BAQTAWAR BEGUM Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) None appears for the petitioners. Mr. Mohd. Imran Khan, learned Additional Advocate General appears for the State.

(2.) This writ petition is filed seeking action of the respondents in not releasing the land of the petitioners admeasuring Acs.100.00 in Sy.No.201 situated at Sahebnagar Kalan Village, Hayathnagar Mandal, Ranga Reddy District from the notification for constituting a reserve forest as published in Gazette No.142 dtd. 23/11/1981 by applying the judgment of the erstwhile High Court of Andhra Pradesh in CCCA.No.84 of 1982 dtd. 16/8/1985.

(3.) The petitioners claims to be the owners and possessors of land admeasuring Acs.100.00 in Sy.No.201 of Sahebnagar Kalan Village, Hayathnagar Mandal, Ranga Reddy District by virtue of the decree passed in C.S.No.13 of 1958 dtd. 5/3/1959. One Mir Yousuf Ali Khan, known as Nawab Salar Jung III, died intestate on 2/3/1949 at Dewan Devadi, Hyderabad, leaving moveable and immovable properties in the form of Royal Grants, Jagirs, Seriat Inam Lands, Maqtajat, Jaat Jagirs and self purchased Maqtas. After the demise of the said Nawab Salar Jung III, by Regulation No.34 of 1949, a Committee by name 'Salar Jung Estate Committee' was formed, headed by Chairman and four members, to deal with all matters pertaining to the Estate properties. C.S.No.13 of 1958 was filed in the erstwhile High Court of Andhra Pradesh by one of the Heirs- Syed Hasan against Syed Kazim Hussain and 115 others for partition of all moveable and immovable properties of the Salar Jung Estate and a preliminary decree was passed on 5/3/1959. Thereafter a Receiver-cum-Commissioner was appointed on 5/5/1959, for affecting the partition of the properties that were available for partition amongst the heirs and successors of the Estate. The said Receiver-cum-Commissioner took possession of the properties comprising of movable and immovable with all leases, account books, memoranda and writings relating to the Estate of late Nawab Salar Jung on 20/5/1959 as specified in the decree and informed the same to the Hon'ble High Court.