CHEVURU RAJESHWARAMMA ALIAS SUJATHA Vs. K ANANTHAKRISHNA MURTHY

JUDGEMENT

(1.) :Heard both the Counsel.

(2.) This writ petition is filed seeking a writ of certiorari calling for the records pertaining to the judgment in L.G.A. No.37/1999 dated 2.11.1999 on the file of Special Court under the Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 at Hyderabad wherein the judgment of the Land Grabbing Special Tribunal cum District Judge, Nellore passed in L.G.O.P.No.33/1990 dated 27.1.1999 was confirmed; and quash the same as illegal and contrary to the law and pass such other order or orders as this Court deems fit and proper in the interest of justice.

(3.) Before adverting to the rival contentions of both parties, we feel it expedient to briefly note the case of the respective parties and the findings of both the Courts below.