CAT EDUCATIONAL SOCIETY Vs. GOVT OF A P

JUDGEMENT

(1.) W. P. NO. 6485 of 2006 is filed, challenging G. O. Ms. No. 1859 Revenue (UB. II)Department, dated 31. 10. 2005. W. P. No. 10875 of 2006 is filed challenging a notice, dated 17. 05. 2006, issued by the Special Officer and Competent Authority, urban Land Ceiling, Hyderabad proposing to conduct survey of the land in Survey no. 23 of Gachibowli, Serilingampally Mandal, Ranga Reddy District. W. P. No. 20731 of 2008 is filed assailing a Memo, dated 11. 09. 2008, through which, the government required the petitioners to explain as to why G. O. Ms. No. 1859, dated 31. 10. 2005, be not cancelled.

(2.) SINCE the three writ petitions are connected with each other, they are disposed of through a common order. For the sake of convenience, the parties are referred to as arrayed in W. P. No. 6485 of 2006.

(3.) THE land in Survey No. 23 of Gachibowli, Serilingampally Mandal, Ranga reddy District fairly vast extent, held by one Sri Anil Kumar Kamdar. A woman, by name Lingamma, also claimed that she purchased a part of that land. Since the land is within the Hyderabad Urban Agglomeration, a declaration under section 6 of the Urban Land (Ceiling and Regulation) Act, 1976 (for short 'the act') was filed. Fairly large extent thereof was declared as surplus in an order under Section 8 (4) of the Act. The petitioner purchased an extent of Ac. 1. 00 of land in Survey No. 23, through a sale deed, dated 02. 05. 2001. Sri Anil Kumar Kamdar has also sold part of the land in favour of Sri U. Sivarama Raju and B. Gopal Krishna in the year 1989. They, in turn, sold the same in favour of Dega Vishnuvardhan Reddy and family in the year 2001. Respondents 3 to 7 are said to have purchased part of the said property in the year 2002.