K. CHANDRA PRAKASH Vs. JOINT COLLECTOR, RANGAREDDY DISTICT

JUDGEMENT

(1.) Since the subject lands and parties to both the writ petitions are one and the same, they are taken up together and disposed of by this common order.

(2.) W.P. No.28720 of 2008 is filed seeking to set aside the order passed by the Joint Collector -II, Ranga Reddy District in file No.F1/1279/2006, dtd. 6/12/2008, as well as the order passed by the Special Grade Deputy Collector & Revenue Divisional Officer (RDO), Chevella Division, Ranga Reddy District, in file No.1/4078/2005 dtd. 27/1/2006 and the Occupancy Rights Certificate (ORC) dtd. 8/2/2006 granted in favour of respondent Nos.4 to 8 and consequently to direct the RDO to consider the application of the petitioners for grant of ORC in their favour in respect of the land in survey No.57 admeasuring Ac.0-39 guntas, survey No.58 admeasuring Acs.2-09 guntas, survey No.59 admeasuring Acs.2-00 guntas, total extent of Ac.5.08 gts., situated at Kokapet Village, Rajendra Nagar Mandal, Ranga Reddy District.

(3.) W.P. No.9027 of 2009 is filed seeking to set aside the order passed by the Deputy Collector & Tahsildar in file No.B1/1812/2008 dtd. 17/12/2008 along with the consequential changes by amending in ROR register of Kokapet Village and any changes in pahani for the year 2008-09 in respect of land in survey No.57 admeasuring Ac.0/29/35 guntas, survey No.58 admeasuring Ac.1/26/75 guntas, and in survey No.59 admeasuring Ac.1-20 guntas, totally admeasuring Acs.3-35 guntas, situated at Kokapet Village, Rajendra Nagar Mandal, Ranga Reddy District. As against the order dtd. 17/12/2008 passed by the Deputy Collector & Tahsildar, ordering to effect the name of one Samala Sunder Reddy, who claims to have purchased the subject lands from the unofficial respondents under Relinquishment and Release document Nos.1909/2006 and 2843/2008, the writ petitioners have filed W.P.No.9027 of 2009.