MOHD QUASIM Vs. SPECIAL COURT CONSTITUTED UNDER THE A P LAND GRABBING PROHIBITION ACT 1982 AT HYDERABAD

JUDGEMENT

(1.) Since these two writ petitions arise out of common proceedings and involve common question, they have been taken up together for disposal.

(2.) The petitioner in W.P.No.1485 of 2005 is respondent No.1 before the Special Court and whereas the petitioner in other W.P.No.6268 of 2005 is the purchaser from respondent No.9 before the Special Court in the LGC. Hence, after obtaining the leave filed the writ petitions challenging the very same order.

(3.) Heard Sri C.P.Reddy, learned Senior Counsel appearing for the petitioner in W.P.No.1485 of 2005 and Sri P.Roy Reddy, learned counsel for the petitioner in W.P.No.6268 of 2005 and the learned Government Pleader for Revenue (Assignments).