GOVERNMENT OF A P Vs. V LINGAMMA

JUDGEMENT

(1.) These two appeals have been filed against a common order passed in Writ Petition Nos.26301 and 25967 of 2003. Petitioners claimed that one Shaheen Aziz Ahmed was allotted a plot measuring Ac.2-30 guntas in Plot No.10 of erstwhile Jubilee Hills Municipality.

(2.) Writ Petition No.25967 of 2003 was filed seeking a direction that respondents should not interfere with the petitioners' right over their property measuring Ac.2-30 guntas in Plot No. 10 co-related to T.S.No.4/2, Block-G, Ward No.10, Road No.10, Banjara Hills, Hyderabad. When the writ petition came up for hearing, the Court was informed by the learned Government Pleader on 16.12.2003 that the District Collector, Hyderabad had passed an order on 5.12.2003 under A.P. Escheats and Bona Vacantia Act, 1974 (hereinafter referred to as 'the Act'), and the same had been sent for publication. Thereafter, it appears, another writ petition was filed being Writ Petition No.26301 of 2003. In this writ petition, relief claiming quashing of order was not sought, although in the writ petition it had been stated that the petitioners were challenging the order dated 5.12.2003, passed by the District Collector, Hyderabad under Section 5 of the Act. On the other hand, the prayer made in this writ petition was-

(3.) Writ Petition No.26301 of 2003 is more comprehensive, although it also does not challenge the order, which has been passed by the Government under the Act with respect to the property in dispute. The facts mentioned in this writ petition shall be taken into consideration for the purpose of disposal of these appeals.