GOUNDLA VENKAIAH Vs. M R O

JUDGEMENT

(1.) This writ petition is filed challenging the order passed by the Special Court under A.P. Land Grabbing (Prohibition) Act, 1982 in LGA No. 41/97, dated 18-8-1998 confirming the order passed by the Special Tribunal-cum-District Judge, Ranga Reddy in OP No. 421/90, dated 27-5-1997.

(2.) The respondent-State filed application under the Land Grabbing (Prohibition) Act, 1982 before the Special Tribunal against the petitioners herein for recovery of possession of the schedule land after evicting the petitioners herein and for awarding compensation and profits and other reliefs and also to initiate criminal proceedings against the petitioners herein under the provisions of the Land Grabbing (Prohibition) Act.

(3.) A few facts, which are necessary to dispose of this writ petition are as follows: According to the State, as per the information furnished in the revenue records of Khanament village bearing S.No. 42 measuring Ac. 18-19 guntas was classified as Kharis Khata Sarkari and it is a Government land. One Sri Gondla Mallaiah, the father of the petitioners herein illegally grabbed the land of an extent of Ac. 5.00 situated in S.No. 42 at Khanament village without entitlement and illegally trespassed into and started cultivating the same for the last 8 to 10 years. After his death, the respondents who are his sons have been cultivating the same land. The applicant-State demanded the respondents writ petitioners to vacate the schedule land. They refused to do so. Hence the applicant- State filed an application before the Special Court under A.P. Land Grabbing (Prohibition) Act, 1982 on the ground that they are land grabbers.