V. LAXMINARASAMMA Vs A. YADAIAH (DEAD) .
Case number: C.A. No.-001849-001849 / 2002
Diary number: 1742 / 2001
Advocates: Y. RAJA GOPALA RAO Vs
T. V. GEORGE
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. 1849 OF 2002
V.LAXMINARASAMMA ... Appellant(s) Versus A.YADAIAH (DEAD) AND ORS. ... Respondent(s)
WITH Crl. A. No. 1850/2002
J U D G M E N T
Dr.ARIJIT PASAYAT,J.
During the hearing of these appeals it was noticed that two decisions of
this Court rendered by two learned Single Judges expressed contrary views and the
matter was referred to a larger Bench. The dispute relates to the Andhra Pradesh
Land Grabbing (Prohibition) Act, 1982 ( in short 'Act'). The two decisions which
were referred to by the Bench while making reference to a larger Bench were Konda
Lakshmana Bapuji Vs. Government of Andhra Pradesh & Ors. (2002) 3SCC 258
and N.Srinivasa Rao Vs. Special Court under the A.P.Land Grabbing (Prohibition)
Act & Ors. 2006 (4) SCC 214. The three Judge Bench by judgment dated 3.3.2009
held that Kunda Lakshmana Bapuji case (supra) lays down the correct law and N.
Srinivasa Rao does not. The
-2-
reference was accordingly answered. The three Judge Bench was of the view that
the tribunal/Special Court constituted under the Act has requisite jurisdiction to go
into the question of adverse possession. The three Judge Bench also noticed that it is
one thing to say that a summary proceeding cannot be resorted to when a noticee
resists bonefide dispute involving complicated questions of title and his right remain
in possession of the land. But, it is another thing to say that although both the
Special Court and/or Tribunal which has all the powers of a civil court would not be
entitled to enter into such a contention. After the reference was answered this
matter is placed before us.
So far as the appellant is concerned the following finding have been
recorded by the Special Court:-
“25.In view of the fact that no document of the so-called gift
of the temples and the lands having been made in favour of the
ancestors of respondent 41, have been filed in the court and also in
view of the statement of respondent 41 that she has been appointed as
a “Poojari” for a monthly remuneration of Rs. 17.22 by the Revenue
Divisional Officer, Hyderabad West and the remarks contained in the
pahanics as well as in the Endowment register of 50 Years old showing
the land as inam land of Dhaibagh temple, we are convicted that the
petition-schedule land belongs to the applicant-temple.
-3-
27.xxxxxSince the respondent 41 and her ancestors have
been Poojaris of the temples, there shall be no order of eviction against
her. We feel that in all fairness, some time should be given to the
respondents for demolishing the houses and for taking away the
structures on the petition-schedule lands.”
In view of the judgment of the three Judges-Bench the conclusion of
Special Court are to be operative.
The appeal is accordingly disposed of.
Crl. A. No. 1850/2002:
De-linked.
...................J. (Dr. ARIJIT PASAYAT)
....................J. ((ASOK KUMAR GANGULY)
New Delhi, April 29, 2009.