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           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

R.V. RAJU & ORS.                               ....RESPONDENT(S)

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.

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                   .............................J.                               ( TARUN CHATTERJEE )

                   .............................J.                               ( V.S.SIRPURKAR )

NEW DELHI; DECEMBER 8, 2008.