Full Judgment Text
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CASE NO.:
Appeal (civil) 4258 of 2001
PETITIONER:
Government of A.P. & Ors.
RESPONDENT:
R.V.Raju & Ors.
DATE OF JUDGMENT: 19/02/2008
BENCH:
Tarun Chatterjee & Harjit Singh Bedi
JUDGMENT:
JUDGMENT
O R D E R
NON REPORTABLE
1. This appeal is directed against the final judgment and
order dated 9th of February, 2001 passed by the High Court
of Judicature at Andhra Pradesh, Hyderabad in Writ Petition
No.27838 of 1995 by which the High Court had set aside the
judgment of the Special Court dated 29th of September, 1995
in L.G.C. No.72 of 1991.
2. We have heard the learned counsel for the parties and
examined the materials on record. We are of the view that if
an amount of Rs.8,83,000/- is deposited with the appellants
by the respondents within 4 weeks from this date, the land of
the respondents in respect of which eviction has been
sought for by the appellants under the A.P. Land Grabbing
(Prohibition) Act shall stand regularised and the judgment of
the Special court against which the writ petition was
preferred before the High Court shall stand set aside and the
judgment of the High Court passed in Writ petition No. 27838
of 1995, which is now challenged before us shall stand
confirmed. 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.