Dattaram Deu Desai & Ors Vs. Nirakar Devasthan & Ors. [2009] INSC 1205 (14 July 2009)

Judgment

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.

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