PATIL CHANDRAMOULISWAR REDDY Vs. MADIGE PEDDA DASTHAGIRI

JUDGEMENT

(1.) The unsuccessful respondent in I.A.no.1675 of 2018 in LGOP no.79 of 2017/petitioner in the LGOP filed this appeal under Section 7(A) (3) of the Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 ['the Act', for brevity] assailing the order, dated 07.02.2019, of the learned Judge of the Special Tribunal under A.P. Land Grabbing (Prohibition) Act-Principal District Judge, Kurnool, passed in the said I.A.no.1675 of 2018 in the said L.G.O.P.no.79 of 2017.

(2.) We have heard the submissions of Sri Patil Chandramouliswar Reddy, appellant/Party-in-person; and, of Sri G.Venkata Reddy, learned counsel appearing for the respondents 1 to 13. We have perused the material record.

(3.) To begin with it is to be noted that the appellant herein filed the above said L.G.O.P.no.79 of 2017 ('LGOP', for brevity) on the file of the Court of the Special Tribunal under A.P. Land Grabbing (Prohibition) Act cum-Principal District Court, Kurnool, ['Special Tribunal', for brevity] seeking verbatim the following reliefs: