Government of A.P.
& ANR. Vs. R.V. Raju & Ors. [2008] INSC 2116 (8 December 2008)
Judgment
IN THE SUPREME COURT
OF INDIA CIVIL APPELLATE JURISDICTION I.A.No.2 IN CIVIL APPEAL NO.4258 OF 2001
GOVERNMENT OF A.P. & ANR. .....APPELLANT(S) VERSUS O R D E R Heard learned
counsel for the parties.
At page 2, para 2 of
our Order dt.19.02.2008, from sixth line onwards be read as under :-
".......now challenged before us shall stand modified.
Civil Appeal No.4258
of 2001 filed by the Govt. of Andhra Pradesh will stand allowed except to the
extent of relief granted by the Special Court in LGC No.72 of 1991 dated
29.09.1995. Thus the respondents will be entitled to the relief so granted by
the Special Court in the said LGC to an extent of 552 sq.yards (equivalent to
461.53 sq.meters) and the appellant (State of Andhra Pradesh) will be entitled
to 1282.47 square meters. In the event, the amount, as noted above, is not
deposited within 4 weeks from this date, the order of the High Court shall
stand set aside and this appeal shall stand allowed and the order of the
special court dated 29th of September, 1995 in LGC No.72 of 1991 shall stand
confirmed.
3. The appeal is thus
disposed of with the aforesaid direction. There shall be no order as to
costs."
I.A. is disposed of
accordingly.
.............................J. ( TARUN CHATTERJEE )
.............................J.
( V.S.SIRPURKAR )
NEW
DELHI;
DECEMBER
8, 2008.
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