REGENT COMPUTRONICS PVT. LTD.

MOHD.SIDDIQ ALI KHAN Appellant

V/S

SHAHSUN FINANCE LIMITED, CHENNAI Respondents

Referred Judgements :-

MRS. DHANALAKSHMI V. R. PRASANNA KUMAR AND OTHERS [REFERRED TO]
GOUNI SATYA REDDI V. GOVERNMENT OF A.P. AND OTHERS [REFERRED TO]
CHENNA BASVANNA V. SPECIAL COURT UNDER A. P. LAND GRABBING (PROHIBITION) ACT,HYDERABAD AND OTHERS [REFERRED TO]
R R CHARI VS. STATE OF UTTAR PRADESH [REFERRED TO]
VIJAI PRATAP SINGH AND RAMJIWAN MISIR VS. DUKH HARAN NATH SINGH AND IN BOTH THE APPEALS [REFERRED TO]
CHANDRA BHAN GOSAIN VS. STATE OF ORISSA [REFERRED TO]
DEVARAPALLI LAKSHMINARAYANA REDDY VS. V NARAYANA REDDY [REFERRED TO]
GIRDHARI LAL AND SONS VS. BALBIR NATH MATHUR [REFERRED TO]
AZHAR HUSAIN VS. RAJIV GANDHI [REFERRED TO]
KONDA LAKSHMANA BAPUJI VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
STATE OF ORISSA VS. DEBENDRA NATH PADHI [REFERRED TO]
PITHANA NANDA KUMAR VS. KOSTU ESWARA RAO [REFERRED TO]
ECI ENGINEERING and CONSTRUCTION CO LIMITED REP VS. GOVERNMENT OF A P REP [REFERRED TO]
HINDUSTHAN AERONAUTICS EMPLOYEES CO OPERATIVE HOUSING SOC LTD VS. SPECIAL COURT [REFERRED TO]

JUDGEMENT

(1.) The order passed by the Special Court under the A.P. Land Grabbing (Prohibition) Act, 1982 (for short 'the Act') taking cognizance of the case filed by the 1st respondent against the writ petitioners is impugned in this batch of writ petitions.

(2.) That in order to consider as to whether the Special Court committed any illegality in taking cognizance of the case under Section 8(1) of the Act, a few relevant facts leading to filing of this batch of writ petitions are required to be noticed.

(3.) The 1st respondent herein filed land- grabbing case (for short 'L.G.C.') in the Special Court against the writ petitioners and other with a prayer to;

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MOHD SIDDIQ ALI KHAN Vs. SHAHSUN FINANCE LTD

Referred Judgements :-

JUDGEMENT

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