CH. MALLESH Vs. VISESWARA RAO

JUDGEMENT

(1.) This Writ Petition is filed assailing the order, dtd. 6/6/2013, passed by the Special Court under the A.P. Land Grabbing (Prohibition) Act, Hyderabad, (hereinafter referred to as 'the Special Court') in LGC.No.59 of 2007.

(2.) Heard Sri Dammalapati Srinivas, learned counsel for the petitioner, Sri Vivek Jain, learned counsel for respondent No.13 and learned Government Pleader for Land Acquisition appearing for respondent No.14.

(3.) In nut-shell, the facts of the case, as averred in the affidavit filed in support of the Writ Petition, are that one Lt. Col. C.E.Cox was the original owner of lands in Sy.Nos.1 to 9 of Guttala Begumpet Village, Serilingampally Mandal, Ranga Reddy District and he sold an extent of Acs.93.11 guntas of land in the said Survey numbers to one B.Ramalingeswara Rao under registered sale deed dtd. 6/5/1963, which includes the land admeasuring Acs.11.13 guntas in Sy.No.9 of Guttala Begumpet Village. The said B.Ramalingeswara Rao gifted an extent of Acs.90.00 in favour of Hyderabad Archdiocese Society (for brevity, hereinafter referred to as 'the Society') by way of unregistered gift deed dtd. 5/10/1973, which includes the land admeasuring Acs.11.13 guntas in Sy.No.9 and the said Gift deed was validated by MRO, Serilingampally Mandal, vide proceedings No.C/752/92, dtd. 10/9/1993, under Sec. 5-A of the A.P. Record of Rights in Pattedar Pass Books Act, 1971 (for brevity, hereinafter referred to as 'the R.O.R Act'), only in respect of Acs.62.00 of land which includes the extent of Acs.11.13 guntas in Sy.No.9.