HANUMANTHA RAYUDU Vs. DISTRICT REVENUE OFFICER ANANTAPUR

JUDGEMENT

(1.) (Per The Hon'ble the Chief Justice) Heard.

(2.) We find it difficult to comprehend why the appellant herein, when he has already filed a civil suit, has chosen to file a writ petition to avoid some revenue entry. It is well settled that any entry as respects possession of a property or ownership in a revenue record is not a proof of title and if at all it has any effect it is almost a very slight evidence in support of the claim of title. Agitating the claim thus at different forums, including this Court's extraordinary jurisdiction, is, in our opinion, an abuse of the process of the court. It is fair and equitable for all concerned to wait the final adjudication in the civil proceeding and abide by the said adjudication in respect of their respective claims of title and ownership of the property. It is accordingly ordered as follows: 1) All proceedings, including the proceeding in Writ Petition No.14321 of 1995, are declared infructuous and thus disposed of without any adjudication; 2) Parties are directed to contest their respective claims, if so advised, in O.S.No.34 of 1995 pending in the Court of Subordinate Judge, Anantapur. 3) All records, including the impugned record in Writ Petition No.14321 of 1995, shall be corrected in accordance with the decree in O.S.No34 of 1995.

(3.) The Writ Appeal and Writ Petition No.14321 of 1995 are accordingly disposed of.