NON 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

O R D E R

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

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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. July 15, 2008.   [AFTAB ALAM]

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