UNION OF INDIA Vs. K SUDHAMA

JUDGEMENT

(1.) Since the question involved in these appeals is connected with each other in respect of same subject-matter of the property, they are being taken up for disposal together by this common order.

(2.) Heard Sri B. Adinarayana Rao, learned Standing Counsel for Central Government, Sri Deepak Bhattacherjee, learned Standing Counsel for Cantonment Board, Secunderabad and Sri C. B. Ram Mohan Reddy appearing on behalf of Sri M.S.N. Prasad learned Counsel for contesting respondent/writ petitioner.

(3.) Out of the three appeals, Writ Appeal Nos.1199 and 1366 of 2008 are filed by the respondents 1, 2 and 3 respectively, aggrieved against the judgment of the learned Single Judge in WP No, 13776 of 2003 dated 22.8.2008 dated 22.8.2008 allowing the writ petition, where the petitioner sought for writ by way of mandamus for a direction to consider his application for permission and to remove the fence erected around the land involved. The other appeal in Writ Appeal No.1201 of 2008 is filed by the Union of India/fourth respondent therein alone aggrieved against the orders of the learned Single Judge allowing the writ petition filed at the instance of contesting respondent/writ petitioner assailing the correctness of proceedings dated 22.8.2003 of the District Collector, Hyderabad.