JYOTHI PORWAL Vs. CHILUKA LAXMI BAI

JUDGEMENT

(1.) This Writ Petition is filed assailing the order dt.21/8/2018 passed in I.A.No.41 of 2018 in L.G.O.P.No.777 of 2016 on the file of the III Additional District Judge-cum-Land Grabbing Tribunal, Ranga Reddy District at L.B.Nagar (for short, 'the Special Court').

(2.) Heard Sri O.Manohar Reddy, learned Senior Counsel appearing through online representing Sri S.V.Ramana, learned counsel for the petitioners, and Sri A.Suryanarayana, learned counsel appearing on behalf respondents and perused the record.

(3.) The petitioners herein are the respondents in the L.G.O.P. as well as in the underlying interlocutory application.