MUNAWAR SULTANAS Vs. GOSULA RAMULU

JUDGEMENT

(1.) These intra-court appeals emanate from the common order dtd. 24/3/2017 passed by the learned Single Judge by which the order dtd. 7/11/2006 passed by the Joint Collector, Ranga Reddy District has been set aside and the writ petitions have been allowed. In this order, the parties are referred to as per their rankings before the learned Single Judge.

(2.) Facts giving rise to filing of these appeals briefly stated are that one Gosula Muthaiah and Sama Narasimham were in cultivating possession of land measuring Acs.25.04 guntas each of survey Nos.113 to 120 of Karmanghat Village, Saroornagar Mandal, Ranga Reddy District (hereinafter referred to as 'subject land'). Late Mohd. Miskeen was the inamdar of the subject land and Mohd. Bikkan was one of the sons of aforesaid inamdar. The rights of aforesaid Gosula Muthaiah and Sama Yadi Reddy (hereinafter referred to as 'protected tenants') were recognized as protected tenants under Ss. 34 and 35 of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950.

(3.) On the basis of an enquiry report dtd. 7/8/1965 submitted by the Commissioner of Wakfs in an enquiry which was conducted under Sec. 4(4) of the Wakf Act, 1954, the State Government published a notification dtd. 27/7/2006 by which subject lands were declared as wakf property.