BOLLABONI LAKSHMI Vs. COMMISSIONER OF APPEALS OFFICE OF THE CHIEF COMMISSIONER OF LAND ADMINISTRATION A P

JUDGEMENT

(1.) THESE two writ petitions are connected with each other. Hence, they are disposed of through a common order.

(2.) THE petitioners in W. P. No. 15441 of 2001 are the legal representatives of late Sri Bollaboni Ramaswamy. He held an extent of Ac. 1. 37 guntas of land in survey Nos. 65 and 66 of Uppal Bagath of Uppal Mandal, Ranga Reddy District. Since the village was included in the Hyderabad urban agglomeration, Ramaswamy filed a declaration before the Special Officer and Competent Authority, Urban Land Ceiling, the second respondent herein, under Section 6 of the Urban Land (Ceiling and Regulation) Act, 1976 (for short 'the Act' ). After processing the declaration, the second respondent passed an order, dated 24. 1. 1983, under Section 8 (4) of the Act. He took the view that Ramaswamy held an extent of 6840. 76 square yards of land in excess of ceiling limits. Against this order, an appeal was filed under Section 33 of the Act before the Commissioner of Appeals, the first respondent herein. Ramaswamy died on 29. 1. 1999 when the appeal was pending. Not being aware of this development, the first respondent passed an order, dated 31. 7. 1993. He allowed the appeal and remanded the matter to the second respondent for fresh consideration and disposal.

(3.) THE petitioners in W. P. No. 15441 of 2001 state that they came to know about the order, dated 25. 2. 1994, passed by the second respondent only when some Government Officials visited the land and soon thereafter, they presented the appeal before the first respondent. The appeal was rejected as time barred through orders, dated 26. 5. 2001. They challenge the order, dated 25. 2. 1994, passed by the second respondent and the one, dated 26. 5. 2001, passed by the first respondent. They complain of procedural irregularity as well as, denial of benefit under G. O. Ms. 733, dated 31. 10. 1998.