MARABOINA YADAIAH Vs. STATE OF A.P

JUDGEMENT

(1.) This writ petition is filed to declare the action of the respondent authorities in determining an extent of 6295 sq. meters out of Ac.4.00 guntas in Sy.Nos.123, 124, 125, 128, 143 and 145 of Kondapur village, Serilingampally Mandal, Ranga Reddy District, as excess vacant land of the respondent No.7 and late B. Pochaiah in proceedings CC.No.H1/29/2007 dtd. 10/3/2008 including draft statement under Sec. 8(1), notice under Sec. 8(3), orders under Sec. 8(4), final statement under Sec. 9, notifications under Ss. 10(1), 10(3) and 10(5) of the Urban Land (Ceiling and Regulation) Act, 1976 (for short 'the ULC Act') and panchanama dtd. 2/5/2008 as illegal, arbitrary, without jurisdiction and contrary to the provisions of the ULC Repeal Act and consequently, hold that the impugned proceedings would not affect right, title, interest and possession of the petitioners over the subject property.

(2.) The brief facts of the case, as set out in the writ affidavit, as are under:

(3.) Counter affidavit is filed by the respondent No.2 on behalf of respondents, which, in brief, states as follows: