P.S. Ramakrishna
Reddy & ANR Vs. Authorised Officer, Land Reforms, A.P. [2008] INSC 1137 (15
July 2008)
Judgment
REPORTABLE IN THE
SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS.3888-3889
OF 2001 P.S. Ramakrishna Reddy & ANR. ...Appellants VERSUS Authorised
Officer, Land Reforms, A.P. ...Respondent ORDER
1. These appeals are
directed against the judgment and order dated 7th of December, 1999 passed by
the High Court of Judicature of Andhra Pradesh at Hyderabad in Civil Revision
Petition Nos.1662 and 1663 of 1995.
2. The High Court,
while dismissing the civil revision case, solely relied on a decision of the
Division Bench of that High Court, namely, U. Sarat Kumar vs. Authorised
Officer, Land Reforms reported in 1998 (1) A.L.T. 496. The aforesaid decision
of the High Court in U. Sarat Kumar's case has been affirmed by this Court in
the case of Makineni Venkata Sujatha vs. Land Reforms Tribunal & ANR. reported
in 2000 (8) SCC 196.
Since the question
raised before the High Court as well as before us is now covered by the
aforesaid decision of this Court reported in 2000 (8) SCC 196, there is no
question to interfere with the impugned judgment.
3. Accordingly, the
appeals are dismissed with no order as to costs. The interim order, if any,
stands vacated. The lower court record if lying in this Registry, the same may
be sent back at an early date.
...............................J.
[TARUN
CHATTERJEE] New Delhi ; ...............................J.
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