M SATYANARAYANA Vs. VISWANATH KAKAR

JUDGEMENT

(1.) Inasmuch as both the writ petitions emanate from the judgment dated 19.2.1998 passed by the learned Special Court under the A.P. Land Grabbing (Prohibition) Act, Hyderabad, in L.G.C. No.86 of 1986, they can be disposed of together.

(2.) The writ petitioners herein who are the respondents in L.G.C. No.86 of 1996 seek a writ of certiorari to quash the said judgment.

(3.) The first respondent in both these writ petitions filed L.G.C. No.86 of 1996 before the Special Court alleging inter alia that the respondents therein, the present writ petitioners, grabbed the application schedule property admeasuring 1506 square yards of land covered by Survey No. 17 (old Survey No. 14) of Old Malakpet, Hyderabad, and sought for delivery of the said property to him after evicting the respondents therefrom. That application eventually after conducting full-fledged enquiry was allowed by the learned Special Court declaring the respondents as land- grabbers and directing them to vacate the land in dispute and deliver vacant possession of the same to the applicant. The writ petitioners, who are the respondents therein, are now assailing the said judgment.