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PETITIONER: C.V. RAJA RAO & ANR.

       Vs.

RESPONDENT: MIRZA BASHEER BAIG & ORS.

DATE OF JUDGMENT:       30/04/1996

BENCH: K. RAMASWAMY, G.B. PATTANAIK

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Leave granted,      This appeal  by special  leave arises from the order of the  High  Court  dated  April  2,  1991  made  in  Criminal Application No.  334/91. It  is not  necessary to narrate in elaboration  all  the  proceedings  that  have  taken  place between the  parties. Suffice it to state that in respect of the lands  bearing Survey  No. 202  situated in Lallaguda in Secunderabad of Andhra Pradesh which is now part of the city of Hyderabad,  an extent  of 4922  sw. yds.  is in  dispute. Several proceedings  have taken  place between  the  parties narration of  which is  not  material.  The  High  Court  in quashed proceedings  of the  initiation of  the action under Sections 145  and 146  of the  Cr. P.C.  gave the  following directions:      "Since there  are some  allegations      that the police were not giving aid      to  the   petitioners  even  though      there  are   injunction  orders  in      their  favour,   I   feel   it   is      desirable that  some high  official      of the  Survey Department  like the      Assistant Director of Survey may be      directed to  inspect the  suit land      and localise the suit land with the      assistance of a Inspector of Survey      with  reference   to   the   survey      records.  The   learned  Magistrate      then under Section 146 Cr. P.C. may      complete the  enquiry expeditiously      and pass  final orders.  Since  the      parties are fighting out the matter      since a long time, the learned Sub-      Divisional Magistrate  is  directed      to   dispose    of    the    matter      expeditiously   and    pass   final      orders, preferably  within a period      of three months from today."      In view  of the above directions, it would be necessary that  the  Survey  Department  should  demarcate  the  land,

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localise the  same with  the assistance  of the Inspector of the Survey and Land Record as directed by the High Court and the Magistrate  would take  action pursuant  to  the  report thereof according to law. In view of the facts in this case, we think that it is not a case warranting interference under Article 136  of the  Constitution. We are not expressing any opinion on  merit since proceedings are pending at different stages in  different courts.  Whatever proceedings have been taken place, will be subject to the appropriate orders.      The appeal is accordingly dismissed.