M. SOWMYA SOWMYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Mr. D.Prakash Reddy, learned Senior Counsel representing M/s. Indus Law Firm, for the appellants in both the writ appeals. Mr. Mahesh Raje, learned Government Pleader for Home for the respondents No.1 to 5 in both the writ appeals. Mr. J.Prabhakar, learned Senior Counsel representing Mr. Aziz Hussain, learned counsel for the respondent No.6 in W.A.No.254 of 2024. Mr. V.Pattabhi, learned Senior Counsel representing Mr. T.Sudhakar Reddy, learned counsel for the respondent No.6 in W.A.No.255 of 2024.

(2.) These intra court appeals emanate from a common order dtd. 29/2/2024 passed by the learned Single Judge in W.P.Nos.28677 and 31353 of 2023.

(3.) Facts giving rise to filing of these appeals briefly stated are that the land bearing Survey Nos.9, 11, 47, 140, 141, 142, 143, 151, 152, 153, 676 and 677 measuring Acs.90.08 guntas situated at Kapra Village in the erstwhile Medchal Taluk (hereinafter referred to as the 'subject land') originally belonged to the evacuees who migrated to Pakistan during partition. However, the subject land was allotted to various allottees, who had migrated from Pakistan under the provisions of the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (hereinafter referred to as 'the Act'). The subject land, vide notification dtd. 11/12/1952, was declared to be evacuee property under Sec. 7 of the Administration of Evacuee Property Act, 1950 (hereinafter referred to as 'the Evacuee Property Act'). Thereafter, the subject land was acquired under Sec. 12 of the Act for the purposes of rehabilitation of the persons who were displaced during the partition.