GOVERNMENT OF ANDHRA PRADESH Vs. V SWARAJYALAKSHMI

JUDGEMENT

(1.) Defendants 11 to 13, namely, Government of Andhra Pradesh represented by its District Collector, Medak District at Sangareddy, Revenue Divisional Officer-cum-Land Reforms Tribunal, Sangareddy, and Mandal Revenue Officer, Sangareddy respectively, in OS No.14/2003 filed this appeal challenging the judgment and decree of the District Judge, Medak at Sangareddy dated 15.4.2004, whereunder the suit filed by the plaintiffs, who are respondents 1 to 5 herein, to declare that they are in lawful possession over the suit schedule land; to grant perpetual injunction restraining defendants 11 to 13 from dispossessing them from the suit schedule land and to declare that the plaintiffs 1 to 5 are entitled to get their names recorded in Record of Rights for having purchased the suit schedule land from their vendors, namely, defendants 5 to 10, was decreed.

(2.) This case has had a chequered history and is a classic example how unscrupulous litigants hoodwink the laws and exploit the loopholes in the legal system to their disadvantage.

(3.) The relevant facts as per the pleadings and evidence are summarized as under: