TAURUS HOMES P LTD Vs. JOINT COLLECTOR

JUDGEMENT

(1.) THAT there is decline in the moral and ethical values in the society, is a recognized fact. The unhealthy, unwarranted and unsustained growth in the value of the land, particularly around the city of hyderabad, has virtually led to disappearance of even the left-over values of life of many, in the area. The instant case discloses that, people are prepared to stoop down to any levels, in their mad hunt for money, and they are prepared to choose any means to reach that end. The case on hand, presents an example, in this regard.

(2.) THE land in various survey numbers of Thattiannaram Village, Hayathnagar mandal, Ranga Reddy District, was a Jagir. One Mr. Suryar Jung held an extent of 117 acres of land in Survey Nos. 63, 68 to 71, 75, 84, 90, 95 to 101, 108, 110, 111 and 118 to 120. From the year 1951 onwards, the name of one Mr. Maddi Satyanarayana reddy appeared as pattadar of Acs. 70. 39 guntas of land in Survey Nos. 108, 109, 110 and 111 of the said village. It is stated that, he submitted a declaration under the Urban land (Ceiling and Regulation) Act, 1976, as regards the said land and that his name is reflected in various revenue records, in respect of that land. After the death of satyanarayana Reddy, the names of his legal representatives are said to have been entered in the records.

(3.) MEER Abbas Ali Khan, and certain others, respondents 4 to 12 herein, represented by their GPA, - B. Mallaiah yadav, and certain others, filed an application before the Mandal Revenue Officer, hayathnagar, the 2nd respondent, with a request to make necessary entries in the revenue records, in respect of 117 acres of land, referred to above, on the basis of a compromise decree passed in CCA No. 30 of 1993 on the file of this Court. The appeal arose out of OS No. 887 of 1987 in the Court of IV Additional District Judge, city Civil Court, Hyderabad. Through his order, dated 15. 4. 2005, the 2nd respondent acceded to the request and issued pattadar pass books in favour of the applicants before him, under the A. P. Rights in Land and pattadar Pass Books Act, 1971 (for short 'the ROR Act' ).