N.INDIRMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Meherchand Nori, learned counsel for the petitioner No.1, Sri K.S.Suneel, learned counsel representing Chandrasen Law Offices appears for petitioner No.2 and Sri Mohd. Imran Khan, learned Additional Advocate General, assisted by Herur Rajesh Kumar, learned Government Pleader for Law and Legislative Affairs appearing on behalf of respondent Nos.1 to 5.

(2.) Petitioners filed this writ petition seeking declaration of the Rule 18 of the Andhra Pradesh (Telangana Area) Abolition of Inams Rules, 1975 ('Rules' for brevity) as ultra vires to object Sec. 24 of Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 ('Act' for brevity) and contrary to Sec. 3 and 4 of Andhra Pradesh District Collector's Powers (Delegation) Act, 1961 and further declare the Rule 18 of Rules as null and void.

(3.) Brief facts of case: