ABDUL KHUDDUS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Petitioners seek for issuance of a writ of Certiorari or any other appropriate Writ or direction calling for the records relating to L.G.C.No. 15 of 1992 on the file of the Special Court under Andhra Pradesh Land Grabbing (Prohibition) Act, Hyderabad, and quash the order dated 9-6-1994 passed thereon.

(2.) Petitioners 1 to 3 herein are respondents 1, 3 and 4 respectively, in L.G.C.No. 15 of 1992 on the Special Court under A.P. Land Grabbing (Prohibition) Act, Hyderabad (for short 'the Special Court')- The said L.G.C, No. 15 of 1992 was filed by the first respondent herein, viz., State of Andhra Pradesh represented by the Sub-Collector, Vijayawada, Krishna District, against the first petitioner herein - Abdul Khuddus and one Smt. Jeenatunnissa Begum who died during the pendency of the said LGC and in her place her sons were brought on record as respondents 3 and 4 respectively, who are petitioners 2 and 3 herein.

(3.) Brief facts in the said LGC No. 15 of 1992 are hereunder; The first respondent herein, viz., State of Andhra Pradesh, represented by the Sub-Collector, Vijayawada, who filed the said LGC complained that the first petitioner herein is in occupation of a total extent of 470 square yards of land in Ward No. 5, Block No. 1 of Vijayawada town, out of which 250 Sq. yards of land is a patta site covered under Ex.A-8 purchased by the first petitioner in the year 1976 for a valid consideration. It is alleged that the first petitioner herein encroached upon an extent of 220 Sq. yards of land by grabbing it illegally which is in N.T.S.No. 26 correlated to old N.T.S. No.17/1-A/1-A of Vijayawada town. Likewise, the petitioners 2 and 3 herein are in occupation of 540 Sq. yards out of which 350 Sq. yards of land is a patta land which is said to have been purchased by their late mother Jeenatunnissa Begum under Ex.A-11 in the year 1944. The remaining extent of 190 Sq. yards has been grabbed by them which is situated in N.T.S.No. 26 correlated to old N.T.S.No. 17/1-A/1-A of Vijayawada town. The first respondent herein, therefore, sought a direction from the Special Court to declare the Government as owner of the Schedule lands and a further declaration that the petitioners herein are the land grabbers within the meaning of the A.P. land Grabbing (Prohibition) Act.