YEMIREDDY SUNDER REDDY Vs. B YADAGIRI REDDY

JUDGEMENT

(1.) When the stay petition and vacate stay petition came up for hearing, both sides argued the revision itself and that is how it is taken up for disposal. The circumstance in which this revision came to be filed and the order that is questioned should be noted to decide the controversy that is raised in it and they can be stated thus.

(2.) The petitioner herein is one Sri B. Yadagiri Reddy. He filed a suit OS No. 13 of 2013 in the Court of Junior Civil Judge at Nagarkurnool for declaration of his title to certain extents of lands shown in the plaint schedule therein on the plea that they were wrongfully claimed by defendants 1 to 12 therein who are respondents 1 to 12 herein. His case in that suit is that the said lands among other lands were acquired by the Government under the Land Acquisition Act, 1894 (for short Act) showing respondents 1 to 12 as owners of the same and that the concerned Land Acquisition Officer also passed an award fixing the compensation and that he is the actual owner but the respondents 1 to 12 claimed them wrongfully and therefore the compensation which was fixed for the said extents to be paid to respondents 1 to 12 belong to him. He not only sought for declaration of his title to the said land in the above suit, but also sought for a mandatory injunction against defendants 13 and 14 who are the District Collector and Special Deputy Collector concerned to pay the awarded amount to him for the said extents.

(3.) It is stated that in the said suit he filed an I.A. for interim reliefs to defendants 13 and 14 not to disburse the amounts to respondents 1 to 12 till the disposal of the suit, but notices were ordered by the trial Court and that application is pending at that stage.