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.