REGENT COMPUTRONICS PVT. LTD.

T. Muralidhar Rao And Another Appellant

V/S

The State Of Andhra Pradesh, Department Of Revenue (Uc Ii), Hyderabad Rep. By Its Secretary And Another Respondents

Referred Judgements :-

YOUNG V. BRISTOL AEROPLANE CO. LTD. [REFERRED TO]
YOUNG V. BRISTOL AEROPLANE CO. LTD. [REFERRED TO]
MOORE V. HEWITT [REFERRED TO]
MORELLE V. WAKELING [REFERRED TO]
PENNY V. NICHOLAS [REFERRED TO]
STATE OF ORISSA V. TITAGHUR PAPER MILLS CO. LTD. [REFERRED TO]
D. APPA RAO V. SPECIAL OFFICER AND COMPETENT AUTHORITY [REFERRED TO]
SPECIAL OFFICER AND COMPETENT AUTHORITY,URBAN LAND CEILINGS,HYDERABAD V. P.S. RAO [REFERRED TO]
STATE OF ASSAM V. BHASKAR JYOTI SARMA [REFERRED TO]
STATE OF U.P. V. SYNTHETICS AND CHEMICALS LTD. [REFERRED TO]
ZARINA V. SPECIAL OFFICER AND COMPETENT AUTHORITY [REFERRED TO]
JAISRI SAHU VS. RAJDEWAN DUBEY [REFERRED TO]
STATE OF ORISSA VS. SUDHANSU SEKHAR MISRA [REFERRED TO]
MAMLESHWAR PRASAD VS. KANHAIYA LAL DEAD [REFERRED TO]
A R ANTULAY VS. R S NAYAK [REFERRED TO]
COMMISSIONER OF SALES TAX VS. INDUSTRIAL COAL ENTERPRISES [REFERRED TO]
SPECIAL OFFICER AND COMPANYMPETENT AUTHORITY U L C VS. P S RAO [REFERRED TO]
STATE OF MAHARASHTRA VS. B E BILLIMORIA [REFERRED TO]
G P CERAMICS PVT LTD VS. COMMISSIONER TRADE TAX UP [REFERRED TO]
ASSISTANT COMMR VS. AMARA RAJA BATTERIES LTD [REFERRED TO]
OMPRAKASH VERMA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
NALLA YAKOOB S O BALA GATTAIAH VS. GOVERNMENT OF ANDHRA PRADESH REVENUE UC II DEPARTMENT [REFERRED TO]
N KOMURRAIAH VS. SPECIAL OFFICER AND COMPETENT AUTHORITY URBAN LAND CEILINGS WARANGAL [REFERRED TO]
P S RAO VS. SPECIAL OFFICER AND COMPETENT AUTHORITY URBAN LAND CEILING HYD [REFERRED TO]
ANNE RAMACHANDRA RAO VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
DHANALAXMI P VS. SPECIAL OFFICER URBAN LAND CEILINGS [REFERRED TO]
PARCHURI RATNAKAR RAO VS. STATE OF A P [REFERRED TO]
GOVIND SINGH VS. PRINCIPAL SECRETARY TO GOVERNMENT [REFERRED TO]
VIPINCHANDRA VADILAL BAVISHI (D) BY LRS. AND ANOTHER VS. STATE OF GUJARAT AND OTHERS [REFERRED TO]
ITC LIMITED GURGAON VS. COMMISSIONER OF I.T. (TDS) DELHI [REFERRED TO]

JUDGEMENT

(1.) The petitioner challenges the proceedings in CC.No.G-1/4271/76 of the Special Officer and Competent Authority, Urban Land Ceiling, Hyderabad (2nd respondent herein) as without jurisdiction, null and void and violative of Articles 14 and 300-A of the Constitution of India, and the provisions of Urban Land (Ceiling and Regulation) Act, 1976 (for short, the Act) and seeks a consequential direction to restrain the State of Andhra Pradesh (1st respondent) and the Special Officer and Competent Authority, Urban Land Ceiling Authority from interfering with their possession and enjoyment over the Plot Nos.351 and 320 in Sy. Nos.96 & 97 at Block No.13, Gokul Nagar, Marriguda, hamlet of Mallapur Village, Uppal Mandal, Rangareddy District.

(2.) One Mohd. Rehman Ali and Mohd. Ali were the owners and possessors of an extent of Ac.24-345 guntas in Sy. Nos.96 & 97 of Marriguda Village, Uppal Mandal, Hyderabad. On 18.3.1967 they executed a registered sale deed for this entire land in favour of one Yelamachili Nageswara Rao and five others. Later, they divided the land into plots, after obtaining layout permission from the Gram Panchayat.

(3.) Out of the above land, 5074 sq. yards comprised in Plot Nos.361, 358, 359, 360, 371, 372, 380, 320 and 351 was sold under Registered Sale Deed dated 26.9.1967 by Y. Nageswara Rao to Mrs. Bandhakavi Suguna Rama Rao, W/o. B.V. Rama Rao (for short, Suguna Rama Rao).

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T. MURALIDHAR RAO AND ANOTHER Vs. THE STATE OF ANDHRA PRADESH, DEPARTMENT OF REVENUE (UC II), HYDERABAD REP. BY ITS SECRETARY AND ANOTHER

Referred Judgements :-

JUDGEMENT

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