SINGIREDDY NARASIMHA REDDY Vs. GOVT OF A P

JUDGEMENT

(1.) BOTH the writ petitions are filed challenging the same proceedings, and the petitioners in them are brothers. The respondents 1 and 2 are common in the writ petitions. Hence, they are disposed of through a common judgment.

(2.) FOR the sake of convenience, the parties are referred to, as arrayed in w. P. No. 2412 of 2009; and the petitioner in w. P. No. 7715 of 2009 is hereafter addressed as 2nd petitioner.

(3.) SINGIREDDI Sathi Reddy owned Ac. 43. 15 guntas of land in different survey numbers of Nadargul Village, Saroornagar Mandal, ranga Reddy District. The village is within the Hyderabad Urban Agglomeration, as defined under Urban Land (Ceiling and regulation) Act, 1976 (for short 'the Act' ). Sathi Reddy died before the Act came into force. His property devolved upon his wife, nagamma, and his two sons, the petitioners herein, in equal shares. The petitioners and their mother filed separate declarations before the Special Officer and Competent authority, the 2nd respondent, under section 6 of the Act. An order under section 8 (4) of the Act was passed on 29-09-1994. It was held that the declarants are entitled to retain an extent of 1,000 sq. metres each, under Section 4 (1) (b), and 20,234. 3 sq. metres each, as per G. O. Ms. No. 733, dated 31-08-1988. They were required to surrender 2642. 56 sq. metres each.