P. CHAND KIRI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri D. Prakash Reddy, the Learned Senior Counsel appearing on behalf of the petitioners and learned Government Pleader for Revenue appearing on behalf of the Respondents.

(2.) The petitioners in all the writ petitions are different, but the respondents are one and the same. In all the writ petitions the subject matter is one and the same and hence, the common order is passed.

(3.) In all the writ petitions, the relief sought for by the petitioners is not to dispossess the petitioners from their respective plots of land purchased out of the approved layout on the strength of NOC granted by the Revenue Officers by means of registered documents in respect of land in Survey Nos. 197/2, 197/29, 197/31 and 197/49 situated at Nadergul Village, Saroornagar Mandal, Ranga Reddy District.