IN THE SUPREME COURT OF INDIA

CIVIL  APPELLATE JURISDICTION  

CIVIL APPEAL NO. 7083   OF  2010

(Arising out of SLP(C) No.17118/2009)

POCHI REDDY            Appellant(s)

                    :VERSUS:

THE REVENUE DIVISIONAL OFFICER AND ORS.     Respondent(s)

      O R D E R

Leave granted.

We have heard the learned counsel for the parties.  

This appeal is directed against the judgment and  

order  dated  18.2.2009  passed  by  the  High  Court  of  

Judicature, Andhra Pradesh at Hyderabad in Writ Appeal  

No.161 of 2009.  

It  is  not  disputed  that  civil  suits,  being  

O.S.No.22/2003 & O.S. No.1/2007 and C.M.A. NO.14/2005 are  

still pending adjudication.   

We, therefore, without making any observation on  

the merit of the matter, set aside the impugned judgment  

and remit the matter to the Trial Court for deciding the  

aforesaid  suits  without  being  influenced  by  any  

observation  made  by  the  High  Court  in  the  impugned  

judgment. It will be open to the parties to raise all  

contentions including the maintainability of the suit.    

-2-

Since this matter has been pending before  this  

Court and the High Court for a long time, we request the  

Trial Court to dispose of these suits as expeditiously as  

possible.  

This appeal is disposed of with the aforementioned  

observation.  The  parties  are  directed  to  bear  their  

respective costs.    

.....................J (DALVEER BHANDARI)

.....................J (DEEPAK VERMA)

New Delhi; August 26, 2010.