MULUGU UMMA REDDY Vs. STATE OF A P

JUDGEMENT

(1.) Heard Sri Vilas V. Afzul Purkar the learned counsel for the petitioners, the learned Government Pleader for Revenue and Land Acquisition for respondent Nos.1 to 4, Sri K.Ramakrishna Reddy learned Senior Counsel for respondent No.6, Sri B.Adinarayana Rao Advocate for respondent No.7; Sri S.Ravi, Advocate for respondent Nos.50 and 51 and Sri S.R.Ashok Senior Advocate for Sri S.Chakrapani Advocate for respondent Nos.34 to 39,41 to 48,49 and 52. There are three petitioners. Petitioner No.1 claims to be the legal representative of one Late Molugu Malla Reddy. Petitioners 2 and 3 claim to be legal representatives of late M.Narasimha Reddy. The three petitioners claim 1/3rd share each in what is claimed to be the 1/4th share of late M.Malla Reddy in the properties which are the subject matter of the order in G.O.Ms.No.375, Industries & Commerce (I&F) Department, dated.07-09-2002.

(2.) The writ petition is filed for the relief:

(3.) The petitioners assert to be the joint owners of an extent of Ac.11.03 guntas in Sy.No.220 and Ac.8.31 guntas in Sy.No.221, in all admeasuring Ac.19.34 guntas in Kapra village, Keesara Mandal, Ranga Reddy District.