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Judgment
Criminal complaint CC
754/67 City Magistrate",Uda Singh Vs Mallesham,,Dismissed on 10.6.68
OS 106/67 on the file of IV
Asst. Judge, CCC Hyd.","Shambu Singh Vs.
Mallesham","Permanent injunc(cid:74)on area of
land 33.5 sq.ys in S.No.87
Chikkadpally",Dismissed with costs 29.3.75
A.S.83/75 Appeal,-do-,-do-,Dismissed on 12.10.76
O.S.1167/75 on the file of VII
Asst. Judge, CCC Hyd.",Uda Singh Vs. Mallesham,Possession of land 78.49 sq.yds,"Ended in compromise. Suit
dismissed on 18.10.79.
Possession of de(cid:75)s.
Admi(cid:76)ed. Exis(cid:74)ng structure
not to be Disturbed.
OS 677/80 on the file of IV
Asst. Judge, CCC Hyd.","B. Anantha Laxmi AndP .
Mallesham","For perpetual injunction
regarding the Open land falling
to the north of building of
Mallesham",Dismissed on 27.10.84
OP 227/20 V Addl.J udge,
CCC Hyd.","Shambu Singh And
Mallesham",Recovery of land 128 sq. Ys.,Petition dismissed on 16.3.87
OS 991/87 on the file of III
Asst. Judge, CCC Hyd.",-do-,"Recovery of 139 Sq. Ys. in
S.No.87 Lingampally Village",Dismissed on 19.9.91
IA 239/92 in OS 991/87,,For restoration,Dismissed on 17.9.93
11,Extent,"Land grabbed about 500 sq. yards.
of land with structures out of the
land 34 guntas in Sy. No. 87 of
Lingampally Village, Chikkadpally,
Hyderabad.",
12,Boundaries,"North : Petitioner’s Land South
: Narayanguda Bridge/Main Road
East : Respondents House West :
Petitioners House",
14,"Whether there are any houses or
structures on the land, to whom
they belong. How they were
secured and market value of the
land","There are pucca house
constructed by late P. Malleshem,
husband of respondent No. 1 and
father of respondents Nos. 2 to 5
and also temporary mulgiee of
respondents Nos. 6 to 13
constructed by the respondents 1
to 5 unauthorisedly and illegally.",