MOHMMED ABBAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) W.P.No.16531 of 2018 was filed by Mohmmed Abbas assailing the order dated 07.04.2018 of the Revenue Divisional Officer, Jangaon Division, in Case No.I/1755/2017, cancelling the pattadar pass book and title deed issued to him. W.P.No.16548 of 2018 was filed by Mohmmed Sadiq, his brother, assailing the very same order dated 07.04.2018 whereby his pattadar pass book and title deed were also cancelled.

(2.) By separate orders dated 02.05.2018 passed in both the writ petitions, interim stay of the impugned order dated 07.04.2018 was granted. Saida Begum, the sister of the petitioners in these two cases, the fourth respondent in each of the writ petitions, filed petitions to vacate the aforestated interim orders dated 02.05.2018.

(3.) Comprehensive arguments having been advanced by Sri D.V.Chalapathi Rao, learned counsel for the petitioners in these cases, and Sri Pushadapu Subba Rao, learned counsel appearing for the sister, the fourth respondent in both cases, the matters are amenable to final disposal at this stage.