M. Jagannadha Rao, J. - (1.) Leave granted.
(2.) This appeal has been preferred by the appellant-association which consists of defence personnel against the judgment of the Division Bench of the Andhra Pradesh High Court in W. A. No. 1251/97, dated 2-3-98 whereby the judgment of the learned single Judge in W. P. No. 6468/97, dated 29-7-97 was affirmed. In this appeal, the appellant- association is aggrieved by the judgment of the learned single Judge as affirmed by the Division Bench to the extent that the Court enabled 5th respondent (Andhra Pradesh Bhoodan Board) to act as Receiver in regard to the properties which are the subject-matter of the writ petition.
(3.) For the purpose of understanding the dispute in this appeal, it is necessary to refer briefly to the various proceedings taken out by the parties earlier namely, O.S. 238/89, pending before the IInd Additional Judge, City Civil Court, Hyderabad, judgment dated 3-12-92 of the learned single Judge of the High Court of Hyderabad in W.P. 9211/90, judgment of another learned single Judge of the High Court dated 29-1-97 in W. P. 8280/95, W.P. 22745/94 which is said to be pending in the High Court and finally the judgment dated 29-7-97 in W.P. 6468/97 out of which the writ appeal which is the subject-matter of this appeal has arisen.;