mangamma and others

(2.) There are some disputes raised in some writ petitions between the original assignees and the purchasers. There are some disputes, which are inter se original assignees as well. Those writ petitions will be decided separately and this Court would confine itself to the questions, which were already decided in earlier writ appeals and writ petitions and which were subject matter of appeals before the Supreme Court.

(3.) Now, with this preface, the necessary facts of the case :- Orders were passed by the District Collector, Hyderabad on 18-12-1984 and 17-07-1985 under Section 166-B of the Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 Fasli (hereinafter referred to as 'the Tenancy Act'), cancelling the assignments made in favour of petitioners. These orders were challenged in various writ petitions. Initially, they were challenged in writ petition Nos.6120 of 1986 and 13097 of 1987. These writ petitions were decided by a learned Single Judge on 04-04-1989. The learned Single Judge remanded the matters back to the Collector after quashing the impugned orders. The petitioners were directed to submit their objections before the authority within two months and the Collector was directed to decide the matter on merits in accordance with law. The order was challenged by way of writ appeals being writ appeal Nos.860,948 & 1015 of 1989 and 560 of 1990. In the meantime, other writ petitions i.e. writ petition Nos.13874, 13875, 13876, 13877, 13878 and 16220 of 1992 were also filed and were pending. The writ appeals and the writ petitions mentioned, were taken up by a Division Bench of this Court together and were disposed of by a common judgment dated 25th of September 1995. Writ appeals were allowed. Learned Single Judge's order was set aside. The impugned orders of District Collector, dated 18-12-1984 and 17-07-1985 were quashed.