Telangana High Court

Kalyan Nagar Coop.Housing ... vs The Government Of Ap on 2 June, 2021

Bench: M.S.Ramachandra Rao, T.Vinod Kumar

IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
                   AT HYDERABAD
         MONDAY, THE TENTH DAY OF DECEMBER
              TWO THOUSAND AND TWELVE

                          :PRESENT:
    THE HON'BLE SRI JUSTICE B.SESHASAYANA REDDY
 WP. NOS:35061 of 1997, 3532 OF 2009, 7438 OF 2007, 9262 OF
 2006, 11026 OF 2009, 13424 OF 2006, 14771 OF 2003, AND WP.
                      NO. 27532 OF 2008.

WP. NO. 35061 OF 1997:
Between:
The Kalyan Nagar Cooperative Housing Society Ltd., TA 218, 8-3-
167/D/194(A), Venture-I, Kalyanagar, Hyderabad-500 038, rep by its
Secretary,

                                                          ..... Petitioner
                                 AND

1 The Govt. of AP., Rep by its Secretary, Revenue Department,
Secretariat,
  Hyderabad.
2 The District Collector, Hyderabad.
3 The Revenue Divisional Officer, Hyderabad.
4 The Mandal Revenue Officer, Kairatabad, Hyderabad.
5 Hyderabad Municipal Corporation, Rep by its Commissioner,
Tankbund,
  Hyderabad.
                                                   .....Respondents

Petition under Article 226 of the Constitution of India, praying that in the circumstances stated in the petition and the affidavit filed herein, the High Court may be pleased to issue a writ of mandamus or any other appropriate writ, order or direction directing the respondents to desist from granting pattas to the land grabbers in occupation of S.No. 128/1 & 128/10 of Yousufguda, Hyderabad, without restoring to acquisition of land under Land Acquisition Act & consequently direct the respondents to deliver possession of the land S.No. 128/1 & 128/10 of Yousufguda, Hyderabad to the petitioner- society.

Counsel for the Petitioner : SRI B.ADINARAYANA RAO

Counsel for the Respondents : GP FOR LAND ACQUISITION

WP .NO:3532 of 2009 Between:

1 Raja Vasireddy Rajyalakshmi Devi W/o. RVLN Prasad 2 Ch. V.S.S.V.P.V.Raju S/o. Late Viswanadha Raju 3 S. Jayaram Choudary S/o. Late Penchala Naidu 4 Koganti Venkateswara Rao S/o. Late Ramaiah 5 P. Usha Bala W/o. Dr. Vishnupriya Rao 6 S. Swarajyalakshmi D/o. Late Suryanarayana 7 K. Ramdas, S/o. Late Somalingam

..... Petitioners AND

1 Government of Andhra Pradesh, rep. by its Principal Secretary, Department of Municipal Administration & Urban Development, A.P. Secretariat, Hyderabad.

2 The Greater Hyderabad Municipal Corporation, rep. by its Commissioner and Special Officer, Hyderabad.

3 The District Collector, Hyderabad District, Hyderabad.

4 The Revenue Divisional Officer, Hyderabad, Minister Road, Secunderabad.

5 The Tahsildar, Khairatabad, Hyderabad-4. 6 The Kalyannagar Co-operative Housing Society Ltd., rep. by its Secretary, H.No.10-2-289/120/49/29&30, P.S.Nagar, Masab Tank, Hyderabad-57.

.....Respondents

Counsel for the Petitioners :SRI R.V.S.GOPALA KRISHNA PRASAD

Counsel for the Respondents No.1: GP FOR MUNICIPAL ADMINISTRATION

Counsel for the Respondent No.2 : SRI KALPANA EKBOTE

Counsel for the Respondent Nos. 3 to 5: GP FOR REVENUE

WP .NO:7438 of 2007 Between:

1 M. Krishna Reddy, S/o. Late Venkata Reddy, 2 B. Nageswara Rao, S/o. Late Pakeeraiah, 3 P. Sujatha, D/o. P.S.N. Reddy, 4 Nirmala Devarapalli, W/o. D.S. Prasad, 5 B. Gopala Krishna, S/o. Nageswara Rao, 6 C. Kalpana, W/o. Durga Prasad, 7 P. Usha Kumari, W/o. Srinivasa Rao, 8 Dr. Kusumba Sridhar Rao, S/o. Murali Mohan Rao, 9 M. Sambasiva Rao, S/o. Venkatramaiah, 10 M. Sarvaraya Prasad, S/o. MVK Varma, 11 G. Ratnasekhar Rao, S/o. Achaiah, 12 Dr. C. Renuka, W/o. S.G. Narayana Reddy, 13 G.V.Subba Rao, S/o. Sree Ramaiah, 14 N. Gopala Rao, S/o. Ranga Rao, 15 D. Ankamma Rao, S/o. Punnaiah, 16 M. Lakshminarayana, S/o. Venkatasubbaiah, 17 G. Narasimha Rao, S/o. Ramaiah, 18 Nalluri Venkateswara Rao, S/o. Kotaiah, 19 Ch. Sarojini Devi, W/o. Ch. Anjaneyulu, 20 G. Vinaya Babu, S/o. Nageswara Rao, 21 T. Sarojini, W/o. Late Chowdaramma, 22 T. Malleswara Rao, S/o. Late Chowdaramma, 23 D. Amruthamma, W/o. Late Veeraiah, 24 B. Padmaja. W/o. Late Satyanarayana, 25 A. Ranga Rao, S/o. Late Pullaiah, 26 N.V. Ranga Rao, S/o. Jangaiah, 27 A. Devaki, W/o. Ram Mohan Rao, 28 Rebala Mohan Rao, S/o. Late Buchi Ramaiah Srestri, 29 G. Seethamahalakshmi, W/o. Pitcheswara Rao, 30 P. Appaji, S/o. P. Sreeramulu, 31 P. Ramakrishna, S/o. Venkatratnam,

32 A. Dinkar Srinivasulu, S/o. A. Yellappa, 33 Chada Ramakrishna, S/o. Sudarshan Reddy, 34 Arumilli Srikanth, S/o. A. Ram Mohan Rao, 35 M.V. Lakshmi, W/o. Ramprasad, 36 Vankineni Ranga Rao, S/o. Raghavendra Rao, 37 V. Nageswara Rao, S/o. Late Veeranarayana, 38 P. Suman, S/o. P.R. Janardhan Rao, 39 Shakuntala, D/o. K.V. Reddy, 40 P.R. Janardhan Rao, S/o. Late P.V. Subba Rao, 41 K. Krishnaveni, W/o. Radhakrishna Murthy,

..... Petitioners AND

1 Government of Andhra Pradesh, Rep. by its Secretary, Department of Municipal Administration and Urban Development, A.P. Secretariat, Hyderabad.

2 Municipal Corporation of Hyderabad, Rep. by its Commissioner, Tank bund Road, Hyderabad.

3 The District Collector, Hyderabad District, A.P. 4 The Revenue Divisional Officer, Hyderabad. 5 The Mandal Revenue Officer, Khairatabad, Hyderabad-4 6 HUDA, Rep. by its Vice Chairman, Begumpet, Hyderabad. 7 The Director, Town and Country Planning, A.C. Guards, Hyderavad-4 8 Registrar & Commissioner Cooperative Societies, A.P. Gruhakalpa Buildings, Hyderabad-1 9 Kalyannagar Cooperative Housing Society, Rep. by its Secretary, P.S.Nagar, Hyderabad-57 .....Respondents

Petition under Article 226 of the Constitution of India, praying that in the circumstances stated in the petition and the affidavit filed herein, the High Court may be pleased to issue an order direction or writ more particularly one in the nature of writ of Mandamus declaring the order of the 1st Respondent in Letter No. 22753/M1/2005 dt. 3-2-2007 as illegal, arbitrary, contrary to the Provisions of the A.P. Land Grabbing (Prohibition) Act, 1982 the A.P. Slum Improvement (Acquisition of Land) Act 1956, and unconstitutional and consequently direct the respondents 1 to 6 to forthwith implement the order of the Special Court under the A.P. Land Grabbing (Prohibition ) Act 1982 in L.G.C. No. 2 of 1988 dt., 15- 9-1989 or in the alternative provide land to the petitioners in lieu of the grabbed Ac 38-2121 sq. yds of 9th Respondent.

Counsel for the Petitioners : SRI SRINIVASA RAO BODDULURI

Counsel for the Respondent No.1: GP FOR MUNICIPAL ADMINISTRATION

Counsel for the Respondent No. 2: SMT. KALPANA EKBOTE

Counsel for the Respondents No. 3 to 5: GP FOR REVENUE

Counsel for the Respondent No 6 : SRI M.DHANUNJAYA REDDY

Counsel for the Respondents No. 7 & 8: GP FOR COOPERATION

Counsel for the Respondent No.9 : SRI R.V.S. GOPALA KRISHNA PRASAD

WP .NO:9262 of 2006 Between:

1 Y. Venkateswara Rao, S/o. Lakshmaiah, 2 C. Sudershan Reddy, S/o. Venkatram Reddy, 3 Yogeshwar Goud, S/o. Balaiah Goud, 4 B.N. Prasad, S/o.Lakshman Rao, 5 A. Satyanarayana, S/o. Narasimha Rao, 6 B. Hymavathi, W/o. Late Ramanadha Rao, 7 K. Maheshwari, D/o. V. Vidyasagar, 8 K. Sobharani, D/o. K.V. Subba Rao, 9 V. Satyanarayana Rao, S/o. Seethaiah, 10 S.V. Raman, S/o. Prasada Rao, 11 V. Nageswara Rao, S/o. Veera Vara Prasad, 12 V. Naveen Kumar, S/o. Venkatadri Naidu, 13 R.V.G.S. Prasad, S/o. Visweswara Prasad, 14 D. Bhaskar Rao, S/o. Durga Raju, 15 Dr. Y. Sadhana, W/o. Dr. Vivekanand, 16 Dr. Pallavi, D/o. S.P. Yadav, 17 Ramachandra Reddy, S/o. Rami Reddy, 18 V. Karunya S/o S.N. Rao 19 V. Baby Rani D/o. V.M. Rao 20 S. Padma Kumari W/o. S.P. Rao 21 V.V. Naidu S/o. V. Prasad 22 V. Navyadeepika D/o. V.S. Prasad 23 R.V. Prameela W/o. Gangasasikaladhara Prasad 24 K. Jitendra Kumar S/o. Ajay Kumar 25 T. Sruthi D/o. T.V. Choudary 26 V. Krishna Murthy S/o. Subbaiah 27 K. Lakshmikar Reddy S/o. Ramakrishna Reddy 28 P. Satyanarayana S/o. Masthanaiah 29 K. Karuna W/o. V.S. Prasad 30 G. Nagendra Babu S/o. Picheswara Rao 31 V. Ravindranath S/o. Seethaiah 32 Dr. P. Radha W/o. R.M. Padian 33 V. Ashok Kumar S/o. Seethaiah 34 D. Chandrasekhar S/o. Sr Sreemannarayana 35 S. Veeralakshmi D/o. Sanyasi Raju 36 G. Bhanumurthy S/o. Subba rao 37 P. Jagannadha Reddy S/o. Venkata Reddy, 38 V. Sujatha W/o. Srinivasa Rao 39 V. Seethaiah S/o. Rangaiah 40 M. Rajesh S/o. Raja 41 Dr. K. Sreemannarayana S/o. Venkaiah 42 AMV Prasad S/o. Krishna Rao 43 P. Nageswara Rao S/o. P. Krishna Murthy Choudary 44 B. Sadhana W/o. B. Ramana 45 Devulapalli Narasimha Reddy S/o. Chandra Reddy 46 K.V. Sri Hari 47 P.M. Subrahmanyam S/o. Muniswamy Naidu 48 J. Nagabhushanam S/o. Subrahmanyam 49 D. Padmanabha Rao S/o. Srimannarayana 50 V. Manohar S/o. V. Venkateswarlu 51 J. Nagamani W/o. J. Rama Rao 52 B. Venkataramana S/o. B.V.R. Sastry 53 K. Sarat Kumar S/o. Kumara Ratnam 54 K. Pratap Kumar S/o. K. Prakasam 55 K.V. Subba Rao S/o. Veeraraghavaiah 56 B. Hema Sree D/o. B. Venkateswarlu

57 A.V.L. Narasimha Rao S/o. Narayana Swamy 58 B. Vamsee Krishna S/o. B. Venkateswarlu 59 M.V. Raman S/o. Baba Garu 60 S. Padma D/o. Jagadeesh 61 V. Sai Prasad S/o. Satyanarayana 62 C. Mohan Rao S/o. Nageswara Rao 63 A. Suneetha Kumari W/o. Satyanarayana 64 R.V.D. Babu S/o. Venkateswarlu 65 N. Ramaiah S/o. Seshaiah 66 N. Usha Rani, W/o. Purnachandra Rao 67 N. Ahalya W/o. Subha Rao 68 Kavuri Parvathi W/o. Namcharaiah, 69 N.V. Rao S/o. Ramaiah 70 M. Bindhu Madhavi W/o. Shashagiri Babu 71 K. Rama Krishna S/o. Narasimha Rao 72 Uppalapati Prasanna W/o. Siva Prasad Varma 73 Kakarlapudi Anuradha W/o. Vijaya Anand Varma 74 A. Rami Reddy S/o. Veera Reddy 75 C. Sambasiva Rao S/o. Krishnaiah 76 T. Srinivasa Rao S/o. Chalapathi Rao 77 M. Hemaltha W/o. Rajendra Prasad Varma 78 G. Siva Rama Raju 79 P. Rohini, S/o. M. Venkateswara Rao, 80 N. Venkateswara Rao, S/o. Buchaiah, 81 G. Sailaja, W/o. Venkateswara Rao, 82 Kukumanu Rama Rao, S/o. Sethaiah, 83 S. Venkata Deepathi, D/o. S.V. Chandrasekhar, 84 V. Venkateswara Rao, S/o. V. Buchayya, 85 N. Appa Rao, S/o. N. Venkateswarlu, 86 K. Venkateswara Rao, S/o. K. Subba Rao, 87 M. Koteswaramma, D/o. Y. Seshagiri Rao, 88 M. Dhanalakshmi, D/o. Venkata Rao, 89 N. Gopala Krishna, S/o. N. Venkat Rao, 90 K. Padma, D/o. N. Venkateswara Rao, 91 S. Venkata Keerthi, D/o. S.V. Chandra Sekhar, 92 N. Sambasiva Rao, S/o. N. Venkateswara Rao, 93 G. Hemalatha, D/o. G. Sambasiva Rao, 94 R. Sree Devi, D/o. N. Thirupathayya, 95 Ch. Siva Rama Krishna, S/o. Ch. Ramaiah, 96 N. Bhagya Lakshmi, D/o. N. Thirupathaiah, 97 G. Narashimha Rao, S/o. G. Ramaiah, 98 P. Venkateswara Rao, D/o. P. Malleswara Rao, 99 Y. Srinivasa Rao, S/o. Y. Seshagiri Rao, 100 T. Kishore, S/o. Sivaiah, 101 G. Subramanyam, S/o. Venkateswara Rao, 102 V. Rajendra Babu, S/o. Ranga Rao, 103 S. Babaiah, 104 P. Jayapradha, W/o. Chalapathi Rao, 105 Battula Ludharan, S/o. Ramulu, 106 Prasad Buttula, S/o. Ramulu, 107 S.K. Hussain Bi, D/o. Farisha Budai, 108 Y. Bapaiah, S/o. Y. Venkata Subbaiah, 109 Venu Gopal Swami Popuri, S/o. Subba Rao .P., 110 P. Swathi, S/o. Sambasiva Rao, 111 G. Srinivasa Rao, G. Gopaiah, 112 K. Seshagiri, S/o. Hanumantha Rao,

..... Petitioners

AND

1 The Government of A.P., Rep by its Secretary, Department of Municipal Administration & Urban Development, A.P. Secretariat, Hyderabad.

2 The Hyderabad Municipal Corporation, Rep by its Commissioner, Hyderabad.

3 The Hyderabad Urban Development Authority, Rep. by its Vice Chairman, Hyderabad.

4 The District Collector, Hyderabad. 5 The Revenue Divisional Officer, Hyderabad Division, Hyderabad. 6 The Kalyan Nagar Cooperative Society Ltd. (T.A. 218), H.No. 10- 21-

289/120/49/29 & 30, P.S.Nagar, Masab Tank, Hyderabad - 57.

.....Respondents

Petition under Article 226 of the Constitution of India, praying that in the circumstances stated in the petition and the affidavit filed herein, the High Court may be pleased to issue an appropriate writ, order or direction more particularly one in the nature of Writ of Mandamus declaring the inaction of the respondents 1 to 5 in not handing over 38 Acres 2121 sq. yds in Sy.No. 128/1 and 128/10 of Yousufguda, Hyderabad to the 6th respondent society and its members in accordance with the Judgment of the Special Court under A.P. Land Grabbing (Prohibition) Act dt. 15-9-1989 in LGC No. 2/1988 and helping the encroachers by issuing Notifications under the A.P. Slum Improvement (Acquisition of Land) Act 1986, in respect of the land of the 6th respondent society as illegal, arbitrary and unconstitutional and consequently set aside the Notifications issued under A.P. Slum Improvement (Acquisition of Land) Act 1986 and forthwith handover 38 Acres 2121 sq.yds in Sy.No. 128/1 and 128/10 of Yousufguda, Hyderabad to the 6th respondent society and its members.

Counsel for the Petitioners : SRI C.HANUMANTHA RAO

Counsel for the Respondent Nos.1 &5: GP FOR MUNICIPAL ADMN.

Counsel for the Respondent No. 2 : SRI G. RAMA RAO

Counsel for the Respondent No.3 : SRI T.NIRANJAN REDDY

WP .NO:11026 of 2009 Between:

The Kalyannagar Co-operative Housing Society Ltd., H.No.10-2- 289/120/49/29 & 30, P.S.Nagar, Masab Tank, Hyderabad, rep by its Secretary, P.Satyanarayana Reddy, S/o. Late Bapi Reddy,

..... Petitioner AND

1 Government of Andhra Pradesh, Rep by its Prl. Secretary, Department of Municipal Admn., and Urban Development, A P Secretariat, Hyderabad.

2 The Greater Hyderabd Municipal Corporation, Rep by its Commissioner and Special Officer, Hyderabad.

3 The District Collector, Hyderabad District, Hyderabad. 4 The Revenue Divisional Officer, Hyderabad, Ministry Road, Secunderabad.

5 The Tahasildar, Khairtabad, Hyderabad-4 .....Respondents

Counsel for the Petitioner : SRI R.V.S. GOPALA KRISHNA PRASAD

Counsel for the Respondent No.1 : GP FOR MUNICIPAL ADMN.

Counsel for the Respondent No.2 : SMT. KALPANA EKBOTE

Counsel for the Respondents No. 3 to 5: GP FOR REVENUE

WP .NO:13424 of 2006 Between:

1 M.R.Seethamahalakshmi, W/o.M.V.K.Varma, 2 G.Chandramouleswara Rao, S/o. Late Venkaiah, 3 D.Narasimha Reddy, S/o.Lakshma Reddy,

..... Petitioners AND

1 Govt. of A.P., Rep by its Secretary, Department of Municipal Administration & Urban Development, A.P. Secretariat, Hyderabad. 2 The Hyderabad Municipal Corporation, Rep. by its Commissioner, Hyderabad.

3 The Hyderabad Urban Development Authority, Rep by its Chairman, Hyderabad.

4 The District Collector, Hyderabad. 5 The Revenue Divisional Officer, Hyderabad Division, Hyderabad. 6 The Kalyan-Nagar Cooperative Housing Society Ltd, Kalyan Nagar, Hyderabad , Rep by its Secretary, R/o.T.A.218, O/F, 8-3- 167/D/194-A, Kalyana Nagar Colony, Hyderabad.

.....Respondents

Petition under Article 226 of the Constitution of India, praying that in the circumstances stated in the petition and the affidavit filed herein, the High Court may be pleased to issue an order, direction or writ, more particularly one in the nature of Writ of Mandamus declaring the action of the respondents in not implementing the judgment in L.G.C.No.2 of 1988 dated 15-09-1989 of the Special Court under the A.P.Land Grabbing (Prohibition) Act, 1982, and facilitating the land grabbers to stay in possession as illegal, arbitrary and unconstitutional and consequently direct the respondents 1 to 5 to forthwith implement the judgment and hand over possession of the land to the 6th respondent or in the alternative allot land of equivalent value to the 6th respondent;

Counsel for the Petitioners : SRI SRINIVASA RAO BODDULURI Counsel for the Respondent No.1 : GP FOR MUNICIPAL ADMN.

Counsel for the Respondent No.2 : SMT. G.JYOTHI KIRAN

Counsel for the Respondent No. 3 : SRI T.NIRANJAN REDDY

Counsel for the Respondent Nos. 4 & 5: GP FOR REVENUE

WP .NO:14771 of 2003 Between:

1 B.Venugopal Rao s/o B.R.Rao 2 P.Ravi Kishore s/o Dasaradharamaiah 3 Dr.V.Anil Kumar s/o G.K.Prasad 4 P.Sridhar s/o Naidamma 5 P.Venkataswamy s/o Kotaiah 6 G.Y.V.R.Babu s/o Narasaiah 7 K.Suguna Kumari w/o Subba Rao 8 K.Padmaja w/o Ramana 9 Dr.P.Madhavi d/o P.V.Swamy 10 K.Prashant s/o K.L.Krishna 11 V.K.K.Reddy s/o V.S.N.Reddy 12 K.L.Krishna s/o Ramakotaiah 13 V.Ashanagini d/o V.D.Prasad 14 A.S.Sastry s/o A.K.Sastry 15 R.V.Vinay Kumar s/o R.V.S.G.K.Prasad 16 K.Preeti w/o K.S.P.Choudary 17 J.Vanaja D/o J.S.B.Rao 18 T.S.Kumar s/o Janardhan Rao 19 V.Krishna Prasad s/o V.V.Prasad 20 S.Anuradha w/o Ramakrishna 21 V.Venkateswarlu s/o Veeraiah 22 Jayasree d/o Venkateswarlu 23 V.N.Kumari w/o G.K.Prasad 24 Dr.V.Madhavilatha d/o Venkateswarlu 25 V.Latha w/o Narendhra 26 V.Madhusudhana Rao s/o Rangaiah 27 V.Anand Kumar s/o V.K.Prasad 28 V.Ranga Rao s/o V.M.Rao 29 K.Kamalamma w/o Ramaiah 30 Dr.M.V.Choudary s/o M.V.G.Murthy 31 G.Tanuja w/o Narasimha Rao 32 J.Subba Rao s/o Kotaiah 33 Vesangi Aruna w/o Rama Rao 34 Vemulapalli Nirmala d/o Madhusudhan 35 B.Rajendra Prasad s/o Nageswara Rao 36 J.Praveen Kumar s/o Subba Rao 37 Borra Rama Krishna Rao s/o Venkatramaiah 38 Bodapati Pranay Kumari s/o B.S.Rao 39 B.Srinivasa Rao s/o Narayana 40 T.Janardhana Rao s/o Venkaiah 41 A.Ranganadham s/o Kutumba Rao 42 V.Srinivas s/o V.K.Prasad 43 T.Sreeramamma d/o Pakeeraiah 44 Ch.Balaswamy s/o Ramakoteswara Rao 45 T.V.Choudary s/o T.J.Rao 46 P.Karthik Rao s/o P.S.R.Mohan Rao 47 V.S.N.Prasad s/o G.S.Prasad 48 J.S.Babu Rao s/o Venkataratnam 49 N.Rajeswari w/o Gopinath 50 V.S.Rama Rao s/o V.V.S.Prasad 51 V.Annapurna w/o Raghunadhan 52 Y.Seshagiri Rao s/o Venkatasubbaiah 53 S.Prasada Rao s/o Subba Rao

54 V.Seethamahalakshmi w/o V.Nageswara Rao 55 S.Sahini w/o Paramaiah 56 A.Bhaskar Naidu s/o China Masthanaiah 57 V.Ravinder Rao s/o Dharma Rao 58 G.Vasudevi w/o Bhagawantha Rao 59 S.Narayana Rao s/o Venkat Rao 60 D.Sambasiva Rao s/o Ankaiah 61 P.Jaya Krishna s/o Venkataswamy 62 G.V.S.R.Anjaneyulu s/o Narasimhaiah 63 P.Rajagopal Rao s/o Seshaiah 64 N.Srinivasa Rao s/o Venkateswara Rao 65 P.Kalpana D/o P.S.Rama Mohan Rao 66 K.Varalakshmi w/o Sri Ram 67 Y.Rajini Kumari w/o Raghu 68 P.Kathik s/o P.Ravikishore 69 P.Vigneshwar Rao s/o Venkatramaiah 70 B.Vinay Krishna s/o B.Ramesh 71 M.Rama D/o Laxma Reddy 72 R.Ramesh Babu s/o Rajaram 73 D.Gnaneshwara Naidu s/o Reddappa Naidu 74 R.V.Durga Prasad s/o R.V.V.Prasad 75 Ch.Koteswara Rao s/o Rama Rao 76 Dr.Suri Sreemathi w/o S.R.Deekshitulu 77 P.Bramhananda Rao s/o Lakshminarayana 78 M.N.Rose w/o S.George 79 Dr.K.Venkateswarlu s/o Dubbanna 80 Dr.A.Padma Vijayasree w/o Rama Naidu 81 S.Aparna d/o S.R.Swamy 82 A.Yellappa s/o Sanjanna 83 Ch.Ramesh Babu s/o Sambasiva Rao 84 V.Jagadeesh Babu s/o Radhakrishna 85 A.Ellaiah s/o Ramaiah 86 V.B.Vinod s/o V.R.K.Prasad 87 G.Padmaja w/o Venkateswara Rao 88 N.Tirupathaiah s/o Venkateswara Rao 89 G.Usha Rani w/o Srinivasa Rao 90 K.Siva Prasad s/o Subba Rao 91 K.Ramesh Kumar s/o Venkat Rao 92 N.Srilakshmi w/o Venkateswara Rao 93 P.Lakshminarayana s/o Malleswara Rao 94 N.Lakshmi Prasanna w/o Srinivasa Rao 95 P.Vasanthi w/o Srinivasa Rao 96 Ch.Spandana d/o C.B.Swamy 97 Ch.Bujjamma w/o Madhusudhana Rao 98 G.Gopaiah s/o Venkaiah 99 S.Sailaja w/o Rajendra Prasad 100 S.Tanuja w/o Sudheer Babu 101 N.Vimalamma w/o Venkat Rao 102 G.Sivanagendramma w/o Sambaiah 103 K.Sarabandi s/o Ramaiah 104 R.Lakshmaiah s/o Veeraswamy 105 P.Malleswara Rao s/o Lakshmaiah 106 G.Suresh Kumar s/o S.Nair 107 Y.S.R.K.Prasad s/o Y.Prasad 108 J.Vinod Kumar s/o Subba Rao 109 V.S.Prasad s/o V.V.Prasad 110 J.S.Prasad s/o J.S.Babu Rao

111 V.Chandrasekhar s/o Gopal Rao 112 K.Nagamani w/o Late Venkatappaiah 113 D.Anupama w/o Umamaheswara Rao 114 I.Satyanarayana Sarma s/o Subramanyam 115 V.B.Vinod s/o V.R.K.Prasad 116 K.Ranganadham s/o M.R.K.Naidu

..... Petitioners AND

1 The Secretary to Govt. of A.P.

2 The Principal Secretary, Revenue Dept., Hyderabad. 3 The Principal Secretary to Government Housing (co-operation) Department., Hyderabad.

4 The Commissioner, Municipal Corporation of Hyderabad, Hyderabad.

5 The District Collector, Hyderabad District, Hyderabad. 6 The Revenue Divisional Officer, Hyderabad. 7 The Mandal Revenue Officer, Khairatabad Mandal, Hyderabad. 8 The Commissioner of Police, Hyderbad City, Hyderabad. 9 The Kalyan Nagar Co-operative Housing Society Ltd.,T.A.218, rep. by its Official PIC., O/o Divisional Co-operative Office, Charminar Division., Hyderabad.-1 (Respondent No.1 name is deleted as per court order dated: 23-7- 2003, in WP. No. 14771/03) .....Respondents

Petition under Article 226 of the Constitution of India, praying that in the circumstances stated in the petition and the affidavit filed herein, the High Court may be pleased to issue a Writ or order or direction more particularly one in the nature of a Writ of Mandamus for declaration that the initiation of the proceedings under A.P.Slum Improvement Acquisition of Land Act, 1956 and issuance of Gazette Notification No.107/92, dated 20-3-1992 and No.234, dated 30-06- 1992 by the 4th respondent to an extent of 28 Acres 7 guntas out of 38 Acres 2121 Sq.yards and not handing over of possession of 9.5 Acres to the petitioners by the respondents 1 to 7 are illegal, arbitrary and malafide in view of the finality of the decision of L.G.C.No.2/88, dated 15-9-1989 passed by the Special Court under A.P.Land Grabbing (Prohibition) Act, 1982 and set aside the same;

Counsel for the Petitioners : SRI R.G.SHASHIDHAR SINGH

Counsel for the Respondents No.2, 3, 5 to 7: GP FOR REVENUE

Counsel for the Respondent No.4 : SRI G.RAMCHANDRA

Counsel for the Respondent No.8 : GP FOR HOME

Counsel for the Respondent No.9 : SRI S.KRISHNA

WP .NO:27532 of 2008 Between:

1 Smt.K.Samanthakamani W/o. Late K.Satyanarayana 2 Dr.V J Christopher S/o Jacob 3 K.Umamaheshwari W/o. W/o.KL Reddy 4 G.Somasekara Rao S/o Late Venkatratnam, 5 V.V.Seethamahalakshmi W/o. V.V.Naidu 6 Ch Shivaji Prasad S/o. Ramakrishna Prasad 7 D.Sainath Reddy S/o. D Narasimha Reddy 8 A.Phani Kishore S/o.A Rammohan Rao

9 P. Mohan Reddy S/o Late Bapi Reddy 10 K.Pratap Kumar S/o. Ankulu 11 Ch.V.S.A Narayanamma W/o. Ch V.S.S V Prasad Varma Raju 12 T.Malathi Madhumanjari W/o T.S Reddy 13 T.Mohan Reddy S/o Late Lakshma Reddy 14 S.Srinivasulu S/. S.Krishna 15 C.Ramakrishna S/o. Seshachari 16 K.Vijayalakshmi W/o. Late Balaiah Setty 17 P.Sreeramachandra Murthy S/o Late Buchi Reddy 18 Gugulothu Raghu S/o. Harilal 19 M.Ramesh S/o Late M.Bhimaiah 20 J.Suchitra Bhavani D/o.Nagabushanam ..... Petitioners AND

1 Govt. of A.P, rep. by its Secretary, Department of Municipal Administration and Urban Development, A.P, Secretariat, Hyderabad 2 Municipal Corporation of Hyderabad, rep. by its Commissioner, Tank Bund Road, Hyderabad 3 The Chief Commissioner, Land Administrator, Nampalli Station Road, Hyd-

4 The District Collector, Hyderabad District, A.P 5 The Revenue Divisional Officer, Hyderbad 6 The Tahasildar, Khairatabad, Hyderabad-4 7 The Director, Town and Country Planning, AC Guards, Hyderabad-500 004 8 Registrar & Commissioner, Co-Operative Societies AP, Gruhakalpa Buildings, Hyderabad-1 9 Kalyanagar Co-Operative Housing Society, Rep. by its Secretary, P.S Nagar Hyderabad-57 .....Respondents

Counsel for the Petitioners : SRI NAGESH BHEEMAPAKA

Counsel for the Respondents No. 1 & 7: GP FOR MUNICIPAL ADMN.

Counsel for the Respondent No.2 : SMT. KALPANA EKBOTE

Counsel for the Respondents No. 3 to 6: GP FOR REVENUE

Counsel for the Respondent No. 8 : GP FOR COOPERATIVE SOCIETIES

And whereas the Court upon perusing these petitions and the affidavits filed herein and upon hearing the arguments of the above- mentioned counsels, directed the Registry to issue summon to the Special Deputy Collector, Land Acquisition, Greater Hyderabad Municipal Corporation, Hyderabad to be present before this Court along with relevant records on 27-12-2012;

Therefore you viz;

The Special Deputy Collector, Land Acquisition, Greater Hyderabad Municipal Corporation, Hyderabad

are hereby directed to appear in person before this Court along with the relevant records on 27-12-2012 at 10-30 A.M., to which date the case stands posted.

ASSISTANT REGISTRAR //TRUE COPY// For ASSISTANT REGISTRAR To

1. The Special Deputy Collector, Land Acquisition, Greater Hyderabad Municipal Corporation, Hyderabad (BY SPL. MESSENGER)

2. One spare copy.

HIGH COURT Ksv Date of drafting: 17-12-2012

BSSRJ DATE: 10-12-2012

NOTE: POST ON 27-12-2012

ORDER

WP. NOS:35061 of 1997, 3532 OF 2009, 7438 OF 2007, 9262 OF 2006, 11026 OF 2009, 13424 OF 2006, 14771 OF 2003, AND WP. NO. 27532 OF 2008.

DIRECTION FOR APPEARANCE