MUMTAZ KHAMBATI Vs. SECUNDERABAD CANTONMENT BOARD

JUDGEMENT

(1.) Mrs. Mumtaz T. Khambati has filed this appeal against the judgment dated 14-10-1987 in Writ Petition No.37589 of 1982. The appellant is the writ petitioner. Parties are referred to as arrayed in the writ petition.

(2.) The writ petition has been filed challenging the proceedings of the 1st respondent dated 15-10-1981 and that of the 3rd respondent dated 26-4-1982. The facts leading to the filing of the writ petition may briefly be stated as follows:

(3.) The writ petition and the developments thereafter: