K S BALI Vs. STATE OF A P

JUDGEMENT

(1.) IN this batch of eight writ petitions, the validity of memo, dated 21. 5. 2005, issued by the government of A. P. , in its Revenue department, is challenged. In addition to that, G. O. Ms. No. 1084, dated 6. 6. 2005, issued by the Government in exercise of power under Section 22-A of the Registration act, 1908, as it then existed, is challenged in two writ petitions, viz. , WP Nos. 22619 of 2007 and 7747 of 2008.

(2.) THE petitioner in W. P. No. 10084 of 2006 claims to be the representative of some of the legal descendants of late nawab Nusrat Jung-I, and those in the other writ petitions, claim to be the descendants themselves.

(3.) THE brief facts that gave rise to filing of these writ petitions, as stated by the petitioners, are as under: