Mahmooda Begum vs Government Of A.P. Through The ...
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        IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH

                                   AT HYDERABAD

                       FRIDAY THE THIRTIETH DAY OF APRIL,

                              TWO THOUSAND AND TEN

                                      : PRESENT:

                      THE HON'BLE SRI JUSTICE: K. C. BHANU



                                   AS. No. 400 of 2008




       (Appeal under Section 96 of C.P.C., against the judgment and decree of the Court of
the Additional District Judge, Medak at Sanga Reddy, made in O.S. No. 11 of 1991, dated
28-09-2001)



Between:

  1.     Mahmooda Begum W/o. Late Ahmed Khan

  2.     Kuslum Bee W/o. Late Ahmed Khan

  3.     Mohd. Shamsheer Khan S/o. Late Gulam Ahmed Khan

  4.     Mohd. Amanullah Khan S/o. Late Gulam Ahmed Khan

  5.     Mohd. Waheed Khan S/o. Late Gulam Ahmed Khan

  6.     Mohd. Afsarullah Khan S/o. Late Gulam Ahmed Khan

  7.     Mohd. Amrullah Khan S/o. Late Gulam Ahmed Khan

  8.     Mumtaz Begum W/o. Syed Abdul Rasheed, D/o. Late Gulam Ahmed

  9.     Imitiaz Begum W/o. Naeemullah Khan, D/o. Late Gulam Ahmed Khan

 10.     Qumarunissa Begum W/o. Mohd. Jeelani, D/o. Late Gulam Ahmed Khan

 11.     Mukhtar Begum W/o. Mohd. Jeelani, D/o. Late Gulam Ahmed Khan

 12.     Sabia Sultana W/o. Mohd. Zafar, D/o. Late Gulam Ahmed Khan

                                                                        Appellants

                                          AND
  1.     Government of A.P. through the Collector, District Medak at Sanga Reddy

 2.     Managing Director, A.P. Industrial Infrastructure Corporation Ltd., Office at
          Parasram Bhavan, 6th Floor, 5-9-58/B, Fatheh Maidan Road, Hyderabad.

 3.     Managing Director, Visaka Asbestos Cement Products Ltd., A Company under
          Companies Act, 1956 Office at 1-8-581, Azambad, Hyderabad, A.P.

      ( Respondent Nos. 3 to 10 & 14 Dismissed for default Court order dated
      14.9.2006)

 4.     M.A. Rasheed Khan S/o. Hussain Khan, R/o. Maktha Chanduguda, Subzguda
           District: Medak.

 5.     Mohammed Younos Khan S/o. Mohd. Khan R/o. Maktha Chanduguda &
          Subzguda, Sivar Village Yelmela, R.C. Puram Mandal,Medak District.

 6.     Gulam Akber Khan S/o. Mohd. Munawar Khan, R/o. Maktha Chanduguda &
           Subzguda, Sivar Village Yelmela, R.C. Puram Mandal, Medak District.

 7.     Mohd. Afzal Khan S/o. Mohd. Munawar Khan, R/o. Maktha Chanduguda &
          Subzguda, Sivar Village Yelmela, R.C. Puram Mandal, Medak District.

 8.     Mohd. Munawar Khan S/o. Mohd. Ahsanullah Khan. R/o. Maktha Chanduguda &
          Subzguda, Sivar Village Yelmela, R.C. Puram Mandal, Medak District.

 9.     Mohd. Muzaffar Khan S/o. Mohd. Ahsanullah Khan, 12 years, Minor under
          Guardian o his natural mother Smt. Ajeebunnisa Begum W/o mohd.
          Ahsanullah khan, R/o. Maktha Chanduguda & Subzguda, Sivar Village
          Yelmela, R.C. Puram Mandal, Medak District.

10.     Mohd. Mohsin Khan S/o. Mohd. Ahsanullah Khan R/o. Maktha Chanduguda &
          Subzguda, Sivar Village Yelmela, R.C. Puram Mandal, Medak District.

11.     Gulam Jabbar Khan S/o. Mohd Osman Khan R/o. Maktha Chanduguda &
           Subzguda, Sivar Village Yelmela, R.C. Puram Mandal, Medak District.

12.     Gujlam Mohiuddin Khan S/o. Mohd Osman Khan R/o. Maktha Chanduguda &
           Subzguda, Sivar Village Yelmela, R.C. Puram Mandal, Medak District.

13.     Smt. Taherunnisa Begum W/o. Gulam Jabbar Khan, (D/o. Late Dildar
          Khan), R/o. Maktha Chanduguda & Subzguda, Sivar Village Yelmela, R.C.
          Puram Mandal, Medak District.

14.     Mohd. Hameed S/o. Mohd. Khan R/o. Maktha Chanduguda & Subzguda, Sivar
          Village Yelmela, R.C. Puram Mandal, Medak District.

                                                                        .....Respondents

                                                                  (Contd. 2. )
                                               .2.



The Appeal coming on for hearing upon perusing the petition and Grounds filed herein and
upon hearing the arguments of Sri B. A. Prakash Reddy, Advocate for the Appellants and
the Govt. Pleader for Appeal for the Respondent No.1 and Sri R. Subba Rao, Advocate for
the Respondent No.2 and of Sri M. Rajamalla Reddy and B.P. Mohan Advocates on behalf
of Respondent Nos. 11 to 13, the Court made the following



ORDER:

"Heard in part Post after Summer Vacation, 2010.

The learned counsel for the respondents contended that Government is trying to alienate the Schedule Property. Therefore, alienation, if any, are subject to the final decision in the appeal.

ASSISTANT REGISTRAR

// TRUE COPY //

for ASSISTANT REGISTRAR

To

1. The Additional District Judge, Medak at Sanga Reddy.

2. The Collector, District Medak at Sanga Reddy

3. Managing Director, A.P. Industrial Infrastructure Corporation Ltd., Office at Parasram Bhavan, 6th Floor, 5-9-58/B, Fatheh Maidan Road, Hyderabad.

4. Gulam Jabbar Khan S/o. Mohd Osman Khan R/o. Maktha Chanduguda & Subzguda, Sivar Village Yelmela, R.C. Puram Mandal, Medak District.

5. Gujlam Mohiuddin Khan S/o. Mohd Osman Khan R/o. Maktha Chanduguda & Subzguda, Sivar Village Yelmela, R.C. Puram Mandal, Medak District.

6. Smt. Taherunnisa Begum W/o. Gulam Jabbar Khan, (D/o. Late Dildar Khan), R/o. Maktha Chanduguda & Subzguda, Sivar Village Yelmela, R.C. Puram Mandal, Medak District.

7. Two CCs to the Govt. Pleader for Appeals, High Court of A.P., Hyderabad (OUT)

8. One CC to Sri B. A. Prakash Reddy, Advocate(OPUC)

9. One CC to Sri R. Subba Rao, Advocate (OPUC)

10. One CC to Sri B.P. Mohan, Advocate (OPUC)

11. One CC to Sri M. Rajamalla Reddy, Advocate (OPUC)

12. One spare copy.

BV HIGH COURT

KCB.J

DATED: 30-04-2010 NOTE:

HEARD IN PART.

POST AFTER SUMMER VACATION, 2010

ORDER

A.S.NO. 400 OF 2008

DIRECTION DRAFTED: BY BV

DATED : 10-05-2010

HIGH COURT KCB.J

DATED: 30-04-2010

NOTE:

HEARD IN PART.

POST AFTER SUMMER VACATION, 2010

ORDER A.S.NO. 400 OF 2008

DIRECTION