JITTA ANJI REDDY Vs. MIR AHMED ALI KHAN

JUDGEMENT

(1.) The petitioners herein filed an interlocutory application in Land Grabbing Case No. 117 of 1989 tiled by the respondents herein and which is pending before the Special Court under the A.P, Land Grabbing (Prohibition) Act, to strike out issues 1, 2 and 3 already framed and to frame the following issue :

(2.) The circumstances that led to the filing of the application are as fellows : The respondents herein filed the main case against the petitioners with specific allegations to declare the respondents (petitioners herein) as land grabbers and to punish them for offences punishable under Sections 3 and 4 of the A.P. Land Grabbing (Prohibition) Act, 1982 (hereinafter referred to as 'the Act'), The Special Court has taken cognizance of the case on 24-7-1989 on the civil side and after the counter was filed, issues were framed on 30-10-1989. The specific allegations in the main petition are that the petitioners herein created certain documents by getting their names mentioned in the Pahani Patraks for the years 1985-86, 1986-87 and 1987-88 and that they are trying to execute sale agreements in respect of scheduled mentioned land, collecting monies and making illegal gain. On the basis of the pleadings of both the parties, the Special Court framed the necessary and proper issues. While the enquiry is going on, this petition was filed. On a consideration of the entire material on record, the Special Court rejected the request of the petitioners. Hence this revision petition.

(3.) The point that requires to be resolved in this case is whether the petitioners have made out a case for framing of the additional issue.