STATE OF A P Vs. G VENKAMMA

JUDGEMENT

(1.) The State of Andhra Pradesh is the petitioner in all the three writ petitions, which are directed against a common order dated 22.11.1994 passed by the Special Court under the A.P. Land Grabbing (Prohibition) Act, 1987 -hereinafter referred to as the 'Special Court' in LGC Nos.40 to 42 of 1994.

(2.) WP No.19615 of 1998 has been filed seeking a writ of certiorari calling for the records relating to the order dated 22.11.1994 made in LGC No.40 of 1994 on the file of the Special Court, and to quash the same. Similarly, Writ Petition No.20277 of 1998 has been filed assailing the order of the Special Court made in LGC No.41 of 1994 whereas Writ Petition No.19871 of 1998 has been filed assailing the order in LGC No.42 of 1994 on the file of the Special Court under the A.P. Land Grabbing (Prohibition) Act. Since all the aforesaid three writ petitions arise out of a common order of the special Court and since common questions of fact as well as law arise for consideration, these three writ petitions are heard and decided together by the following order.

(3.) The brief facts, which are common in all the three writ petitions, are as follows: The State of Andhra Pradesh, represented by the Mandal Revenue Officer, Secunderabad Mandal filed O.P.Nos.350 of 1988; 349 of 1988 and 346 of 1988 on the file of the Special Tribunal, Hyderabad District under Section 7(1) of the A.P. Land Grabbing (Prohibition) Act, 1987 -hereinafter referred to as "the Act", seeking a declaration that the respondents herein are land grabbers in respect of certain extents of land in Survey No.157/1 of Thokatta village. Secunderabad Mandal and to evict them from the schedule land of respective petitions. Subsequently, on transfer to the Special Court under the A.P. Land Grabbing (Prohibition) Act. OP Nos.350 of 1988; 349 of 1988 and 346 of 1988 have been renumbered as LGC Nos.40/94; 41/94 and 42/94 respectively.