A. Sunitha vs P. Sudha Rani
2022 Latest Caselaw 1611 Tel

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                      AND
      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

          I.A.No.1 of 2018 In/And W.A.No.275 of 2018,
         I.A.No.2 of 2018 In/And W.A.No.276 of 2018 &
           I.A.No.4 of 2018 In/And W.A.No.278 of 2018

COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)

       Regard being had to the controversy involved in the

aforesaid cases, they were heard together and are being decided

by a common order.

       The facts of W.A.No.275 of 2018 are reproduced as

under:-

       The present writ appeal is arising out of the order dated

28.04.2014

passed by the learned Single Judge in

W.P.No.20287 of 2013.

The facts of the case reveal that the writ petitioners came

up before this Court being aggrieved by the orders passed under

the Urban Land (Ceiling and Regulation) Act, stating that the

proceedings were initiated against a dead person and in those

circumstances, the writ petition has been allowed. Now a writ

appeal has been preferred by certain persons claiming interest

in the same land.

In the considered opinion of this Court, title dispute

cannot be decided in writ appeal and therefore, liberty is

granted to take recourse to the other civil remedies available

under the law.

With the aforesaid, the present writ appeals and the leave

petitions stand disposed of.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J

29.03.2022 JSU