Telangana High Court
G. Kashi Reddy 8 Ors, vs The Spl. Court Under A.P. Land ... on 24 August, 2022
Author: Shameem Akther
Bench: Shameem Akther
IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
AT HYDERABAD
(Special Original Jurisdiction)
MONDAY, THE TWENTY FIFTH DAY OF FEBRUARY
TWO THOUSAND AND EIGHT
:PRESENT:
THE HON'BLE SRI JUSTICE: GHULAM MOHAMMED
AND
THE HON'BLE SRI JUSTICE: B.SESHASAYANA REDDY
WRIT PETITION No. 1314 of 2008
Between:
1. G.Kashi Reddy
2. P.Satyanarayana
3. P.Venkatanarayana
4. K.Chandraiah
5. T.Ganga Ratnam
6. K.Ramulamma
7. G.Andalu
8. V.Venkataratna Prasad
9. E.Subba Rayudu.
..... Petitioners
AND
1. The Special Court under A.P. Land Grabbing (Prohibition) Act,
Hyderabad.
2. Smt. Chadalavada Sarojini Devi, W/o. Ch.V.Ramanaiah, R/o. 54-
14/2-4, Srinivasa Nagar Colony, Bank Colony-2, Vijayawada, Krishna
District.
3. Ch.V.Ramanaiah, S/o. Kotaiah, R/o. 54-14/2-4, Srinivasa Nagar
Colony, Bank Colony-2, Vijayawada, Krishna District.
4. M.S.R.K.Prasad, S/o. Venkateswar Rao, R/o. 10-105A,
Krishnanagar, Kurnool.
5. K.Chiranjeevi, S/o. Ramakrishna Rao, R/o. 12-13-1274, Tarnaka,
Hyderabad.
6. Smt. S.Tara, W/o. S.Swamy, R/o. 13-41, Suryanagar Colony,
Mallapur, Uppal Mandal, R.R.District.
7. Smt. K.Kamala, W/o. K.Ashok, R/o. 13-81, Suryanagar Colony,
Mallapur, Uppal Mandal, R.R.District.
.....Respondents
Petition under Article 226 of the constitution of India praying
that in the circumstances stated in the Affidavit filed herein the High Court will
be pleased to issue an appropriate Writ, order or direction more particularly
one in the nature of Writ of Certiorari calling for the order dated 27-11-2007
passed in I.A.No. 726 of 2007 in L.G.C No. 6 of 2002 on the file of the Special
Court under A.P. Land Grabbing (Prohibition) Act, Hyderabad (the 1st
respondent herein), and set-aside the same as unconstitutional.
The petition coming on for hearing, upon perusing the petition
and the affidavit filed in support there of and the High Court order dated
04/02/2008 and made herein and upon hearing the arguments of
SRI.J.VENKATESWARA REDDY, Advocate for the Petitioner and the Court
made the following
ORDER:
At request a petitioner's counsel post next week.
Interim Order granted earlier by this court on 4-2-2008 is extended by one week.
SD/- C.SESHAIAH ASSISTANT REGISTRAR // TRUE COPY // for ASSISTANT REGISTRAR To
1. The Special Court under A.P. Land Grabbing (Prohibition) Act, Hyderabad.
2. Smt. Chadalavada Sarojini Devi, W/o. Ch.V.Ramanaiah, R/o. 54- 14/2-4, Srinivasa Nagar Colony, Bank Colony-2, Vijayawada, Krishna District.
3. Ch.V.Ramanaiah, S/o. Kotaiah, R/o. 54-14/2-4, Srinivasa Nagar Colony, Bank Colony-2, Vijayawada, Krishna District.
4. M.S.R.K.Prasad, S/o. Venkateswar Rao, R/o. 10-105A, Krishnanagar, Kurnool.
5. K.Chiranjeevi, S/o. Ramakrishna Rao, R/o. 12-13-1274, Tarnaka, Hyderabad.
6. Smt. S.Tara, W/o. S.Swamy, R/o. 13-41, Suryanagar Colony, Mallapur, Uppal Mandal, R.R.District.
7. Smt. K.Kamala, W/o. K.Ashok, R/o. 13-81, Suryanagar Colony, Mallapur, Uppal Mandal, R.R.District.
8. One CC to Sri J.Venkateswara Reddy, Advocate(OPUC)
9. Two spare copy.
BRT HIGH COURT GM.J BSSR.J DATED: 25-02-2008 ORDER:
WP.No.1314 OF 2008 EXTENTION HIGH COURT BRT DATED: 27-02-2008 GM.J BSSR.J DATED: 25-02-2008 ORDER:
WP.No.1314 OF 2008 EXTENTION