SADA LINGA REDDY Vs. MUSTABAD NARSAMMA

JUDGEMENT

(1.) This writ petition is filed seeking a writ of Certiorari to call for the records relating to the order dated 9.9.1998 in L.G.C.No.16 of 1996 on the file of the Special Court under the A.P. Land Grabbing (Prohibition) Act, 1982 at Hyderabad and to quash the same.

(2.) The applicants in L.G.C.No.16 of 1996, who are 30 in number and are represented by their General Power of Attorney are the writ petitioners. For the sake of convenience the writ petitioners and the respondents 1 to 13 herein are hereinafter referred to as the applicants and respondents as they were arrayed before the special Court under A.P. Land grabbing (Prohibition) Act -hereinafter referred to as 'the Special Court'.

(3.) Brief facts of the case are as follows: