EADI SHANKARAIAH Vs. STATE OF A P

JUDGEMENT

(1.) WP No. 27803 of 1997 is filed by the respondent in LGC No.25 of 1988 before the Special Court under the Andhra Pradesh Land Grabbing (Prohibition) Act, Hyderabad (for short "the Special Court") seeking to set aside the judgment dated 15-9-1997 made by the Special Court in LGC No.25 of 1988 on various grounds.

(2.) WP No. 18345 of 1998 is filed by the respondent in LGC No.25 of 1988 before the Special Court seeking to set aside the judgment dated 4-5-1998 made by the Special Court in LGC No.25 of 1988 on various grounds.

(3.) Before adverting to the contentions raised by the petitioner, we briefly state few facts, which are germane for disposal of these two writ petitions.