AIR 2018 SUPREME COURT 2104 ::(2018) 2 WLC(SC)CVL 139 ::2018 (6) SCC 209 ::(2018) 6 Scale 58

Supreme Court Of India

Hon'ble Judge(s): Madan B. Lokur, Deepak Gupta , JJ

Andhra Pradesh Land Grabbing (Prohibition) Act (12 of 1982) , S.3, S.4— Land grabbing - Prohibition on - Suit for eviction - Land owners alleging land grabbing to extent of 500 square yards having construction belonging to alleged land grabbers - Land owners pursuing litigation since 1982 before wrong forum - Report of local commissioner indicating owners to be in possession of 3025 square yards and land grabbers in 607 square yards, not proved in evidence and cannot be relied - Dismissal of suit, proper. (Para 19 20)