LAXMI BAI Vs. NEELAM NARSIMHA

JUDGEMENT

(1.) Since the questions of law and facts involved in these two writ petitions are common, they were heard together and are being disposed of by this common order.

(2.) W.P.No.21256 of 2003 is filed against the order dated 18-02-2002 passed by the Joint Collector, Ranga Reddy District, Hyderabad, in case No.D5/7083/2000, whereby and whereunder the order of the Mandal Revenue Officer in file No.(B)/537/ 89 dated 07-01 -1989 incorporating the names of Neelam Narsimha and his brothers Vithalaiah, Laxmaiah and Krishna in respect of Sy Nos.40, 41, 42, 43, 45, 46, 61, 53, 63, 64, 66, 71 admeasuring an extent of Ac 14-14 gts. in Record of Rights register of Kothaguda village, was set aside.

(3.) W.P.No.1893 of 2005 is filed against the common order of the Joint Collector dated 21-12-2004 passed in Case Nos.D5/ 1547/1999 and D5/1237/2001, whereby and whereunder the order of the Revenue Divisional Officer passed in Case No.C/4997/ 1998 dated 08-02-1999 came to be set aside restoring the order of the Mandal Revenue Officer passed in Proceedings No.B4/537/ 1989, dated 07-01-1989.