P.S. Rama Krishna Reddy v. Authorised Officer, Land Reforms (SC) BS192643
SUPREME COURT OF INDIA

Before:- Tarun Chatterjee and Aftab Alam, JJ.

Civil Appeal Nos. 3888-3889 of 2001. D/d. 15.7.2008.

P.S. Rama Krishna Reddy and another - Appellants

Versus

Authorised Officer, Land Reforms, A.P. - Respondents

For the Appellants :- Mr. V. Sridhar Reddy and Mr. V.N. Raghupathy, Advocates.

For the Respondents :- Mr. R. Sundar Vardhan, Sr. Adv., Mr. Manoj Saxena, Mr. Rajnish Singh, Mr. Rahul Shukla and Mr. T.V. George, Advocates.

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973, Sections 2(f), 4A, 18, 8 and 10 - Constitution of India, Article 136 - Dismissal of revision by High Court - Appeal filed to Supreme Court - Dismissal of appeal - Question raised in appeal was already decided by Supreme Court - There was no reason to interfere with judgment of High Court - Appeal was dismissed.

[Para 1]

ORDER

1. These appeals are directed against the judgment amd order dated 7th pf 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 dos,ossomg tje covo; 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 decision of the High Court in U. Sarat Kumar's case has been affirmed by this Court in the case of Makineni Venkata Sujatha v. Land Reforms Tribunal & Anr. reported in 2000 (8) SCC 196. Since the question raised 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, in terms of signed order placed on the file. 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.

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