Section 31(8) in Andhra Pradesh Urban Areas (Development) Act, 1975
(8)The District Court may, of its own motion or on an application, call for and examine the record of any Tribunal in respect of any proceeding under this Chapter to satisfy itself as to the regularity of such proceeding or the correctness, legality or propriety of any decision or order passed thereon ; and if, in any case it appears to the District Court that any such proceeding, decision or order should be modified, annulled or reversed or remitted for consideration, it may pass orders accordingly ;Provided that the District Court shall not pass any order adversely affecting any party has been given an opportunity of being heard.
