MD. AMEERULLAH KHAN Vs. T. SARAT BABU

JUDGEMENT

(1.) Since the subject matter of both these writ petitions is the land situated in old Survey No.129/43 (new Sy.No.313) corresponding to T.S.No.26 and T.S.No.28/1/1, situated at Banjara Hills, Shaikpet Village and Mandal, Hyderabad, and since common questions of law and facts arise for consideration in both these writ petitions, both these writ petitions are taken up together and are being disposed of by this common order.

(2.) W.P.No.5948 of 2011 is filed by the petitioner- Mohd.Amerullah Khan, challenging the judgment, dtd. 25/10/2010, passed in L.G.C.No.104 of 1998, by the Special Court under A.P.Land Grabbing (Prohibition) Act (for short, 'Special Court'), whereby, the subject LGC filed by him to declare him as absolute owner of the application schedule property and to declare the respondent Nos.1 to 9 as land grabbers and evict them from the application schedule property and also direct them to pay damages to the petitioner and to punish them under the provisions of the A.P.Land Grabbing (Prohibition) Act, 1982, was dismissed. That led to filing of this writ petition by the petitioner.

(3.) W.P.No.11067 of 2011 is filed by the petitioners, who are respondent Nos.1 to 3 in the subject LGC No.104 of 1998, seeking a direction to the respondents to act in accordance with law and forebear from dispossessing them from the land and structures bearing house Nos.8/2/677/A/1/1, 8/2/677/A/2 and 8-2- 677/A/2/1, admeasuring 550 Sq. yards, 400 Sq. yards and 530 Sq. yards respectively, situated at Road No.12, Banjara Hills, in Old Survey No.129/43 corresponding to T.S.No.26 and 28/1/1, Block-T, Ward No.11 of Shaikpet Village and Mandal, Hyderabad District, without following due procedure of law and without finalizing the regularization applications filed by them. That led to filing of this writ petition by the petitioners.