MAMIDI SAMBASIVA RAO Vs. BALI AMMANNA

JUDGEMENT

(1.) This Civil Revision Petition, under Section 115 of the Code of Civil Procedure, 1908, is directed against the judgment and decree, dated 28.07.2004, in C.M.A. No. 15 of 2004 on the file of Additional Senior Civil Judge (Fast Track Court) Gudivada.

(2.) The brief facts of the case are as follows:

(3.) The Respondents have resisted the claim of the Petitioner contending that the Petitioner had obtained an ex parte decree and the property in question is a Government Formbook land and that it was assigned to the second Defendant. Since it is an assigned land for construction of a house, the same cannot be alienated and the agreement of sale is hit by the provisions A.P. Assigned Lands (Prohibition of Transfer) Act, 1977 (for short, 'the Act').