A VIJAYALAKSHMI DEVI Vs. MANDAL REVENUE OFFICER

JUDGEMENT

(1.) Since all these writ petitions are directed against the common order, dated 20.9.2006, passed in I.A. Nos. 1407 and 1253 of 2004; and 224 and 53 of 2005 in L.G.C. No.87 of 1998 on the file of the Special Court under the A.P. Land Grabbing (Prohibition) Act, at Hyderabad (for short "the Special Court"), they are heard together and are being taken up together for disposal.

(2.) Heard Sri M.P. Chandramouli, learned Counsel appearing on behalf of the petitioners and Sri M. Subba Reddy, learned Counsel appearing on behalf of the contesting respondents 2 and 3.

(3.) The petitioners herein, who are respondents 3 and 4 in the aforesaid interlocutory applications and also the respondents in the main L.G.C. No.87 of 1998 on the file of the Special Court, filed these writ petitions inter alia seeking for a writ of certiorari assailing the correctness of the common order, dated 20.9.2006, passed in I.A. No. 1407 of 2004 and batch in the said L.G.C. No.87 of 1998, allowing the applications filed by the contesting respondents herein purported to be filed under Order I Rule 10 C.P.C. seeking to implead themselves as party respondents in the main L.G.C.