D APPA RAO Vs. PEELA KRISHNA APPA RAO

JUDGEMENT

(1.) This Civil Revision Petition has been preferred by the respondents 2 to 6 and 8 to 27 in Transfer O.P.No.1209 of 2004 on the file of the District Judge, Viskhapatnam.

(2.) The respondents 1 to 4 herein are the petitioners in the transfer O.P. The petitioners in the said T.O.P. are the plaintiffs in O.S.No.65 of 1999 on the file of IX Additional District Judge (Fast Track Court), Visakhapatnam, for declaration of title and recovery of possession of the suit schedule property.

(3.) The vendor of the plaintiffs filed Land Grabbing Case No.6 of 2000 on the file of the Principal District Court-cum-Land Grabbing Tribunal, Visakhapatnam and it is pending. O.S.No.65 of 1999 was pending on the file of IX Additional District Judge, Visakhapatnam. During pendency of those matters, the plaintiffs filed the said T.O.P. before the District Judge, Visakhapatnam under Section 24 of C.P.C to withdraw O.S.No.65 of 1999 from the Court of IX Additional District Judge (Fast Track Court), Visakhapatnam and to transfer the same to the Principal District Judge-cum-Land Grabbing Tribunal, Visakhapatnam to try and dispose of the same along with L.G.C.No.6 of 2000 pending on the file of the said Court.