JOINT COLLECTOR RANGAREDDY DISTRICT Vs. P HARINATH REDDY

JUDGEMENT

(1.) W. A. NO. 1894 of 2002: this appeal is preferred by the Joint collector, Ranga Reddy District, the revenue Divisional Officer, Ranga Reddy district and the Mandal Revenue Officer, uppal, Ranga Reddy District against the order of the learned single Judge in w. P. No. 10278 of 2000. By the order impugned herein the learned single Judge has decided two writ petitions i. e. W. P. No. 10278 of 2000 filed by the respondent No. 1 herein and W. P. No. 18905 of 2000 filed by the respondents 2 and 3 herein, which have been dismissed. The said respondents 2 and 3 have not preferred any appeal and as such the issue involved in the present appeal is only with regard to w. P. No. 10278 of 2000.

(2.) THE brief facts in this appeal are as follows:

(3.) LEARNED single Judge considered the issues raised in the said writ petition viz. (i) whether the Andhra Pradesh Assigned lands (Prohibition of Transfers) Act, 1977 (for short 'the Act') is applicable and (ii) whether the proceedings for resumption are maintainable after lapse of almost more than two decades. On the two issues the learned single Judge found in favour of the first respondent and consequently entitlement of respondents 2 and 3 for resumption did not arise for consideration and the writ petition filed by respondents 2 and 3 was dismissed in view of the writ petition of the first respondent, being W. P. No. 10278 of 2000, having been allowed. The said impugned order of the learned single Judge is in question in this appeal. W. A. No. 720 of 2003: