- (1.) All these appeals can be disposed of by this common order. Parties are being referred to in their capacity in Civil Appeal 2630 of 1989.
(2.) Briefly stated that facts as follows. In the State of Andhra Pradesh there are two adjoining villages viz. Moosapet and Kukatpalli. Kukatpalli was a khalsa (dewani) village where the lands were held by patedars. Moosapet was sarfe-khas village. Sometime in 1963 the Government of Andhra Pradesh (Respondent 10) allotted lands in Moosapet village in favour of various parties. Whlist so doing the respondent 10 allotted to Appellants (M/s. Praga Tools Corporation L td.) an area of 195 acres 33 guntas in Survey No. 210/1 in Moosapat village. Possession was then given to appellants.
(3.) Immediately on the transfer of land Smt. Mahboobunnissa Begum and ors. (Respondents 1 to 9) filed a writ petition before the High Court of Andhra Pradesh claiming that the Government had purported to allot to appellants lands belonging to them without having acquired the said land. It was claimed that the lands, which were allotted and of which possession was given, bore Survey Nos. 362 to 373 and part of survey No. 374 of Kukatpally village. In this writ petition in Government filed a counter-affidavit stating that there was a dispute as to the question of title. On the basis of the counter-affidavit the writ petition was dismissed with directions to approach the Civil Court.;