T. KRISHNA REDDY Vs M. BAGI REDDY
Case number: C.A. No.-004384-004385 / 2002
Diary number: 17198 / 2000
Advocates: V. G. PRAGASAM Vs
B. SUNITA RAO
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CASE NO.: Appeal (civil) 4384-4385 of 2002
PETITIONER: T. Krishna Reddy & Ors
RESPONDENT: M. Bagi Reddy & Anr
DATE OF JUDGMENT: 08/05/2008
BENCH: TARUN CHATTERJEE & HARJIT SINGH BEDI
JUDGMENT: JUDGMENT
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Nos.4384-4385 OF 2002
T. Krishna Reddy & Ors. ......Appellants
Vs.
M. Bagi Reddy & Anr. .......Respondents
JUDGMENT
HARJIT SINGH BEDI,J.
1. These appeals arise out of the following facts.
2. The appellant and his predecessors-in-interest were
cultivating the suit land to the extent of about 9.2 acres
falling under survey No. 357 of Alwal village, Malkajgiri
Mandal, Ranga Reddy District in Andhra Pradesh and an
ownership certificate under section 38E of the Andhra
Pradesh (Telangana Area) Tenancy and Agricultural
Lands Act, 1950 had also been issued in their favour. In
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1988, the appellants, pursuant to a family partition
whereby they had been put in exclusive possession of the
suit land, filed an application before the Divisional
Revenue Officer for the issuance of a revised ownership
certificate under Section 38E and after due enquiry a
revised ownership certificate was, in fact, issued. The
respondents herein challenged the issuance of the
aforesaid revised certificate before the Joint Collector,
who dismissed the appeal by his order dated 19th June
1995 and a petition against this said order was
dismissed by the High Court and the second appeal filed
by the respondents against the order of the Joint
Collector was also dismissed on 6th April 2000. The
respondents, who are in possession of the adjoining
lands being survey Nos.355 and 405, filed a civil suit on
8th April 1996 before the Subordinate Judge Court,
Ranga Reddy District seeking permanent injunction
against the appellants with respect to the suit land i.e.
the land in Survey No.357. The trial court decreed the
suit in favour of the respondents herein. Aggrieved by
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the order of the trial court, the present appellants filed
an appeal and the appellate court re-appreciated the
evidence and keeping in view the fact that a certificate
under section 38E had been issued to the appellants
which showed that they were in possession of the land,
allowed the appeal. The respondents herein carried the
matter in second appeal to the High Court and also filed
a petition against the order dated 19th June 1995 passed
by the Joint Collector confirming the validity of the
certificate granted under section 38E. The High Court
dismissed the petition challenging the order dated 19th
June 1995 but without framing any substantial question
of law, allowed the second appeal filed against the order
of the Civil Court. It is in this circumstance that the
present matter is before us.
3. During the course of hearing, it has been pointed out by
the learned counsel for the appellants that writ
proceedings under the Inams Abolition Act are pending
in the High Court and as the outcome of the aforesaid
proceedings would have an important bearing on the
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present matter as well, it would, perhaps, be prudent to
remit this matter to the High Court to be heard along
with the writ petition. It has been pointed out that in the
last paragraph of the impugned judgment of the High
Court, the relevance of the Inam proceedings then
pending before the competent authority has been
recognized by the High Court, and an observation made
that they would determine the fate of the dispute. We
accordingly allow these appeals, set aside the order of
the High Court and direct that this matter be heard along
with Writ Petition No.17605 of 2003 pending in the
Andhra Pradesh High Court. We clarify that nothing in
this order be construed as an expression on the merits of
the case.
4. The appeals are allowed accordingly.
.................................J. (TARUN CHATTERJEE)
.................................J. (HARJIT SINGH BEDI)
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New Delhi,
Dated May 8, 2008