M. DURGA SINGH Vs YADAGIRI .
Bench: HON'BLE MR. JUSTICE MADAN B. LOKUR, HON'BLE MR. JUSTICE DEEPAK GUPTA
Judgment by: HON'BLE MR. JUSTICE MADAN B. LOKUR
Case number: C.A. No.-005645-005645 / 2006
Diary number: 12991 / 2003
Advocates: V. N. RAGHUPATHY Vs
SUDHA GUPTA
C.A. No. 5645 of 2006 Page 1 of 9
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5645 OF 2006
M. Durga Singh & Ors. ......Appellants
versus
Yadagiri & Ors. ....Respondents
J U D G M E N T
Madan B. Lokur, J.
1. The tenacity and stamina with which the appellants have been
litigating for decades must be admired, but nothing else. We will
subsequently mention the various proceedings instituted by the appellants
which give us this belief.
2. The dispute in this appeal pertains to 500 square yards in Survey
No.87 of Lingampally Village, Chikkadapally Mandal, Hyderabad
District. This area is said to form a part of the total area in Survey No.87
approximating acres 0-34 guntas. The appellants claims to be the owners
of the land in question while the respondents are said to be land grabbers
who are liable to be evicted.
C.A. No. 5645 of 2006 Page 2 of 9
3. Suit No.106 of 1967 was filed by the predecessors-in-interest
against the predecessors of the respondents. The litigating parties are
referred, for convenience, as appellants and respondents, regardless of
who their predecessors in interest were. In this suit, a claim was made for
20 square yards of land from Survey No.87. In the paper book, the extent
of land appears at one place to be 33.5 square yards. Be that as it may,
the suit was dismissed on merits by the Trial Court on 29 th
March, 1975
and it was held that the appellants had not been able to prove their title to
the suit land and the boundaries had not been specifically stated. It is
important to note that one of the findings given by the Trial Court in the
judgment is that the respondents had a house on the land in dispute.
4. The appellants later filed OS No.1167 of 1975 for removal of
encroachment by the respondents on 79.49 square yards of land. This suit
was compromised between the parties and disposed of on 18 th October,
1979. As a result of the compromise, the respondents paid an amount of
Rs.5887.50 to the appellants, who gave up all their claims to the land in
dispute.
5. On or about 29 th June, 1982 the Andhra Pradesh Land Grabbing
(Prohibition) Act, 1982 (for short, the Act) came into force. Section 8(1)
of the Act is important and reads as follows:
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“8. Procedure and powers of the Special Courts:—
(1) The Special Court may, either suo motu or on application made by
any person, officer or authority take cognizance of and try every case
arising out of any alleged act of land grabbing or with respect to the
ownership and title to, or lawful possession of, the land grabbed,
whether before or after the commencement of this Act, and pass such
orders (including orders by way of interim directions) as it deems fit;”
6. Notwithstanding the enactment, the appellants filed OS No.991 of
1987 with respect to 139 square yards said to have been grabbed by the
respondents. It was contended before us by learned counsel for the
appellants that the suit filed by the appellants themselves was not
maintainable in the civil court in view of the provisions of the Act. In
any event, the appellants proceeded with the suit which was dismissed in
default on 19 th September, 1991. Thereafter, the appellants filed an
application for restoration of the suit but even that application was
dismissed. We were informed that a revision petition was also dismissed.
7. The appellants then filed OS No.1095 of 1993 claiming that they
had an apprehension that the respondents would encroach upon an area of
369 square yards. This suit was dismissed by the Civil Court by a
judgment and decree dated 30 th
September, 2002.
8. It is recorded in the judgment and decree passed by the Civil Court
in OS No.1095 of 1993 that the appellants had instituted the following
other proceedings:
C.A. No. 5645 of 2006 Page 4 of 9
Criminal complaint
CC 754/67 City
Magistrate
Uda Singh
Vs
Mallesham
Dismissed on
10.6.68
OS 106/67 on the
file of IV Asst.
Judge, CCC Hyd.
Shambu Singh
Vs.
Mallesham
Permanent
injunction area of
land 33.5 sq.ys in
S.No.87
Chikkadpally
Dismissed with
costs 29.3.75
A.S.83/75 Appeal -do- -do- Dismissed on
12.10.76
O.S.1167/75 on the
file of VII Asst.
Judge, CCC Hyd.
Uda Singh
Vs.
Mallesham
Possession of land
78.49 sq.yds
Ended in
compromise. Suit
dismissed on
18.10.79.
Possession of defts.
Admitted. Existing
structure not to be
Disturbed.
OS 677/80 on the
file of IV Asst.
Judge, CCC Hyd.
B. Anantha Laxmi
And
P. Mallesham
For perpetual
injunction
regarding the Open
land falling to the
north of building of
Mallesham
Dismissed on
27.10.84
OP 227/20 V Addl.
Judge, CCC
Hyd.
Shambu Singh
And
Mallesham
Recovery of land
128 sq. Ys.
Petition dismissed
on 16.3.87
OS 991/87 on the
file of III Asst.
Judge, CCC Hyd.
-do- Recovery of 139
Sq. Ys. in S.No.87
Lingampally
Village
Dismissed on
19.9.91
IA 239/92 in OS
991/87
For restoration Dismissed on
17.9.93
9. We may mention that the record of the appeal before us shows that
a couple of other proceedings were also instituted by the appellants
confirming their status as chronic litigants.
10. Eventually, the appellants preferred Land Grabbing Case No. 17 of
1993 before the Special Court established under the Act. In this case the
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contention urged by the appellants was that the respondents had grabbed
about 500 square yards of land owned by the appellants in Survey No.87.
The proceedings before the Special Court were dismissed by a judgment
and order dated 11 th
October, 1994.
11. Thereafter, the appellants preferred a writ petition in the Andhra
Pradesh High Court being Writ Petition No.21808 of 1994. This writ
petition came to be dismissed by the impugned judgment and order dated
12 th December, 2002.
12. Learned counsel for the appellants urged before us that the
proceedings instituted by the appellants before the civil court after 1982
were not maintainable in view of the provisions of the Act and the decree
passed by the civil court was a nullity. Therefore, nothing prohibited the
appellants from approaching the Special Court under the Act. Reliance
was placed on Kiran Singh v. Chaman Paswan 1 . It is not necessary to
delve into this issue.
13. We can only say that the appellants themselves approached the
civil court and it is now too late for them to contend that they approached
the wrong forum. If the appellants honestly believed that the civil court
did not have jurisdiction to entertain the suit instituted by them, then the
proper course of action would have been to withdraw the suits and
1 (1955) 1 SCR 117
C.A. No. 5645 of 2006 Page 6 of 9
proceed under the Act. Instead, as far as OS No. 991 of 1987 is
concerned, after the dismissal of the suit for non-prosecution, the
appellants preferred an application for restoration which was dismissed as
also perhaps a revision petition. At least at that point of time, wisdom
should have dawned upon the appellants that the civil court had no
jurisdiction in the matter but quite to the contrary, they proceeded with
the litigation and later instituted some more proceedings in the civil court.
14. It is quite clear to us that whatever be the position in law, the
appellants invited trouble either by pursuing the litigation in the wrong
forum or by not approaching the right forum. For this, the appellants have
only themselves to blame and cannot hide behind the veil of a lack of
jurisdiction of the civil court.
15. That apart, the appellants were given a full-fledged hearing by the
Special Court under the Act in which the following issues were framed:
1. Whether the petitioners are the owners of the petition schedule property?
2. Whether the respondents are not land grabbers within the meaning of Act No. 12 of 1982
3. To what relief.
Additional issue framed on 12.09.1994
Whether the judgments operate as res judicata and whether the
applicants are estopped from contending that they are the owners
of the schedule property by virtue of the said judgments?
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16. The Special Court dealt with all these issues and concluded that the
appellants had failed to establish that they are the owners of the schedule
property and there was no material to establish their ownership. It was
also held that the appellants had not been able to show that the
respondents had trespassed on the suit property without legal entitlement
and were therefore land grabbers within the meaning of the Act.
17. What is more serious is that the Special Court concluded that there
is no certainty about the land alleged to have been grabbed by the
respondents. The location of the land was not clear, the area was not
clearly identified, the description of the land was very vague, no
measurements of the land were given and the boundaries of the land were
also not clear.
18. In this regard, our attention was drawn by learned counsel for the
respondents to the description of the land allegedly grabbed by the
respondents as stated in the plaint filed before the Special Court. The
extent of the land is described in the following terms:
11. Extent Land grabbed about 500 sq. yards. of land with structures out of the land 34 guntas in
Sy. No. 87 of Lingampally Village,
Chikkadpally, Hyderabad.
12. Boundaries North : Petitioner’s Land South : Narayanguda Bridge/Main Road
East : Respondents House
West : Petitioners House
C.A. No. 5645 of 2006 Page 8 of 9
14. Whether there are any houses
or structures on
the land, to
whom they
belong. How
they were
secured and
market value of
the land
There are pucca house constructed by late P.
Malleshem, husband of respondent No. 1 and
father of respondents Nos. 2 to 5 and also
temporary mulgiee of respondents Nos. 6 to
13 constructed by the respondents 1 to 5
unauthorisedly and illegally.
It is submitted by learned counsel for the respondents that in the
plaint before the Special Court there is a clear admission by the appellants
that the respondents had a construction on the land in question which
was also a finding given in Suit No. 106 of 1967.
19. Learned counsel for the appellants sought to rely upon a report
given by the Local Commissioner appointed by the civil court in O.S
No.1095 of 1993. The report of the Local Commissioner is dated 17 th
October, 1993 and was marked as Exhibit A-42. The report indicates that
the respondents are in possession of 607 square yards which is about 5
guntas and the appellants are in possession of 3025 square yards which is
about 25 guntas. Essentially, the report of the Local Commissioner does
not show anything more than this. We also find that this report was
exhibited in Suit No.1095 of 1993 but it was not proved in evidence
before the Special Court or even in Suit No.1095 of 1993. The Local
Commissioner was not examined with regard to the correctness or
otherwise of the report. We also find that exhibit A-42 pertains only to
C.A. No. 5645 of 2006 Page 9 of 9
139 square yards of the land in question and not 500 square yards. This
is quite apart from the fact that if the contention of the appellants is that
the suits instituted after 1982 are not maintainable, then even the report of
the Local Commissioner is without jurisdiction.
20. In view of the above, we have no hesitation in concluding that the
Special Court was fully justified in dismissing the land grabbing case
filed by the appellants and the High Court was also justified in dismissing
the writ petition filed by them. We find absolutely no reason to interfere
with the views expressed and accordingly we dismiss the appeal with
costs of Rs. 50,000/- on the appellants for taking several courts for a ride
through continuous and fruitless litigation spanning several decades.
............................................J
(Madan B. Lokur)
New Delhi ; ...........................................J
April 18, 2018 (Deepak Gupta)