Section 15 in Andhra Pradesh Land Grabbing (Prohibition) Special Court Regulations, 1988
15. Proceedings before the Special Court -
(1)The Special Court while issuing summons to the respondent shall fix the date, normally 14 days for the respondent to appear in person or by advocate to answer and file counter and simultaneously serve a copy thereof on the other party.(2)Within 14 days of the receipt of the counter referred above, the opposite party may file his rejoinder if any with the permission of the Court and simultaneously serve a copy thereof on the other party.(3)The Special Court shall fix the date of first hearing of the dispute, within 60 days of the date on which the notification is issued.(4)The hearing of the case shall ordinarily be continued from day to day. The arguments shall follow immediately and not beyond 14 days after the closing of the evidence.(5)The Special Court shall not ordinarily grant an adjournment for a period exceeding a week at a time, not more than three adjournments, in all, at the instance of any one of the parties to the dispute.(6)Where, applicant or respondent fails to appear when the application is called on for hearing the Court may make an ex parte order on the application.(7)In any case, in which ex parte order is passed, the aggrieved party may apply to the Court, to set aside the order, if he satisfies the Court, the reasons for the absence.(8)The Special Court shall deliver judgment within 15 days from the date on which the judgment was reserved, or where it is not practicable to do so, within 30 days from the date on which the Judgment was reserved.
