STATE OF ANDHRA PRADESH Vs. C MURALI MOHAN

JUDGEMENT

(1.) This revision is filed against the order passed on a memo in O.S. No. 1160 of 1983 on the file of the IInd Additional Judge, City Civil Court, Hyderabad.

(2.) The respondents in the revision are the purchasers of the site in question from defendants 3,44 and 5. They purchased the said land under a registered sale deed dated 5-6-1981. They applied for permission to construct house to HUD A, under Section 26 of the Urban Land Ceiling Act. The permission was not granted. The Government claimed that this is a Government Land. Therefore, the respondents have filed O.S. No.1160 of 1983 for declaration of their title and possession or in the alternative for payment of compensation. While the matter was pending on the file of the IInd Additional Judge, City Civil Court, Hyderabad, Government filed a memo stating that this matter pertains to land grabbing. The tribunal for land grabbing is constituted and that Court has exclusive jurisdiction over land grabbing cases and the same cannot be tried by the City Civil Court. This memo was argued at length and the learned IInd Additional Judge rejected the memo.

(3.) Aggrieved by the said order the present revision is filed by the Government.