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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.