ARIF NOORUL HASSAN Vs. STATE OF A P

JUDGEMENT

(1.) Since all these matters involve the same subject matter and commonly touching questions, they are taken up together for disposal.

(2.) In W.P.No.28470 of 1995, which was filed on 15-12-1995, the petitioners, who are the legal heirs of Abdul Basith, seek a Writ of Certiorari assailing the orders in L.G.C. No.46/89, dated 30-10-1995 on the file of the Special Court under the A.P. Land Grabbing (Prohibition) Act at Hyderabad, dismissing their application filed under Section 8(1) of the A.P. Land Grabbing (Prohibition) Act, 1982 (for brevity the 'Act') to declare the respondents as land grabbers and seek eviction and consequent reliefs in respect of the property admeasuring Acs.6.34 guntas in Sy.No.129/51 (old) new Sy.No.328 situated in Shaikpet Village, Golconda Revenue Mandal, Hyderabad District. These proceedings are filed against the respondents, who include the Government as the first respondent and V.R.K. Sastry as fifth respondent and M/s. Kaushik Co-operative Housing Society (for brevity 'Kaushik Society') as the sixth respondent apart from the other respondents 7 to 57 and Sri Sai Nagar Co-operative Housing Society Limited (for brevity 'Sai Nagar Society') is the 58th respondent.

(3.) In W.P.No.9931 of 2006, the petitioner is the Sai Nagar Society, which was filed on 22-5-2006, seeks a Writ of Certiorari assailing the orders in L.G.C.No.29 of 1992, dated 28-4-2006 on the file of the Special Court under the A.P. Land Grabbing (Prohibition) Act at Hyderabad, dismissing the similar application filed under Section 8(1) of the Act along with another L.G.C.No.15 of 1996, which was filed by the State Government. In L.G.C.No.29 of 1992, the petitioner was claiming an extent of Acs. 8.18 guntas in R.S.No.129/52 correlated to part of T.S.No.11, Block 'H', Ward No.10 of Shaikpet Village, Golconda Mandal, Hyderabad whereas in the connected L.G.C.No.15/96 the property involved is Acs. 16.09 guntas in Sy.No.403 correlated to part of T.S.No.1/p, 4/p, 11/p and 12/p, Block 'H', Ward No. 10 of Shaikpet village. In the Writ Petition, respondents 1 to 6 are the contesting respondents, 7th respondent is V.R.K. Sastry, 8th respondent is Kaushik Society, respondents 9 to 27 are the purchasers, respondents 28 to 31 are the legal heirs of the fourth respondent, who died subsequently.