SURYA RAO T Vs. G RAMAKRLSHNA RAO

JUDGEMENT

(1.) These two writ petitions are inter-connected and so they are being disposed of by this common judgment.

(2.) Seeking a writ of certiorari for quashing the common judgment of the Special Court under the Andhra Pradesh Land Grabbing (Prohibition) Act, Hyderabad (for short "the Special Court") in LG.C.Nos. 23 of 1993 and 68 of 1994, these applications were filed by Tadi Surya Rao, a resident of Visakhapatnam, who was declared by the Special Court as a 'land grabber' within the meaning of Section 2(b) and (e) of the Andhra Pradesh Land Grabbing (Prohibition) Act, (for short "the Act") and was directed to deliver vacant possession of Plot Nos. 70 and 71 covered by approved lay-out bearing No. 61/64 situate 16 at Narasimha Nagar, Viskhapatnam to Dr. Gurubhavathula Ramakrishna Rao (respondent No. 1 herein) applicant in L.G.C.No. 23 of 1993 before the Special Court or his nominee.

(3.) In the year 1991, Gurubhavathula Ramakrishna Rao, respondent No.1 herein, filed L.G.C.No. 64 of 1991 before the Special Court in respect of the same property in question and a report was called for by the Special Court from the Mandal Revenue Officer, Visakhapatnam, which disclosed that one Dr. B. Perraju, the vendor of the first respondent, was the original pattedar of the property in question and the same was purchased by the first respondent and so the latter's title wasalso supported by the entries in the revenue records fair adangal etc. That case was withdrawn by the first respondent as settled out of Court. The order of the Special Court dated 21-2-1992 in L.G.C.No. 64/91 was in the following terms: