- (1.) Leave granted.
(2.) These appeals arise out of common judgments and orders dated 22nd May, 2014 and 11th August, 2014 passed by the High Court of Judicature at Hyderabad in PIL No. 130 of 2014 and Review W.P.M.P. No. 257 of 2014. By order dated 22nd May, 2014, a Division Bench of the High Court has allowed PIL No. 130 of 2014 with a direction to the District Collector, the Revenue Divisional Officer and the Tahsildar arrayed as Respondents No. 1 to 3 in the said petition to implement the orders passed by the High Court in the earlier proceedings within a period of eight weeks from the date of the receipt of the copy of the said order. The operative portion of the order passed by the High Court reads as under: 14. In view of the above orders of this Court, the writ Petitioner rightly contended that the action of the 5th Respondent-Sub Registrar, Kapra Sub Registrar Office, Hyderabad, in registering house/land in Sy. No. 215 of Kapra Village, Keesar Mandal, Rangareddy District, under registered document No. 1773/2014 dated 19.5.2014, is illegal as it is causing illegal injury to the innocent third parties, as such the said action cannot be appreciated. As rightly stated by the Petitioner in view of the legal bar against the unofficial Respondent No. 10 to 14 to establish their rights over the said land as earlier held by this Court, the unofficial Respondents are disposing the subject lands in Sy. No. 215, 222, 244 and 246 to the various third parties without establishing their rights over the said lands or the innocent purchasers who have been affected and for 7th Respondent to initiate appropriate action in accordance with law against the persons who are responsible for execution and registration of the said documents. 15. For the foregoing reasons, the official Respondent 1 to 3 are directed to implement the orders of this Court referred to above, within a period of eight weeks from the date of receipt of a copy of this order 16. The public interest litigation is accordingly disposed of. No costs. Miscellaneous petitions pending, if any, shall stand closed.
(3.) In civil appeals arising out of SLP (C) Nos. 29822-29823 of 2014 and SLP (C) Nos. 559-560 of 2015, the Appellants have assailed the order, aforementioned, to the extent the same directs action by the officers, aforementioned, in regard to lands situate in Survey Nos. 244 and 246 of Village Kapra, Keesara Mandal, Ranga Reddy District. It is contended by Mr. M.N. Rao, learned senior Counsel appearing for the Appellants in the said appeals, that the High Court had erroneously brought in Survey Nos. 244 and 246 into controversy even when there were neither any acquisition proceedings qua the said survey numbers at any earlier point of time nor was there any question of title to be decided qua the said land. The High Court, it was argued, without doing so much as verifying the true facts concerning the two survey numbers, had included them in the direction issued by it which was not only erroneous but wholly unjustified. It was urged that land situate in Survey Nos. 244 and 246 of the Village Kapra, Keesara Mandal in the Ranga Reddy District, was private property with which the State Government has no concern whatsoever to call for any intervention by the High Court in exercise of its public interest jurisdiction.;