SYED MOHAMMED FAZALULLAH Vs. SAMEENA ZAHRA KATOON

JUDGEMENT

(1.) The respondent herein filed LGC No.15 of 2012 in the Special Court constituted under the A.P. Land Grabbing (Prohibition) Act, 1982 (for short, 'the Act') against the writ petitioner alleging that he had illegally occupied the Application Schedule Property i.e., premises No.8-2-674/B/2/14 admeasuring 360 sq. yards equivalent to 302.40 sq. mts. situated at Road No.13, Banjara Hills, Hyderabad, with an intention to illegally grab the same and thus seeking eviction of the writ petitioner from the said property.

(2.) After hearing both the parties, the Special Court has taken cognizance of the LGC under Section 8 (1) of the Act by order dated 30.07.2012 and aggrieved by the same, the present writ petition is filed seeking a Certiorari to call for the records relating to the said order dated 30.07.2012 and to quash the same being arbitrary and illegal.

(3.) We have heard Sri M.V.S. Suresh Kumar, the learned counsel appearing for the petitioner and Sri A. Mahadev, the learned counsel appearing for the respondents.