IN THE SUPREME COURT OF INDIA  CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS. 5806 OF 2000

Mallepudi Venkatarao            ...Appellant (s)

VERSUS

State of A.P.           …Respondent(s)

O R D E R

1. This  appeal  is  directed  against  the  Judgment  and  order  dated    17th of

February, 2000 of the High Court of Andhra Pradesh at Hyderabad in CRP

No. 2706 of 1994.   

2. On a perusal of the Judgment of the High Court, we find that while deciding

the  Civil  Revision  case,  the  High  Court  had  not  at  all  taken  into

consideration  the  report  of  the  Commissioner  in  its  true  effect  without

giving further opportunity to the petitioner to defend his case in consonance

with the findings of the Commissioner in his report.   

3. The  High  Court,  in  its  impugned  order,  had  rejected  the  report  of  the

Commissioner  and  refused  to  exclude  the  lands  covered  by  Hayrick

mounds, Bodis, Canal bunds, cattle shed, thrashing floor, which are non-

agricultural land and do not come within the definition of the land.   

4. In view of the above, we feel it appropriate to set aside the order of the

High Court and send the case to the High Court for a decision afresh in

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accordance  with  law,  after  giving  due  weight  to  the  report  of  the

Commissioner.   

5. Accordingly, the impugned order is set aside and the matter is remitted back

for a fresh decision of the High Court in accordance with law within six

months from the date of communication of this order.  The appeal is thus

allowed to the extent indicated above.  There will be no order as to costs.    

………………… …..J.

[Tarun Chatterjee]   

New Delhi;         ……………………..J. July 16, 2008. [Aftab Alam]

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