M YADAGIRI REDDY Vs. V C BRAHMANNA

JUDGEMENT

(1.) HEARD Sri Challa Seetharamaiah, learned senior Counsel, appearing for the writ petitioner and the learned counsel, appearing for the respondent.

(2.) THE writ petitioner is the respondent in lg. C. No. 48/2002 on the file of the Special court under A. P. Land Grabbing (Prohibition)Act, 1982, Hyderabad (hereinafter referred to as "the Special Court" ). The respondent is the applicant in the said LGC. The petitioner questions the order of the Special court dated 13. 08. 2008, whereunder the warrant was re-entrusted to the Advocate-Commissioner with a direction to localize ac. 12. 00 of land fixing the Eastern boundary as road shown by the respondent which is found in the village map and to find out the boundaries on North, South and West and note down whether they are tallied with the boundaries mentioned in the application schedule land or not and to note down the names of land owners with survey numbers and sub-divisions, if available, on the North, west and South sides separately and to localize the land claimed by the applicant and the respondent as per their title deeds with the assistance of K. S. Reddy now working as Dy. Inspector of Survey, East division, Ranga Reddy District, who had assisted the commissioner on earlier occasion and take measurements as per work memos filed by both parties. The petitioner also questions the consequential order dated 02. 09. 2008 passed in i. A. 920/2008 in LGC. 48/2002, which is filed for amendment of warrant dated 13. 08. 2008 and whereunder the Special Court directed the Advocate-Commissioner to issue notice to Sri Mohd. lrshad Ahmed, Forest Beat officer, Hyderabad and Sri T. V. Subbarao, member, Vijayapuri East Colony to find out the boundaries and names of owners of the land on South, East and West of the land surveyed by the Advocate-Commissioner on 24. 12. 2007.

(3.) THE parties herein are referred to as arrayed in the LGC. 48/2002 for the sake of convenience.