B LALITA DEVI Vs. SPECIAL COURT LAND GRABBING

JUDGEMENT

(1.) This writ petition is for quashing the order dated 22nd September, 1992 in I.A.No.782/1992 in L.G.C. No.99 / 1989 of the Special Court under A.P. Land Grabbing (Prohibition) Act (for Short 'the Special Court'), I.A. No.782/1992 was an application under Order 1, Rule 10, C.P.C., filed by the petitioners 1 to 23 and respondents 24 to 28 herein (hereinafter referred to as 'the petitioners'), claiming to be the purchasers of land from respondents-land grabbers in L.G.C. No. 99 / 1989, to implead themselves as respondents in the said case.

(2.) L.G.C.No, 99 / 1989 relates to the Land bearing R.S. No. 54/2 (Survey No.27/ 1, 2, 3) measuring 7.22 acres situated in Pedda Waltair Revenue village, Visakhapatnam and the same has been filed by the Commissioner of Visakhapamam Municipal Corporation (hereinafter called 'the respondent') against 21 persons belonging to 'Duvvu' family before the Special Court. The Special Court at Hyderabad having taken cognizance of the same as L.G.C. 99/ 89 cause a notice in Form IIA presecribed under Rule 7(1) of the A.P. Land Grabbing (Prohibition) Rules, 1988 (for short 'the Rules') published in the Andhra Pradesh Gazette, Part II, Extraordinary, dated 2nd August, 1989, providing opportunity to any person to file objections on or before 28th of August, 1989 in addition to notices to 21 named interested persons in the land in Form III-A, prescribed under Rule 8 of the Rules.

(3.) The 21 respondents in L.G.C. No.99/89 entered their appearance through a counsel and filed their objections. Thereafter, the case was taken up for trial. Recording of evidence was over. Arguments were also heard and the matter was posted for judgment. At that stage, I.A.No.782/1992 was filed by the petitioners on 14th September, 1992 and the same was dismissed by the impugned order, which reads as follows:-