Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7083 OF 2010
(Arising out of SLP(C) No.17118/2009)
POCHI REDDY Appellant(s)
:VERSUS:
THE REVENUE DIVISIONAL OFFICER AND ORS. Respondent(s)
O R D E R
Leave granted.
We have heard the learned counsel for the parties.
This appeal is directed against the judgment and
order dated 18.2.2009 passed by the High Court of
Judicature, Andhra Pradesh at Hyderabad in Writ Appeal
No.161 of 2009.
It is not disputed that civil suits, being
O.S.No.22/2003 & O.S. No.1/2007 and C.M.A. NO.14/2005 are
still pending adjudication.
We, therefore, without making any observation on
the merit of the matter, set aside the impugned judgment
and remit the matter to the Trial Court for deciding the
aforesaid suits without being influenced by any
observation made by the High Court in the impugned
judgment. It will be open to the parties to raise all
contentions including the maintainability of the suit.
-2-
Since this matter has been pending before this
Court and the High Court for a long time, we request the
Trial Court to dispose of these suits as expeditiously as
possible.
This appeal is disposed of with the aforementioned
observation. The parties are directed to bear their
respective costs.
.....................J
(DALVEER BHANDARI)
.....................J
(DEEPAK VERMA)
New Delhi;
August 26, 2010.