G SITARAMAMMA Vs. SPECIAL DEPUTY COLLECTOR INDUSTRIES AND LAND ACQUISITION OFFICER R R DISTRICT HIMAYATNAGAR HYDERABAD

JUDGEMENT

(1.) The above two writ petitions raise identical issues and similar reliefs are claimed. The above two writ petitions were accordingly heard together and are being disposed of by this common order.

(2.) The petitioner in W.P.No.2440 of 1995 claims to be the owner of land in Sy.No.137 (325 Sq.yards).

(3.) The petitioners in W.P.No. 18745 of 1994 claim to be owners of Plot Nos. 135 (230 Sq. yards), 136 (447 Sq. yards), 104 (685 Sq. yards) and 213 (300 Sq. yards) comprised in Sy.Nos.177 and 178 situated at Srinivasanagar, Charlapalli village, Ghatkesar Mandal, R.R.District.