- (1.) Leave granted.
(2.) This Appeal has been filed against the impugned judgment of the Division Bench of the Andhra Pradesh High Court dated 14.09.2007 passed in Writ Appeal No.740 of 2007.
(3.) The case pertains to allotment/alienation of 3 acres and 18 guntas of land comprised in Survey No.336,Balanagar Mandal, Kukatpally, Ranga Reddy District to Hyderabad Allwyn Employees Co-operative Housing committee, respondent No.5 herein, on 4.6.2005. Admittedly, respondent No.5 thereafter allotted and handed over plots in the said property to various persons who claimed to be members of the respondent No.5 society (although the appellant contended that they were not members).;