1995 AIR SCW 1843 ::1995 (3) SCC 291 ::(1995) 1 RentLR 573 ::(1995) 1 SCR 193 (SC) ::(1995) 2 JT 500 (SC)

Supreme Court Of India

(From : Andhra Pradesh)

Hon'ble Judge(s): K. Ramaswamy, Sujata Manohar , JJ

Andhra Pradesh (Telangana Area) Abolition of Inams Act (8 of 1955) , S.3(1)— Abolition of inams - Consequent vesting of pre-existing right, title and interest in inam lands in State - Suit for partition of inam land filed thereafter - Not maintainable.Inams - Abolition of - Suit for partition of inam land filed after abolition of inams - Not maintainable. C.R.P. No. 1215 of 1977, D/-22-01-1986 (Andh. Pra.), Reversed. Consequent to the abolition, the pre-existing right, title and interest of the Inamdar or any person having occupation of the Inam lands stood divested and vested the same in the State until regrant is made. The inamdar, thereby lost the pre-existing right, title and interest in the land. The right to partition itself also has been lost by the statutory operation unless regrant is made. Therefore suit for partition of inam land filed after coming in force of the Act would not be maintainable.