REVENUE DIVISIONAL OFFICER Vs. REGISTRAR SPECIAL COURT

JUDGEMENT

(1.) Writ Petition No.22402 of 1998 has been filed seeking a writ of mandamus for declaring the order dated 15/7/1998 passed by the Special Court under the A.P. Land Grabbing (Prohibition) Act (for short, 'the Act') in I.A.No.2259 of 1995 in L.G.C.No.28 of 1993, as unjust.

(2.) W.P. No.23874 of 1998 has been filed for a writ of mandamus, declaring the action of the respondents in proposing to acquire an extent of 1777 square yards of land by issuing necessary notification, dated 1/7/1997, under Section 4(1) of the Act, as arbitrary, illegal and contrary to the provisions of the Act.

(3.) The facts lie in a narrow compass: The land in dispute measuring 1777 square yards, comprises of Plot Nos.5, 5A, 6 and 6A, is situated at Bakaram Village, Musheerabad. The petitioners in W.P. No.23874 of 1998 are owners thereof in equal moieties having purchased the same for constructing residential houses. They got a compound wall constructed in the year 1984, all around the said land after having obtained the necessary permission Nos.9/4 and 9/5, dated 8-2-1983, from the Municipal Corporation. Later, some antisocial elements occupied the said land and erected huts thereon illegally. The petitioners, therefore, filed L.G.C. No.28 of 1993 against the land grabbers before the Special Court under the Act. The Special Court eventually passed an order, dated 30-12-1994, declaring the respondents therein as land grabbers and directed them to vacate the said land within a period of two months and in the event of thek failure, the Revenue Divisional Officer, Hyderabad, was directed to deliver vacant possession to the petitioners. The writ petitions filed assailing the said order in W.P. Nos.11765 of 1995 and 13856 of 1995 ended in dismissal on 16-10-1995. When moved by the petitioners, in I.A. No.2259 of 1995 the Special Court by means of an order, dated 15-7-1998, directed the Revenue Divisional Officer to present before it on 23-7-1998 to explain the inordinate delay of more than three years in executing its order.