B LAKSHMIPATHI Vs. MUNICIPAL COUNCIL KAMAREDDY REP

JUDGEMENT

(1.) The plaintiff is the appellant in this appeal which is filed against the judgment of the learned single Judge dated 21-10-1992 in A.S. No.1513 of 1989 confirming the judgment and decree dated 14-2-1989 in O.S. No.149 of 1983 on the file of the Court of the Subordinate Judge, Nizamabad.

(2.) The appellant herein filed O.S. No.149 of 1983 seeking a declaration that he is the owner of the suit schedule property and recovery of possession of the same by evicting the 1st defendant. He also sought a further declaration that the order of the 2nd defendant dated 10-12-1971 allotting an extent of 500 sq. yards out of the suit schedule property to the District Medical and Health Officer is illegal and without jurisdiction.

(3.) The suit schedule property is an extent of Ac.3.05 guntas of vacant land situated in Survey No.173/1 within the limits of Kamareddy Gram Panchayat, Nizamabad District. The 1st defendant in the suit is the Gram Panchayat, Kamareddy and the District Collector, Panchayat Raj, Nizamabad is the 2nd defendant.