VALA SRINIVASA RAO Vs. NUZHAT ZAMANI

JUDGEMENT

(1.) Aggrieved by the order dtd. 16/10/2025 in 1.A. No. 182 of 2024 in O.S. No. 150 of 2015 on the file of the Principal Senior Civil Judge, Mancherial, appointing an Advocate Commissioner, this Civil Revision Petition is filed by the unsuccessful Defendants 4 and 5 in the suit.

(2.) For the sake of convenience, parties are referred to as arrayed in the suit.

(3.) The case of plaintiffs is that they are the absolute owners and possessors of dry land in Survey No. 42 to an extent of Ac. 2.35 guntas, situated at Naspur Village, Mancherial Town and Mandal, Adilabad District. When Revenue authorities (Defendants 1 to 3) tried to dispossess plaintiffs from the schedule lands without following due process of law, they filed Writ Petition No. 11112 of 2013 which was disposed of by order dtd. 23/3/2013 directing not to dispossess Plaintiff No.1 except in accordance with law after putting her on notice and giving an opportunity of being heard. Despite, Revenue authorities issued Form-D1 and proceedings dtd. 13/5/2013 assigning plaintiff's land in favour of the 4th defendant, therefore, plaintiffs filed Contempt Case No. 1618 of 2013. In this Contempt Case, Revenue officials filed an additional counter along with a Plan showing plaintiffs' land in BLUE colour and the land allotted to Defendant No.4 in BROWN colour and contended that both are different lands. On the strength of the counter, this Court closed the Contempt Case by order dtd. 10/4/2015.