- (1.) C.A. 6731/1994. This appeal is directed against the judgment and order of the Division Bench of the High Court of Andhra Pradesh at Hyderabad in Writ Appeal No. 680/1992 dated July 23, 1992, confirming the order of the learned single Judge passed in W.P. No. 9846/1989 dated June 16, 1992 by which the writ petition filed by the appellants, was dismissed.
(2.) The Mandal Revenue Officer, Golconda, representing the State of Andhra Pradesh, the first respondent, filed an application under S.8 of the Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 (hereinafter referred to as 'the Act') numbered as LGC 21 of 1988 in the Special Court under the Act (for short the Special Court). The material allegation in that application was that the first appellant encroached upon the Government land to an extent of 5 acres in Survey No. 403/1, situated at Shaikpet village, Banjara Road No, 10, Hyderabad (for short 'the disputed land), made plots and sold them to respondents 2 to 15 before the Special Court who were treated as interested persons. It was alleged that as per the Government records plots Nos.l1, 12 and 13 in Survey No. 403/1 of Shaikpet village were unrecognised plots and were treated as Government lands. On that application the Special Court took cognizance of the case and issued notification under S. 8( 6) of the Act in the Andhra Pradesh Gazette (Extraordinary) of November 7, 1988. On the material placed by the Revenue Officer as per the verification report, persons who had been in possession of the disputed land were also issued notices. Though they were parties to LGC 21/88 in the Special Court, they are not impleaded in this appeal. The first appellant pleaded, inter alia, that he had agreed to purchase the disputed land from its owners and possessors, appellants 2 to 4, and obtained possession under the agreement for sale. He denied the allegation that he grabbed the disputed land.
(3.) After considering the evidence placed on record the Special Court held that the Government was the owner of the disputed land and that the respondents were land grabbers and ordered them to be evicted from the disputed land. It was made clear that notice under proviso to sub-section (7) of S. 8 was not issued. Thus the application filed by the first respondent (LGC 21/88) was allowed by the Special Court on June 1, 1988.;