NON- REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.5095 OF 2005

Bheemunipatnam Cooperative Building Society Ltd.       … Appellant

VERSUS

The State of Andhra Pradesh & Ors.    … Respondents

O R D E R

1. On  a  careful  perusal  of  the  record  of  the  present  

appeal, we find that an order was passed by this Court  

on  26th of  February,  2009  stating  therein  that  the  

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appellant  was  willing  to  accept  the  terms  and  

conditions stipulated in the Government order dated 4th  

of February, 1996 (communicated as per letter dated  

12th of  July,  1996)  for  allotment  of  land,  which  was  

challenged  by  the  appellant  in  the  High  Court  of  

Andhra Pradesh at Hyderabad and after dismissal of  

the  same  before  this  Court,  it  was  heard  by  us  in  

presence of the learned counsel for the parties.   

2. Since the appellant has also accepted the terms and  

conditions  imposed  in  the  Government  order  under  

challenge for allotment, the only question that remains  

to be seen is the valuation of the land in question in the  

year  1996.   A report  on behalf  of  the appellant  has  

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already  been  submitted,  which  was  drawn  to  our  

attention  by  Mr.  M.N.  Rao,  learned  senior  counsel  

appearing on behalf of the appellant.  The valuation of  

the  land  in  question  has  been  indicated  in  the  said  

report and such valuation, as indicated in the report,  

has not been objected to by the respondent/State of  

Andhra Pradesh.   

3. In  view  of  the  fact  that  the  terms  and  conditions  

stipulated  in  the  Government  order  dated  4th of  

February, 1996 have been accepted by the appellant  

before  us  and the respondent,  through their  learned  

counsel,  have  also  not  raised  any  objection  on  the  

valuation already indicated in the report submitted by  

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the appellant,  we dispose of this appeal  by directing  

the State/respondents to allot the land in question after  

determining the valuation  of  land in  question  on the  

basis of such valuation report and on payment/deposit  

of such amount by the appellants to the respondents,  

the respondents shall allot the land in question within  

three  months  from  the  date  of  deposit  of  the  said  

amount with the State/respondents.   

4. With the above directions, this appeal is disposed of.  

There will be no order as to costs.    

                …………………………..

J.    [  TARUN  

CHATTERJEE ]

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New Delhi:                                           ……………………… ….J. October 22, 2009.      [DR.  B.  S.  CHAUHAN ]    

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