DATTARAM DEU DESAI vs. NIRAKAR DEVASTHAN .

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS.4735-4739 OF 2000 Dattaram Deu Desai (Dead) By L.Rs. & Ors. ...Appellant(s) Versus Nirakar Devasthan & Ors. Etc. ...Respondent(s) O R D E R Heard learned counsel for the parties. In the facts and circumstances of the case, we are of the view that Land Acquisition Case No.248/89-A, pending in the court of Additional District Judge, South Goa at Margao and Special Civil Suit No.10 of 1992, pending in the court of Civil Judge [Senior Division], Margao, should be heard together and disposed of by a common judgement. In view of this, Special Civil Suit No.10 of 1992 pending in the court of Civil Judge [Senior Division], Margao, is transferred to the court of Additional District Judge, South Goa at Margao. The same shall be heard and decided along with Land Acquisition Case No.248/89-A. With the aforesaid observation, the civil appeals are disposed of. No costs. ......................J. [B.N. AGRAWAL] ......................J. [G.S. SINGHVI] New Delhi, July 14 2009.