GOVERNMENT OF A.P. Vs. AFSAR SULTHANA

JUDGEMENT

(1.) This intra Court appeal is filed by the appellants aggrieved by the order dtd. 4/12/2012 passed by the learned Single Judge by which W.P.No.28671 of 2010 filed by respondent Nos.1, 2, 4 to 6 has been allowed holding that the proceedings under the Urban Land (Ceiling and Regulation) Act, 1976 ('ULC Act' for brevity) has been abated and the impugned order is redundant and legally ineffective against respondent Nos.1, 2, 4 to 6 and further they are entitled to remain in possession and enjoyment of the subject land.

(2.) Heard Sri A.Sudarshan Reddy, learned Advocate General appearing for the appellants and Sri P.Gangaiah Naidu, learned Senior Counsel representing Sri N.Bharat Babu, learned counsel for respondent Nos.2, 4 to 6. No representation on behalf of respondent No.3.

(3.) For the sake of convenience the parties herein will be referred to as they are arrayed in the impugned order dtd. 4/12/2012.