MOHD SADIQ SHAREEF Vs. TAHSILDAR BALANAGAR MANDAL

JUDGEMENT

(1.) W. P. No. 18786 of 2009 is filed for a writ of mandamus, declaring the action of the respondents in not implementing the orders issued by the district Collector dated 18. 8. 2007 and 29. 3. 2008, for protection of the land in survey Nos. 194/1 and 12 of Begumpet village and for removal of encroachments, as illegal and arbitrary.

(2.) WP No. 26420 of 2008 is filed by the same petitioners challenging the memo, dated 17. 10. 2008 issued by the Deputy collector and Tahsildar, Balanagar Mandal, ranga Reddy District, 4th respondent herein as illegal, arbitrary and contrary to the status report issued by himself. Directions are also sought against respondents 1 to 4 for stopping the construction activities being taken by the 5th respondent over the land in survey No. 194/12 of Begumpet Village.

(3.) FOR the sake of convenience, the parties are referred to as arrayed in w. P. No. 26420 of 2008.