S. B. Majumdar, J. - (1.) Leave granted in S.L.P. (C) Nos. 10746 of 1981, 1041 of 1986 and 2407 of 1986.
(2.) In this group of matters a common question arises for our consideration. It is as under: "Whether the provisions of the Andhra Pradesh (Scheduled Areas) Land Transfer. Regulation of 1959 (hereinafter referred to as Rs. Regulation') and the subsequent Regulation No.II of 1963 and Regulation No.1 of 1970 have retrospective effect and can affect transfers made prior to the coming into force of the said Regulations".
(3.) We have heard learned counsel appearing for the respective contesting parties in this group of matters. Accordingly all these appeals are being disposed of by this common judgment.;