Telangana High Court
M/S. Usha Kiron Movies vs The Dooradarshan Kendra on 11 June, 2024
Author: Nagesh Bheemapaka
Bench: Nagesh Bheemapaka
IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
AT HYDERABAD
WEDNESDAY THE EIGHTH DAY OF DECEMBER
TWO THOUSAND AND FOUR
//PRESENT//
THE HON`BLE MR. JUSTICE: D.S.R. VARMA
CCCA. NO. 64 OF 1992
AND
CCCA NO. 66 OF 1992
C.C.C.A. No. 64 of 1992
(Appeal under Section 96 of C.P.C, against the judgment and decree dated:
06-03-1992 passed in O.S. No. 1160 of 1983 on the file of the Court of the II
Additional Judge, City Civil Court, Hyderabad)
Between:
1. The State of A.P., rep. by the Secretary to Government, Revenue
Department, Secretariat, Saifabad, Hyderabad.
2. The District Collector, Hyderabad district, Hyderabad.
... Respondents
(Defendants 1 and 2)
AND
1. C. Murali Mohan, S/o. C.P. Sarathy, R/o. H. No. 1-1-310, Chikkadapally,
Hyderabad (Present in U.S.A), rep. by his Power of Attorney Holder Sri
C.P. Sarathy, S/o. C. Ramachandra Present Address: 6-1-103/20,
Padmaraonagar, Scunderabad.
2. C. Dhananjay, S/o. C.P. Sarathy, R/o. 1-1-310, Chikkadpally,
Hyderabad, rep. by his Power of Attorney Holder Sri C.P. Sarathy, S/o.
C. Ramachandra.
3. K. Ramakrishna, S/o. K. Anjaiah, Contractor, R/o. H. No. 3-1-169,
Avulamanda, Secunderabad.
4. Gali Alex Reddy, S/o. late Lodh Reddy, @ Luthi Reddy, R/o.
Kanchanpally Village, Jangaon Taluk, Warangal District.
5. Gali Bal Reddy, S/o. late Gali Lidhi Reddy @ Luthi Reddy, R/o.
Kanchanpalli Village, Jangaon Taluk, Warangal District.
... Respondents
(Plaintiffs & Defendants 3 to 5)
CCCA. No. 66 of 1992
(Appeal under Section 96 of C.P.C, against the judgement and decree dated:
06-03-1992 passed in O.S. No. 1161 of 1983 on the file of the Court of the II
Additional Judge, City Civil Court, Hyderabad)
Between:
1. The State of A.P., rep. by the Secretary to Government, Revenue
Department, Secretariat, Saifabad, Hyderabad.
2. The District Collector, Hyderabad district, Hyderabad.
... Respondents
(Defendants 1 and 2)
AND
1. Radhey Shyam Tapadia, S/o. Sri Brijlal Tapadia, R/o. Premises No. 1-
7-1072/A, Musheerabad, Hyderabad.
2. K. Ramakrishna, S/o. K. Anjaiah, Contractor, H. No. 3-1-169,
Avulamonda, Secunderabad.
3. Gali Alex Reddy, S/o. late Gali Lodh Reddy, @ Luthi Reddy, R/o.
Kanchanpalli Village, Jangaon Taluk, Warangal District.
4. Gali Bal Reddy, S/o. late Gali Lodh Reddy, @ Luthi Reddy, R/o.
Kanchanpalli Village, Jangaon Taluk, Warangal District.
... Respondents
(Defendants No. 3 to 5)
Contd....2.....
..2..
COUNSEL FOR APPELLANTS IN BOTH APPEALS: The Advocate
General.
COUNSEL FOR RESPONDENTS IN BOTH APPEALS: Mr. S.
Balachand.
These appeals coming on for hearing upon perusing the Appeals and
memo of grounds filed herein and the order of the High Court dated: 02-12-
1994, 26-04-1995, 28-11-1995, 18-08-2001, 25-2-2004 & 5-10-2004 and
made herein and upon hearing the arguments of the above mentioned
counsel, the court made the following
ORDER:
Heard the leaned Advocate General, appearing on behalf of the
appellants, and Sri S. Balchand, the learned counsel appearing on
behalf of the respondents.
In view of the difficulty expressed by the Commissioner,
appointed by this Court, through a letter, dated 23-11-2004, I feel it
expedient to grant some more time to execute the warrant.
Hence, the Commissioner is directed to execute the Warrant,
issued by this Court, as expeditiously as possible, in any event on or
before 31-01-2005 and file repot by 31-01-2005.
List the appeals on 02-02-2005, under the same caption.
ASSISTANT REGISTRAR
//TRUE COPY//
for ASSISTANT REGISTRAR
To
1. The Deputy Director, Survey and Land Records, Hyderabad.
2. The Secretary to Government, Revenue Department, State of A.P.,
Secretariat, Saifabad, Hyderabad.
3. The District Collector, Hyderabad District, Hyderabad.
4. Sri K.R. Meena, Director, A.P. Geo Special Data Centre, Survey of
India,
Uppal, Hyderabad. (BY SPECIAL MESSENGER with a copy of
petition and memo of Grounds with a direction that you shall
execute the Warrant, issued by this Court, as expeditiously as
possible, in any event on or before 31-1-2005 and file report by 31-
01-2005.)
5. Two CCs to the Advocate General, High Court of A.P., Hyderabad. (BY
SPECIAL MESSENGER with a copy of petition and memo of grounds)
6. One spare copy.
TKK
HIGH COURT
DSRV.J
DATE: 8-12-2004.
AMENDMENT ORDER
CCCA. NO. 64 of 1992
And
DIRECTION
HIGH COURT
TKK
Date of drafting: 8-12-2004.
DSRV.J
DATE: 8-12-2004.
Note : List the appeals on 02-
02-2005,
under the same caption.
ORDER
CCCA. NO. 64 of 1992
And
DIRECTION
