TELANGANA STATE WAKF BOARD Vs. PERUGU RADHA MADHAVI

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in the present cases, the writ appeals were analogously heard and by a common Judgment, they are being disposed of by this Court.

(2.) The present Writ Appeal and the connected Writ Appeals are arising out of a common order dated 11.02.2021 passed in W.P.No.5938 of 2006 and connected writ petitions passed by the learned single Judge. The common order is arising out of three group of writ petitions. They are reproduced as under:-

(3.) In the first batch of writ petitions, the petitioners have preferred Writ Petitions under Article 226 of the Constitution of India for quashment of the Order dated 25.02.2006 passed by the Joint Collector-II, Ranga Reddy District, setting aside the Order of the Revenue Divisional Officer, Ranga Reddy East Division, dated 07.01.2005, by which the names of the petitioners in the revenue records were directed to be deleted. By the same Order, the Occupancy Rights Certificates (ORC) granted to the petitioners and other persons were set aside and the Revenue Divisional Officer was directed to issue ORC in the name of the religious institutions. Various orders were passed by the Joint Collector in respect of large number of lands and a detailed chart in respect of the common order is reproduced as under:-