Mir Arshad Ali, vs The Municipal Corporation Of ...
2022 Latest Caselaw 5207 Tel

      THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                        AND
          THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY


               WRIT APPEAL No.1107 of 2008

JUDGMENT:      (Per the Hon'ble the Chief Justice Ujjal Bhuyan)



      None appears for the appellants on call.


2.    This writ appeal is directed against the order dated

25.04.2006 passed by the learned Single Judge dismissing

W.P.No.35954 of 1997 filed by the appellants as the writ

petitioners.


3.    The related writ petition was filed by the appellants

seeking a direction to the respondents to pay market value

of the land admeasuring 4000 square yards in Survey

Nos.13, 14 and 15 of Murad Mahal Village, Charminar

Mandal, Hyderabad.

4. Learned Single Judge noted that ownership of the

appellants in respect of the property in question was

questionable. Land was being developed for the residential

colony. In the circumstances, learned Single Judge held

that question of acquiring the land either by way of private

negotiations or by initiating land acquisition proceedings

would not arise.

5. We do not find any error or infirmity in the view

taken by the learned Single Judge.

6. However, as the appellants are unrepresented, the

writ appeal is dismissed for non-prosecution.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ C.V.BHASKAR REDDY, J 19.10.2022 vs