SRI RAI BAHADUR DWARKANTH KAKAR PUBLIC TRUST HYDERABAD Vs. SPECIAL COURT UNDER A P LAND GRABBING PROHIBITION ACT 1982 HYDERABAD

JUDGEMENT

(1.) Petitioners/party-in-person invoked the Certiorari jurisdiction of this Court for quashing the orders passed by the Special Court under the provisions of A.P. Land Grabbing (Prohibition) Act, 1982 (for short, "the Act"), Hyderabad in L.G.C.No. 24 of 2008, dated 18.06.2008, wherein the Special Court passed the following order:

(2.) We have heard the party-in-person and the learned counsel for the 4th respondent-applicant in the L.G.C.

(3.) A Full Bench of this Court in Mohd. Siddiq Ali Khan Vs. M/s. Shahsun Finance Limited, 2005 (2) ALD 675 : 2005 (2) ALT 503 (FB) on question No. 3 namely whether the Special Court is required to follow the procedure under rules 6 and 7 of the Andhra Pradesh Land Grabbing (Prohibition) Rules 1988, (for short, "the Rules") before taking cognizance of a case, answered in para 85 as under: