MOHAMMAD KHURSHEED ALI Vs. SPL COURT

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) This appeal is directed against the dismissal of the Writ Petition filed against the order passed by the Special court, appointed under the Andhra Pradesh land Grabbing (Prohibition Act) , 1982, rejecting the appellant's application for being impleaded as a party in L. G. C. No. 35 of 1991.